REVENUE DIVISIONAL OFFICER CHIDAMBARAM Vs. KHADHAR USHAIN

JUDGEMENT

(1.) THIS appeal has been directed against the Judgment and decree in L.A.O.P.No.67 of 1994 on the file of learned Land Acquisition Tribunal/Subordinate Judge, Chidambaram.

(2.) THE Government have acquired 0.10.0 hectare of land in S.No.215/2B acre, 0.09.0 hectare of land in S.No.215/4B in Bhoodangudi Village, Chidambaram Taluk, for the purpose of forming access road to Bridge which was constructed across the river Vellar at Bhoodangudi Village.

(3.) HEARD the learned Special Government Pleader(AS) for the appellant and also the learned counsel appearing for the claimants and considered their respective submission.