SPECIAL TAHSILDAR Vs. G N GOVINDA CHETTY

JUDGEMENT

(1.) THIS appeal by the Land Acquisition Officer is focussed as against the judgment and decree dated 18. 11. 1998 passed by the learned Subordinate Judge, Vellore in LAOP No. 36 of 1997. 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 nutshell facts which are absolutely necessary and germane for the disposal of this appeal would run thus: the Government effected publication under Section 4 (1) of the Land Acquisition Act for acquiring the lands measuring an extent of 1. 12. 5 hectares in S. No. 329/2b in D. P. Palayam Village, Gudiyatham Taluk for the purpose of providing land to Adi Dravidar community people. After complying with the procedures, the Land Acquisition Officer acquired the land and assessed the compensation in a sum of Rs. 300/- 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.