SPECIAL TAHSILDAR Vs. SAMBAMURTHY

JUDGEMENT

(1.) Heard Mr.V.Ravi, learned Special Government Pleader (AS) appearing for the appellant and Mr.V.Raghavachari, learned counsel appearing for respondents in A.S.Nos.152 to 157, 424 to 427 of 2007.

(2.) These Appeal Suits are filed under Section 54 of the Land Acquisition Act against the common judgment passed in LAOP Nos.35 to 44, 47, 48, 51, 52 and 54 of 2001 and 54 of 2001, dated 19.8.2005 passed by the Sub Court, Thiruppathur.

(3.) The appellant is the Special Tahsildar, Land Acquisition, Andiyappanur Reservoir scheme, Thirupattur. The acquiring authority fixed the compensation at the rate of Rs.23,000/- per acre. On respondents/claimants objected to the same and demanded Rs.15/- per sq.ft, the matter was referred to for determination of the market value by the jurisdictional Reference Court. The reference Court registered various references as LAOPs as indicated above.