SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE VELLORE Vs. BALASUNDARAM

JUDGEMENT

(1.) A.S.No.84 of 2006 is filed by the Special Tahsildar, Adi Dravidar Welfare, Vellore challenging the judgment and decree in LAOP No.1 of 2001 on the file of the Additional District and Sessions Judge (Fast Track Court), Vellore dated 28.7.2004 in fixing the market rate of compensation at Rs.4,356/- per cent. The respondent/claimant, by objecting to the very same judgment and decree has filed Cross Objection No.21 of 2006 demanding enhancement of compensation at Rs.60/- per Sq.ft.

(2.) HEARD the arguments of Mr.V.Ravi, learned Special Government Pleader (AS) and Mr.M.Devendran, learned counsel for the respondent/claimant as well as cross objector.

(3.) THE Reference Court on the basis of these materials framed two issues. THE first issue was as to what was the value of the land acquired per Cent on the date of Section 4(1) Notification? THE second issue was whether the claimant was entitled to receive the enhanced compensation? and if so to fix the quantum of compensation.