Supreme Court of India
Ramchander Naik & Others vs Spl. Dy. Collector, Land Acquisition ... on 19 August, 2003
Equivalent citations: AIRONLINE 2003 SC 613
Bench: M.B. Shah, Ar. Lakshmanan
CASE NO.: Appeal (civil) 6738-39 of 1996 PETITIONER: Ramchander Naik & Others RESPONDENT: Vs. Spl. Dy. Collector, Land Acquisition (Industries), Hyderabad DATE OF JUDGMENT: 19/08/2003 BENCH: M.B. SHAH & AR. LAKSHMANAN. JUDGMENT:
O R D E R Heard the learned counsel for the parties.
In view of the fact that the Land Acquisition Act, 1894 is a complete code by itself providing for the rate of interest and the procedure for fixation of market price, it cannot be said that the judgment and order passed by the High Court awarding interest at the rate of 4 per cent for the award which was made prior to the amendment is, in any way, illegal or erroneous. The same view is taken by this Court in Spl. Dy. Collector v. Y. Venkahha Chowdhary (D) by LRs & Others [1994 (1) Scale 589 and Jawajee Nagnatham v.Revenue Divisional Officer, Adilabad, A.P. & Others [(1994) 4 SCC 595]. Hence, the appeals are dismissed. There shall be no order as to costs.
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