RUDRAGOUDA Vs. ASSISTANT COMMISSIONER AND SPL. LAND ACQUISTION OFFICER,GADAG AND ANOTHER.
LAWS(SC)-2017-1-133
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
January 04,2017
Rudragouda
Appellant
VERSUS
Assistant Commissioner And Spl. Land Acquistion Officer,Gadag And Another.
Respondents
JUDGEMENT
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(1.) Leave granted.
(2.) Heard the learned counsel for the parties.
(3.) The question raised in the instant matter is whether the appellant is entitled to interest on the enhanced amount of compensation as per the provisions of the Land Acquisition Act or as directed by the High Court vide its Orders dated 17.04.2015.;
(2.) Heard the learned counsel for the parties.
(3.) The question raised in the instant matter is whether the appellant is entitled to interest on the enhanced amount of compensation as per the provisions of the Land Acquisition Act or as directed by the High Court vide its Orders dated 17.04.2015.;
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