(1.) IN these appeals claimants have entered appearance. As far as the Land Acquisition Officer is concerned,, the learned Government advocate, takes notice. As these appeals involve short question, the same are admitted and are heard for final disposal.
(2.) THESE appeals are preferred against a common order dated 15. 11. 1994 passed by the learned single Judge in W. P. Nos. 10788, 10789 and 10790 of 1994 preferred by the Chairman and Managing Director, Tamil Nadu water Supply and Drainage Board, Madras, who is the appellant in all these appeals.