SANATH KUMAR Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) Leave granted.

(2.) The Appellants are aggrieved by the judgment of the Division Bench of the Madras High Court whereby market value of the acquired land fixed by the Reference Court was reduced from Rs. 4,000/- to Rs. 3,100/- per cent by applying 53% cut towards development charges.

(3.) The Appellants' land was part of 935.52 hectares acquired by the State Government for construction of an industrial complex. Notification under Section 4(1) of the Land Acquisition Act, 1894 (for short, 'the Act') was issued on 17.7.1998 and declaration under Section 6 was issued on 29.10.1998. The Land Acquisition Officer passed two awards dated 31.08.1999 and 25.01.2000 whereby he fixed market value of the acquired land at the rate of Rs. 350/- per cent.