DISTRICT COLLECTOR, KRISHNAGIRI DISTRICT Vs. M. NARASIMMAIAH

JUDGEMENT

(1.) The State/Appellants had preferred the instant Civil Miscellaneous Petition praying to condone the delay of 3671 days in preferring the Second Appeal in S.A.S.R. No.121635 of 2022.

(2.) It is the case of the Appellants that they acquired the Respondent's Agricultural land in S. No.162/1B for an extent of 1.45 acres of Kowthalam Village in Denkanikottai Talulk, for providing free house-sites to Adi Dravidars. On 11/11/1997, the Appellants issued the Notification under Sec. 4(1) of the Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act, 1978, for acquisition of the above said land.

(3.) It is the further case of the Appellants that the relevant period taken for Sale consideration is from 11/11/1996 to 10/11/1997, in which the Appellants had taken the land in S. No.166/1, which is also an Agricultural land, in which an extent of 1.50 acres of land was sold for Rs.50,000.00 on 29/4/1997, pursuant to which, the Appellants herein, vide Award No.9/97- 98, dtd. 29/12/1997, fixed the Compensation for the acquired land(s) as Rs.33,333.00 per acre.