LAWS(MAD)-2017-2-542

REVENUE DIVISIONAL OFFICER Vs. INDUKALADHARAN NAIR AND OTHERS

Decided On February 08, 2017
REVENUE DIVISIONAL OFFICER Appellant
V/S
Indukaladharan Nair And Others Respondents

JUDGEMENT

(1.) This Appeal suit has been filed by the appellant/Land Acquisition officer as against the award of the Land Acquisition Tribunal(Subordinate Court), Kuzhithurai, in L.A.O.P.No.7 of 1997, dated 27.06.2006.

(2.) The brief facts that are necessary for the disposal of the appeal suit are as follows:-

(3.) It can be seen that an extent of 1.46.02 Hectares of land in Nallur, Vilavankode Village was acquired.