SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE Vs. CHENNIYAPPA GOUNDER

JUDGEMENT

(1.) Challenging the award passed in C.M.A.No.17 of 2000, dated 19.04.2004 on the file of the learned Principal Sub-Court, Gobichettipalayam, the Special Tahsildar, Adi Dravidar Welfare, has filed the above Civil Revision Petition.

(2.) An extent of 1.47 acres belonging to the respondents were acquired by the petitioner for Adi Dravidar Welfare Scheme. The Land Acquisition Officer fixed the value of the land at Rs. 15,060/- per acre. Not satisfied with the compensation awarded by the Land Acquisition Officer, the respondents have filed C.M.A.No.17 of 2000 for enhancement of the compensation.

(3.) Before the trial Court, a check-slip was issued by the Court Fee Examiner directing the respondents to pay a sum of Rs. 48,022.75 towards Court fee for filing the appeal. The same has been objected by the respondents. Both the appeal and check-slip were taken up together and disposed of by the trial Court.