LAND ACQUISITION OFFICER Vs. DAMODAR RAMNATH COMOTIM

JUDGEMENT

(1.) We have heard the learned Advocate General in support of the appeals. We have heard the learned Senior Counsel and other learned Counsel appearing for the respondents in these appeals. F.A. No.151/2006 takes an exception to the judgment and award dated 23rd December, 2005 passed by the District Judge in a reference under Section 18 of the Land Acquisition Act, 1894 (hereinafter referred to as 'the said Act of 1894'). The award has been made in Land Acquisition Case No.20/2001.

(2.) As far as F.A. No.269 of 2007 is concerned, the challenge is to the Award made in Land Acquisition Case No.22/2001, which was a reference under Section 18 of the said Act of 1894. Based on the Award made in Land Acquisition Case No.20/2001, the Reference Court granted enhancement in the market value.

(3.) As far as F.A. No.155/2008 is concerned, the challenge is to the judgment and award in Land Acquisition Case No.64/2001, which was reference under Section 18 of the said act of 1894. The said reference was allowed by placing reliance on the decision in Land Acquisition Case No.22/2001, which is the subject matter of F.A. No.269/2007. As the acquisition relates to the same notification, we have taken up the appeals for hearing together.