SPECIAL TAHSILDAR Vs. E SUNDARI

JUDGEMENT

(1.) (This appeal is filed under Section 54 of the Land Acquisition Act against the judgment and decree made in L.A.O.P.No.48 of 1992 dated 07.02.1995 on the file of the Subordinate Judge, Chengalpattu.) This appeal has been preferred against the judgment and decree made in L.A.O.P.No.48 of 1992 dated 07.02.1995 on the file of the Subordinate Judge, Chengalpattu.

(2.) IT is an admitted fact that an extent of 0.03.5 hectares of land in S.No.128/17A at Mambakkam village, Madurantakam Taluk was acquired for the purpose of forming a canal under the Krishna Water project. A notification under Section 4(1) of the Land Acquisition Act for the land acquisition proceedings was published on 17.08.1988. The Land Acquisition Officer fixed the market value of the acquired land at Rs.109/-per cent. The respondent/claimant received the compensation under protest and at his request the matter was referred under Section 18 of the Land Acquisition Act. The Land Acquisition Tribunal considered the facts and circumstances and also the arguments advanced by both sides and enhanced the market value of the land at Rs.1,250/-per cent. Aggrieved by which the Referring Officer, Special Tahsildar(LA) Krishna Water Supply Scheme, Unit 1, Maduranthakam Taluk has preferred this appeal.

(3.) THEREFORE, I am of the view that there is no illegality or infirmity in the impugned judgment and decree to be interfered with by this Court. In the result, confirming the award passed by the Court below, the appeal is dismissed. However, there shall be no order as to the costs.