SPECIAL TAHSILDAR (LA), NEIGHBOURHOOD HOUSING SCHEME Vs. R SRINIVASAN; RADHAKRISHNAN; THIRUVENGADASAMY; THE EXECUTIVE ENGINEER, TAMILNADU HOUSING BOARD

JUDGEMENT

(1.) Challenging the judgment and decree passed by the Reference Court wherein, the valuation has been fixed by the Court below at sum of Rs. 2,500/- per cent, thereby enhancing the award passed by the Land Acquisition Officer at Rs. 17,784/- per hectare the above appeals have been filed. Similarly the cross appeals have been filed by the respondents/claimants seeking enhancement for a sum of Rs. 3,500/- per cent.

(2.) The brief facts of the case in a nutshell are as follows:

(3.) In view of the fact that in all the cases, the 4(1) Notification is the same and also in view of the fact that the same award has been passed by the Land Acquisition Officer which was enhanced to Rs. 2,500/- by the Reference Court in different judgments and decrees, the appeals are taken up together for disposal.