KUNNUMMAI KOOTAYI SUSHEELA Vs. DEPUTY COLLECTOR (REVENUE)

JUDGEMENT

(1.) This appeal is filed by the Legal Representative of the land owner challenging the quantum of compensation awarded by the Land Acquisition Tribunal.

(2.) We have heard Mr.R.Yashodh Vardhan, learned senior counsel appearing for the appellant and Mrs.N.Mala, learned Additional Government Pleader (Puducherry), appearing for the respondents.

(3.) By a Notification issued under Section 4(1) of the Land Acquisition Act on 23.10.2007, the land of the extent of 0.35.50 Hectares in R.S.No.21/2A/2 in Palloor Village was sought to be acquired for the purpose of construction of a Community Health Centre. The appellant conveyed no objection and hence a Declaration under Section 6 was issued within two months.