SUB COLLECTOR Vs. ABBAS

JUDGEMENT

(1.) Heard the arguments of Mr.V.Ravi, learned Special Government Pleader (AS) appearing for appellant and the second respondent and Mr.R.Sunilkumar, learned counsel appearing for first respondent. 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 Sub Collector, South Arcot District, Cuddalore against the judgment and decree of the Sub Court, Panruti made in LAOP No.45 of 1996, dated 29.7.2004.

(3.) The grievance of the appellant was that the court below had erred in increasing the compensation from Rs.1.95/- per sq. ft. to Rs.16.79 per sq.ft. and hence it was alleged that it was in complete violation of the guidelines issued under the Land Acquisition Act. The lands of the respondent in RS.No.44/4A to an extent of 0.20.0 hectares situated at Vadakailasam, Panruti Taluk were acquired for expansion of Panruti Municipal Bus stand. The Referring Officer awarded at the rate of Rs.85106/- per acre with 30% solatium and 12% interest from the date of publication of Section 4(1) notification, dated 10.1.1982, by an award in Award No.1/85. The land owner claimed that the compensation awarded was very inadequate. The matter was referred to the Reference Court.