REVENUE DIVISIONAL OFFICER Vs. S. MEENAKSHI

JUDGEMENT

(1.) Aggrieved over the order of the Reference Court, enhancing the compensation from Rs.550/- per cent to Rs.4,400/- per cent, the present Appeal Suit has been filed by the State Government / Appellant.

(2.) The survey number and other vast areas were acquired for the purpose of construction of the High Court Bench at Madurai. In the present appeal, the subject matter of the land is only 0.02.0 Hectare in Survey numbers 24/1. In a reference, it is the contention of the claimants that the lands acquired, which is situated near agricultural college and bus stand and Highways and there are many colleges and theatres are also come up and hence, sought to enhance the compensation at the rate of Rs.15,000/- per cent.

(3.) The land acquisition tribunal finding that smaller extent was sold under Ex.A.1 and Ex.A.2 for Rs.30,000/- percent and also taking note of the location of the area, enhanced the compensation from Rs.550/- to Rs.4400/- per cent.