TMT R.SUBBULAKSHMI Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) As against the award of Rs.10,000/- per acre, the petitioner claims compensation at Rs.10,000/- per cent, together with solatium and interest at 15% and 6% for the present and solatium at 30% and interest at 9 and 15%, if the final outcome of the W.A.No.659 of 2009 is favourable to the petitioner.

(2.) The acquired lands originally belonged to one Subalakshmi(D/o.Ramasubbu Naicker and Smt.Chandra, (D/o.Kandasamy Naicker). These lands are located in the village of Karisalkulam Hamket of Aladipatti.

(3.) The respondent collected sale statistics for a period of one year prior to the sale notification and out of 12 sales, item No.11 was taken as basis for awarding compensation at Rs.100/- per cent or Rs.10,000/- per acre. This award was challenged by the land owners in CMA.No.27 of 1999 before the Sub Court, Tenkasi. Later, the CMA was renumbered as CMA.No.3 of 2000 on account of opening of new Sub Court at Sankarankovil.