SPECIAL TAHSILDAR HOUSING SCHEME Vs. N. SUNDARAM

JUDGEMENT

(1.) The Special Tahsildar (Land Acquisition), Housing Scheme, Coimbatore, has preferred the appeal challenging the judgment dated 30.4.2003 in L.A.O.P. No. 170 of 1988 and reviewed on 24.11.2004 in I.A. No. 606 of 2004 on the file of the I Additional Subordinate Judge, Coimbatore.

(2.) Pursuant to the Notification dated 13.10.1976 issued under Section 4(1) of the Land Acquisition Act [for short, Act '], the lands of the respondents / claimants which were situated in S. Nos. 163/1, 163/2 and 164, Chikkadasamalayam Village, to an extent of 10.82 Acres, were acquired for construction of houses for the Low Income Group (LIG) by the Tamil Nadu Housing Board (TNHB) Unit, Coimbatore. After conducting enquiry under Section 5 A of the Land Acquisition Act [for short, Act '], an Award came to be passed on 14.8.1979 in L.A. No. 5/74 -A10 and Award No. 3/79 acquiring the land of the respondents / claimants.

(3.) The Acquiring authority fixed the compensation at Rs.201.67 per cent and since the aggrieved respondents objected to the low rate of compensation, the matter was referred for determination of market value by the Reference Court and registered as L.A.O.P. No. 170 of 1988.