SPECIAL TAHSILDAR Vs. G. BANU

JUDGEMENT

(1.) Heard.

(2.) These Appeal Suits are filed by the Special Tahsildar (LandAcquisition), challenging the judgment and decree dtd. 12/11/2013 passed in L.A.O.P. Nos. 353, 319, 337, 354, 355 and 332 of 2008 by the learned Additional District Judge, Poonamallee. By the said judgment, the Reference Court enhanced the market value of the acquired lands from Rs.600.00 per cent in respect of AS 253/2020 and Rs.550.00 in AS Nos. 254, 257, 258, 259 and 261 of 2020, as fixed by the Land Acquisition Officer, to Rs.15,696.00 and Rs.15,304.00 per cent, together with statutory benefits and interest.

(3.) The brief background is that the acquisition pertains to lands situated in Pammadukulam and Ambattur Taluk, Tiruvallur District, required for the Outer Ring Road Project (Phase-II) undertaken by the Chennai Metropolitan Development Authority (CMDA). The proposal was approved in G.O.Ms.No. 385, Housing and Urban Development Department, dtd. 16/10/1998. Pursuant thereto, notification under Sec. 4(1) of the Land Acquisition Act, 1894 (hereinafter "the Act") was issued on 3/6/2005 in AS 253/2020 and 4/11/2004 in AS Nos. 254, 257, 258,259 and 261 of 2020.