SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE Vs. BALUSAMY

JUDGEMENT

(1.) THIS appeal has been directed against the award passed in LAOP.No.50 of 1994 on the file of the Land Acquisition Tribunal / Subordinate Judge, Cuddalore.

(2.) FOR the purpose of constructing houses for the people belonging to schedule tribes and Narikurava community, the Government has acquired 0.11 - cents of land in R.S.No.228/1 in Sera Kuppam village, South Arcot District. The Land Acquisition Officer after following the proceedings contemplated under the Land Acquisition Act (hereinafter referred to as 'the Act') had issued notification under Section 4(1) of the Act dated 25.12.1991 and fixed the compensation for the land acquired as Rs.400/- per cent. The claimant filed his objection before the Land Acquisition Officer on the ground that the compensation fixed by the Land Acquisition Officer is inadequate and meagre. The Land Acquisition Officer has referred the said objection under Section 19(1) of the Act to the Land Acquisition Tribunal.

(3.) THE point for determination in this appeal is whether the claimant is entitled to get an enhanced compensation of Rs.1,800/- per cent for the land acquired by the Government in Sera Kuppam Village?