SPECIAL TAHSILDAR Vs. SEENAPPA

JUDGEMENT

(1.) THE referring officer is the appellant herein.

(2.) THE Government of Tamil Nadu acquired the land belonging the claimant/1st respondent herein of an extent of 2.41.0 Hectares in Survey No.3/1, Rangapanditha Agraharam village, Hosur taluk for the Tamil Nadu Housing Board to construct houses. By award No.11/94 dated 3.7.1994, the value of the land was fixed at Rs.1,60,870/- per hectare. THE claimant filed an objection stating that the land should be valued at Rs.40 lakhs per acre and requested to make a reference.

(3.) IN view of the same, we hold that the claimant/first respondent herein will be entitled to the market value of Rs.3,400/-, instead of Rs.4,250/- per cent for the land acquired along with usual solatium of 30%, interest on solatium and other amounts as payable in terms of the provisions of the Land Acquisition Act.