- (1.) Land owners have filed this revision petition under Article 227 of the Constitution of India to assail order dated 13.02.2010 passed by learned Additional District Judge, Faridabad.
(2.) Land of the petitioners was acquired by respondent State of Haryana. Land owners-petitioners filed reference under Section 18 of the Land Acquisition Act, 1894 (in short the Act) for enhancement of the compensation and also filed Regular First Appeal in this Court. This Court, vide judgment dated 16.05.1979, enhanced the compensation of Rs.10/- per square yard, but restricted the enhanced amount to the amount of court fee paid by the land owners. Subsequently, the land owners paid further amount of court fee and they were awarded compensation of Rs.10/- per square yard vide order dated 11.05.1989 (Annexure P-1).
(3.) In execution petition, the petitioners claimed interest @ 9% per annum for one year and @ 15% per annum for the subsequent period on the enhanced amount of compensation in accordance with amended provisions of the Act, as amended w.e.f. 24.09.1984, but applicable w.e.f. 30.04.1982. Learned Additional District Judge, vide impugned order, held the land owners to be entitled to interest @ 6% per annum, as applicable before 30.04.1982 and also adjusted the amount paid in previous execution petitions towards principal amount of enhanced compensation. Feeling aggrieved, land owners have filed this revision petition.;