SPECIAL TAHSILDAR Vs. CHANDRA SEKAR

JUDGEMENT

(1.) A.S.Nos.372 to 376 of 2014 are directed against the judgment and decree dated 29.07.2013 passed in L.A.O.P.Nos.112, 114, 115, 116 and 117 of 2013 respectively on the file of the Special Subordinate Court, Arakkonam.

(2.) Shorn of unnecessary details, it is found that the lands belonging to the claimants had been acquired for the purpose of providing house sites to Adi Dravidars and accordingly, the notification under Section 4(1) of the Land Acquisition Act had come to be published on 25.05.1988 and after following the other procedures contemplated under the Act and after holding the enquiry, it is seen that the land Acquisition Officer had fixed the market Value of the acquired lands at the rate of Rs.70/- per cent and accordingly, determined the compensation payable to the claimants with reference to the lands acquired from them. The claimants having raised the resistance to the value fixed by the Land Acquisition Officer and consequently, the reference had been made before the competent Court for fixing the reasonable and just compensation under Section 18 of the Land Acquisition Act.

(3.) The referral Court, based on the materials placed on record by the respective parties, determined that the value fixed by the Land Acquisition Officer at Rs.70/- per cent is grossly low and proceeded to hold that the market value of the acquired land is Rs.300/- per cent and accordingly, determined the compensation payable to the claimants. Aggrieved over the same, the present first appeals had been preferred by the appellant.