Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in these appeals is to the order of a learned Single Judge of the Punjab and Haryana High Court. A Revision Petition, in terms of Article 227 of the Constitution of India, 1950 (in short the Constitution) was filed before the High Court questioning the correctness of the order passed by the Executing Court, i.e learned Additional District Judge, Ludhiana holding that the respondents were entitled to claim interest on the amount of solatium. The petition was dismissed in the light of a judgment of this Court in Sunder vs. Union of India (2001) 7 SCC 211). It was held in the said case that the interest is payable on the amount of solatium as well.
(3.) Learned counsel for the appellant submitted that in the present case, the Reference Court had categorically observed as follows while disposing of several land reference cases under Section 18 of the Land Acquisition Act, 1894 (in short the Act) as follows : "However, they shall not be entitled to any interest on the amount of solatium." ;