LAND ACQUISITION OFFICER REVENUE DIVISIONAL OFFICER Vs. GOVINDHASAMY

JUDGEMENT

(1.) HEARD Mr. V. Ravi, learned Special Government Pleader for the appellant, Mr. D. Veerasekaran, learned Standing counsel for the Tamil Nadu Housing Board and Mr. S. Parthasarathy, learned senior counsel for P.S. Kothandaraman, learned counsel appearing for the land owners/claimants in all the appeals filed against various judgments and decrees passed by the Additional District Sessions Court, Fast Track Court No. 1, Thirupathur.

(2.) THE following table will indicate the number of the LAOPs, the corresponding appeals and name of the claimants. <IMG>JUDGEMENT_679_MADLJ8_2010Image1.jpg</IMG>

(3.) A joint trial was conducted. The evidence was let in L.A.O.P. No. 74 of 2002. Before the Reference Court, on behalf of the claimants, 17 persons gave deposition and were examined as C.W. 1 to C. W. 17. On their side, 3 documents were marked and recorded as Exhibit C-1 to C-3. Curiously, on the side of the acquiring authority, neither any witnesses were examined nor any records were produced. Exhibit C-1 is the Sale Deed dated 5.5.1982. Exhibit C-2 is the Sale Deed dated 29.2.1984. Exhibit C-3 is the Sale Deed dated 12.12.1984. Admittedly, Exhibit C-l is the only document which would come into existence before the date of 4(1) Notification. The Reference Court took the exception to the acquiring authority not examining any witnesses.