SPECIAL TAHSILDAR, LAND ACQUISITION OFFICER Vs. NARAYANA RAO

JUDGEMENT

(1.) Today, these matters are taken up by this Court through Video Conferencing, on account of the pandemic COVID-19.

(2.) Inasmuch as the present batches of appeal suits preferred by the Special Tahsildar, Land Acquisition Officer, Tirupattur, emanate from the judgments dated 30.03.2016, 22.09.2017 and 08.11.2017 passed by the learned Special Sub Judge, Vellore, (hereinafter described as "the Reference Court"), wherein, the common question that arose for consideration was relating to payment of compensation to the respondents / claimants / land owners for having acquired their lands in respect of the Scheme for the formation of reservoir and canals across Andiyappanur Odai in Andiyappanur Village, Vaniyambadi Taluk, Vellore District, they are considered and decided by this common judgment.

(3.) The core issue that revolves around the present batches of cases is as to whether the Reference Court is legally correct in awarding compensation at Rs.50/- per sq.ft. to the respondents / claimants / land owners, without deducting any amount towards development charges.