SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE Vs. MUTHULAKSHMI

JUDGEMENT

(1.) This first appeals at the instance of the Special Tahsildar, Adi Dravidar Welfare, Salem, challenges the Award dated 18 December 2009 in L.A.O.P.Nos.1 and 3 of 1996 respectively on the file of the I Additional Subordinate Judge, Salem on the ground that the Reference Court enhanced the market value without the support of documents indicating higher value in the locality in question.

(2.) The Government of Tamilnadu acquired 1.79.0 Hectares of land at Bairoji Agraharam Village, Salem Taluk, for providing free house sites to Adi Dravidars. The notification under Section 4(1) was approved by the Government and published in the Tamil Nadu Government Gazette. It was followed by a declaration under 6 of the Land Acquisition Act published in the Government Gazette. The Land Acquisition Officer fixed the land value at the rate of Rs.50,000/- per Acre.

(3.) The Land Acquisition Officer, pursuant to the request made by the respondents referred the matter to the I Additional Subordinate Court, Salem under Section 18 of the Land Acquisition Act.