SPECIAL TAHSILDAR Vs. MUNISAMY DIED

JUDGEMENT

(1.) THIS appeal has been preferred against the decree and judgment in LAOP. No. 276 of 1984 on the file of the Court of Subordinate Judge, Vellore.

(2.) THE Government have acquired 1 acre 67 cents of land in S. No. 348/6 in Narasingapuram Village for the purpose of providing boiling accessories project of BHEL, Ranipet.

(3.) THE Land Acquisition Officer after following the formalities had published a notice in Tamil Nadu Government gazette under Section 4 (1) of the Land Acquisition Act (hereinafter referred to as 'the Act') on 25. 02. 1981, and passed an award fixing the compensation for the land acquired at the rate of Rs. 2/- per cent (Rs. 200/- per acre) Aggrieved by the Award passed by the Land Acquisition Officer, the claimant had filed his objections before the Land Acquisition Officer, who in turn had referred the same under Section 18 of the Land Acquisition Act to the Land Acquisition Tribunal.