SPECIAL TAHSILDAR Vs. ANANDA RAMANUJA REDDIAR

JUDGEMENT

(1.) Heard the arguments of Mr.V.Ravi, learned Special Government Pleader (AS) appearing for appellant and Mr.T.Rajaraman, learned counsel appearing for respondents 2 to 14. Pleadings set were printed and circulated. Original records were summoned from the court below and were examined.

(2.) This is an appeal filed by the Special Tahsildar, Adi Dravidar Welfare, Chengam Taluk, Tiruvannamalai District against the judgment and decree passed by the Subordinate Court, Tiruvannamalai made in LAOP No.70 of 1994, dated 14.8.1995. Since the sole respondent died pending proceedings, applications were taken out in CMP Nos.790 to 792 of 2008 to bring LRs on record. Accordingly, respondents 2 to 14 were impleaded by an order, dated 19.4.2010 and they were represented by the counsel.

(3.) The original respondent was in possession of land in Survey No.76/7 to an extent of 2.28 acres in Vanapuram village, Chengam Taluk. Lands were acquired for the purpose of providing house sites to landless Adi Dravidars in the village of Vanapuram. The lands were originally classfied as Sarkar Punja land. After following due procedures under the Central Act 1/1894, an Award was passed in Award No.4/1993-1994, dated 22.3.1994. The acquiring officer claimed that he had gone through various sale deeds during three years preceding the date of 4(1) notification and within = kms. from the land in question and finally arrived at the following figures: (i)Market value of the land- Rs.48,949.00 (ii)30% solatium- Rs.14,685.00 (iii)12% interest- Rs. 9,865.00 Total- Rs.73,499.00