Summary of Discussion Paragraph Nos
Brief facts of the case 2-2.6
Submission of Learned Additional 3-3.5
Advocate General
Submission of Learned Counsel for the 4-4.2
Respondent/Land owner
Points for Determination 5-5.1
Discussion on Facts 6-6.5
Consider factor lay down by Hon’ble 9-9.4
Supreme Court to Determine Market
Value
Merits and demerits of the General patten 10-10.9
by LAO
Merits and De-merit of the award passed 11-11.1
by the PDJ
Principle relation to the applicant of 12-12.5
Doctrine of Guesstimation
Theory of Belting System 13-13.2
Principle relation to the applicant of 14-14.1
belting system
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A.S.(MD)No.143 of 2023 etc.,
Determination of fair market value of 15
segment Nos.1&2
Determination of the compensation of 16-16.4
S.Nos.409/1B2, 409/102B, 410/1A,
410/1B1A, 410/1B3, 409/1A2A, 419/2A,
420/2A
Determination and compensation of the 17-17.1
S.Nos.431/1B2A, 432/2A, 432/2B
Determination of the Compensation to 18-18.1
remaining S.Nos.430/2A, 430/B2A,
439/1C, 441/2, 441/2B, 447/2, 638
Determination of the Compensation of 19-19.6
Determined value of both segment Nos. 20-20.1
1&2
Determination of market value Segment 21-21.3
No.3
Determination of Multiplier Fact 22-22.3
Final Conclusion 23-23.11
2. Brief facts of the case
2.2. Before delving into the tortuous process of
determination of market value in this case, to cut the long story
2.4.Total extent of 101451 sq.mtrs of Dry lands in
Kallimandayam Village, Dindigul District had been acquired for the
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A.S.(MD)No.143 of 2023 etc.,
formation of the oddanchathram-Dharapuram-Tiruppur Road
2.5.The second appellant/Land Acquisition Officer as per
compensation and passed the award vide G.O(Ms)No.300, Revenue
Disaster Management (LA-1(1)) Department dated 20.09.2017 by
including multiplier cost by 1.25, 100% Solatium and 12% Additional
Value from the date of 15(2) Notification dated 28.01.2016 to the date
of award dated 17.09.2018 ie., (for 964 days) on market value as per
the provisions laid down u/s.26 to 30 of the Act 30 of 2013 in favour
of Respondents/landowners.
2.6. The landowners herein, not satisfied with the
requested that the matter be referred to the Land Acquisition,
Rehabilitation and Resettlement Authority /Principal District Judge,
Dindigul under Section 64 of RFCTLARR Act 2013(Act 30/2013).
Accordingly the matter was referred to the authority/Principal
District Judge, Dindigul and the same was numbered as L.A.O.P.No.
69 of 2019. The Learned Authority/ Principal District Judge,
Dindigul enhanced the market value of the land by adopting an
uniform rate at Rs.5390/- per Sq. meter to all the lands and adopted
“multiplier factor of 2” and enhanced the compensation by passing
the impugned awards. The details of the awards are as follows:
with multiplier
cost by 2 100%
Solatium and
12% Additional
Value from 15(2
1 133 of 2019 Christian 410/1A2 Rs.51,66,338.82/- Rs.75,64,542/-
Fellowship
Community
Health Centre
2 64 of 2019 C.Muthukaly 439/1C2 Rs.4,52,272.19/- Rs.3,61,08,688/-
ani @
Muthukannan
3 59 of 2019 Sivasamy 419/2C Rs.8,32,665/- Rs.4,37,42,783/-
4 59 of 2019 Sivasamy 420/2C Rs.7,57,063/- Rs.3,95,26,929/-
5 69 of 2019 P.Johnson 412/1A Rs.15,53,685.21/- Rs.52,99,866/-
6 62 of 2019 P.Rangasamy 430/1B2A Rs.17,14,395.53 Rs.9,16,90,286/-
431/1B2A Rs.23,24,386.07 Rs.10,91,70,756/-
430/2A1 Rs.4,348.00 Rs.7,08,462/-
7 70 of 2019 Maniyan 439/1C2 Rs.4,52,272.19/- Rs.3,61,08,688/-
8 45 of 2019 Chinnamanac 432/2B Rs.3,58,592.14/- Rs.3,77,08,440/-
kkar
9 66 of 2019 Bodinackkar 432/2A2 Rs.8,04,985.02/- Rs.8,46,49,734/ -
10 44 of 2019 Veerappan 430/1B2B Rs.1,19,425.89/- Rs.1,90,59,902/-
11 4 of 2020 P.Periyasamy 638/2A1 Rs.2,14,686.17/- Rs.1,71,40,200/-
12 46 of 2019 Arunkumar 447/2 Rs.1,15,080.76/- Rs.24,50,363/-
13 65 of 2019 Nallasamy 440/1B2 Rs.4,42,341.68/- Rs.2,81,09,928/-
441/2B2 Rs.18,36,774.63/- Rs.9,27,12,424/-
14 60 of 2019 Chenniyappa 633/3C Rs.8,53,395.78/- Rs.5,42,31,593/-
n
15 135 of 2019 Periyasamy 636/1B1 Rs.15,68,335.02/- Rs.9,96,64,550/-
16 137 of 2019 Chellathal 633/2 Rs.13,79,075.98/- Rs.8,61,36,365/-
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A.S.(MD)No.143 of 2023 etc.,
17 71 of 2019 Mariyammal 622/2B Rs.5,45,195.11/- Rs.3,46,46,058/-
18 41 of 2019 Ramathal 589/4 Rs.2,14,795/- Rs.3,42,80,400/-
(Died)
590/1B1 Rs.2,37,759.06/- Rs.3,97,00,341/-
Jeyakodi
19 68 of 2019 Periyasamy 589/3 Rs.2,86,393.01/- Rs.4,57,07,200/-
20 51 of 2019 Chellamuthu 596/1A1 Rs.1,98,879.63/- Rs.1,22,03,822/-
21 42 of 2019 Ramathal 588/1C Rs.47,735.73/- Rs.14,70,172/-
(Died)
588/6 Rs.2,79,325.32/- Rs.1,71,40,200/-
Jeyakodi
22 134 of 2019 Periyasamy 633/4 Rs.7,22,895.13/- Rs.4,56,88,346/-
23 61 of 2019 Kalimuthu 588/1A Rs.1,98,633/- Rs.1,26,22,729/-
588/1E Rs.5,04,197.59/- Rs.3,20,40,747/-
588/1B Rs.5,584.66/- Rs.8,91,290/-
589/1A Rs.2,362.74/- Rs.3,77,084/-
589/2C Rs.8,695.01/- Rs.8,47,618/-
24 43 of 2019 Semalai 589/2C Rs.10320.79 Rs.10,17,073/-
Challenging the same, the Government filed the above
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A.S.(MD)No.143 of 2023 etc.,
3. Submission of Learned Additional Advocate General
3.1. Thiru.R.Baskaran, the learned Additional Advocate
3.2.The land owners never produced any documents to
substantiate their claim for the enhancement of compensation.
