- (1.) Heard Sri. Madhav Jain learned Counsel for the revisionist.
(2.) By the impugned order dated 4.10.2006, the court below has allowed the objections of the opposite party No. 1 holding that the additional amount of compensation which was payable u/s 23( 1 -A) of the Land Acquisition Act, 1984 (hereinafter referred to as the Act) does not fetch interest as provided u/S. 28 of the Act.
(3.) Sri. Jain counsel for the revisionist submits that since the amount awarded u/s 23 (1 -A) of the Act is also part of the compensation, it would in all fairness fetch the interest as provided u/S. 28 of the Act and the order of the court below not permitting such interest on that amount, is wholly misconceived and is against the law.;