HEMANT GUPTA, J. - (1.) The challenge in the present revision petition is to the order passed by the learned executing Court on 13.9.1993 whereby the learned executing Court has found that the decree-holder is entitled to interest on the enhanced amount of compensation at the rate of 9% per annum 1.11.1960 to 31.11.1961 and at the rate of 15% per annum for the subsequent period till the amount is deposited in Court.
(2.) Land measuring 6 bighas and 10 biswas was acquired by way of a Notification under Section 4 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act'), published in the State Government Gazette on 23.1.1981. Notification under Section 6 of the Act was published on 5.6.1981. The learned Land Acquisition Collector vide award dated 23.4.1985, assessed compensation at the rate of Rs.48,000/- per acre.
(3.) Admittedly, the possession of the acquired land was taken by the State Government on 1.11.1960. The Land Acquisition Collector awarded interest at the rate of 6% from 1.1.1960 to 23.1.1981. The Land Acquisition Collector also awarded an extra amount of 15% on account of compulsory acquisition and further interest at the rate 6% from 23.1.1981. Later on, in supplementary award dated 25.4.1985, the Land Acquisition Collector increased the amount of compensation on account of compulsory acquisition from 15% to 30%. The rate of interest was also raised from 6% to 9% for the period 30.4.1982 to 18.9.1984.;