SPECIAL TAHSILDAR LAND ACQUISITION OFFICER Vs. S MARIAPPAN

JUDGEMENT

(1.) This appeal has been filed against the Judgment and Decree passed in L.A.O.P.No.53 of 1986 by the Sub-Court, Sivagangai against the order passed by the Special Tahsildar, Land Acquisition Officer, Master Plan Complex, Sivagangai.

(2.) L.A.O.P.No.53 of 1986 had been filed by the claimants in view of the fact that their lands had been acquired by the Special Tahsildar, Land Acquisition Officer, Master Plan Complex, Sivagangai for construction of master plan complex.

(3.) The first claimant S. Mariappan had stated that his lands in S.No.172/4A-2B part measuring about 0.11 cents had been acquired and compensation of Rs. 732.85/- had been granted.