SPECIAL TAHSILDHAR, LAND ACQUISITION, THANJAVUR Vs. RAJASWARI

JUDGEMENT

(1.) THESE appeals have been filed to get set aside the judgment and decree passed in L.A.O.P.Nos.594 of 1997 and 136 of 1996 dated 02.03.2007 and 02.04.2007 respectively by the learned Additional District Judge, Fast Track Court No.I, Thanjavur.

(2.) THE facts giving rise to the filing of these batch of appeals would run thus: The publication of the notifications under Section 4(1) of the Land Acquisition Act were made as under: Sl.No. A.S.Nos. R.C.No. Date of 4(1) Notification Award Land Value No.& Dated Fixed by the FTC -1, Thanjavur. (Per Cent) 1 116 of 2008 132/91 09.09.1992 10/94 - 03.10. 1994 Rs.1,000/ - 2 117 of 2008 64/91 18.12.1991 11/91 - 18.11.1994 Rs.1,000/ - for acquiring a vast tract of a land for setting up Air Force Station at Thanjavur. Consequently, necessary steps were taken as per law for acquiring the lands and ultimately, the relevant awards emerged.

(3.) BEING aggrieved by and dissatisfied with, such passing of awards, quantifying the compensation various references under Section 18 of the Land Acquisition Act, have been made to the learned Additional District Judge, Fast Track Court No.I, Thanjavur. Consequently, the learned Additional District Judge assessed the value of the land and ultimately, enhanced the compensation to the tune of Rs.1,000/ - (Rupees One Thousand only) per cent in L.A.O.P.Nos.594 of 1997 and 136 of 1996 from the one assessed by the Land Acquisition Officer.