SPECIAL TAHSILDAR Vs. KADHAR MOHAMMED ALI

JUDGEMENT

(1.) Heard Mr.V.Ravi, learned Special Government Pleader (AS) for appellants and Mr.G.Jermiah, learned cousnel appearing for cross objectors.

(2.) This Appeal suit is filed by the Special Tahsildar, Land Acquisition Officer, Naval Air Station Unit, Arakkonam against the judgment and decree made in LAOP No.282 of 2002 dated 24.03.2004 on the file of the learned Additional District and Sessions Judge, Fast Track Court-II, Ranipet.

(3.) The case of the appellant was that the lands to an extent of 0.71.5 hectares in S.No.131/18 in Puliamangalam Village, Arakkonam Taluk was acquired for the purpose of setting up a Naval Air Station unit at Arakkonam. The Acquisition Officer had fixed the value of the land at Rs.160/- per cent and passed an Award in Award No.2/88, dated 11.4.1988. The respondent land owner not satisfied with the same, sought for reference under Section 18 of the Land Acquistion Act. The matter on being referred was taken as LAOP No.282 of 2002. The Reference Court fixed the market value at Rs.450/- per cent. The Land Acquisition Officer aggrieved by the enhanced compensation, filed the present appeal.