PANNEERSELVAM Vs. SPECIAL TAHSILDHAR ADI DRAVIDA WELFARE

JUDGEMENT

(1.) THIS appeal arises out of an award dated 24.8.2001 passed in L.A.O.P.No,2 of 2000 by the learned Sub Judge, Vellore.

(2.) THE dry land in Survey No.133/3 measuring 0-74-0 Hect. or 1.83 acres has been acquired by the Government in Virupakshipuram Village for the purpose of providing house sites to the Most Backward Class people.

(3.) BEFORE the Land Acquisition Tribunal, the claimant has examined himself as C.W.1 and marked Ex.A.1 sale deed dated 1.9.94. On the side of the Referring Officer R.W.1 has been examined and Ex.R.1 has been marked.