- (1.) Order impugned dated 10th March, 2014 passed by the learned Additional District Judge, 3rd Court, and learned LA Judge at Barasat in L.R.A. Ex. Case No. 09 of 2008 rejecting the prayer for deposit and payment of interest @ 15% per annum on the awarded amount till the time of realisation of entire compensation money is under challenge in this revisional application.
(2.) The relevant facts are stated hereunder : On 16th November 1968 possession of the land was taken without initiation of any proceeding. Thereafter, 23rd August 1982 notification of acquisition of lands under RS plot no. 5010 and 5009 in Mouja of Krishnapur at present Bidhannagar was issued and possession was formally taken on 8th March 1982. Award was passed in favour of the petitioner on 28th September 1982. Reference under section 18 of Land Acquisition Act 1894 was made on 23rd December 1987 and judgment and decree was passed by the L.A judge in LRA case no. 384 of 1985 by enhancing the amount of compensation.
(3.) 5Th January 1988 one appeal being no. 232 of 1988 was preferred by the State of West Bengal in the High Court which continued for about 20 years. During pendency of first appeal a proceeding under section 6(1) of West Bengal Estate Acquisition Act 1953 was initiated on 11th January 1991 and the said proceeding was set aside finally by this court in C.O 56 (W) of 1989.;