ASMATH BEE; HALIMA BEE; KHAMRUN; PADMA BAI Vs. STATE OF TAMIL NADU, REP BY DEPUTY COLLECTOR AND SUB COLLECTOR

JUDGEMENT

(1.) These appeals are preferred against the judgment and decree dated 29.10.1993 made in O.S. Nos. 307/88, 4/89, 5/89 and 6/89 on the file of Subordinate Judge, Krishnagiri.

(2.) The appellants herein were the plaintiffs in the suit in O.S. Nos. 5/89, 4/89, 307/88 and O.S. No. 6 of 1989 respectively. As all the cases are similar in nature having similar issues involved the Court below, had tried all the cases together and rendered the impugned common judgment dated 29.10.1993. All the suits were filed seeking mandatory injunction directing the respondents herein to refer the award passed by the second respondent, to the Land Acquisition Tribunal and also for consequent injunction restraining the respondents from recovering any amount from the appellants and also for the costs.

(3.) The suit in O.S. No. 5/89 relating to A.S. No. 324 of 1997, was filed by Asmath Bee. According to her the land in S. No. 933/2Bl an extent of 1230 sq.ft. in Boganapalli village belongs to her was acquired by the respondents. As per the suit in O.S. No. 4/89 relating to A.S. No. 325 of 1997 the land in S. No. 933/2-1 an extent of 2400 sq.ft. in 122 Boganapalli village, Krishnagiri Taluk was acquired by the respondent. The suit in O.S. No. 307 of 1988 is a similar suit relates to A.S. No. 326 of 1997. The appellant/plaintiff-Kamrun filed the aforesaid suit stating that the land in S. No. 933/2B1A, an extent of.1230 sq.ft. in Boganapalli village, Krishnagiri Taluk belonged to her was acquired by the respondents. The O.S. No. 6 of 1989 relates to A.S. No. 349 of 1999 according to the appellant/plaintiff-Padma bai, her land in S. No. 933/2B1 an total extent of 1200 sq.ft. in Boganapalli village, Krishnagiri Taluk was acquired by the respondents. According to the appellants, the lands were acquired by the respondents for the purpose of forming a bus stand for Annai Sathya Transport Corporation.