REVENUE DIVISIONAL OFFICER Vs. VISVESVARAN AND ORS

JUDGEMENT

(1.) The Land Acquisition Officer, who is the respondent in L.A.O.P.No.1 of 1997 on the file of the Principal Sub Court, Gobichettipalayam is the appellant.

(2.) The respondents, aggrieved by the award of lesser compensation made by the appellant in award proceedings in Ref.No.3693/92 A5 dated 2.9.1996 fixing the compensation at Rs.7.82 per sqft, sought for reference and at their instance, reference was made in L.A.O.P.No.1 of 1997. The Reference Court enhanced the compensation to Rs.30/= per sqft and aggrieved by the same, this appeal is filed.

(3.) The case of the appellant is as follows:-