MANINATHAN Vs. DISTRICT REVENUE OFFICER VELLORE

JUDGEMENT

(1.) 1.

(2.) THIS appeal is filed against the award dated 31. 8. 2001 passed in L. A. O. P. No. 3 of 1998 by the Land Acquisition Tribunal viz. , Sub Judge, Vellore.

(3.) SECTION 4(1) Notification has been issued on 09. 12. 1994. The 5(A) enquiry notice has been served on the appellant/claimant requiring him to appear on 27. 2. 1995 in connection with the enquiry in the office of Revenue Divisional Office. The 'B' notice has been issued to the appellant/claimant and he has sent a petition dated 18. 2. 1995 through his counsel stating that he has entered into the land earlier and that he prays for compensation of Rs. 5,000/- per sq. ft. and also prayed for Rs. 500/- per sq. ft. to the building. SECTION 6 notice and a report have been sent and the same has been approved on 09. 11. 1995 in G. O. No. 933 Public Works (HP 2) Department and the same has been published in the Tamil Nadu Gazette Supplement Part 2, SECTION 2 at page 4 on 29. 11. 1995. In the Tamil dailies, Dailythanthi, Kumarimurasu, the same has been published on 01. 12. 1995. The Land Acquisition Officer, insofar as the appellant/claimant land is concerned, has awarded a compensation of Rs. 23,368. 80/- in respect of 182 sq. ft. of land calculating per square feet at the rate of Rs. 128. 40 and has granted a sum of Rs. 819/- towards the value of the building and in all, has awarded a sum of Rs. 24,187. 80 and also granted 30% solatium amount of Rs. 7,256. 34 paise and granted a sum of Rs. 8,406. 75 towards 12% additional amount and further granted 9% interest from 27. 3. 1985 to 26. 3. 1986 for a period of one year amounting to Rs. 2,176. 90 and thereafter, 15% interest from 27. 3. 1986 to 31. 10. 1997 amounting to Rs. 42,076/- and in all awarded a total compensation of Rs. 84,104/-.