MOHAMMED SAIFUDDIN Vs. SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and decree made in L.A.O.P.No.221 of 1992 dated 04.01.1994, on the file of Land Acquisition Tribunal Court of Subordinate Judge, Krishnagiri.

(2.) IT is an admitted fact that a total extent of 1.51 acres of land, in S.No.118/2B Byanapalli Village, Krishnagiri Taluk, Dharmapuri District, was acquired for the purpose of providing house sites for Adi Dravidars. IT is seen from the records that notification under Section 4(1) of the Land Acquisition Act, was published in the Official Gazattee on 06.09.1989. After enquiry, the respondent/Land Acquisition Officer, had fixed the market value of the acquired land at Rs.19,660/-per acre. The appellants/claimants had received the amount under protest and at their request, the matter was referred to, under Section 18 of the Land Acquisition Act.

(3.) MR. V.Ravi, learned Special Government Pleader appearing for the respondent strenously resisted the aforesaid contention that the sale deed marked as Ex.A4, relates to a smaller extent of land and further the sale had taken place only subsequent to the date of 4(1) notification.