SAGAR BUILDERS Vs. UNION OF INDIA

JUDGEMENT

(1.) As the issues involved in both the appeals are one and the same, they have been taken up together and disposed of by a common judgment.

(2.) Lands have been acquired by the Land Acquisition Officer, for the purpose of setting up of Helipad, at Oduthurai Revenue Village, in Karaikal. Accordingly, an extent of 6-94-50 and 0- 36-60 hectares of land, which are the subject matters of A. S. No. 812/2009 and A. S. No. 39 of 2010, respectively, have been acquired from the appellants. These lands situate in T. S. No. 61/2 and Sy. 60/2, respectively.

(3.) 4 (1) Notification, dated 8/3/2002, has been approved by the Government, under Section 4 (1) of the Land Acquisition Act in G. O. Ms. No. 14. Publications have been made in Tamil Daily (Malai Malar) and English Daily (The Hindu), on 9/3/2002 and 10/3/2002, respectively. Government Order was published in Official State Gazette No. 47, dated 12/3/2002. Locality publication has been made on 15/3/2002. Section 6 Declaration has been passed in G. O. Ms. No. 15, dated 19/3/2002.