They have not even adduced oral evidence to make claim on the
basis of sale deeds collected by Land Acquisition Officer relating
to factors like similarity, same vicinity and therefore, the learned
Principal District Judge committed error in applying the theory of
appellant. The learned trial Judge has not even recorded his
reasoning about nearest vicinity without any material to show the
distance between the lands of various land owners.
3.3. The learned Additional Advocate General would
further submit that the Land Acquisition Officer has divided the
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A.S.(MD)No.143 of 2023 etc.,
lands into 2 segments and further grouped them in 10 groups and
arrived at the market value on the basis of location of lands,
classification of lands, guideline value of lands, more particularly,
absence of sale in the major group to arrive at the comparative
method. Therefore, for some of the groups, the Land Acquisition
Officer fixed the market value on the basis of the guideline value.
But, the learned Principal District Judge has committed error in
fixing uniformly, without any rationale to apply the principle of
parity. Therefore, he seeks to set aside the order of the “LAOPS”.
3.4. The learned Additional Advocate General assisted
nerve referring through the award and two voluminous records
annexed with the records to demonstrate the error committed by
the learned trial Judge, by applying the principle of parity without
reasoning and only on the basis of topography of the village. They
further submitted that even though topography was produced by
the government authority, the Learned Judge without any clarity
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A.S.(MD)No.143 of 2023 etc.,
of distance between Group-I of segment-I and remaining group of
segment-I and various groups of segment-II erroneously fixed
uniform rate of Rs.5390/- per square meter and hence, they seek
to set aside the order passed by the learned Sessions Judge.
3.5. The learned Additional Advocate General would
multiplier factor “2.0” instead of “1.5”.
3.6. The learned Additional Advocate General would
fairly concede that the award amount under the head of solatium
etc., are correctly granted and State has no grievance in adopting
4. Submission of learned counsel for the
5.1. On the basis of pleading in these appeal suits and
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A.S.(MD)No.143 of 2023 etc.,
6. Discussion on Facts
6.1.Before going into discussion on merits, description of the
following abbreviations are necessary for proper discussion and to avoid
Rehabilitation and Resettlement Act
6.2.The Government of Tamil Nadu had accorded
Administrative Sanction for the acquisition of land comprised in
19 Villages including “Kallimandayam Village” for four lane road
and for strengthening of Ottanchatram – Dharapuram – Tiruppur
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A.S.(MD)No.143 of 2023 etc.,
Road (SH-37). 19 Villages were earmarked under both Dindigul
and Tiruppur Districts. The present village is covered under the
Dindigul District. Total extent of 101451 squaremeter of dry lands
comprised in various survey numbers of Kallimandayam” village,
Dindigul District was acquired by issuing Proper notification
under Section 15(2) of T.N. Act 2001 in two daily news papers on
28.01.2016 and was followed by publishing the notification in TN
Gazette dated 26.04.2017. The Land Acquisition Officer has passed
(LA-1(1)) Department dated 20.09.2017 by including multiplier
cost by 1.25, 100% Solatium and 12% Additional Value from the
date of 15(2) Notification dated 28.01.2016 till the date of award
dated 17.09.2018 ie., (for the 964 days) on market value as per the
provisions laid down u/s.26 to 30 of the Act 30 of 2013. The Land
Acquisition Officer has divided the total extent of 101451 sq.mtrs
into V segments and further divided the segments into groups
and determined the market value of the various survey number of
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A.S.(MD)No.143 of 2023 etc.,
the acquired property on the basis of the Guideline value of the
said Survey number and on the basis of the exemplar sale deeds
collected by the Land Acquisition Officers. The present Appeal
Suit Nos., are covered under the segment No.I, Segment No.II and
6.3.The compensastion amount has been fixed by the
Land Acquisition Officer, for each survey number with different
market value and adopting the multiplier factor of 1.5 as stated
supra at paragraph No. 2.5
6.4.The land owners have not accepted the said amount
Judge, Dindigul District under Section 64 of RFCTLARR Act 2013
(Act 30/2013) to determine the fair compensation. The learned
Judge has fixed the market value for all the lands at a uniform rate
of Rs.5,390/- per sq.Mtr, and enhanced the multiplier factor from
1.25 to 2 as per the amended notification issued by the Union
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A.S.(MD)No.143 of 2023 etc.,
powers coferred by Column No.3 Serial No.2 of the First Schedule
r/w Sub Section (2) of Section 30 of the of RFCTLARR Act 2013.
The learned Judge has confirmed the remaining amount awarded
by the Land Acquisition Officer in sofar as the valuation of trees,
building, 12% additional value, 100% of Solatium and interest as
6.5. Now, the Government has filed these appeals and
7. Discussion on Merit:
8. Meaning of Market Value:
9.Guiding factors laid down by the Hon'ble supreme
Administrator General of West “8.... The market value of a piece of property, for
Bengal v. Collector, Varanasi purposes of Section 23 of the Act, is stated to be the
price at which the property changes hands from a
(1988) 2 SCC 150
willing seller to a willing, but not too anxious a buyer,
dealing at arm's length...”
In the case of Kazi Akiloddin vs. 63... It is well settled that market value is determined
State of Maharashtra and Others based on the price of a willing buyer-a willing seller at
reported in 2024 SCC OnLine SC arm's length...
In the case of Union of India v. market value is the price which a willing vendor
Ram Mehar, reported in (1973) 1 might reasonably expect to obtain from a willing
SCC 109 purchaser.
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A.S.(MD)No.143 of 2023 etc.,
In the case of Padma Uppal v. 4...Decided cases have laid down that the said market
State of Punjab, reported in rate must be determined by reference to the price
(1977) 1 SCC 330 which a willing vendor might reasonably expect to
obtain from a willing purchaser.
In the case of Nelson The market value of the land means the price of the
Fernandes v. Land Acquisition land which a willing seller is reasonably expected to
Officer reported in [(2007) 9 SCC fetch in the open market from a willing purchaser. In
447] other words, it is a price of the land in hypothetical
market
Kamta Prasad Singh v. Market value means the price that a willing
State of Bihar, (1976) 3 purchaser would pay to a willing seller for the
SCC 772 property having due regard to its existing
condition with all its existing advantages and its
potential possibilities when laid out in the most
advantageous manner excluding any advantages
due to the carrying out of the scheme for which
the property is compulsorily acquired.
