SPECIAL TAHSILDAR LA Vs. SRINIVASAN

JUDGEMENT

(1.) THESE appeals arise out of an award passed in L.A.O.P.No.517 of 1996 and L.A.O.P.No.519 of 1996 by the learned Subordinate Judge, Hosur, dated 16.8.2000.

(2.) THE Government through Special Tahsildar, Land Acquisition Housing Scheme have acquired 5.70.5 Hectares of land in Nelikilbetta Agraharam and in Rangapanditha Agraharam Village,2.41.0 Hectares of land totalling in all 8.11.5 Hectares of lands under Award No.11/94 dated 3.7.1994 for the purpose of formation of housing complex at Hosur by the Tamil Nadu Housing Board Scheme and in this regard, the Government Gazette No.473( Housing and Urban Development Department) dated 25.3.1991 was published on 24.4.1991 in the State Government Gazette at page 11-12.

(3.) BEFORE the Land Acquisition Tribunal,C.W.1 toC.W.4 were examined and Exs C1 to C8 were marked on the side of the claimants and on the side of the respondents, no one was examined but Exs R1 to R3 were marked.