AYISHA CANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The claimants have filed these Appeals under Section 54 of the Land Acquisition Act, 1894 [for short, "the Act"] challenging the orders dated 28.02.2012, 22.6.2012, 09.7.2012, 26.6.2012, 13.7.2012 and 21.7.2012 passed by the learned District Judge, Karaikal, in L.A.O.P. Nos. 24 of 2011, 13 of 2011, 15 of 2011, 20 of 2011, 21 of 2011, 32 of 2011, 33 of 2011, 34 of 2011, 40 of 2011, 41 of 2011, 42 of 2011, 43 of 2011, 44 of 2011, 9 of 2012, 10 of 2012, 48 of 2011, 50 of 2011, 51 of 2011, 60 of 2011, 23 of 2011, 47 of 2011, 55 of 2011 and 61 of 2011 respectively.

(2.) By this common judgment, this Court proposes to dispose of the above appeals, which involve similar question of fact and law, as they are result of common notification dated 25.01.2006 issued under Section 4(1) of the Land Acquisition Act, 1894 [for short, 'the Act'] and are based upon similar documentary and oral evidence.

(3.) Though it will be appropriate to refer to the facts giving rise to the present appeals, since they are out of same Notification, it will not be necessary for this Court to refer to the facts of each case in detail. For the purpose of brevity and in order to avoid repetition, the facts in A.S. No. 568 of 2012 are taken up for reference.