SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE POLUR Vs. KARAPPAN

JUDGEMENT

(1.) THIS appeal has been preferred by the Referring Officer against the Judgment and Decree, dated 21. 04. 1995 made in L. A. O. P. No. 42 of 1993 on the file of the Land Acquisition Tribunal / Court of Subordinate Judge, Tiruvannamalai.

(2.) HEARD, the learned Special Government Pleader (AS ). Continuously, there was no representation for the respondent, though service of notice is sufficient and the learned Special Government Pleader appearing for the appellant has been ready. Hence, considering the evidence available on record, Judgment is passed on merits.

(3.) IT is seen that 1. 08. 5 hectares (2. 54 acres) of land in S. No. 104 6a and 6b, Kaliam Village, Polur Taluk, was acquired by the appellant for the purpose of providing house sites to Adi Dravidars, for which, Section 4 (1) Notification under the Land Acquisition Act had been issued on 12. 07. 1989. After the enquiry, the award was passed in A. No. 6/91-92, dated 20. 11. 1991 by the Land Acquisition Officer, fixing the market value at Rs. 7,512/- per acre. Aggrieved by which, at the request of the claimant, the matter was referred under Section 18 of the Land Acquisition Act. The Land Acquisition Tribunal, by the impugned judgment, dated 21. 02. 1995 has enhanced the compensation at the rate of Rs. 50,000/- per acre and directed the appellants to pay compensation at the aforesaid market value with 30% solatium, interest and cost as per the Land Acquisition Act.