(1.) The Special Tahsildar for Adi-Dravidar Welfare Scheme is the appellant herein. The appeal is filed against the enhancement of compensation for the lands acquired, from Rs.17,700 per acre to Rs.7,000 per cent.
(2.) The respondent/claimant was the owner of an extent of 3.85 acres in Survey No.135/3B, Kattuparamakudi Village and in pursuance of 4(1) notification, dated 13.01.1997, the lands are acquired for the benefit of Adi-Dravidars and the Special Tahsildar cum Land Acquisition Officer, on the basis of the value of data land in Survey No.401/D, fixed the compensation at Rs.17,700 per acre.
(3.) The appellate Court, on the basis of the available evidence, found that Exs.A1 to A3, sale deeds in respect of the lands in the adjacent sub division and same Survey Nos.135/1, 135/1A, 135/3B, can be accepted to be reflecting the correct market value of the lands in question and proceeded to fix the compensation for the land in question at Rs.7,000 per cent. Aggrieved against the same, the Land Acquisition Officer preferred the present second appeal before this Court.
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