SPECIAL TAHSILDAR LAND ACQUISITION Vs. KALASTHIRI DEVAN

JUDGEMENT

(1.) THIS appeal arises out of an award passed in L. A. O. P. No. 90 of 1994 by the learned Subordinate Judge, Ranipettai dated 14. 9. 2001. The Government have acquired 0. 47. 0 Hectares of land in Survey No. 149/5, in Melpakkam Village, Arakkonam Taluk for the purpose of allotting house plots for the people belonging to the Adi Dravidar Community who does not have possess any house site.

(2.) AFTER following the procedures and formalities , the learned Land Acquisition Officer has published Notification under Section 4 (1) of the Tamill Nadu Land Acquisition Act (hereinafter referred to Act) in the Government gazette on 20. 4. 1988 and also published the notice in the vernacular dailies on 23. 4. 1988 and on the same date by way of affixture and also by beat of tom tom in the public places of the concerned village. On the basis of the data lands, the Land Acquisition Officer has fixed and awarded the compensation as Rs. 100/- per cent for the lands acquired. Not satisfied with the award passed by the Land Acquisition Officer, the claimant filed his objection before the Land Acquisition Officer, who in turn had referred the same under Section 18 of the Act to the Land Acquisition Tribunal.

(3.) BEFORE the Land Acquisition Tribunal, the claimant has examined himself as C. W. 1 besides one S. Duraisamy, the vendor under Ex C1 sale deed dated 4. 5. 1987 as C. W. 2. On the side of the claimant, Exs C1 and C2 were marked. On the side of the referring Officer, one Devadoss, an Assistant of the Department of Adi Dravidar was examined as D. W1 and exhibited Exs R1 to R5.