LAND ACQUISITION OFFICER Vs. THEKKIAMMAL ALIAS THIRUPPATHIAMMAL

JUDGEMENT

(1.) THIS appeal is focussed as against the judgment and decree dated 20. 11. 1996 passed by the learned Subordinate Judge, Krishnagiri in L. A. O. P. No. 93 of 1993. For convenience sake, the parties are referred to here under according to their litigative status before the Trial Court.

(2.) HEARD both sides.

(3.) THE nutshell facts which are absolutely necessary and germane for the disposal of this appeal would run thus: the Government published Section 4 (1) Notification under the Land Acquisition Act for acquiring the land measuring an extent of 0. 51. 5 hectares (1. 27 acres) in S. No. 171/4a1 B4a in Savalur Village, Krishnagiri Taluk, for the purpose of providing housing sites 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. 238. 10p per cent. Being aggrieved by such awarding of the compensation, the land owner got the matter referred to the Sub Court under Section 18 of the Land Acquisition Act.