AIR 1962 ASSAM 20 ::ILR (1961) 13 Assam 382

Assam High Court

Hon'ble Judge(s): G. Mehrotra, S. K. Dutta , JJ

(A) Assam Land (Requisition and Acquisition) Act (25 of 1948) , S.4(3)— Scope - Provisions do not deal with interest on amount of compensation - Provisions of Land Acquisition Act not made applicable. Section 4(3) of the Assam Land (Requisition and Acquisition) Act does not deal with the question of payment of interest on the amount of compensation. Nor can it be said that it renders the provisions of Land Acquisition Act applicable to the entire proceedings of acquisition. What the section means is that after the land is vested in the State Government, the State Government shall apply the provisions of the Land Acquisition Act to the land which has been taken possession of in so far as they can be made applicable. Therefore, it cannot be said that by virtue of S.4(3) of the Assam Land (Requisition and Acquisition) Act provisions of Ss.28 and 34, Land Acquisition Act would apply to the proceedings for acquisition under the former Act.(Para 3) (B) Assam Land (Requisition and Acquisition) Act (25 of 1948) , S.7(2)— Compensation - Meaning - Interest on amount not included - Right to claim interest - Basis of - Acceptance of award by petitioner - Petitioner not estopped from claiming interest thereon. The word compensation appearing in S.7(2) of ....