SPECIAL TAHSILDAR (LAO) Vs. RABBATH BEGUM

JUDGEMENT

(1.) This appeal has been filed against the award dtd. 22/2/2005 passed in L.A.O.P. No.1 of 2004 by the Sub Court, Tirupattur, whereby the compensation awarded by the Land Acquisition Officer was enhanced.

(2.) The facts leading to the filing of the present appeal are that one Mr. K.A. Kalil Ahamed was the owner of wet land measuring 0/74/5 hectares in Survey No.640/1, Thiruthimedu Village, Tirupattur Taluk. An extent of 0.70.0 hectare (equivalent to 1.73 acres), along with other lands, was acquired for the purpose of providing house sites to houseless poor Adi Dravidars under the provisions of the Adi Dravidars Welfare Land Acquisition Act.

(3.) Pursuant to the requisition received from the beneficiaries, the Land Acquisition Officer initiated acquisition proceedings, and the notifications were approved in G.O.Ms. No.1920, Adi Dravida Welfare Department, dtd. 30/9/1989, and published on 26/10/1989. The Land Acquisition Officer passed the award on 23/10/1992 in Award No.11/92- 93, fixing the market value of the land at Rs.30,000.00 per acre, based on sale statistics of lands sold within three years prior to the Sec. 4(1) notification.