THE 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 made reference, under Section 18 of the Land Acquisition Act, to the Tribunal, namely, I Additional Subordinate Court, Madurai, and the Tribunal taken the case on file as L.A.O.P.No. 39 of 1993.