Madras High Court
The Special Tahsildar [La vs Unknown on 27 January, 2022
AS.Nos. 504, 507, 509 to 520 , 528 and 529/2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.01.2022
CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
AS.Nos.504, 507, 509 to 520 , 528 and 529/2021 & CMP.Nos.20854,
20812, 20924, 20929, 20947, 20943, 20945, 20946, 20953, 20956, 20957,
20972, 20980, 20995, 21438 & 21422/2021
[Virtual Mode]
The Special Tahsildar [LA]
Unit-I, Outer Ring Road Project
CMDA, Egmore, Chennai-8. .. Appellant in
all the Appeals
Vs.
S.Begum Zaieetha .. R1 in
AS.No.504/2021
1.
Vasanthakumari
2.Shanthi Kannan .. R1 & R2 in
AS.No.507/2021
R.Vimala .. R1 in
AS.No.509/2021
D.Sundhari [died]
1.Dakshinamurthy
2.Gopinath
3.Kalaikumar
4.Kumaran .. RR1&2 in
AS.No.510/2021
AS.Nos. 504, 507, 509 to 520 , 528 and 529/2021
V.Nagarajan .. R1 in
AS.No.511/2021
G.Subramaniam [Died]
1.Vanaja Subramaniam
2.Meenatchi .. R1 in
AS.No.512/2021
R.Ramalingam .. R1 in
AS.No.513/2021
K.S.Kannapan .. R1 in
AS.No.514/2021
Jagadeesh Chand .. R1 in
AS.No.515/2021
R.Srinivasan .. R1 in
AS.No.516/2021
K.Kalaiselvi .. R1 in
AS.No.517/2021
C.Kannyappan .. R1 in
AS.No.518/2021
V.Meenakumari .. R1 in
AS.No.519/2021
R.Arumugham .. R1 in
AS.No.520/2021
K.Selvaraj .. R1 in
AS.No.528/2021
V.Kuppammal .. R1 in
AS.No.529/2021
The Member Secretary
Chennai Metropolitan Development Authority
Chennai. .. R2 in
AS.Nos.504,
509, 511 513
AS.Nos. 504, 507, 509 to 520 , 528 and 529/2021
to 520, 528 &
529/2021 & R3 in
AS.Nos.507 &
512/2021 & R5 in
AS.No.510/2021
Common Prayer:- Appeal Suit filed under section 54 of the Land
Acquisition Act to set aside the decree passed in LAOP.Nos.163/2009,
19/2015, 122/2009, 124/2009, 1233/2008, 1238/2008, 110/2009,
1227/2008, 25/2015, 126/2009, 1234/2008, 1235/2008, 21/2015, 26/2015,
165/2009 and 123/2009 dated 01.09.2018 on the file of the learned
Subordinate Judge, Kancheepuram.
For Appellant in
All the Appeals : Mr. S.Ravichandran, AGP
For Claimants in
all the Appeals except
AS.No.511/2021 : Mr.R.Rajesh
Caveator
COMMON JUDGMENT
(1) This Court disposed of a batch of First Appeals arising out of same
Land acquisition proceedings in AS.No.333/2021 and batch on
07.01.2022.
(2) This Court considering the pleadings and documents filed by the
parties, dismissed the above batch of appeals confirming the market
value determined by the Reference Court. The present appeals have
AS.Nos. 504, 507, 509 to 520 , 528 and 529/2021
also been preferred as against the judgment and decree of the
Reference Court fixing the same amount as market value for the
acquired lands. The LAOPs which are the subject matter of these
appeals have also been entertained on a reference under Section 18
of the Land Acquisition Act against the market value fixed by the
Land Acquisition Officer arising out of same acquisition
proceedings initiated by the Government for the same purpose.
(3) The lands are located in the same area. The sale deeds relied upon
by the claimants and accepted by the Reference Court reflect the
true transactions which are prior to the Notification issued under
Section 4(1) of the Land Acquisition Act. Most of the Sale Deeds
pertaining to the lands surrounding the acquired lands were in
respect of small plots of lands in approved layouts indicating that the
acquired lands are amidst residential coloneys. In such
circumstances, this Court is of the view that these appeals are also
liable to be dismissed in view of the recent judgment passed by this
Court in a batch of cases pertaining to the same land acquisition
proceedings.
(4) Accordingly, these appeals are dismissed confirming the judgment
AS.Nos. 504, 507, 509 to 520 , 528 and 529/2021
and decree datd 01.09.2018 of the Reference Court in
LAOP.Nos.163/2009, 19/2015, 122/2009, 124/2009, 1233/2008,
1238/2008, 110/2009, 1227/2008, 25/2015, 126/2009, 1234/2008,
1235/2008, 21/2015, 26/2015, 165/2009 and 123/2009.
(5) Mr.S.Ravichandran, learned Additional Government Pleader
appearing for the appellant in all the appeals, may claim separate fee
for each of the Appeal Suits. No costs. Consequently, connected
Civil Miscellaneous Petitions are closed.
27.01.2022
cda
Internet : Yes
To
1.The Subordinate Judge
Kancheepuram.
2.The Member Secretary
Chennai Metropolitan Development Authority
Chennai.
3.The Section Officer,
VR Section, High Court, Chennai.
AS.Nos. 504, 507, 509 to 520 , 528 and 529/2021
S.S.SUNDAR, J.,
cda
AS.Nos.504, 507, 509 to 520,
528 and 529/2021
27.01.2022
