SECRETARY SRI RAMAKRISHNA MISSION VIDYALAYA SRI RAMAKRISHNA VIDYALAYA POST Vs. SPECIAL TAHSILDAR LAND ACQUISITION WORLD BANK

JUDGEMENT

(1.) THIS appeal has been directed against the Judgment and Decree, dated 06.01.1997 made in L.A.O.P.No.354 of 1992 on the file of the First Additional Subordinate Judge, Coimbatore.

(2.) IT is not in dispute that an extent of 0.17.0 hectare (41 cents) of land belonged to the appellant in S.Nos.120/2B and 131/1A, in Gudalur Village, Coimbatore Taluk was acquired by the respondent for the purpose of forming Booster Pumping Station. IT is seen from the records that Notification under Section 4(1) of the Land Acquisition Act was published in the Tamil Nadu Government Gazette on 07.10.1989. After the enquiry, the land acquisition officer had fixed the market value at Rs.37,050/- per hectare. The appellant / claimant received the compensation amount under protest and at the request of the appellant, the matter was referred to under Section 18 of the Land Acquisition Act.

(3.) MR.V.Ravi, learned Special Government Pleader (AS) appearing for the respondent / land acquisition officer submitted that the Tribunal has fixed the market value reasonably, based on the evidence.