SPECIAL TAHSILDAR LAND ACQUISITION Vs. S KUPPUSAMY

JUDGEMENT

(1.) THIS appeal has been preferred against the award passed in L.A.O.P.No.15 of 1994 on the file of the Court of Subordinate Judge, Ranipet. About 2.91.5 hectares of land in Survey No.331/4 Ammur Village, Walaja Taluk was acquired by the Government for the purpose of distributing house plots to the people belonging to the Arunithaiyars and Adi Dravidar Community.

(2.) THE Land Acquisition Officer, after complying with all the formalities, has issued notification under Section 4(1) of Land Acquisition Act (hereinafter referred to as "the Act") etc, in the Tamil Nadu Gazette dated 20.11.1989 and on the same date, the notice has been published in the village and also through tom tom. On the basis of the various data lands and after considering the potentiality of the lands acquired, the land acquisition officer has passed an award No.16 of 1992-93 fixing the compensation for the lands acquired at Rs.100/- per cent. Aggrieved by the award of compensation fixed by the land acquisition Officer, the claimants have filed their objection before the land acquisition officer who in turn had referred the same to the Land Acquisition Tribunal under Section 18 of the Act.

(3.) IN fine, the appeal is dismissed confirming the award passed by the learned Tribunal in L.A.O.P.No.15 of 1994 on the file of the Court of Subordinate Judge, Ranipet. No costs. Time for deposit of the award amount is eight weeks.