REVENUE DIVISIONAL OFFICER Vs. K SUBBANNA GOUNDER

JUDGEMENT

(1.) THE Notification under Section 4 (1) of the Land Acquisition Act was published on 25. 6. 1986 for the public purpose, namely the acquisition of lands for the erection of 230 k. v. Sub-Station by the Tamil Nadu Electricity Board in the lands at Arasur Village, Coimbatore, acquiring 26. 21 acres in S. F. No. 57/3. C, etc.

(2.) THE Land Acquisition Officer in his award dated 15. 7. 1989, awarded the compensation at the rate of Rs. 11,682/- per acre, even though the claim made by the land owners was at Rs. 1,50,000/- per acre. On reference, the Sub-Court, by its award dated 28. 10. 1993 in L. A. O. P. No. 61 of 1992, enhanced the compensation at Rs. 1,000/- per cent. Aggrieved by the same, the referring officer, namely the Revenue Divisional Officer has filed this appeal.

(3.) THOUGH the appeal has been filed on the ground that the quantum of compensation enhanced is arbitrary and without any basis, learned Additional Government Pleader would ultimately submit that even assuming that the quantum of compensation was correctly decided by the Sub-Court, the developmental charges at 33% from the total compensation had not been deducted, despite the mandatory guidelines given by the Supreme Court in various decisions.