G BALAMBAL Vs. LEENARANI

JUDGEMENT

(1.) A.S.Nos.807/2005, 1001/2007 and 712/2009 are filed by the Acquiring Authority. A.S.No.137 of 2005 is filed by a claimant/land owner.

(2.) A.S.No.807 of 2005 is directed against LAOP No.22 of 2002. As against the same LAOP, the claimant has field A.S.No.137 of 2005 for enhancement of compensation. A.S.No.712 of 2009 is filed against LAOP No.35/2002. Likewise, A.S.No.1001 of 2007 is filed against LAOP No.12 of 2003.

(3.) SECTION 4(1) Notification was approved in G.O.Ms.No.90, Highways and Rural Works Department dated 6.4.1998. After following due procedure, an award came to be passed in Award No.Rc.a2/13299/93 dated 16.7.2001 by the Land Acquisition Officer cum Revenue Divisional Officer, Cheyyar. The acquiring authority fixed the market rate of compensation at Rs.15/- per Sq.ft. The aggrieved land owners objected to lower rates of compensation. Therefore, separate references were made for determination of the market value under section 18(1) of the Land Acquisition Act to the jurisdictional Reference Court, which in the present case is Sub Court, Cheyyar.