SPECIAL TAHSILDAR (ADW) LAND ACQUISITION OFFICER Vs. MURUGESAN

JUDGEMENT

(1.) Challenging the judgment and decree dated 19.11.2009 in CMA. No. 6 of 2009 on the file of the Sub Court, Ambasamudram, the Special Tahsildar (ADW), Cheranmahadevi, has filed CRP. 1229/2010. Seeking enhancement of compensation, the owner of the land has filed CRP. No. 1742/2010.

(2.) The brief facts of the case are as follows:

(3.) Learned Additional Government Pleader appearing for the petitioner in CRP. 1229/2010 would contend that the appellate court failed to note that the value of smaller extent of land which were sold as house sites, cannot be considered for fixing the value of larger extent and therefore, the judgment passed by the appellate court is liable to be set aside. He would further contend the appellate court ought to have deducted 50% towards developmental charges instead of 20%. In support of his contention, he relied on a judgment reported in (2003) 12 SCC 334.