STATE OF TAMIL NADU Vs. VALLIATHAL

JUDGEMENT

(1.) Instant second appeal, has been filed by the State, challenging the decree and judgment dated 18.11.2014, passed in C.M.A. No.3 of 2005, on the file of the Land Acquisition Appellate Tribunal No.3, Dharapuram, in and by which, the Tribunal modified the Award passed by the Land Acquisition Officer (Adi Dravidar Welfare), Kangayam in Award No.5/2004-05, dated 28.03.2005. The grievance of the State is that the Tribunal has enhanced the compensation from Rs.400/- per cent to Rs.4,750/- per cent in respect of lands acquired.

(2.) Brief facts leading to filing of the instant appeal, are as follows:

(3.) In the Award, the Special Tahsildhar has stated as follows: (i) There is no objection from any quarters for acquisition of the lands for Harijan Welfare Schemes.