This Court in Special Land Acquisition Officer v. T. Adhinarayan
Setty [AIR 1959 SC 429 : 1959 Supp 1 SCR 404 : 1959 Cri LJ 526] in paragraph 9
held that the function of the Court in awarding compensation under the Act is to
ascertain the market value of the land at the date of the notification under Section
4(1). The methods of valuation may be (1) opinion of experts (2) the price paid within
a reasonable time in bona fide transactions of purchase of the lands acquired or the
lands adjacent to the lands acquired and possessing similar advantages; and (3) a
number of years purchase of the actual or immediately prospective profits of the lands
acquired[1]. Since instances showing the price fetched for similar land with similar
advantages under bona fide transaction of sale at or near about the issue of
notification under Section 4 of the Act is well recognized to be the appropriate
evidence for determining the market value of the acquired land [2]. It is well settled
that in determining the compensation the court would take into consideration the
potentialities of the land existing as on the date of the notification published under
Section 4(1) (State of Orissa v. Brij Lal Misra, (1995) 5 SCC 203)[3]. 61. This Court
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A.S.(MD)No.143 of 2023 etc.,
in Sardara Singh v. Land Acquisition Collector, Improvement Trust,
Rupnagar, (2020) 14 SCC 483, has held that the rates of compensation awarded in
adjacent villages cannot be disregarded if in the given set of facts and evidence,
similarity is established. Similarly, in Om Parkash v. State of Haryana, (2016) 13
SCC 190, the Court held that compensation awarded in the adjoining village can be
considered when there was similarity in potentiality. [See also Special Land
Acquisition Officer v. Karigowda, (2010) 5 SCC 708][4]. When there is a choice
between an exemplar where the transaction is between unrelated parties dealing at
arm's length and between an exemplar where the transaction is between related
parties of a higher value, both of which are broadly around the same period, prudence
would dictate and common sense would command that we accept the value of set out
in the transaction between unrelated parties [5]. The determination of market value, as
one another put it, is the prediction of an economic event viz., the price outcome of a
hypothetical sale. Expressed in terms of probabilities. Prices fetched for similar lands
with similar advantages and potentialities under bonafide transactions of sale at or
about the time of the preliminary notification are the usual, and indeed the best,
evidences of market value.[6]1
10.Merits and De-merits of the award passed by the
Land Acquisition Officer:
10.1. Compensation consists two components namely,
fixation of the market value of acquired land and determination of
1.1994 (4) SCC 595
2.1998 (8) SCC 136
3.2024 SCC Online SC 1685
4.2024 SCC Online SC 1685
5.2024 SCC Online SC 1685
6.1998 (2) SCC 150
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A.S.(MD)No.143 of 2023 etc.,
total compensation with application of multiplier, solatium,
fixation of value for trees, structure etc.,. To fix the market value
and determine total compensation, certain parameters are stated
in the RFCTLARR Act, 2013.
10.2. To fix market value, the Land Acquisition Officer
had divided the total extent of 101451 sq.mtrs of the land of the
Kalliamndayam Village into 4 segments. Segment Nos. I and II are
acquired for formation of Bye-pass road and Segment III and IV
are used for expansion and widening of already existing road.
10.3. Further to determine market value of Segment I and
II, the Land Acquisition Officer has divided the said SegmentNo.I,
into 6 groups and segment No.II into four groups. The Land
Acquisition Officer has determined segment Nos.III and IV
without any further division into groups. The Land Acquisition
Officer collected 128 sale deeds and also obtained guideline value
of the various lands situated nearby acquired land and had
determined different market values for each land. The details are
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A.S.(MD)No.143 of 2023 etc.,
as follows:
Sl. A.S.No. L.A.O.P.No. Name of Survey No. Extent in Segment Group Value of
the sq.mtr. LAO
No. claimant
1 143 of 2023 133 of 2019 Christian 410/1A 331 1 VI Rs.5,390/-
Fellowshi
p
Communi
ty Health
Centre
2 249 of 2024 64 of 2019 C.Muthuk 439/1C2 1580 1 VI Rs.98.85/-
alyani @
Muthuka
nnan
3 59 of 2019 Sivasamy 419/2C 1907 1 II Rs.124.19
147 of 2023
4 59 of 2019 Sivasamy 420/2C 1723 1 II Rs.124.19
147 of 2023
5 69 of 2019 P.Johnson 412/1A 166 1 V Rs.98.85/-
6 of 2024
6 273 of 2024 62 of 2019 P.Rangasa *431/1B/2 *4750 *1 *II *Rs.124.19
my A
Rs.49.45/-
*430/2A1
31 1 IV Rs.124.19
*430/1B2A
*4000 *1 II
7 319 of 2023 70 of 2019 Maniyan 439/1C 1580 1 IV Rs.49.45
8 243 of 2024 45 of 2019 Chinnam 432/2B 1650 1 III Rs.75.05
anackkar
9 154 of 2023 66 of 2019 Bodinack 432/2A 3704 1 III Rs.75.05
kar
10 234 of 2024 44 of 2019 Veerappa 430/1B2B 31 1 IV Rs.49.45
n
11 245 of 2024 4 of 2020 P.Periyasa 638/2A1 750 1 V Rs.98.85
my
12 269 of 2023 46 of 2019 Arunkum 447/2 320 1 II Rs.124.19
ar
13 236 of 2024 65 of 2019 Nallasam 441/2B 4040 1 II Rs.124.19
y
14 239 of 2024 60 of 2019 Chenniya 633/3C 2373 1 II Rs.124.19
ppan
15 267 of 2024 135 of 2019 Periyasa 636/1B1 4361 1 II Rs.124.19
my
16 317 of 2023 137 of 2019 Chellathai 633/2 3768 1 II Rs.124.19
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A.S.(MD)No.143 of 2023 etc.,
17 194 of 2023 71 of 2019 Maryam 622/2 1516 2 I Rs.124.19
mal
18 266 of 2024 41 of 2019 Ramathal 589/B2 1500 2 III Rs.49.45
(Died)
590/1B1
Jeyakodi
1644 2 III Rs.49.45
19 233 of 2024 68 of 2019 Periyasa 589/1B1 2000 2 III Rs.49.45
my
20 248 of 2024 51 of 2019 Chellamu 596/1A 534 2 II Rs.124.19
thu
21 326 of 2023 13 of 2019 Periyasa 633/4 1999 1 II Rs.124.19
my
22 232 of 2024 61 of 2019 Kalimuth 588/1A 657 2 I Rs.124.19
u
Rs.49.45
588/1B 39 2 III Rs.124.19
588/1E 1402 2 1 Rs.49.5
589/1A2 16.5 2 III Rs.49.5
589/2C 39.94 2 III
23 73 of 2024 43 of 2019 Semalai 589/2C 44.33 2 III Rs.49.5
588/1B 39 2 III Rs.49.5
24 237 of 2024 72 of 2019 Semali 588/1C 128.67 2 II Rs.247.10
25 268 of 2024 42 of 2019 Ramathal 588/1C 64.33 2 II Rs.247.10
(Died)
588/6 750 Rs.124.02
Jeyakodi
26 164 of 2023 63 of 2019 Kalimuth 588/1C 2 Rs.
u
27 244 of 2024 128 of 2019 C.Palanis 713/2B2 694 3 III Rs.124.19
amy
28 146 of 2023 49 of 2019 Palaniyap 713/2A 1304 3 III Rs.124.19
a
Gounder
29 128 of 2024 50 of 2019 Cheniyap 599/1A 699 3 III Rs.49.45
pan
10.4. According to the land acquisition Officer, there was
no alienation for the period of three years earlier to the acquisition
proceedings. Hence, the Land Acquisition Officer has detemined
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A.S.(MD)No.143 of 2023 etc.,
the market value of the following groups of the Segment Nos.1
and 2 of the lands on the basis of the guideline value fixed by the
registration department to collect the stamp duty.
