SPECIAL THASHILDAR Vs. KALIMUTHU; DEFENCE ESTATE OFFICER

JUDGEMENT

(1.) Challenging the awards passed in L.A.O.P.No.11 of 2012, on the file of the Principal Subordinate Court, Thanjavur, in L.A.O.P.No.606 of 1997 on the file of the Additional District Judge cum Fast Track Court, Thanajvur, in L.A.O.P.No. 609 of 1997 on the file of the Additional District Judge cum Fast Track Court, Thanjavur and in L.A.O.P.No.175 of 1996 on the file of the Additional Subordinate Court, Thanjavur, the Special Tahsildar, Land Acquisition has filed the above appeals.

(2.) In A.S.No.86 of 2015 which arises against the award passed in L.A.O.P.No.11 of 2012, the Land Acquisition Officer fixed the value at Rs.150/- per cent. An extent of 53 cents was acquired by the Government for the purpose of Air Force station. On reference, the Reference Court enhanced the compensation to Rs.1,176/- per cent. Against which, the Special Tahsildar, Land Acquisition has filed the appeal in A.S.No.86 of 2015.

(3.) In L.A.O.P.No.606 of 1997, an extent of 15 cents was acquired for the purpose of Air Force Station. The Land Acquisition Officer fixed the value of the land at Rs.57.14/- per cent and on reference, the Reference Court enhanced the compensation to Rs.1,000/- per cent. Against which, the Special Tahsildar, Land Acquisition has filed the appeal in A.S.No.87 of 2015.