SPECIAL THASILDAR LA SIPCOT UNIT Vs. PREMA

JUDGEMENT

(1.) THE Acquisition Officer, SIPCOT, Irrungattukottai Scheme, Sriperumpudur, is the appellant. The respective respondents/claimants are all the owners of the lands which were acquired at the instance of the appellant.

(2.) IN this common judgment we cover all the appeals in which three judgments viz. , the Judgment in L. A. O. P. No. 1323 of 2002 with 208 cases covered by judgment dated 7. 10. 2005 passed by Fast Track Court IV, Poonamallee; judgment dated 30. 10. 2006 concerning 22 cases commencing with L. A. O. P. No. 88 of 2005 passed by the Additional District and Sessions Judge (Fast Track Court V), Chengalpattu; and the Judgment dated 20. 12. 2007 passed by the Subordinate Judge, Kancheepuram, in L. A. O. P. No. 124 of 2007 etc. batch. are under challenge.

(3.) AS the lands were all contiguous lands and the acquisition proceedings were common in respect of the lands covered by the above three judgments, we propose to pass this common judgment.