SPECIAL TAHSILDAR Vs. S RAMANATHAN AND ORS

JUDGEMENT

(1.) Animadverting upon the common judgment and decrees dated 24.10.2007 passed by the learned Subordinate Judge, Thiruvallur in various L.A.O.Ps., the Government has filed these appeals.

(2.) Heard Mr.S.Pasupatheeswaran, learned Special Government Pleader (A.S.) for the appellant, Mr.A.S.Vijayanand, learned counsel for the claimants/land owners and Mrs.Narmada Sampath, learned Standing Counsel for SIPCOT, the requisitioning authority.

(3.) The epitome and the long and short of the relevant facts absolutely necessary and germane for the disposal of these appeals would run thus: