Sanjay Karol, J. - (1.)Appellant laid challenge to the award dtd. 28/9/2016 passed by the learned Land Acquisition Judge, Court No.2, Gomati Judicial District, Udaipur in Case No. Misc. (L.A.) 80 of 2014, titled as Sri Tajir Islam and others v. The Deputy Chief Engineer (Construction), N.F. Railway.
(2.)The operative portion of the award reads as under:-
"In the result, claimants are allowed compensation for the acquired land @ Rs.9,00,000.00 (rupees nine lakh) per kani for land measuring 0.61 acre of Nal class under Khatian Nos.999,1099, Plot Nos.612/2920/p, 1022,1020 and 1023/p. The compensation allowed shall be added with 30% solatium under Sec. 23(2) of the Act and 12% interest under Sec. 23(1)(A) of the Act from the date of Notification under Sec. 4 of the Act till the date of possession or award whichever is earlier.

(3.)The interest on the amount of compensation and solatium shall be @ 9% per annum from the date of possession till one year and @ 15% per annum from the date of expiry of one year till the date of payment of enhanced amount.
;