SPECIAL TAHSILDAR Vs. APPAKUTTY

JUDGEMENT

(1.) THIS appeal has been directed against the decree and judgment in LAOP. No. 56 of 1997 on the file of the Court of Subordinate Judge, Vellore.

(2.) ABOUT 80 cents of land in S. No. 220/2a1 of Sebedu Village in Vellore Taluk was acquired by the Government for the purpose of providing house sites to the people belonging to the Arunthathiar Group.

(3.) THE Land Acquisition Officer, after following the formalities, had caused publication of notice under Section 4 (1) of the Land Acquisition Act and the same was published in the Tamil Nadu Gazette dated 27. 02. 1985. On the basis of the data land the Land Acquisition Officer has awarded the compensation as Rs. 140/- per cent with usual solatium, interest on solatium and compensation for the trees at the rate of Rs. 10/- per tree as per the provisions contemplated under the Land Acquisition Act. Aggrieved by the Award of the Land Acquisition Officer the claimant had preferred his objections before the Land Acquisition Officer, who in turn had referred the same to the Land Acquisition Tribunal under Section 18 of the Land Acquisition Act.