UNION OF INDIA Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) These Appeals are filed against the order dated 26.02.2002 passed by the Additional Subordinate Judge, Chengalpattu in LAOP.Nos.101 of 1990, 182 of 1991, 118 of 1992 and 183 of 1991 respectively dated 26.02.2002.

(2.) Originally, vast extent of lands were acquired for Kalpakkam Atomic Power Project by the Government, among other lands an extent of 81.86acres in S.No.226/3C Meyur Village, Chengalpatu Taluk. Notification under Section 4(1) of the Land Acquisition Act has been published in the Government Gazettee on 27.04.1988. The acquisition officer after complying with all the provision passed an award fixing the compensation at the rate of Rs.100/- per cent. The land owners have took up the matter to the Subordinate Court under Section 18 of the Land Acquisition Act.

(3.) In order to prove the claim of the claimants, the first claimant examined himself as CW1 and marked Ex.C1 to Ex.C6. On the side of the respondents RW1 and RW2 were examined and marked Ex.R1 to Ex.R4. The reference Court after considering the oral and documentary evidences, fixed the market value of the acquired land at Rs.700/- per cent, Rs.56,500/- for casuarina trees in 10acres and Rs.40,000/- for cashew trees. Aggrieved against the said order, the claimants had filed AS.No.1136 of 1994 and the Special Tahsildar (LA), SAE project Kalpakkam, Chengalpattu filed an appeal in AS.No.241 of 1995 before this Court.