Shree Chandrashekhar, J. - (1.) Seeking payment of compensation with interest @ 18% per annum from the date of acquisition till the date of payment with litigation cost, the present writ petition has been filed.
(2.) The petitioners claiming themselves descendants of recorded tenant assert that the land comprised in different plot numbers under Khata No. 49 at VillageHethu, Namkum, Ranchi was acquired for extension of Birsa Munda Airport, Ranchi. The Land Acquisition Officer Officer issued notices dated 25.07.2011 and 26.07.2011 to the petitioners for verification and payment of compensation. It is stated that the petitioners appeared before the Land Acquisition Officer and letter dated 14.05.2012 was issued to the Circle Officer, Namkum to verify the genealogy of the petitioners. After receiving report from the Circle Officer, the Land Acquisition Officer vide order dated 29.07.2013 found the petitioners entitled for payment of compensation however, the respondents did not release compensation to the petitioners.
(3.) Mr. Ashutosh Anand, the learned counsel for the petitioners submits that under Section 34 of the Land Acquisition Act, 1894, the Collector is under a duty to pay interest on the compensation amount. It is contended that for payment under Section 34, no separate order is required to be passed by the Collector.;