S.S. Sodhi, J. - (1.) Land of the respondents-landowners was acquired under the Requisitioning and Acquisition of Immovable Property Act, 1952. Being dissatisfied with the compensation offered, the landowners took up the matter before the Arbitrator, who, by his Award of 21st April, 1980, awarded them enhanced compensation. This matter later came up before this Court in F.A.O. 552 of 1980, which further enhanced the compensation payable to the land-owners. The order to this effect of this Court being of 21st January 1983.
(2.) On the Land Acquisition Act being amended by the amending Act 68 of 1984, the respondent landowners filed a civil miscellaneous petition in this Court seeking enhanced solatium and interest under the newly incorporated provisions. They were held entitled to enhanced solatium and interest by the order of 22nd November, 1985. When the matter came up before the executing court, an objection was raised on behalf of the Union of India that the landowners were not entitled to any enhanced solatium and interest under the amended provisions of the Land Acquisition Act. This objection was not. however, sustained and this is what now constitute the challenge in revision here.
(3.) Mr H.S. Brar appearing for the Union of India sought to rely upon the judgments of the Supreme Court in Union of India and another v. Raghbir Singh, 1989 (2) RLR 234 and Union of India and others v. Mr. Filip Tiago De Gama of Vedem Vasco De Gama, J.T. 1989 (4) SC 529. In support of his contention that the landowners were not entitled to the enhanced solatium and interest has been allowed to them by this Court;