SPECIAL TAHSILDAR Vs. P. SANKARALINGAM

JUDGEMENT

(1.) This Appeal Suit has been filed by the Special Tahsildar(Land Acquisition Officer), Adi Dravidar Welfare Department, Virudhunagar, as against the award of the Land Acquisition Tribunal, Subordinate Court, Sivakasi, in L.A.O.P.No.39 of 1999, dated 31.12.2009.

(2.) Heard the learned Additional Government Pleader appearing for the appellant and the learned counsel appearing for the respondent.

(3.) The land measuring an extent of 1.00.5 Hectares in Survey No.831/2 at Anaiyur Village was acquired from the respondent/claimant for the purpose of providing house sites to Adi Dravidars. The Notification under section 4(1) of the Land Acquisition Act was issued on 10.10.1992.