THE REVENUE DIVISIONAL OFFICER, TIRUNELVELI Vs. RAJAMMAL

JUDGEMENT

(1.) The acquisition under the Land Acquisition Act, 1894 (Central Act, 1 of 1894) [in short '1894 Act'] was resorted to by the appellant herein for a public purpose, to wit, for the expansion of the Government College of Engineering at Tirunelveli and by a common award dated 13.01.1998, the appellant/Land Acquisition Authority has passed the award fixing Rs.500/- (Rupees Five Hundred only) and to rectify the corrections crept in while passing the award, has passed further orders on 10.07.1998 and the respective claimants/first respondent(s) in these appeals, sought a reference under Section 18 of the 1894 Act by filing L.A.O.P.Nos.1 to 6 of 2005 and 7 of 2003 on the file of the Principal Sub Court, Tirunelveli.

(2.) The Reference Court, namely, the Principal Sub Court, Tirunelveli, had passed individual orders enhancing the further compensation of Rs.6,500/- (Rupees Six Thousand and Five Hundred only) per cent, aggregating to a sum of Rs.7,000/- (Rupees Seven Thousand only) per cent [Rs.500/- + Rs.6,500/-] along with the statutory entitlements and aggrieved by higher quantum of compensation fixed by the Reference Court, the Land Acquisition Authority, namely, the Revenue Divisional Officer, Tirunelveli, had filed these appeals.

(3.) The issue involved in these appeals is one and the same and therefore, all the appeals as well as the cross objections are disposed of by this common judgment.