THE REVENUE DIVISIONAL OFFICER Vs. SRIKANDAN

JUDGEMENT

(1.) The Revenue Divisional Officer (Land Acquisition), Padmanabhapuram at Thuckalay, Kanyakumari District, aggrieved by the enhanced quantum of compensation, awarded by the Reference Court, namely, Sub Court, Kuzhithurai, vide award and decree dated 27.06.2006, had filed the appeal in A.S.(MD)No.138 of 2009.

(2.) The facts leading to the filing of this appeal, briefly narrated, are as follows:

(3.) Mr.C.Selvaraj, learned Special Government Pleader appearing for the appellant/Land Acquisition Officer has drawn the attention of this Court to the award passed by the appellant/Land Acquisition Officer and would contend that the said official on an indepth analysis of the data sale deeds, had rightly fixed the value of the land at Rs.7,238/- (Rupees Seven Thousand Two Hundred and Thirty Eight only) per cent and in respect of the superstructures and trees, had also awarded the just, reasonable and adequate compensation and the sale deeds marked as Exs.A.1 and A.2 ought not to have been taken into consideration for the reason that the acquisition of the said lands was not similar in nature and came into being subsequently and at any rate, the value fixed for the superstructures is also very much on the higher side and therefore, he prays for reduction.