SPECIAL TAHSILDAR Vs. MUTHUSAMY AND OTHER

JUDGEMENT

(1.) A.S.(MD)No.172 of 2014 has been filed by the Special Tahsildar/Land Acquisition Officer, Irukkangudi Reservoir Scheme, Sattur, as against the award of the Land Acquisition Tribunal, (Subordinate Court), Sivakasi, in L.A.O.P.No.208 of 2002, dated 27.12.2004, whereas A.S.(MD)No.173 of 2014 has been filed by the Special Tahsildar/Land Acquisition Officer, Irukkangudi Reservoir Scheme, Sattur, as against the award of the Land Acquisition Tribunal,(Subordinate Court), Sivakasi in L.A.O.P.No.207 of 2002, dated 27.12.2004.

(2.) Heard the learned Additional Government Pleader appearing for the appellant.

(3.) The respondent in A.S.(MD)No.172 of 2014 was the owner of the land measuring an extent of 0.16.0 Hectares in Survey No.121/2, an extent of 0.17.0 Hectares in Survey No.121/4 and an extent of 0.20.0 Hectares in Survey No.121/6, in Alampatti Village, Sattur Taluk, Virudhunagar District. Similarly, the respondent in A.S.(MD)No.173 of 2014 was the owner of the land measuring an extent of 0.06.5 Hectares in Survey No.121/5 in the same Village. Since the lands in which the subject matter of these appeals are similar and a common award was passed by the Land Acquisition Officer fixing the same rate as market value and the reference entertained by the Land Acquisition Tribunal was also disposed of by a common order, these matters are taken up together and disposed by this common Judgment.