THE DEPUTY CHIEF ENGINEER Vs. PALANIYAPPA GOUNDER

JUDGEMENT

(1.) The first appeal is directed against the Judgement and Decree, dated 29.03.2012, passed in L.A.O.P.No.96 of 2011, on the file of the Additional Subordinate Court, Karur.

(2.) The lands of the claimants herein as well as the lands adjacent to the lands of the claimants belonging to the others were acquired for the formation of new Broad Gauge Railway Line from Salem to Karur, after issuing a necessary notification as contemplated under the Land Acquisition Act (hereinafter, referred to as the Act). Thereafter, it is found that the Referring Officer has passed an award fixing the market value of one Hectare of the lands acquired at the rate of Rs.44,383.00 and for the lands covered in L.A.O.P.No.98 of 2011, the market value of one Hectare was fixed at Rs.1,77,840.00. The claimants, including the respondents herein, not being satisfied with the value fixed by the Land Acquisition Officer, preferred objections to the award and thereby a reference was made under Sec. 18 of the Act, for fixing just compensation.

(3.) It is found that all the references pertaining to the lands situated in Kuppichipalayam Village, which have been acquired for the above said purpose, had been clubbed together and it is found that the Court below has passed the impugned common Judgement in all the land acquisition original petitions.