REVENUE DIVISIONAL OFFICER Vs. GIRIJAMMAL

JUDGEMENT

(1.) Feeling aggrieved by the enhancement of compensation from Rs.4,25,802/- to Rs.1,06,96,434.80 in respect of the land acquired in Ambur Town Dry S.No.10/3A measuring an extent of 1.27.87 hectares [1,38,124.80 sq. ft.] for construction of Pattukottai Azhagiri Transport Corporation Depot, the Revenue Divisional Officer, Tirupattur has filed this Appeal. During pendency of the appeal, the Tamil Nadu State Transport Corporation (Villupuram) Division-II Limited came to be impleaded as 2nd Appellant in this appeal.

(2.) Factual background are as follows:-

(3.) For the purpose of determining the market value of the acquired land on the date of notification under Section 4(1) of the Act i.e. 12.02.1991, LAO collected sales statistics for the period from 01.07.1988 to 03.06.1991. There are 202 sales during the said period. Out of the said sales, Serial No.142 - sale in respect of S.No.1/1 in Block 9 measuring an extent of 0.15 cents [Document No.1993 dated 17.08.1990] was been taken as the data land and on that basis LAO has fixed the market value of the acquired land at Rs.2,47,000/- per hectare [Rs.1,00,000/- per acre] with 30% solatium. LAO has also ordered 12% additional market value for 4 months and 6 days i.e. 12.02.1991 to 20.06.1991] and passed Award No.2/92-93 dated 18.12.1992. As per the Award, total compensation of Rs.4,25,802.00 has been paid to the Claimant.