N SUDARSANAM Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Decree, dated 16.12.1994 made in L.A.O.P.No.337 of 1991 on the file of the Land Acquisition Tribunal / Sub Court, Ranipet.

(2.) THE appellant herein is the petitioner / claimant before the trial court. It is not in dispute that the land in S.No.348/4D measuring about 0.09.0 hectares (5" cents) in Mosur Village, Arakkonam Taluk was acquired for the establishment of Naval Air Station Project at Arakkonam. It is not in dispute that for the acquisition of land, Notification under Section 4 (1) of the Land Acquisition Act, 1894 was published in the Government Gazette on 29.07.1987 and the award was passed by the land acquisition office on 11.04.1988, whereby the market value of the acquired land was fixed at Rs. 6,800/- per acre and accordingly, total compensation awarded to the appellant / claimant was Rs.576.45/-. THE said amount was received by the appellant under protest and at his request, the matter was referred, under Section 18 of the Land Acquisiton Act.

(3.) THE learned counsel appearing for the respondent had not disputed the fact that it is a covered Judgment, relating to L.A.O.P.No.300 of 1991, whereby, 2.80 acres in S.No.149 of Puliyamangalam Village, Arakkonam was acquired for the purpose of Naval Air Station, Arakkonam. From the sketch marked as Ex.R.1, it is seen that both the lands are similarly placed lands and also acquired for the very same purpose and therefore, it would be just and reasonable to award compensation at the same rate as per the Judgment rendered by the Division Bench of this Court.