SPECIAL TAHSILDAR LAND ACQUISITION Vs. NEELA

JUDGEMENT

(1.) The Appellant/Referring Officer has filed this Appeal as against the Award dated 30.09.2003 in L.A.O.P.No.156 of 2002 passed by the Learned Additional District and Sessions Judge, (Fast Track Court-II), Ranipet, Vellore.

(2.) Since the subject matter of the present Appeal is covered by the Judgment of this Court in A.S.No.152 of 2006 dated 02.08.2010, this Court to avoid an avoidable delay dispenses with the issuance of notice to the Respondent/ Claimant.

(3.) The Tribunal viz., the Learned Additional District and Sessions Judge, (Fast Track Court-II), Ranipet, Vellore while passing the Award dated 30.09.2003 in L.A.O.P.No.156 of 2002 has among other things observed that 'on a scrutiny of the entire documents, this Court considers that the document produced Ex.C.1 being far off land, it cannot be taken as the basis and enhanced the amount from Rs.214.28p to Rs.1,700/- per cent and answered the point affirmatively in favour of the Respondent/ Claimant.'