Q. What are the equivalent citations for Union of India and Others vs Raj Rani and Others ?

The equivalence citation are(1998) 8 SCC 704 ; LQ/SC/1996/654 ;

Union Of India And Others Vs. Raj Rani And Others On 21 March, 1996

Q: Q. What was the bench assigned for the case Union of India and Others vs Raj Rani and Others?

HONBLE JUSTICE G. T. NANAVATI, HONBLE JUSTICE K. RAMASWAMY

Open iDraf

Union Of India And Others v. Raj Rani And Others

Union Of India And Others
v.
Raj Rani And Others

(Supreme Court Of India)

Civil Appeals Nos. ... of 1996 (Arising out of SLPs (C) Nos. 2382-84 of 1994 | 21-03-1996

1. Delay condoned.

2. Leave granted. We have heard learned counsel on both sides

3. The only question is whether the respondents are entitled to the payment of solatium and interest under the provisions of the Requisition and Acquisition of Immovable Property Act, 1952. The controversy is no longer res integra. A three-Judge Bench of this Court in Union of India v. Hari Krishan Khosla had considered the entire controversy and had held that the respondents were not entitled to the payment of interest and solatium. The learned counsel for the respondents sought to place reliance upon a two-Judge Bench decision in Rao Narain Singh v. Union of India. In view of the decision in Hari Krishan Khosla case the ratio of Rao Narain Singh case is no longer good law

4. The appeals are accordingly allowed. No costs.