MANAGING DIRECTOR Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) These review petitions have been filed by the S IPC OT to review the orders passed in A.S.Nos.67 to 70, 80 to 110, 144, 146 to 163 of 2011, pursuant to the liberty granted by the Hon'ble Supreme Court in SLP(C).Nos.28834 to 28854 of 2016 dated 03.11.2017.

(2.) The Government of Tamil Nadu acquired properties for the purpose of establishing industrial park at Sriperumbudur. For the said purpose, 4(1) notification was issued in the year 1998 for acquisition of 131.98.0 H of patta land and 4.01.5 H of poramboke land, altogether measuring 135.99.5 H at Thirumangalam Village, Sriperumbudur Taluk.

(3.) Awards were passed fixing the land value at Rs.400/- per cent. The land owners filed an application for reference under Section 18 of the Land Acquisition Act to be referred to Civil Court for enhancement of compensation. About 126 cases were taken on file by the reference court. The Trial Court by a common judgment dated 14.11.2007 by relying on Ex.C.3/Sale Deed dated 15.04.1997 determined the land value at Rs.3500/- per cent, after deducting 40% towards development charges.