DISTRICT COLLECTOR VELLORE Vs. V. LALITHA

JUDGEMENT

(1.) Introduction:-

(2.) The Government of Tamil Nadu acquired 84 acres of land owned by the respondent in S.No.105/3, Valayampattu Village, Vellore District, for distributing house sites to the Adi Dravidars, as per notification dated 3 April 1996. The award determining compensation was passed on 27 March 1997, fixing the total compensation at Rs. 3,32,412.00. The matter was referred to the Civil Court under Sec. 18 of the Land Acquisition Act for redetermination. The Reference Court by award dated 30 April 1999, refixed the compensation at Rs. 7,33,989.00. Though the amount fixed by the Land Acquisition Officer was paid to the respondent, the enhanced amount remain unpaid on the ground that the State is contemplating to file an appeal before the High Court.

(3.) The respondent filed execution petition No.103/1999 to execute the award in LAOP No.3/1997. The Executing Court attached the movables belonging to the Special Tahsildar. Since it was valued only at Rs. 15,500.00, the respondent could not execute the award in its entirety.