SPECIAL TAHSILDAR (LAND ACQUISITION) Vs. DHANALAKSHMI AND OTHERS

JUDGEMENT

(1.) These appeals have been preferred by the Land Acquisition Officer, Adidravidar Welfare, Virudunagar, as against the award of the Land Acquisition Tribunal (Sub Court, Virudunagar) in L.A.O.P Nos.22 and 23 of 1996, dated 31.03.2004. During the pendency of these appeals, the sole respondent in A.S.(MD)No.176 of 2013, died and the respondents 2 to 5 were impleaded as party respondents and respondents 6 to 9 were also impleaded as party respondents by order of this Court. Hence, different counsels appeared for the newly impleaded respondents. Advocate Mr. A. Sivaji, has entered appearance for the first respondent in A.S.No.176 of 2013 and Mr. S. Chandrasekaran, learned counsel has filed vakalat for respondents 2 to 9.

(2.) The brief facts that are necessary for the disposal of the two appeals are as follows:

(3.) The Tribunal in the present case found that the acquired lands are developed lands and the sale deed marked as EX.C3 dated 19.12.1988 is in respect of the land which is located very close to the acquired land. The Tribunal has also allowed a deduction of ? .. " towards developmental charges.