GOVERNMENT OF TAMILNADU, REP. BY ITS SPECIAL TAHSILDAR Vs. JAYASEKAR, REP. BY HER RECOGNIZED AGENT POWER OF ATTORNEY S.SIMON

JUDGEMENT

(1.) THESE two civil revision petitions are filed challenging the common order passed by the court below in enhancing the compensation payable to the land owners/respondents in pursuant to the land acquisition proceedings initiated under the State Act 31 of 1978.

(2.) THE Land Acquisition Officer has fixed the quantum of compensation payable to the land owners in one case as Rs.1,842.55 plus 15% solatium which comes to Rs.276.38 and thus, a total sum of Rs.2,119. In respect of other case, he fixed the quantum of compensation as Rs.3,685.10 plus Rs.566 towards 15% solatium. Thus, in total a sum of Rs.4,341.10. Aggrieved against the same, the respective land owners preferred appeal for enhancement of compensation.

(3.) I find that the court below has arrived at such quantum in a just and proper manner by taking note of all the relevant materials for arriving at such quantum. I find no irregularity or infirmity in the common order passed by the court below warranting interference in these civil revision petitions. Accordingly, these civil revision petitions are dismissed. No costs. The connected miscellaneous petitions are also dismissed.