SPECIAL TAHSLDAR L A Vs. KANNIAMMAL

JUDGEMENT

(1.) ALL these appeals have been preferred against the common award passed in L.A.O.P.Nos.102 to 108 of 1992 and 391 of 1993 respectively dated 31.1.2007 on the file of the Subordinate Judge, Poonamallee, wherein the reference Court has fixed the compensation at Rs.8,500/- per cent.

(2.) THE lands situated in Ayyappakkam village, Mogappair Division had been acquired by the appellant for the purpose of implementation of House Sites and Services Scheme, Ambattur through the World Bank Project. THE Notification under Section 4(1) of the Land Acquisition Act, 1894 was published on 29.11.1988. THE substance of the 4(1) notification was published locally at conspicuous places on 21.12.1988. THEreafter the award was passed in award No.1/91 dated 11.10.1991 fixing the amount of compensation at Rs.149/- per cent. Not satisfied with the award, the respondents herein, being the claimants, sought for reference and the reference Court has enhanced the amount of compensation from Rs.149/- to Rs.8,500/- per cent. Challenging the same, the present appeals have been filed.

(3.) WE have considered the argument of the learned Government Pleader appearing for the appellant, the learned counsel appearing for the Housing Board and the learned counsel appearing for the respondents/claimants.