SPECIAL TAHSILDAR GOPICHETTIPALAYAM Vs. M P CHENNIAPPAN

JUDGEMENT

(1.) THIS appeal has been preferred against the decree and judgment in LAOP. No. 3 of 1996 on the file of the Court of Principal Subordinate Judge, Gopichettipalayam.

(2.) THE Government have acquired 0. 15. 5 hectares of land in S. No. 659/6b in Kolapanoor Village, Gopichettipalayam, for the purpose of constructing over-head water tank for Tamil Nadu Water and Drainage (T. W. A. D) Board.

(3.) THE Land Acquisition Officer after following the formalities had published a notice in Tamil Nadu Government gazette under Section 4 (1) of the Land Acquisition Act (hereinafter referred to as 'the Act') on 28. 3. 1994, and awarded a compensation of Rs. 617/- per cent for the land acquired on the basis of sale deed for S. No. 656/1 under which 1 acre 62 ? cents of land was sold for Rs. 61,538/ -. The data land is in Sl. No. 10 of Ex. R. 1. Not satisfied with the award of compensation fixed by the Land Acquisition Officer, the claimant has preferred objections before the Land Acquisition Officer, who in turn had referred the same under Section 18 of the Land Acquisition Act to the Land Acquisition Tribunal.