SPECIAL TAHSILDAR (LA), UNIT III OUTER RING ROAD PROJECT, CHENNAI METROPOLITAN DEVELOPMENT Vs. S VIJAYALAKSHMI; G RAMESH; M SATHIANARAYANAN (DECEASED) S VIJAYALAKSHMI; S SAIRAMAN; S RAMESH; S SUCHITHRA

JUDGEMENT

(1.) A.S.Nos.38 to 40 of 2012 are filed under Section 54 of the Land Acquisition Act, 1894 against the judgment and decree of the Additional District Court, FTC-1, Poonamallee in LAOP Nos.54, 57 and 58 of 2004 dated 31.3.2011.

(2.) Since the issue involved and the relief sought for in all these appeals are one and the same, a common order is being passed to dispose of all the three appeals.

(3.) These three appeals have been filed by the Government, the Special Tahsildar (Land Acquisition), Unit-III, Outer Ring Road Project, CMDA, Chennai-8, questioning the common judgment and decree dated 31.03.2011 passed by the Additional District Court/FTC-I, Poonamallee in three LAOP Nos.54, 57 and 58 of 2004. In all these three appeals, the Government has questioned the enhancement of compensation fixed at Rs.7,000/- per cent as against Rs.11.00 per cent, as fixed by the Land Acquisition Officer.