REGENT COMPUTRONICS PVT. LTD.

SPECIAL TAHSILDAR LA, NAMAKKAL Appellant

V/S

V.SARAVANAN Respondents

Referred Judgements :-

STATE OF UP V. AFAZULUL HAQ [REFERRED TO]
SPECIAL DEPUTY COLLECTOR AND ANOTHER V. KURRA SAMBASIVA RAO AND OTHERS [REFERRED TO]
PUVVADA NAGESWARA RAO AND OTHERS V. THE LAND ACQUISITION OFFICER AND REVENUE DIVISIONAL OFFICER,ONGOLE [REFERRED TO]
PUVVADA NAGESWARA RAO AND OTHERS V. LAND ACQUISITION OFFICER [REFERRED TO]
SUB COLLECTOR,PADMANABHAPURAM THAKKALAI VILLAGE,KALKULAM TALUK,KANYAKUMARI DISTRICT V. R.S.RAVEENDRAN [REFERRED TO]
TIRUMALA TIRUPATHI DEVASTHANAMS V. MUNIKRISHNA REDDY [REFERRED TO]
SURESH KUMAR V. T.I.TRUST [REFERRED TO]
SPECIAL LAND ACQUISITION OFFICER BANGALORE VS. T ADINARAYAN SETTY [REFERRED TO]
REV FATHER W PROOST VS. STATE OF BIHAR [REFERRED TO]
COLLECTOR OF LAKHIMPUR VS. BHUBAN CHANDRA DUTTA [REFERRED TO]
PRITHVI RAJ TANEJA VS. STATE OF MADHYA PRADESH [REFERRED TO]
COLLECTOR RAIGARH VS. HARISINGH THAKUR AND VICE VERSA [REFERRED TO]
KAUSALYA DEVI BOGRA SYED YUSLJFUDDIN SYED ZIAUDDIN VS. LAND ACQUISITION OFFICER AURANGABAD:STATE OF MAHARASHTRA [REFERRED TO]
NEELAGANGABAI VS. STATE OF KARNATAKA [REFERRED TO]
PERIYAR AND PAREEKANNI RUBBERS LIMITED VS. STATE OF KERALA [REFERRED TO]
BHAGWATHULA SAMANNA VS. SPECIAL TAHSILDAR AND LAND ACQUISITION OFFICER VISAKHAPATNAM MUNICIPALITY VISAKHAPATNAM [REFERRED TO]
NEYVELY LIGNITE CORPORATION LIMITED VS. SPECIAL TAHSILDAR LAND ACQUISITION NEYVELY [REFERRED TO]
P RAM REDDY VS. LAND ACQUISITION OFFICER HYDERABAD URBAN DEVELOPMENT AUTHORITY HYDERABAD [REFERRED TO]
P RAJAN VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
SUNDER VS. UNION OF INDIA [REFERRED TO]
RAVINDER NARAIN VS. UNION OF INDIA [REFERRED TO]
H P HOUSING BOARD VS. BHARAT S NEGI [REFERRED TO]
V SUBRAHMANYA RAO VS. LAND ACQUISITION ZONE OFFICER [REFERRED TO]
VILUBEN JHALEJAR CONTRACTOR VS. STATE OF GUJARAT [REFERRED TO]
RANVIR SINGH VS. UNION OF INDIA [REFERRED TO]
LUCKNOW DEVELOPMENT AUTHORITY VS. KRISHNA GOPAL LAHOTI [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
ATMA SINGH VS. STATE OF HARYANA [REFERRED TO]
REVENUE DIVISIONAL OFFICER VS. SHAIK AZAM SAHEB [REFERRED TO]
SPECIAL TAHSILDAR LAND ACQUISITION SIPCOT PUDUKOTTAI VS. RM RAMASAMY [REFERRED TO]
REVENUE DIVISIONAL OFFICER METTUR VS. N SWAMINATHAN [REFERRED TO]
SPECIAL TAHSILDAR ADI DRAVIDAR WELFARE SIVAGANGAI VS. MUTHU KONAR [REFERRED TO]

JUDGEMENT

(1.) FEELING aggrieved by the enhancement of compensation from 0.79 Paise to Rs.100/- per sq. ft. in respect of the lands acquired in Vallipuram village, Namakkal Taluk for formation of bye-pass road to Namakkal town, the Special Tahsildar and National Highways Authorities of India have filed these Appeals. Since, all the appeals arise out of common order and the points for consideration are one and the same, all the Appeals were taken up together and disposed of by this Common Judgment.

(2.) LARGE extent of lands were acquired for formation of bye-pass road to Namakkal town having length of about 8 Kilometers. An extent of 11.47.0 Hectares of lands in Vallipuram village were acquired. Sec.4(1) notification was approved in G.O.No.1242 P.W. (Highways) H.P.1 dated 24.8.1993 and published in Tamil Nadu Government Gazette on 22.9.1993. Sec.4(1) notification was also published in Tamil newspapers viz., "Makkal Kural" and "Kumari Murasu" on 23.9.1993 and the substance of the above notification was also published in the village on 25.10.1993. Sec.5-A enquiry was conducted on 15.04.1994. Sec.6 notification was published in the Government Gazette on 20.07.1994 and in the newspapers on 21.07.1994 and substance of the said notification under Sec.6 of the Act was also published in the locality on 08.08.1994.

(3.) ON objection raised by the land owners, reference under Sec.18 of the Land Acquisition Act were made. References were taken on file as LAOP Nos.3, 4, 6, 9, 10, 11, 12, 13/1996 and 11, 12, 13, 14, 15/1997 and 27/2002. In the Reference Court, LAOP.Nos.3 to 6, 9 to 13/1996 were taken up together and disposed on 28.04.2000 as one Batch. LAOP.Nos.15, 11 to 14/1997 were taken up together and disposed on 30.09.2002 as one Batch. Adopting the same rate, LAOP.No.27/2002 was disposed on 02.04.2004 separately. Before the Reference Court, the Special Tahsildar [Land Acquisition] and the Divisional Engineer, National Highways, Salem alone were Respondents. The Beneficiary/Requisitioning Body for which the lands were acquired viz., National Highways Authorities of India [NHAI] was not made as a party in the LAOPs.

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SPECIAL TAHSILDAR [LA] NAMAKKAL Vs. V SARAVANAN

Referred Judgements :-

JUDGEMENT

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