SPECIAL TAHSILDAR LAND ACQUISITION Vs. V PERUMAL

JUDGEMENT

(1.) THE above appeals have been preferred by the Land Acquisition Officer challenging the enhancement of compensation awarded by the Learned Subordinate Judge of Madurai in the respective LAOPs.

(2.) FOR convenience, the appeals are divided into two batches on the basis of 4(1) Notifications. The first batch of appeals relate to the Section 4(1) Notifications published on 12.10.90, 25.2.1991, 20.3.1991, 29.4.1991, 3,7.1991 29.7.1991, 20.12.1991, 3.11.1991, 17.7.1991, 13.3.1991, 6.6.1991, 14.12.1991 and 5.8.1992 and referred lands covered by 1991 Notifications.

(3.) THE Land Acquisition Officer in the first batch of cases fixed the market value of the acquired lands at the rate of Rs.95 or 100 or 50 per cent and various rates have been fixed on the date of 4(1) Notifications. On a reference at the instance of the land owners/claimants made under Sec.18, the learned Subordinate Judge of Madurai fixed the market rate of Rs.1700/= per cent uniformly in respect of both the batch of references. THE said enhancement is being challenged in these appeals.