SPECIAL TAHSILDAR LA Vs. MOHAMMED

JUDGEMENT

(1.) After condoning the delay in filing the appeal, we heard the learned Government Pleader on the merits of the matter also.

(2.) An extent of 945.40 cents of land was acquired for the establishment of Industrial Development plots. The Land Acquisition Officer granted compensation fixing the land value at Rs. 1,501 per cent. The Reference Court enhanced the compensation re-fixing the land value at Rs. 2,601 per cent. The learned Government Pleader does not dispute the fact that the Reference Court relied on the basic document. The basic document was executed in 1997. The notification under Section 4 (1) of the Land Acquisition Act was in 1999.