S VIJAYARAMAN Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THE revision petitioner is the appellant in C. M. A. No. 17 of 2003 on the file of the Principal subordinate Judge, Villupuram and he filed the said appeal against the proceedings No. A/80 of 1997 dated 8. 1. 1998 on the file of the Special Tahsildar, Adi Dravidar Welfare, Ulundurpet. Having aggrieved by the impugned orders passed by the Principal Subordinate Judge in the said appeal, he has filed this revision.

(2.) THE lands belonging to the revision petitioner measuring 0. 20. 0 hectares in Survey No. 117/4 gd, 0. 48. 5 hectares in Survey No. 117/5 GD, 0. 09. 0 hectares in Survey No. 118/13 GD were acquired along with other lands situate in Palangur village, Tirukoilur Taluk, Villupuram District by the Government of Tamil Nadu by virtue of notification dated 24. 11. 1997 under Section 4 (1)of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Tamil Nadu Act 31/78) to provide house sites to Adi Dravidar people of Palangur colony, Tirukoilur Taluk. The land Acquisition Officer, Special Tahsildar (ADW) Ulundurpet enquired the objections received from the claimants and passed an award fixing the compensation at the rate of Rs. 200/- per cent in respect of the above mentioned petitioner's lands. In addition to the compensation, he has also allowed 15% solatium on the total amount of compensation and therefore aggrieved by the award, the revision petitioner filed the above appeal before the Principal Subordinate Judge, villupuram claiming at the rate of Rs. 1,000/- per cent and also Rs. 3 0,000/- towards underground pipe line to an extent of 1000 feet inclusive of well and Rs. 10,000/- towards value of the trees standing thereon. On reference by the Special Tahsildar (ADW), Ulundurpet in his proceedings No. A 80/97 dated 8. 1. 1998, the appeal was taken on file and disposed of by the subordinate Judge.

(3.) LEARNED Subordinate Judge having considered the evidence both oral and documentary adduced on either side, enhanced the market value of the lands acquired from Rs. 200/- per cent to Rs. 400/- per cent and in addition to the said compensation amount, he awarded 30% solatium on the total amount of compensation and 12% interest on the market value for the period from the date of 4 (1) notification till the date of award (i. e. ,) 24. 11. 1997 to 8. 1. 1998. Hence the revision.