REVENUE DIVISIONAL OFFICER TIRUVANNAMALAI Vs. VENGAMMAL

JUDGEMENT

(1.) The first appeals are at the instance of the Revenue Divisional Officer, Tiruvannamalai and the challenge is to the Award passed by the Principal Sub-Court, Tiruvannamalai in L.A.O.P.Nos.61, 60, 62, 63, 64, 70, 87, 90, 91, 92, 93 of 2000, 94 and 96 of 2001, whereby and where under, the land value was enhanced from Rs.277/- per cent to Rs.65 per sq.ft.

(2.) The land in question was acquired along with larger extent for the construction of Master Plan Complex and Collectorate Plan Complex in Tiruvannamalai District. The Notification under Section 4(1) of Land Acquisition Act, 1894 was issued on 13 July, 1998. The Government resorted urgency provision under Section 17(1) of the Act for acquisition. The Declaration under Section 6 was issued on 13 July 1998.

(3.) The Land Acquisition Officer passed the common Award bearing No.5 of 2000 dated 14 February 2000 in respect of L.A.O.P.Nos.61, 60, 62, 63, 64, 70, 87, 90, 91, 92, 93 of 2000 and Award bearing Nos.2/2000 dated 10 January 2000 in respect of LAOP Nos. 94 and 96 of 2001. The Land Acquisition Officer fixed a sum of Rs.277/- per cent as the compensation payable to the land owners.