SPECIAL TAHSILDAR Vs. D VADIVEL

JUDGEMENT

(1.) THIS appeal has been directed against the decree and judgment in LAOP. No. 116 of 1998 on the file of the Court of Subordinate Judge, Madurantakam.

(2.) THE Government have acquired 0. 55 cents of land in S. No. 1246/1 (0. 27 cents) and S. No. 1243/1 (0. 28 cents) for the purpose of laying by-pass road between Km 80/2 and 82/0 of NH. 45.

(3.) THE Land Acquisition Officer, after following the procedures, had published notification under Section 4 (1) of the Land Acquisition Act in the Government gazette on 13. 01. 1987 and in the locality on 27. 11. 1987. After going through the various sale deeds, the Land Acquisition Officer has fixed the compensation for the land acquired at Rs. 1,300/- per cent. Aggrieved by the award of compensation passed by the Land Acquisition Officer the claimant had preferred his objection before him, which was referred to the Land Acquisition Tribunal by the Land Acquisition Officer under Section 18 of the Land Acquisition Act.