SPECIAL TAHSILDAR Vs. S RAVATHI

JUDGEMENT

(1.) THIS appeal has been directed against the award in LAOP.No.15 of 1993 on the file of the Additional Subordinate Judge, Chengalpattu (Land Acquisition Tribunal).

(2.) THE Government has acquired 0.04 acre land in S.No.94/6D2A for the purpose of extending the NH-45 road at Guduvancherry village. THE Land Acquisition Officer after issuance of Notification dated 22.12.1986, lastly notified in the Villages on 20.1.1987, under Section 4(1) of the Land Acquisition Act, 1894 (herein after referred to as 'the Act'), and after following the formalities contemplated under law, on the basis of Ex.R.1 & Ex.R.2 data lands, had fixed the compensation for wet land at Rs.2,360/- per cent and for the dry land at the rate of Rs.1,191/- per cent along with the compensation for the superstructure, well, trees etc., and also awarded solatium with interest. Aggrieved by the said compensation fixed by the Land Acquisition Officer, the claimant had preferred objection before the Land Acquisition Officer, who in turn had referred the same under Section 18 of the Act to the Land Acquisition Tribunal / Additional Subordinate Judge, Chengalpattu.

(3.) HEARD the learned Special Government Pleader as well as the learned counsel for the respondent.