SPECIAL TAHSILDAR (LA) IRUNGATTUKOTTAI Vs. J. SEKAR

JUDGEMENT

(1.) The appellant in these appeals is the State. All these Appeal Suits arise out of the common judgement dtd. 26/9/2022 and individual decree (s) passed by the Land Acquisition Tribunal (Principal Subordinate Jude) at Kancheepuram [for short, "the Tribunal"] in L.A.O.P.No.1062 of 2008 and batch of cases enhancing the compensation to Rs.2,700.00 per cent from Rs.300.00 per cent fixed by the LAO for the land(s) acquired from the land owner(s).

(2.) The appellant in these appeal suits is the Referring Officer - Special Tahsildar (LA), TACID, Oragadam Scheme, Irungattukottai, Kanchipuram District. The private respondent(s) are claimants and the Managing Director, SIPCOT TACID Division, the official respondent is the requisitioning body.

(3.) For the sake of convenience and for easy reference, the appellant in these appeals will be referred to as "the LAO" while the private respondent(s) will be referred to as the claimants and the official respondent will be referred to as the requisitioning body wherever the context so requires.