SPECIAL TAHSILDAR Vs. M SOWDAMMAL

JUDGEMENT

(1.) HEARD Mr.V.Ravi, learned Special Government Pleader (AS) for the first appellant/Government, Mr.M.Devaraj, learned Standing Counsel for the second appellant/SIPCOT, Mr.V.Ragavachari and Mr.R.Bharath Kumar, learned counsel appearing for some claimants.

(2.) THESE appeals arise out of the acquisition made in respect of formation of SIPCOT at Hosur, Phase II. The lands of the claimants were situated in Moranapalli Village. The acquiring authority issued a Notification under section 4(1) of the Land Acquisition Act dated 6.9.1995. After following due procedure, the awards were passed in respect of the appeals on hand in Award Nos.1/1997, 2/1997 and 3/1997. The acquiring authority fixed the compensation at the rate of Rs.2,48,630.20 per Hectare, which is approximately Rs.1 Lakh per Acre.

(3.) THE following table will show the various LAOPs and their corresponding Appeal Suits.