Sl. A.S.No. L.A.O.P.N Name of Survey No. Extent in Segment Group Value of
o. the sq.mtr. LAO
No. claimant
1 273 of 2024 62 of 2019 P.Rangasa *430/2A1 31 1 IV Rs.49.45/-
my
2 319 of 2023 70 of 2019 Maniyan 439/1C 1580 1 IV Rs.49.45
3 234 of 2024 44 of 2019 Veerappan 430/1B2B 31 1 IV Rs.49.45
4 245 of 2024 4 of 2020 P.Periyasa 638/2A1 750 1 V Rs.98.85
my
5 69 of 2019 P.Johnson 412/1A 166 1 V Rs.98.85/-
6 of 2024
6 143 of 2023 133 of 2019 Christian 410/1A 331 1 VI Rs.5,390/-
Fellowship
Communit
y Health
Centre
7 249 of 2024 64 of 2019 C.Muthuk 439/1C2 1580 1 VI Rs.98.85/-
alyani @
Muthukan
nan
8 266 of 2024 41 of 2019 Ramathal 589/B2 1500 2 III Rs.49.45
(Died)
590/1B1
Jeyakodi
1644 2 III Rs.49.45
9 233 of 2024 68 of 2019 Periyasam 589/1B1 2000 2 III Rs.49.45
y
10 232 of 2024 61 of 2019 Kalimuthu 588/1B 39 2 III
Rs.49.45
589/1A2 16.5 2 III Rs.49.5
589/2C 39.94 2 III Rs.49.5
11 73 of 2024 43 of 2019 Semalai 589/2C 44.33 2 III Rs.49.5
588/1B 39 2 III Rs.49.5
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A.S.(MD)No.143 of 2023 etc.,
10.5. The lands are situated within a boundary of 1.6km
of each Segment Nos.I and II. Merely because no sale has been
effected, fixing market value on the basis of the guideline value is
not legally permissible one. It is well settled principle that
guideline value is to collect the stamp duty and it is not based on
market value of the land. The said valuation is always self serving
one of the Government. Therefore, the Hon’ble Supreme Court
consistently has reiterated to avoid the determination of market
value on the basis of guideline value. The relevant precedents are
as follows:
Jawajee Nagnatham v. Revenue It is, therefore, clear that the Basic
Divisional Officer, 1994 4 SCC 95 Valuation Register prepared and
maintained for the purpose of collecting
stamp duty has no statutory base or force.
It cannot form a foundation to determine
the market value mentioned thereunder in
instrument brought for registration.
In the case of Krishi Utpadan Mandi Parties who undervalue their documents,
Samiti v. Bipin Kumar 2004 2 SCC 283 for purpose of payment of stamp duty,
cannot be allowed to then claim that their
own documents do not reflect the correct
market value.
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A.S.(MD)No.143 of 2023 etc.,
Sakthi & Co through its partner Vs. Shree 18.(1). the guideline value, contained in the
Desigachary, 2006 SCC Online Mad 357 Basic Valuation Register, maintained by the
(FB) Revenue Department or the Municipality
for the purpose of collecting stamp duty,
has no statutory base or force. It cannot
form a foundation to determine the market
value mentioned thereunder in instrument
brought for registration.
10.6. Therefore, the Land Acquisition Officer is not
correct in fixing the market value based on the guideline value for
the above said groups.
10.7. The land acquisition officer has determined the
compensation for the Group 1 of the segment No.1, on the basis of
comparing 8 undisputed sale deeds and fixed the value of Rs.
5,390/- per sq.mtr. The Land Acquisition Officer collected more
than 128 sale deeds and chose 8 exemplars to calculate the market
value of the Group-I Segment-I property as Rs.5,390/- per square
meter. The learned Additional Advocate General has not disputed
the said method of calculation of the amount fixed to the Group-I
Segment-I properties. The said method is a legally valid one and
the same is fortified by following paras of the Judgment of the
Hon'ble Supreme Court in the case of Land Acquisition Officer v.
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A.S.(MD)No.143 of 2023 etc.,
Karigowda reported in (2010) 5 SCC 708
82. This Court in Shaji Kuriakose [(2001) 7 SCC 650
: AIR 2001 SC 3341] held that out of the three
aforestated methods, the courts adopt comparable
sales method of valuation of land while fixing the
market value of the acquired land. Comparable sales
method of valuation of land is preferred than the
other methods such as capitalisation of net income
method or expert opinion method. Comparable sales
methods of valuation is preferred because it furnishes
the evidence for determination of the market value of
the acquired land which a willing purchaser would
pay for the acquired land if it has been sold in open
market at the time of issue of notification under
Section 4 of the Act. In Kantaben Manibhai
Amin v. Land Acquisition Officer [(1989) 4 SCC
662 : AIR 1990 SC 103] this Court also stated that
latest sale instance closer to the date of notification
for acquisition of the land should be taken into
consideration.
83. It is also an accepted judicial norm that the
claimants can be given the benefit of awarding
compensation on the basis of the genuine sale
instance containing the highest rate, provided it has
been proved in accordance with law and is a
comparable instance. Such sale instance must satisfy
all the requirements and prerequisites stated in the
Act. It should be a bona fide transaction and should
also be in reasonable proximity to the date of
notification under Section 4 of the Act.
The said documents are also within the period mentioned under
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Section 26 of the RFCATLARR Act, 2013. Even there is no dispute
relating to the genuineness of the transaction. Under the said
circumstances, fixing of the market value Segment-I Group-I at the rate
of Rs.5,390/- per sq.mtr is correct.
10.8. But, fixing the value of Rs.124.19/-, Rs.98.85/- Rs.
49.45/- Rs.75.05/- per sq.mtr, for the remaining groups of lands
situated either in the sub division of same survey number or nearby
survey number amounts to disparity. In some cases where the lands fall
under the same survey Numbers, the land Acquisition Officer has
granted compensation of Rs.5,390/- for some sub-divisions and Rs.
124.19/- for the other sub-divisions of the same survey numbers. Further,
all the survey numbers in various groups of Segment No.1 are situated
within 1.6 km., of the circle. Without any reason, the Land Acquisition
Officer has fixed the market value in an unequable manner. More over,
as per notification, all the lands covered under the land Acquisition
proceedings are classified as dry lands as per the Revenue Records. This
Court perused the voluminous records produced before the Court below
and the Land Acquisition Officers, and culled out the following
particulars of the classification of the lands and guidelines value fixed by
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the Registration Department and the value fixed by the Land Acquisition
Officer.
