Madras High Court
The Union Of India vs A.Baby @ Vasugi on 19 November, 2024
Author: R.Subramanian
Bench: R.Subramanian
A.S.Nos.786, 643, 644, 648, 649, 640, 641,114, 118, 149, 171, 245, 333, 148 and 642 of 2023
and
C.M.P.Nos.4772,4849, 22307, 5705, 6720, 9881, 11812, 20808, 22061, 22077, 22159, 22191, 22304, 22085 of 2023
THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.11.2024
CORAM:
THE HONOURABLE MR JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR JUSTICE C.KUMARAPPAN
A.S.Nos.786, 643, 644, 648, 649, 640, 641,114, 118, 149, 171, 245, 333,
148 and 642 of 2023
and
C.M.P.Nos.4772,4849, 22307, 5705, 6720, 9881, 11812, 20808, 22061,
22077, 22159, 22191, 22304, 22085 of 2023
AS No.786 of 2023
1. The Union of India,
represented by Secretary to Government (Revenue),
Puducherry
2. Deputy Collector (Revenue)-cum-land
Acquisition Officer,
Karaikal
3. Director,
Tourism Department,
Puducherry ...Appellants
Vs.
A.Baby @ Vasugi ...Respondent
1/4
https://www.mhc.tn.gov.in/judis
A.S.Nos.786, 643, 644, 648, 649, 640, 641,114, 118, 149, 171, 245, 333, 148 and 642 of 2023
and
C.M.P.Nos.4772,4849, 22307, 5705, 6720, 9881, 11812, 20808, 22061, 22077, 22159, 22191, 22304, 22085 of 2023
Prayer: Appeal filed under Section 54 of Land Acquisition Act to set aside
the order dated 12.12.2019 passed by the Additional District Judge at
Karaikal in LAOP No.48 of 2017 by allowing the above appeal.
For Appellant : Mr.V.Usha
Additional Government
Pleader [Puducherry]
For Respondent : R.Kamaraj
COMMON JUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
All these appeals are against the award of the Sub Court at Karaikal
made in references under Section 18 of the Land Acquisition Act, 1894
[hereinafter referred to as “the Act”]. In respect of the very same
notification made under Section 4(1) of the Land Acquisition Act, several
awards were made by the Sub Court, Karaikal, in references under Section
18 of the Act. One such award was made in LAOP No. 46 of 2017. The said
award was appealed against in AS No.546 of 2023. The said appeal was
disposed of by a Division Bench to which one of us (R.Subramanian J)
https://www.mhc.tn.gov.in/judis
A.S.Nos.786, 643, 644, 648, 649, 640, 641,114, 118, 149, 171, 245, 333, 148 and 642 of 2023
and
C.M.P.Nos.4772,4849, 22307, 5705, 6720, 9881, 11812, 20808, 22061, 22077, 22159, 22191, 22304, 22085 of 2023
was a Member. In the said appeal, the award granted fixing the value of the
land of Rs.1,50,000/- per Are was confirmed. The learned counsel for the
parties would submit that the lands, which are the subject matter of these
appeals are also covered by the notification and acquisition was also for the
same purpose. Hence, following the earlier judgement, all these appeals are
dismissed confirming the award granted by the reference Court.
Consequently, all connected Civil Miscellaneous petitions are closed.
(R.S.M., J.) (C.K., J.)
19.11.2024
rka
Index : Yes / No
Neutral Citation : Yes / No
Speaking order / Non-Speaking order
To
The Additional District Judge, Karaikal
https://www.mhc.tn.gov.in/judis
A.S.Nos.786, 643, 644, 648, 649, 640, 641,114, 118, 149, 171, 245, 333, 148 and 642 of 2023
and
C.M.P.Nos.4772,4849, 22307, 5705, 6720, 9881, 11812, 20808, 22061, 22077, 22159, 22191, 22304, 22085 of 2023
R.SUBRAMANIAN, J.
and
C.KUMARAPPAN, J.
rka
A.S.Nos.786, 643, 644, 648, 649, 640, 641,114, 118, 149, 171, 245, 333,
148 and 642 of 2023
and
C.M.P.Nos.4772,4849, 22307, 5705, 6720, 9881, 11812, 20808, 22061,
22077, 22159, 22191, 22304, 22085 of 2023
19.11.2024
https://www.mhc.tn.gov.in/judis
