VILASINI JAYAPRAKASH Vs. SPECIAL TAHSILDAR LAND ACQUISITION III TAMIL NADU HOUSING BOARD SCHEME MADRAS 35

JUDGEMENT

(1.) THE claimant in L.A.O.P. No. 34 of 1986 on the file of VI Assistant Judge, City Civil Court, Madras is the appellant in the above appeal.

(2.) AN extent of 2 grounds and 1097 sq.ft., of land in S. No.455/11 in Egmore Village were acquired by the Government of Tamil Nadu for the construction of M.I.G. and H.I.G. flats by the Tamil Nadu Housing Board. notification under Section 4(1) of the Land Acquisition Act (in short the Act ) has been published in the Government gazette dated 13.05.1981. The Land Acquisition Officer in his award proceedings has fixed the market value for the acquired land at the rate of Rs. 37,545.00 per ground. Aggrieved by the said amount, at the instance of the land owner, the matter has been referred to VI Assistant Judge, City Civil Court, Madras under Section 18 of the Act, which resulted in L.A.O.P. No. 34 of 1986.

(3.) HEARD Mr. N. Istiaq Ahamed, learned counsel appearing for the appellant as well as the learned Additional Government Pleader for respondent.