SPECIAL TAHSILDAR LAND ACQUISITION Vs. T D RAJASEKARAN

JUDGEMENT

(1.) THESE appeals arise out of an award passed in L.A.O.P. Nos. 387 to 391 of 2003 by the Learned Additional District Judge (Fast Track Court No. 3), Poonamallee dated 29.10.2004.

(2.) THE respective respondent/claimant in the appeals on being dissatisfied with the value of compensation determined by the land Acquisition Officer, as referred to supra had raised their objections before the Land Acquisition Officer and Land Acquisition Officer was perforced to refer the matter as per Section 18 of the Land Acquisition Act to the Tribunal.

(3.) SINCE, all the appeals arise out of Common Award, they were taken up together and are disposed of by this common judgment.