LAND ACQUISITION OFFICER,SPECIAL TAHSILDAR (LA) CUM-REVENUE DIVISIONAL OFFICER,VELLORE Vs. V R ANNAMALAI; A PUSHPAVATHIAMMAL; A JAYAPAL; R THENMOZHI; J RATHNAKUMARI; J RADHIKA; J RAJAPALANI; J PALANIVEL RAJAN; TAMIL NADU HOUSING BOARD, VELLORE HOUSING UNIT, SATHUVACHARI; TAMIL NADU HOUSING BOARD, PHASE 5

JUDGEMENT

(1.) This appeal is filed by the Land Acquisition Officer under Section 54 of the Land Acquisition Act, 1894 questioning the enhancement of the compensation awarded by the Land Acquisition Tribunal.

(2.) We have heard Mr.P.Gunasekaran, learned Additional Government Pleader (AS) appearing for the appellant, Mr.V.Raghavachari, learned counsel for the respondents 1 and 3 to 6 and Mr.S.Vanchinathan, learned counsel appearing for the respondents 7 and 8.

(3.) The land of an extent of about 15.25 acres in S.F.Nos.116 and 117 in Sathuvachari Village, Vellore Taluk were acquired by the Government of Tamil Nadu for the formation of the Vellore Neighbourhood Scheme by the Tamil Nadu Housing Board. The Notification under Section 4(1) of the Act was published on 26.9.1984 in the Government Gazette. As per the amended Act namely Act 68 of 1984, the same Notification was issued again on 17.7.1985. Thereafter, the Declaration under Section 6 was published on 2.4.1986. An award in Award No.4 of 1988 dated 28.9.1988 was passed, fixing the compensation payable at Rs.300/- per cent.