CHIDAMBARAM Vs. SPL.TAHSILDAR LAND ACQUISITION & ORS.

JUDGEMENT

(1.) The dispute is with regard to the fixation of land value in respect of the land acquired from the appellant by Award No. 1 of 1994 of the Land Acquisition Collector, Erode, Tamil Nadu.

(2.) The High Court, following the decision in A.S.No. 759 -764 of 1999 decided on 02.03.2009, fixed the land value at the rate of Rs. 8 per sq. foot. That Judgment was challenged before this Court leading to the Judgment dated 01.08.2011 titled as "Valliyammal and Another Vs. Special Tahsildar (Land Acquisition) and Another" and that decision is reported in (2011) 8 SCC 91.

(3.) We find from paragraph 8 of the Judgment that all those lands covered by the Notification dated 15.04.1991, 27.05.1991 and 22.05.1991 have been granted land value at the rate of Rs. 8 per sq. foot by the High Court. Appellant's land was acquired persuant to Notification dated 22.05.1991.