S PALANISAMY Vs. SPECIAL TAHSILDAR ADW

JUDGEMENT

(1.) SINCE the issue raised in the above appeals relates to the very same subject matter, they are being disposed of by the following common order.

(2.) BRIEF facts: - An extent of 0. 21. 0 Hectares (roughly 52 Cents) of dry land in Survey No. 217/2 at Thensingampunari village, tirupathur Taluk, Sivagangai District were acquired under the Land Acquisition act, 1894 to provide house-sites to those who are belonging to Backward classes. After enquiry, Award No. 4/2000-2001 dated 05-9-2000 was passed and compensation amount of Rs. 2,89,133/- was paid to the land owners, namely, lakshmanan, Vanni, Palanisamy, Sekku, son of Arumugham and Sekku, son of Vanni.

(3.) HEARD the learned counsel for appellants as well as respondents.