LAND ACQUISITION OFFICER AND SUB COLLECTOR HOSUR Vs. PUKKAPPA; NARAYANAPPA; GAMBAMMA; V VENKATESAN; NAGARAJAN; P SUBRAMANIAN; PONNAMMAL; KANDAMMAL; RADHA; NEELA; LAKSHMI; JEYA; ADMINISTRATIVE OFFICER ELECTRICAL & ELECTRONICS INDUSTRIAL ESTATE HOSUR; TAMIL NADU SMALL INDUSTRIES DEVELOPMENT CORPORATION LTD ;

JUDGEMENT

(1.) Challenging the award passed in LAOP Nos.364, 372 and 385 of 1996 on the file of Subordinate Court, Hosur, the Referring Officer has filed the above appeals.

(2.) An extent of land measuring 9.90.5 hectares situated in Hosur, Village of Dharmapuri District, presently at Krishnagiri District, was acquired for the purpose of establishing Electrical and Electronic Estate at Hosur.

(3.) Section 4(1) Notification was issued on 23.11.1988 and the Sub Collector, Hosur held enquiry and gathered sales statistics between 21.12.1987 and 20.12.1988.