SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE SALEM Vs. KANDASAMY

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 26. 10. 1995 passed in L. A. O. P. No. 10 of 1993 by the Additional Subordinate Judge, Salem. For convenience sake, the parties are referred to here under as per 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 20. 3. 1991 made under Section 4 (1) of the Land Acquisition Act, intended to acquire the land measuring an extent of 2. 99 acres in Survey Nos. 104/4, 104/5 in Sukkampatti Village and S. No. 59/2a in Vellayampati Village, for the purpose of providing house sites to Adi Dravidas and Arunthathiars. After complying with the procedures, the Land Acquisition Officer acquired the land and passed an award dated 23. 3. 1993 assessing the compensation in a sum of Rs. 25,001/- per acre.