The Special Tahsildar (La) vs Janarthanam Naidu
2021 Latest Caselaw 24518 Mad

                                                                                     A.S.No.172 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 13.12.2021

                                                       CORAM

                                  THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN

                                                   A.S.No.172 of 2012

                     The Special Tahsildar (LA), Unit-IV,
                     Outer Ring Road Project,
                     Chennai Metropolitan Development Authority,
                     Egmore, Chennai – 8.
                     Now Office at Koyembedu Wholesale Market Complex,
                     Chennai – 600 092.                                                ..Appellant

                                                          vs.

                     Bakthavatchala Naidu (died)

                     1. Janarthanam Naidu
                     2. B. Saraswathi
                     3. R. Komala
                     4. R. Prabavathi
                     5. The Member Secretary,
                        Chennai Metropolitan Development Authority,
                        Egmore, Chennai – 8.                                         ..Respondents

                     PRAYER: Appeal under Section 54 of the Land Acquisition Act, 1894, to

                     set aside the Decree passed in LAOP.No.407 of 2003 dated 31.03.2011 on

                     the file of the Additional District Court, FTC-I, Poonamalee.



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https://www.mhc.tn.gov.in/judis
                                                                                       A.S.No.172 of 2012




                                        For Appellant         : Mr.S. Ravichandran
                                                                Additional Government Pleader (CS)
                                         For Respondents      : No appearance


                                                            JUDGMENT

This First Appeal is filed to set aside the Decree passed in

LAOP.No.407 of 2003 dated 31.03.2011 on the file of the Additional District

Court, FTC-I, Poonamalee.

2. The learned Additional Government Pleader for the appellant has

submitted that the issue involved in this appeal is squarely covered by the

Judgment of this Court, dated 19.03.2018, made in a batch of First Appeals in

A.S.Nos.17 to 26 of 2010.

3. In the result, following the said Judgment of this Court dated

19.03.2018 made in a batch of First Appeals in A.S.Nos.17 to 26 of 2010,

a) The First Appeal is partly allowed.

https://www.mhc.tn.gov.in/judis A.S.No.172 of 2012

b) The land value is uniformly fixed at Rs.15,405/- per cent and

c) The claimants are entitled to all other statutory benefits.

13.12.2021 Index : Yes Internet: Yes Speaking Order/Non-speaking order gv

To

1. The Member Secretary, Chennai Metropolitan Development Authority, Egmore, Chennai – 8.

2. The Additional District Court, FTC-I, Poonamalee.

https://www.mhc.tn.gov.in/judis A.S.No.172 of 2012

A.A.NAKKIRAN, J.

gv

A.S.No.172 of 2012

13.12.2021

https://www.mhc.tn.gov.in/judis