SPECIAL TAHSILDAR (LA) Vs. J SUSEELA

JUDGEMENT

(1.) This appeal has been directed at the instance of the Government as against the determination of the rate of compensation made by the Land Acquisition Tribunal/1 Additional Sub Jude, Madurai, in L.A.O.P.No. 39 of 1993.

(2.) A notification, under Section 4(1) of the Land Acquisition Act, was published in the Government Gazette, on 13.06.1986, for the acquisition of lands, comprised in Survey No. 78/2, measuring 20 Cents, situate in Thathaneri in Madurai, belonging to the claimant, for the purpose of laying Karur- Dindigul-Madurai Broad Gauge Railway Line.

(3.) The Land Acquisition Officer/Special Tahsildar, determined the compensation at Rs.1,000/- per cent.