SPECIAL TAHSILDAR Vs. K.A.S. AROCKIASAMY

JUDGEMENT

(1.) This Appeal Suit has been filed by the Land Acquisition Officer as against the award of the Land Acquisition Tribunal,(Subordinate Court), Periyakulam, in L.A.O.P.No.9 of 1993, dated 11.11.1994.

(2.) The facts of the case are as follows:-

(3.) The Additional Government Pleader challenged the findings of the Land Acquisition Tribunal mainly on the ground that the document relied upon by the Tribunal was in respect of very small extent of 2 cents and that the Tribunal has not allowed any deduction either towards development charges or towards lumpsum payment. It was further contended by the learned Additional Government Pleader that the award of a sum of Rs. 40,000/- towards failure of two crops on account of acquisition is unreasonable particularly when there is no evidence to substantiate the alleged claim of the land owner. The further contention of the learned Additional Government Pleader is that the Tribunal has erroneously awarded a sum of Rs. 10,000/- towards damages caused to the pipelines and other materials.