Segment – Group Survey GLV LAO Classifica
Land
Group II 419/2C 123.55 124.19 Dry Land
Group II 419/2B 123.55 124.19 Dry Land
Group II 420/2C 123.55 124.19 Dry Land
Group II 420/2B 123.55 124.19 Dry Land
Group II 432/2C 123.55 124.19 Dry Land
Group II 432/1B 123.55 124.19 Dry Land
Group II 432/1A 123.55 124.19 Dry Land
Group II 431/1B2A 123.55 124.19 Dry Land
Group II 430/1B2A 123.55 124.19 Dry Land
Group II 440/3 123.55 124.19 Dry Land
Group II 440/2 123.55 124.19 Dry Land
Group II 440/1B 123.55 124.19 Dry Land
Group II 441/2B 123.55 124.19 Dry Land
Group II 447 123.55 124.19 Dry Land
Group II 638/2A4 123.55 124.19 Dry Land
Group II 636/1B1 123.55 124.19 Dry Land
Group II 636/1B2 123.55 124.19 Dry Land
Group II 633/4 123.55 124.19 Dry Land
Group II 633/3 123.55 124.19 Dry Land
Group II 633/2 123.55 124.19 Dry Land
Segment – Group III 432/2B 74.15 75.05 Dry Land
Group III 432/2A 74.15 75.05 Dry Land
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Group III 638/5 74.15 75.05 Dry Land
Segment Group Survey No. GLV Land
Segment – 1 Group I 409/1B2 5385.00 Dry Land
Group I 409/1A2B 5385.00 Dry Land
Segment – 2 Group I 620 123.55 Dry Land
Group I 622/3B 123.55 Dry Land
Group I 622/3A 123.55 Dry Land
Group I 622/2 123.55 Dry Land
Group I 622/1 123.55 Dry Land
Group I 628/3B 123.55 Dry Land
Group I 590/1A1A 123.55 Dry Land
Group I 588/1E 123.55 Dry Land
Group I 588/1A 123.55 Dry Land
Segment – 2 Group II 626/2 5385 Dry Land
10.9. From the above data, it is clear that the Land
Acquisition Officer has determined the market value without any
uniformity in arriving the market value of the various land
owners. Therefore, the award of the Land Acquisition Officer
suffers from demerits of inequal determination of the market value
of the various land owners. According to the view of this Court,
the only merit in the award is determination of the value of Group
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1 of the Segment No.1 land by applying the principle of
comparative sale method. The Land Acquisition Officer has
considered the following sale deeds and has taken the aggrigate of
Rs.5,390/- per sq.mtr for the value of the land situated in Group 1
of Segment No.1.
Survey No. Sale Value per sq.mtr
389/1, 389/25, 389/1A1A1 5516.55
391/B1, 391/B1/5 5413.38
396, 396/23 5390.00
423/1A, 423/1A1 5390.00
423/1A, 423/1A1, 423/9 5387.50
386/12, 386/12D 5387.10
386/12, 386/12D 5385.69
423/1A, 423/1A1, 423/7 5369.39
11. Merits and De-merits of the award passed by the
learned Principle District Judge.
The learned Principal District Judge has uniformly fixed
the market value at the rate of Rs.5,390/- per sq.mtr, for all the
lands covered under the entire acquisition notification in various
L.A.O.Ps. The said approach of the learned Judge in the
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considered opinion of this Court is not a rational one. It is true
that the Segment Nos.1 and 2 are covered under the distance of 3.2
kms. But, the Segment Nos.1 and 2 are acquired for laying the
Bye-pass road. Therefore, there is a de-merit in the judgment of
the learned Distict Judge in applying uniformity theory in this
case.
11.1. The learned District Judge is also correct in
accepting the value of Rs.5,390/- per sq.mtr., for the land covered
under the Group 1 of the Segment No.1, by accepting the
comparative sale methods adopted by the Land Acquisition
Officer.
12.Principle relating to the application of Doctrine of
Guesstimation:
From the records, it is seen that the land owners of the
village have been treating the lands as a valuable inalienable
assets for long years. All their life and soul rest on their land.
Therefore, there has been no alienation. The land owners protect
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their lands like their life without selling it. In number of the
Groups there was no alienation. In addition to that in number of
groups only one or two sale alone has taken place. In number of
the groups, the land acquisition authority has found that the
guideline value of the particular land was more than Rs.5,000/-
per sq.mtr. The said survey number is situated nearby the
remaining groups of land. Therefore, this Court has to apply the
principle of guesstimation coined by the Hon'ble Supreme Court
in the judgment reported in the following cases:
12.1. The Hon'ble Supreme Court has applied theory of
guestimation in number of cases to the market value of the
acquired land.
12.2. Kamta Prasad Singh v. State of Bihar, (1976) 3 SCC 772
6. There is an element of guesswork inherent in most cases involving
determination of the market value of the acquired land, but this in the
very nature of things cannot be helped. The essential thing is to keep in
view the relevant factors prescribed by the Act.
12.3. In Charan Dass [(2010) 13 SCC 398 : (2010) 4 SCC (Civ) 933]
22. Undoubtedly, an element of some guesswork is involved
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in the entire exercise, yet the authority charged with the duty to award
compensation is bound to make an estimate judged by an objective
standard.”
12.4.Trishala Jain v. State of Uttaranchal, (2011) 6 SCC 47
57. “Guess” as understood in its common parlance is an estimate without
any specific information while “calculations” are always made with
reference to specific data. “Guesstimate” is an estimate based on a mixture
of guesswork and calculations and it is a process in itself. At the same time
“guess” cannot be treated synonymous to “conjecture”. “Guess” by itself
may be a statement or result based on unknown factors while “conjecture” is
made with a very slight amount of knowledge, which is just sufficient to
incline the scale of probability. “Guesstimate” is with higher certainty than
mere “guess” or a “conjecture” perse.
58. The concept of “guesswork” is not unknown to various fields of law. It
has been applied in cases relating to insurance, taxation, compensation
under the Motor Vehicles Act as well as under the Labour Laws. All that is
required from a court is that such guesswork has to be used with greater
element of caution and within the determinants of law declared by the
legislature or by the Courts from time to time.
process in itself. At the same time “guess” cannot be treated synonymous to
“conjecture”. “Guess” by itself may be a statement or result based on
unknown factors while “conjecture” is made with a very slight amount of
knowledge, which is just sufficient to incline the scale of probability.
“Guesstimate” is with higher certainty than mere “guess” or a “conjecture”
per se.
63. Under the Act, as settled by various judgments of this Court, there are
different methods of computation of compensation payable to the claimants,
for example it can be based upon comparable sale instances, awards and
judgments relating to the similar or comparable lands, method of averages,
yearly yields with reference to the revenue earned by the land, etc. Whatever
method of determining the compensation is applied by the court, its result
should always be reasonable, just and fair as that is the purpose sought to be
achieved under the scheme of the Act. For attaining that purpose,
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application of some guesswork may be necessary but this principle would
have hardly any application in a case of no evidence. In other words, where
the parties have not brought on record any evidence, then the court will not
be in a position to award compensation merely on the basis of imagination,
conjecture, etc.
