LAND ACQUISITION OFFICER Vs. MOHAMMED IBRAHIM

JUDGEMENT

(1.) These appeals have been preferred against the common award dated 31.12.2003 passed by the Additional District Judge (Fast Track Court No.II), Tirunelveli in LAOP Nos.68, 79 and 80 of 2002.

(2.) Heard Mr.J.Gunaseelanmuthiah, learned Additional Government Pleader appearing for the appellant, Mr.S.Haja Mohideen Gisthi and Mr.M.Ramasamy, learned counsel appearing for the claimants/respondents 1 to 4, Mr.M.Vijayan, learned counsel for the fifth respondent and Mr.Veerakathiravan, learned Senior Counsel appearing for the 6th respondent in AS(MD)Nos.191 and 192/2008.

(3.) The Government of Tamil Nadu issued G.O.Ms.No.220, Industrial Department, dated 29.08.1997 for establishment of Hi ? Tech Industrial Part by Tamil Nadu Industrial Development Corporation Limited at Puliyurkurichy Village in Nanguneri Taluk, Tirunelveli District. Pursuant thereto, a notification under Section