SPECIAL TAHSILDAR, LAND ACQUISITION, NORTH MADRAS THERMAL POWER PROJECT (NOW AT TAHSILDAR PONNERI) Vs. S M RAMACHANDRAN; SUPERINTENDING ENGINEER, TNEB

JUDGEMENT

(1.) These Appeal Suits have been directed against the common award dated 27.4.2015 passed in L.A.O.P.Nos.2415, 2399, 2401, 2402, 2404, 2405, 2410, 2411, 2412, 2413, 2414, 2416, 2339, 2343, 2344, 2345, 2347, 2349, 2350, 2420, 2421, 2422, 2423, 2424, 2425, 2426, 2436, 2443, 2453, 2457, 2491, 2340, 2342, 2346, 2348, 2394, 2396, 2398 and 2427 of 1998, by the Land Acquisition Tribunal/Sub Court, Ponneri.

(2.) The appellant herein, as Land Acquisition Officer, has acquired the lands situate in Neithavoyal Puzhuthivakkam Village, Thiruvottiyur, Ponneri Taluk and awarded a compensation of Rs.250/- per cent. Against the quantum, various references have been made under section 18 of the Land Acquisition Act, 1894 and the same have been taken on file in L.A.O.P.Nos.2415, 2399, 2401, 2402, 2404, 2405, 2410, 2411, 2412, 2413, 2414, 2416, 2339, 2343, 2344, 2345, 2347, 2349, 2350, 2420, 2421, 2422, 2423, 2424, 2425, 2426, 2436, 2443, 2453, 2457, 2491, 2340, 2342, 2346, 2348, 2394, 2396, 2398 and 2427 of 1998 on the file of the Land Acquisition Tribunal.

(3.) The main contentions put forth on the side of the claimants are that the lands acquired are situate near Roads and the same are having future prospects. Under such circumstances, the quantum of compensation given by the Land Acquisition Officer is very meager and therefore the claimants are entitled to higher compensation.