64. These precedents clearly demonstrate that the court may apply some
guesswork before it could arrive at a final determination, which is in
consonance with the statutory law as well as the principles stated in the
judicial pronouncements. As already noticed, the guesswork has to be used
for determination of compensation with greater element of caution and the
principle of guesstimation will have no application to the case of “no
evidence”. This principle is only intended to bridge the gap between the
calculated compensation and the actual compensation that the claimants
may be entitled to receive as per the facts of a given case to meet the ends of
justice.
65. It will be appropriate for us to state certain principles controlling the
application of “guesstimate”:
(a) Wherever the evidence produced by the parties is not sufficient to
determine the compensation with exactitude, this principle can be resorted
to.
(b) Discretion of the court in applying guesswork to the facts of a given case
is not unfettered but has to be reasonable and should have a connection to
the data on record produced by the parties by way of evidence. Further, this
entire exercise has to be within the limitations specified under Sections 23
and 24 of the Act and cannot be made in detriment thereto.
66. Applying these principles to the facts of the present case, we have to take
recourse to the “principle of guesstimation” inasmuch as it is essential for
fixation of fair market value of the land which shall be the basis for
determining the compensation payable to the claimants.
12.5. 2024 SCC OnLine SC 1691 New Okhla Industrial Development
Authority … Appellant(s); Versus Harnand Singh (Deceased) Through Lrs
and Others … Respondent(s).
31. Guesstimation is a heuristic device that enables the court, in the
absence of direct evidence and relevant sale exemplars, to make a reasonable
and informed guess or estimation of the market value of the land under
acquisition, and concomitantly the compensation payable by the appropriate
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Government. In that sense, guesstimation hinges on the Court's ability to
exercise informed judgment and expertise in assessing the market value of
land, especially when the evidence does not tender a straightforward answer.
32. This principle accentuates the fundamental understanding that
determining compensation for land is not a matter of exact science but
involves a significant element of estimation. Indeed, this holds true for
valuation of land in general, which is affected by a multitude of factors such
as its location, surrounding market conditions, feasible uses etc.
Accordingly, while evidence and calculations can aid in estimating the land
value, they ultimately serve as tools for approximation rather than precision.
Instead, land valuation—and consequently the affixation of compensation—
remains an exercise of informed estimation, requiring the integration of
diverse data points and professional judgment concerning subjective,
intangible and dynamic elements. Pursing a single precise valuation or
compensation figure is bound to be unjust, representing a rigid approach
and a procrustean endeavour at best.
33. Having said that, it is important to clarify that the process of
determining compensation is not entirely subjective. While it may not be
possible to arrive at a definitive figure, the exercise is still epistemologically
objective in so far as it is grounded in evidence and the consideration of
relevant factors. In case the compensation is fixed agnostically to the factors
affecting the valuation of the land, the resultant figure might be arbitrary
and may fail to adequately compensate the landowner for the expropriated
land. Hence, while some subjectivity may exist in fixing the final figure
based on these factors, the sliding scale of judicial discretion cannot be
extended to mere speculation.
34. Accordingly, while the Court can use the principle of guesstimation in
reasonably estimating the value of land in the absence of direct evidence, the
exercise ought not to be purely hypothetical. Instead, the Court must
embrace a holistic view and consider all relevant factors and existing
evidence, even if not directly comparable, to arrive at a fair determination of
compensation.
35. Broadly, such relevant factors can be divided into three categories:
i. Characteristics of the land : The valuation of land is undeniably
influenced by its inherent characteristics. A parcel of land endowed with
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advantageous features that enhance its accessibility and usability tends to
command higher market price and thus, a greater valuation in comparison
to lands lacking such attributes. Key factors contributing to such features
include connectivity via roads and other means of transportation, the size
and shape of the land, availability of essential utilities such as electricity and
water, the evenness or levelling of the land's surface, width of frontage, and
nature and status of the surrounding area etc.;
ii. Future potentiality of the land : In addition to its characteristics, the
valuation of land is also influenced by its potentiality. Lands with the
potential to be used for commercial or residential purposes; that are located
in or near a developed area; or which are proximate to tourist destinations,
are perceived to hold greater value in the future. Consequently, landowners
may anticipate higher future prices and accordingly demand higher sale
prices compared to lands lacking these attributes. Accordingly, these
features also lead to an increase in valuation; and
iii. Factors denoting market sentiment : Market sentiments are powerful
drivers of land valuation. Even if a particular piece of land possesses all
desirable features, its valuation can still suffer if the market conditions at the
time of publication of the notification under Section 4 of the 1894 Act were
unfavourable. Factors such as economic recessions, political instability,
speculative investments or real estate crisis can impact the perceived value
of the land. Thus, these extraneous economic and political factors must also
be considered when assessing land valuation.
13. Theory of belting system:
13.1. By applying the principle of guesstimation, to arrive
the proper and fair market value of the lands, this Court thinks fit
to apply the further principle of belting system in determining the
compensation for the lands covered under the Segment Nos.1 and
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13.2. The various authors have laid various principles to
apply the method of belting system and the sum and substance of
the said principles are as follows:
1.Value of a plot of land has a great bearing on its road
frontage. Frontage land has a greater value than back land.
2.So in order to find out a more realistic value of land the
entire plot is divided into a number of convenient strips by
lines parallel to the centre line of the road.
3.Each such strip of land is known as belt. The depth of front
belt is judicially ascertained on the consideration (the depth
of the land and) to what depth of the land does the
maximum value extend.
4.Then a relationship regarding the value and the depth of
each belt to the front belt is fixed up. Ascertaining rate per
sq.m of land for the first belt the value of each belt is worked
out.
5.Multiply the area of each belt by respective related rate per
unit area.
6.After summing up the value of each belt the value of the
entire plot of land can be known. This system of valuation is
known as Belting Method of Valuation.
7.Normally the plot of land is divided into three belts. The
depth of the second belt is taken as 1.5 times that of front belt
and the depth of the third belt at 1.5 times the depth of the
second belt or depth remaining after second belt is
considered as the depth of third belt.
8.Value of front belt is maximum. The second belt is valued
at two-third rate of first belt and the third belt is valued at
half rate of first belt.
9.Value of recessed land not lying within the perpendiculars
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drawn on belting lines from the end points is valued at
three-fourth value in that particular belt of land.
14.Principle laid down by the Hon'ble Supreme Court
in applying the belting method:
In the case of Mathura “Where a large area of land in an urban locality is sought to be
Prosad Haigharia v.State of acquired in determining the market value, the ‘method of
West Bengal reported in belting’ is appropriate. It is common knowledge that lands
(1970) 3 SCC 730) having frontage on the main roads in urban areas are always
more attractive than the lands which have no such frontage”
in Mirza Nausherwan “It is true that the court has adopted a higher value for a strip
Khan v. Collector (Land 50 feet wide adjoining the road, based on the principle of
Acquisition), Hyderabad [(197 belting There is no doubt that when we deal with value of an
5) 1 SCC 238] where extensive plot of land in a city the strip that adjoins an
Krishna Iyer, J., who spoke important road will have a higher value than what is in the
for the Bench said : [p. 241, rear, for obvious reasons of potential user or commercial
para 8] exploitation.”
