THE SPECIAL TAHSILDAR (ADW) Vs. CHELLAM

JUDGEMENT

(1.) LANDS comprised in Survey Nos. 267/1, 267/2A, 267/2B, 267/2C, 267/3A, 267/3B, 267/4A, 267/4B1, 267/4B2 situate in Venthoni Village in Paramakudi Taluk in Ramanathapuram District, were acquired for the public purpose of providing roof to roofless, namely members of de -notified community.

(2.) THE notification under Section 4(1) of the Land Acquisition Act, was made on 30.06.1995. Considering the sales statistics and the statement of the claimants, the Land Acquisition Officer, fixed Rs.168.96 per cent as compensation.

(3.) EVIDENCE oral and documentary, have been adduced before the Tribunal. The Tribunal mainly relying on Ex.C1 sale deed, raised the compensation to Rs.3000/ - per cent.