SPECIAL TAHSILDAR SALEM Vs. PARVATHY

JUDGEMENT

(1.) THE Appellant/Referring Officer has projected the instant Appeal before this Court as against the Award dated 19.05.2003 in L.A.O.P.No.293 of 2002 passed by the Learned Additional District Sessions Judge, (Fast Track Court-I), Salem.

(2.) SINCE the subject matter of the present Appeal is covered by the Judgment of the Division Bench of this Court in A.S.Nos.430 to 454 of 2007, 472 to 481 and 597 to 604 of 2008, dated 16.07.2009, this Court to avoid an avoidable delay dispenses with the issuance of notice to Respondents 1 to 6/Claimants.

(3.) THE Land Acquisition Officer as regards the dry agricultural land fixed the compensation at Rs.46,359/- per Acre, which comes to Rs.1.06 per Square Feet THE compensation in respect of the first category in aggregate has been awarded at Rs.1,55,706.40p.However, the second and third categories have been considered together and a sum of Rs.140.70 per Square Metre, has been determined which comes to Rs.13.83 per Square Feet. THE compensation in aggregate fixed under the two categories works out to Rs.7,66,885.35p.