TAMIL NADU ELECTRICITY BOARD Vs. R KANDASAMY

JUDGEMENT

(1.) The first batch of appeals have been preferred by The Tamil Nadu Electricity Board represented by its Superintending Engineer, North Madras Thermal Project, Ennore, for whose benefit vast extent of lands were acquired, in all the first batch of appeals. The appellant challenges the enhancement of compensation awarded by the learned Subordinate Judge of Tiruvallur in 152 LAOPs, while cross objectors claimed enhanced compensation in the respective appeals.

(2.) The second batch of appeals have been preferred by various claimants/land owners claiming enhanced compensation in addition to the compensation awarded by the learned Subordinate Judge of Tiruvallur in the respective LAOPs. The land owners have also preferred cross objections in some of the appeals preferred by the beneficiary.

(3.) Heard Mr.S.Rajeswaran, learned counsel appearing for the appellant/electricity Board, Mr.G.Jeremiah, Mr.Thankasamy, Mr.G.Perumal, Mr.Jagadeesh Ilango, Mr.N.R.Anantharamakrishnan, Mr.Narasimhan Babu and Mr.Sunderraman, learned counsel appearing for the respective land owners/interested parties/Cross Objectors, Mr.R.Ashokan, learned Additional Government Pleader appearing for the land acquisition officer, who supported the beneficiary.