SPECIAL TAHSILDAR Vs. PADMALAKSHMI AMMAL

JUDGEMENT

(1.) The petitioner has filed this Civil Revision Petition to set aside the order dtd. 26/3/2007 made in E.P.No.18 of 1996 in L.A.O.P.No.116 of 1987, on the file of VI Assistant Judge, City Civil Court, Chennai.

(2.) The Special Tashildar (LA-III) has filed this Civil Revision Petition as against the order made in E.P.No.18 of 1996 in L.A.O.P.No.116 of 1987, dtd. 26/3/2007 directing the revision petitioner to deposit the balance compensation amount of Rs.5,16,164.60.

(3.) It is the case of the revision petitioner that land in T.S.No.107/2, Block No.21 measuring an extent of 0/34/20.0 hectares in Arumbakkam Village was acquired by the Government under Land Acquisition Act, 1894, for the purpose of providing house sites under Tamil Nadu Housing Board. After following the procedure laid in the land acquisition Act, the land was acquired and an award in Award No.1 of 1979 dtd. 20/6/1979 was passed arriving, the market value at Rs.4,000.00 per ground. Aggrieved over the quantum of compensation by Land Acquisition Officer, the claimant/ respondent sought for reference under Sec. 18 of Land Acquisition Act, 1894 before the learned VI Assistant Judge, City Civil Court, Chennai and the same was taken on file in L.A.O.P No.116 of 1987.