LAND ACQUISITION SPECIAL OFFICER Vs. G PERIYANNAN

JUDGEMENT

(1.) HEARD.

(2.) THESE four appeals were directed against LAOP Nos.44/2003, 45/2003, 25/2004 and 26/2004 respectively. In LAOP Nos.44 and 45 of 2003 judgment and decree was passed by the Reference Court on 30.08.2005. In LAOP Nos.25 and 26 of 2004, a judgment and decree was passed by the Reference Court on 23.3.2006.

(3.) THE aggrieved land owners were not satisfied with the market rate fixed by the Acquiring Authority. Hence, the issue was referred for determination by the jurisdictional Reference Court, which is the Court of Principal Sub-Judge, Tindivanam. THE references were registered as various LAOPs and in the present appeals, they were LAOP Nos.44/2003, 45/2003, 25/2004 and 26/2004.