Lal Chand v. Union of 72...the price of a property on a main road may be many times
India, (2009) 15 SCC 769 more than the price of a property on a parallel smaller road,
though the two properties may be situated back to back.
73. It cannot be said that merely because two properties adjoin
each other or touch each other the value applicable to the
property facing a main road, should be applied to the property
to its rear facing a service road. Therefore, while a distance of
about a kilometre may not make a difference for the purposes
of market value in a rural village, even a distance of 50 metres
may make a huge difference in market value in urban
properties.
14.1. In the case of the Lal Chand vs. Union of India
reported in 2009 15 SCC 769, the Hon'ble Supreme Court has
reiterated the principle of belting system in paragraph No.28,
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which is more relevant to decide this case.
15.Determination of the fair market value of segment
Nos.1 and 2:
This Court perused the sketch prepared by the Land
Acquisition Officer and for better understanding, this Court re-
produces the said drawing of the sketch as below:
In the sketch submitted by authority, there is no
reference of location of exemplar. This court for the sake of
convenence, numbers them as G1R1, G1R2. From the above
topography of the acquired land, it can be found that there is a
difference between potentiality of land situated in the Group 1
Segment 1 of the property and Group II, III, IV, V and VI of the
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segment No.1 property. Similarly, Group II of the segment No.2 of
the property has different potential value than the other groups of
the segment No.2 property. For better understanding, from the
topography, the Survey Nos.409 and 410 come under the segment
No.1 situated adjacent to already existing main road passing
through the centre village of the Kallimandayam, Dindigul
District and the Survey No.596 come under the segment No.2 also
is situated adjacent to the main road. Both are situated in the
meeting point of the bye-pass road. In between the same, the
remaining survey number of the Segment Nos.1 and 2 are
situated. Both segments covered approximately 3.05 kms. But, 3.05
kms stretch of the land is not running on either side of already
existing main road. To avoid the cost only, the authority decided
to lay the bye-pass road. Land owners have not produced any
documents to substantiate their claim. But, their case is that all the
sale deeds relating to the acquisition form part of the award.
Therefore, they pleaded that there is no necessity to reproduce the
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said documents. Their further plea is fair compensation would be
granted on the basis of the documents collected by the Land
Acquisition Authority themselves. The said submission of the
land owners seems reasonable considering the facts of the present
case and same is fortified by following paras Hon'ble Supreme
Court 2010 (5) SCC 708 para 83.
“83. Admittedly, the claimants produced
no sale instances. In our view, these sale instances
can be taken into consideration by the Court and
benefit of the highest instance can be granted to the
claimants in accordance with law in fixing the market
value of the acquired land. Whatever benefit accrues
to the claimants from the record produced and proved
by the respondents, cannot be denied to them just
because they have not produced evidence by way of
sale instances. “
16. Determination of the Compensation of the S.No.
409/1B2, 409/1A2B, 410/A, 410/1B1A, 410/1B3, 409/1A2A, 419/2A,
420/2A:
This Court perused the exemplar of 8 sale deeds to arrive
the determination of the market value of the lands covered under
the Group 1 of the Segment No.1. In the group I, segment No.1 the
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following survey Numbers are covered:
S.Nos.409/1B2, 409/1A2B.
16.1.The Land Acquisition Officer fixed the value of the
Group I, VI, Segment No.1 for the various survey numbers at the
rate of Rs.5,390/-, Rs.5417.81/- respectively in the following
manner:
Sl. Survey No Segment Gro L.A.O. Court
No No.I up
No.
1 409/1B2 1 I 5417.81/- 5,390/-
2 409/1A2B 1 I 5417.81/- 5,390/-
3 410/A, 1 VI 5,390/- 5,390/-
410/1B1A,
410/1B3,
409/1A2A,
419/2A,
420/2A,
16.2. But, the Land Acquisition Officer, has determined
the market value of the some of other sub division of same survey
number at the rate of Rs.124.19/- per sq.Mtr.
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Group VI Segment No.1 Group II Segment No.1
419/2A Rs.5390/- 419/2C Rs.124.19/-
420/2A Rs.5390/- 420/2C 124.19
420/2B 124.19
16.3. From the above, it is clear that the Land Acquisition
officer without any justification has applied different yard stick
and has granted different compensation to the same survey
number. Therefore, this Court inclines to fix the market value of
Rs.5,390/- per sq.mtr to the lands covered under the segment I,
group 2 of the survey numbers 419/2C, 419/2B, 420/2C, 420/2B.
16.4. Accordingly this court fixes the market value of
5390/- per square metter to the lands covered under
409/1B2,409/1A2B,410/A, 410/1B1A,410/1B3, 409/1A2A,
419/2A, 420/2A, 412/1.
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17. Determination of the Compensation of the S.No.
431/1B2A, 432/2A, 432/2B,:
17.1. One of the exemplar sale deed is situated in the
survey No.423. The sale consideration in the said survey number
is Rs.5431 and the same was mentioned in the diagram as G1R1.
The distance between the survey No.423 and 419, 420, 431 and 432
are all equal. But, the survey No.409, 410, 419 and 420 are situated
on the already existing main road. Therefore, applying the
principle of belting system, as the lands in Survey Nos.431 and
432 are situated immediately adjacent to the line 409 and 410 of
the land, this Court fixes the market value for the land situated in
the survey Nos.432 and 431 at the rate of Rs.5,000/-, after taking
into consideration the value of the sale deed mentioned in G1R1
(Survey No.423)
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18. Determination of the Compensation to remaining
S.No.430/2A1, 430/1B2A, 439/1C, 441/2B, 447/2, 638
18.1. The survey No.430 is situated immediately adjacent
to the survey No.431 in the discending order commencing from
the survey No.409. Survey No.440 is situated immediately
adjacent to the survey No.430 in the discending order
commencing from the survey No.409. The survey No.441 is
situated immediately adjacent to the survey No.440 in the
discending order commencing from the survey No.409. The
survey No.638 is situated immediately adjacent to the survey No.
441 in the discending order commencing from the survey No.409.
The survey No.636 is situated immediately adjacent to the survey
No.638 in the discending order commencing from the survey No.
409. The survey No.633 is situated immediately adjacent to the
survey No.636 in the discending order commencing from the
survey No.409. By applying the above principle of belting custom,
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this Court exercises the above determination of the compensation
of various survey numbers by considering the distance from the
main road. For clarity and brivity, the redetermination of the
amount from the land situated adjacent to the road side to the
middle of the segment No.1, is as follows:
Considering the above situation of the land, this Court fixes the
market value of the lands covered under the Survey No.430, as
Rs.4,700/- and Survey No.439, 440 as Rs.4,500/- and Survey No.
