SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE Vs. AYESA BEEVI

JUDGEMENT

(1.) The above appeal and cross objection are directed against the decree and judgment dated 30.9.1994 made in L.A.O.P.No.6 of 1993 on the file of the learned Subordinate Judge, Ramanathapuram, enhancing the quantum of compensation from Rs.30/- per cent to a sum of Rs.600/- per cent for the dry land of an extent of 0.83.0 hectares located in S.No.206/1A1A in village No.1, Kallukudi village, Paramakudi taluk, Ramanathapuram District acquired for the purpose of providing house sites to adidravidars, pursuant to the notification dated 22.5.1991 made under Section 4(1) of the Land Acquisition Act (hereinafter referred to as 'the Act').

(2.) Aggrieved by the award dated 23.3.1992 at the rate of Rs.30/- per cent, the land owners (hereinafter referred to as the claimants), made a reference under Section 18(1) of the Act claiming compensation at the rate of Rs.2,500/- per cent. The claimants placed reliance on,

(3.) Per contra, the respondent/land acquisition authority, placing reliance on the award made by the land acquisition officer, which is based on the value of the adjacent lands assigned to the harijans, resisted the enhancement of compensation. Concededly, the land acquisition authority has not placed reliance on any other registered document on their part.