THE SPECIAL TAHSILDAR, OUTER RING ROAD PROJECT, CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY Vs. DR. FATHIMA JALAL, POWER OF ATTORNEY, DR. IQBAL AHMED

JUDGEMENT

(1.) These appeals have been filed by the Land Acquisition Officer under section 54 of the Land Acquisition Act, 1894 , challenging the enhancement of compensation granted by the Additional District Court, Fast Track Court II, Poonamallee in L.A.O.P.Nos.356 and 449 of 2008, dated 30.07.2011 on the file of Additional District Court, FTC-II, Poonamallee.

(2.) Heard Mr.J. Balagopal, learned Special Government Pleader (AS) appearing for the appellant and Mr.I.Abrar Md. Abdullah, learned counsel appearing for the second respondent.

(3.) The Government of Tamilnadu has approved proposals for development of Outer Ring Road between the New Mahabalipuram Road and TVTR-Panjetti-Ponneri (TPP) Road i.e. from Vandalur Village in the South and Minjur Village in the North on the B.O.T. Concept for a distance of 62 kms under Part II Scheme for 1993-94 of the project under G.O.Ms.No.381, Housing and Urban development Department (UD-III-1), dated 25.5.1993.