SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE Vs. K SRINIVASAN

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 29. 7. 1993, in LAOP No. 61 of 1989 passed by the learned Subordinate Judge, Tiruvannamalai. For convenience sake, the parties are referred to here under according to their litigative status before the trial Court.

(2.) HEARD the learned counsel appearing for the parties.

(3.) THE nut-shell facts, which are absolutely necessary and germane for the disposal of this appeal would run thus: the Government vide Notification dated 23. 12. 1987 made under Section 4 (1) of the Land Acquisition Act, intended to acquire the land measuring an extent of 0. 24 cents in Survey No. 190/7b2; an extent of 49 cents in Survey No. 190/7a, totalling to an extent of 2. 94 acres in Kilvanakkambadi Village, Chengam Taluk for the purpose of providing house sites for Adi Dravida community people. After complying with the procedures, the Land Acquisition Officer acquired the land and passed an award dated 20. 5. 1989 assessing the compensation in a sum of Re. 95. 24/- per cent. Being aggrieved by such awarding of the compensation, the land owners got the matter referred to the Sub Court under Section 18 of the Land Acquisition Act.