SPECIAL TAHSILDAR (LA) Vs. V JANAKIRAMAN

JUDGEMENT

(1.) All these appeals are preferred against the common order/award dated 02.09.2015 made in L.A.O.P.Nos.2597 of 1998 etc., batch and hence, all these Appeal Suits are disposed of by this common judgment, as the issue to be adjudicated is one and the same.

(2.) Facts briefly narrated necessary for the disposal of these Appeal Suits are as follows:

(3.) Mr.P.Gunasekaran, learned Additional Government Pleader appearing for the appellants would contend that the data Sale Deeds relied upon by the Land Acquisition Officer, lies within the area acquired for putting the bus and truck terminal and whereas the lands in respects of Exs.C1 to C4 -Sale Deeds relied upon by the claimants are located far away from the acquired lands and the Reference Court, without proper appreciation of oral and documentary evidence, has fixed higher compensation and therefore, the impugned order warrants interference.