LAND ACQUISITION OFFICER, SPECIAL TEHSILDAR Vs. KADER USSAIN

JUDGEMENT

(1.) THIS revision is filed against the decretal order in LA C.M.A. No.30 of 2000, dated 27.8.2001 on the file of the Sub -Court, Paramakudi enhancing the compensation amount of Rs.177 per cent to Rs.6000 per cent.

(2.) THE land measuring 0.81.0 Hectare in S. No.179/1 -A1 of Kattuparamakudi village, Paramakudi Taluk, Ramanathapuram classified as Patta dry has been acquired by the revision petitioner under the provisions contained in the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Act No. XXXI of 1978). The above said land has been acquired for the purpose of constructing houses to the Schedule Caste persons.

(3.) THE respondent/claimant raised objection regarding the award passed by the Land Acquisition Officer and hence the matter was placed before the Reference Court for fixation of award amount. The respondent has filed LA C.M.A. No.30 of 2000, before the Sub -Court, Paramakudi. The respondent relied upon Exs.A.1 to A.5, sale deeds and mainly relied upon Ex.A.4, sale deed dated 15.5.1995, wherein an extent of 1200 square feet in S. No.359/1A3 was sold for Rs.16,920. The Land Acquisition Officer had taken the Data land in S. No.401/1D, sale deed dated 18.6.1996.