THE SPECIAL TAHSILDAR Vs. PARVATHY

JUDGEMENT

(1.) This Appeal has been preferred against the judgment and decree dated 24.03.1992 made in L.A.O.P. No. 12 of 1987 on the file of the Land Acquisition Tribunal/Subordinate Judge of Sivagangai.

(2.) It is an admitted fact that the land in Survey No. 167/2 an extent of 0.24.5 hectare was acquired by the appellant herein for constructing Master Plan Complex for the acquired land. The appellant herein had fixed the compensation at Rs. 47.45/-per cent. At the request of the respondent/claimant, the matter was referred to under Section 18 of the Tamil Nadu Land Acquisition Act. The Land Acquisition Tribunal, considering the facts and circumstances, has enhanced the compensation at Rs. 400/- per cent and directed the appellant herein to pay the compensation with 30% solatium, 12% additional amount and interest, as per Section 23 of the Land Acquisition Act. Aggrieved by which, the appeal has been preferred by the Special Tahsildar, Master Plan Complex, Sivagangai.

(3.) Mr. S.C. Heroldsingh, learned Additional Government Pleader appearing for the appellant submitted that the Land Acquisition Tribunal has fixed a higher amount towards the compensation for the acquired land. The learned Counsel has not disputed the extent of land acquired for the purpose of having the Master Plan Complex, in Sivagangai.