UNION OF INDIA Vs. AJAIB SINGH

JUDGEMENT

(1.) Substitution allowed.

(2.) Leave granted.

(3.) Notification under Section 7 of Requisitioning and Acquisition of Immovable Property Act, 1852 (1952) (for short, the "Act") was published on October 13, 1969 and the award was made. Pursuant thereto an offer was made to the respondents in Form 'F' of the rules framed under the Act. The respondents had not agreed for the compensation. As a consequence, the matter was referred under Section 8 (1) to the Arbitrator. He took up the matter on November 7, 1975 and the award was made on August 19, 1983. The Arbitrator awarded higher compensation with solatium and interest. When the matter was carried to the High Court by the appellants the High Court had further enhanced the solatium and interest applying the amended provisions of the Land Acquisition (Amendment) Act 68 of 1984 by judgment and order dated 10-2-1984. Thus this appeal by special leave.