- (1.) This order shall dispose of above mentioned three writ petitions as the common question of law and facts arises for consideration.
(2.) Petitioners claim payment of statutory interest on the delayed payment of compensation for compulsory acquisition of land in terms of the Land Acquisition Act, 1894 (for short the 'Act').
(3.) Petitioners have asserted that the land owned by the petitioners, was acquired in pursuance of the notifications dated 3.10.2006 and 1.10.2007, published under Sections 4 and 6 of the Act respectively. The Land Acquisition Collector announced the award on 24.5.2011 (Annexure P-1) and the possession of the land was taken on the same date thereafter.;