SPECIAL TAHSILDAR L A Vs. G PRABHAKARAN

JUDGEMENT

(1.) THE Appellants have preferred this Appeal as against the Judgment and Decree dated 22.01.2003 in L.A.O.P.No.377 of 1994 passed by the Learned Additional District Judge, Fast Track Court No.IV, Poonamallee.

(2.) THE Government of Tamil Nadu have sanctioned a scheme of excavation of canal from Tamil Nadu State Border to Poondi Reservoir for bringing drinking water to Madras city from Krishna River in Andhra Pradesh. To complete the public purpose, an extent of 13.86 Hectares of land has been acquired in numerous Survey Numbers in No.38, Vellanur Village, Saidapet Taluk, Poonamalle District, standing in the name of different persons under the Land Acquisition Act, 1894, 1894. Section 4(1) Notification as per the Land Acquisition Act, 1894, 1894 has been published in Issue No.22A dated 22.07.1992 of the Government Gazette on 22.07.1992. THE Notification has been published in the local papers Tamil Daily, Namadhu M.G.R., and Dina Thoothu on 16.07.1992 and 15.07.1992 respectively. THE publication has been effected in the locality on 10.08.1992. THE objections have been called for and the same have been published in the Village and other places on 12.08.1992. THE Notices in Form 3A to the intending land owners and interested persons informing the proposed acquisition as per Section 5A of the Land Acquisition Act, 1894 have been served on 11.09.1992 and 12.09.1992 duly informing them about the date, hour and venue of Section 5A Enquiry to be conducted on 28.09.1992 and 01.10.199. Section 6 Draft Declaration has been approved in G.O.Ms.No.573 P.W.D. Dated 06.04.1993 in respect of 13.86.0 Hectares and published in the Government Gazette Part II Section 2 of the T.N. Government Gazette dated 28.04.1993 Issue No.16C. THE local publications have been made on 22.04.1993. THE local publication has been effected on 20.05.1993.

(3.) THE Respondent/Claimant, feeling aggrieved with the quantum of compensation determined by the Land Acquisition Officer as referred to supra and in lieu of his objection, the Land Acquisition Officer has been perforced to refer the matter before the Tribunal as per Section 18 of the Land Acquisition Act, 1894, 1894.