SPECIAL TAHSILDAR Vs. S V KANAGARAJ

JUDGEMENT

(1.) THIS appeal has been directed against the decree and judgment in LAOP. No. 144 of 1995 on the file of the Court of Subordinate Judge, Udumalaipet.

(2.) ABOUT 1 acre 50 cents of land in S. Nos. 56/2a2b and 56/2a1 in Sulakkal Village, Pollachi taluk was acquired by the government for the purpose of constructing houses for the people belonging to the Adi-Dravidar community.

(3.) AFTER following the procedures, the Land Acquisition Officer has published notification under Section 4 (1) of the Land Acquisition Act in the gazette dated 28. 09. 1990. On the basis of the data land in S. No. 14 under which 2 acres and 48 ? cents of dry land in S. Nos. 366/2 and 366/3 of village, was sold for a sale consideration of Rs. 20,000/- under Document No. 950/88 dated 24. 03. 1988 of the Sub-Registrar's Office, Pollachi, the Land Acquisition Officer has fixed the compensation for the land acquired as Rs. 126/70 per cent and passed the award No. 1/92-93 dated 2. 7. 1992 as per the provisions of the Land Acquisition Act. Aggrieved by the award passed by the Land Acquisition Officer, the claimant had preferred his objections before the Land Acquisition Officer, who in turn had referred the same to the Land Acquisition Tribunal under Section 18 of the Land Acquisition Act.