SPECIAL TAHSILDAR LAND ACQUISITION Vs. CHINNA RAMASWAMI

JUDGEMENT

(1.) For providing house-sites to Adi Dravidas, an extent of 3.80 acres owned by three different persons, was acquired. The said acquired lands are comprised in S. Nos.538/1B1; 538/2A and 538/1A1 in Ehirkottai Village, Sattur Taluk. The Notification under Section 4(1) of the Land Acquisition Act was published in the gazette dated 27.11.1985. The Land Acquisition Officer thereafter proceeded in the matter and enquiry contemplated under the Act was made by him to fix the market value of the land. Ultimately, the Land Acquisition Officer passed an award viz., Award No.2/86-87 dated 30.06.1986. The Land Acquisition Officer came to the conclusion that the market value of the land has to be taken as Rs.76.92 per cent.

(2.) All the three land owners/respondents sought for reference under Section-18 of the Land Acquisition Act to a civil court to fix the market value. The references were taken on file by the learned Subordinate Judge, Ramnad at Madurai and the same were numbered as LAOP Nos.138/88, 139/88 and 140/88. The Reference Court disposed of all the three L.A.O.Ps by a Common Judgment. The present Appeals have been filed by the State against the said Judgment, questioning the correctness of the market value fixed by the Reference Court.

(3.) The respondent/land owners also filed Cross Objections viz., Cross Objection Nos.222 to 224 of 1992.