THIDIL PONGI KARTHYAYANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) ON this appeal coming up for admission, the learned senior Government Pleader has taken notice on behalf of the Government as directed by us and we have heard the submissions of Sri. K.M.Augustine learned counsel for the appellant and the learned senior Government pleader.

(2.) THIS appeal preferred by the claimant arises from the award of the Reference Court in a reference under Section 28 A (3). The Land Acquisition Officer rejected the application submitted by the appellant on the basis of the award in LAR No.98/1992 on the ground of limitation.

(3.) THE main and the only ground which is urged in this memorandum of appeal is that the compensation should have been redetermined by adopting land value method for the entire extent of 57.60 Ares which was acquired from the possession of the appellant. According to Mr.Augustine learned counsel for the appellant, as the land value method is more advantages to the claimant, he ought to be paid compensation by adopting that method.