REVENUE DIVISIONAL OFFICER (LAND ACQUISITION) Vs. KITCHANAN

JUDGEMENT

(1.) In view of the common issue involved in all the four Appeals they have been taken up together for hearing. A.S. Nos. 514 and 529 of 1996 have been filed against the judgment and decree passed in L.A.O.P. No. 264 of 1993. Similarly A.S. Nos. 515 and 530 of 1996 have been filed against L.A.O.P. No. 263 of 1993 on the file of Sub Court, Srivilliputtur, wherein the Reference Court has fixed the valuation at Rs. 5/- per square feet as against the valuation of Rs. 2.33/- per square feet fixed by the Land Acquisition Officer. The brief facts of the Appeals are as follows:

(2.) In so far as the lands which is a subject matter of A.S. Nos. 514 and 529 of 1996 are concerned they have been acquired by publication of Notification under Section 4(1) on 16.03.1983. Thereafter, an award was passed fixing the valuation at Rs. 2.33/- per square feet. Challenging the same a reference was sought for and the Reference Court has enhanced the said amount to Rs. 5/- per square feet. The appellant in A.S. No. 514 of 1996 has preferred the appeal challenging the said enhancement and the appellant in A.S. No. 529 of 1996 has filed this Appeal seeking further enhancement to Rs. 10/- per square feet.

(3.) Similarly the Notification under Section 4(1) was publication on 13.04.1983 for the lands which is the subject matter of the Appeals in A.S. Nos. 515 and 530 of 1996, the purpose of the acquisition was for the construction of police quarters. In the said case also the Land Acquisition Officer has fixed the same amount of Rs. 2.33/- per square feet which has been enhanced to Rs. 5/- per square feet by the Reference Court. Hence the Appeals by the State as well as the claimant.