441 is Rs.4,300/-, Survey No.638 as Rs.4,100/- Survey No.636 as
Rs.3,900/-, survey No.633 as Rs.3,600/-.
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A.S.(MD)No.143 of 2023 etc.,
19. Determination of the Compensation of the Segment
No.2 in Survey No.628/3B:
19.1. This Court follows similar approach in detemining
the compensation for the various groups of the segment No.2. As
in the case of the said group I, Segment No.1, this Court finds
following dissimilarity in the case of - segment No.2 group IV and
segment No.2 group I
Group IV Segment No.2 Group I Segment No.2
628/1B 5390/- 628/3B (124.19)
19.2.Therefore, this Court inclines to fix the market value
of Rs.5,390/- per sq.mtr to the lands covered under the segment II,
group 1 of survey No.628/3B.
19.3.The Segment No.2 Group IV, the Land Acquisition
Officer has fixed the market value at the rate of Rs.5,390/- per
sq.mtr on the basis of the guideline value. This Court has already
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A.S.(MD)No.143 of 2023 etc.,
held above that the guidelines value cannot be taken for the
determination of the market value. Therefore, this Court
redetermines the market value of the entire segment 2 by applying
the principle of guesstimation and belting system. As per the
above topography, the decending order of the survey number
commencing from the main road to the middle of the segment No.
2 is as follows:
19.4.To determine the market value of the Survey No.596
and 588 which are situated immediately adjacent to already
existing main road, this Court considered the market value of the
survey No.409, 410 covered under the Group I of the Segment No.
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A.S.(MD)No.143 of 2023 etc.,
1. The said lands are situated in the starting point of the formation
of the bye-pass road and the same connects with the survey No.
596, 588 of the other end of the bye-pass road. The Survey No.596
and 588 are situated at the other end of the Kallimadayam Village,
Dindigul District. The survey No.596 even though situated at the
other end of the said village, there is no congestion of the building
as in the case of the survey Nos.409 and 410. In view of the
absence of the oral evidence, this Court perused the records
produced by the department and arrives the above said
observation. But, considering that the Land Acquisition Officer
fixed the value on the basis of the guideline value to some of the
survey Number of the segment No.2 as Rs.5390/- per sq.mtr, this
Court legally presumes the potentiality of the land in Survey No.
596, 588, which are situated adjacent to the already existing
mainroad and fixes the market value of the said land reasonably
at the rate of Rs.5,100/- per sq.mtr. This Court fixes on further
descending survey Nos.589, 590 at the rate of Rs.4,700/- on the
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A.S.(MD)No.143 of 2023 etc.,
ground that the said lands are situated at some distance from the
said main road. This Court further reduces the market value of the
land considering the distance from the main road for Survey No.
628, 627 and fixes it at the rate of Rs.4,300/- and further reduces
the amount to the Survey Nos.622 and 620 and fixes it at the rate
of Rs.4,000/-.
19.5. The above fixing of the compensation is popularly
called as belting system and the same was recognized by the
Hon'ble Supreme Court in the case of the acquisition of the land
adjacent to the main road.
19.6. As observed earlier, it is a difficult task to arrive at
the market value of the acquired land and further the
determination of the market value differs from case to case.
Today, positive factors attached with some lands would be
diminized with the change of programme. Therefore, the Hon'ble
Supreme Court in the case of Viluben Jhalejar Contractor vs State
of Gujarat has held that amount of compensation cannot be
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A.S.(MD)No.143 of 2023 etc.,
ascertained with mathematical accuracy. A comparable instance
has to be identified having regard to the proximity from time
angle as well as the proximity from situation angle. It is relevant
to extract paragraph No.20 of the said judgment:
20. The amount of compensation cannot be
ascertained with mathematical accuracy. A
comparable instance has to be identified having
regard to the proximity from time angle as well as
proximity from situation angle. For determining the
market value of the land under acquisition, suitable
adjustment has to be made having regard to various
positive and negative factors vis-a-vis the land under
acquisition by placing the two in juxtaposition. The
positive and negative factors are as under:
Positive Factors Negative Factors
(i) smallness of size (i) largeness of area
(ii)Proximity to a road (ii) situation in the
interior at a distance
from the road
(iii)frontage on a road (iii) narrow strip of land
with very small frontage
compared to depth
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A.S.(MD)No.143 of 2023 etc.,
(iv)nearness to developed (iv)lower level requiring
area the depressed portion to
be filled up
(v)regular shap (v)remoteness from
developed locality
(vi)level vis-a-vis land (vi)some special
under acquisition disadvantageous factors
which would deter a
purchaser
(vii) special value for an
owner of an adjoining
property to whom it may
have some very special
advantage.
20. Determined Market Value of both Segment Nos.1 &
2:
20.1. It is reasonable to assume that the land nearer to the
road, namely, front belt area will sell for the highest price and
middle belt area ie., immediately next to the said front belt area
will get next highest price and the rear belt area will sell for a little
less value and based on the discussion made in the earlier
paragraphs, this Court redetermines the market value of the lands
situated in the segment Nos.1 and 2 in the following manner:
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A.S.(MD)No.143 of 2023 etc.,
Survey Nos Value Fixed by this Court
419/2C, 419/2B, 420/2C, Rs.5,390/-
420/2B, 409/1B2, 409/1A2B,
410/A, 410/1B1A, 410/1B3,
409/1A2A, 419/2A, 420/2A,
412/1.
432/2A, 432/2B, 431/1B/2A Rs.5,000/-
430/1B2A, 430/1B2B, Rs.4,700/-
430/2A1, 430/1B2A
439/1C, 440 Rs.4,500/-
441/2B, 447/2 Rs.4,300/-
638/2A1 Rs.4,100/-
636/1B1 Rs.3,900/-
633/3C, 633/2, 633/4 Rs.3,600/-
622/2 Rs.4,000/-
627 Rs.4,300/-
589/1A2, 589/2C, 589/1B1, Rs.4,700/-
589/B2, 590/1B1
588/1B, 1A, 1E, 1B, 1C, 588/6, Rs.5,100/-
596/1A, 1A1,
Topography office lands covered under these appeals
suits with redetermination of market value is as follows:-
21. Determination of market value of segment No.3
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A.S.(MD)No.143 of 2023 etc.,
21.1. Determination of the fair market value is a changing
concept. The Hon'ble Supreme Court of India, House of Lords,
Supreme Court of Canada and Privy Council have emphasized
determination of the market value based on the place of willing
buyer -willing seller at arm's length. Therefore, the Court cannot
predict the arm's length of the willing seller, but, has applied the
principle of guesstimation as coined by the Hon'ble Supreme
Court.
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A.S.(MD)No.143 of 2023 etc.,
21.2. The Survey Nos.588/1(c) 588/6 713/2B2 713/2A
are covered under the Segment No.III. These lands are situated
near the place, where the already existing main road is running.
Therefore, they had potential value. Even though, the authority
fixed the value on the basis of the sale consideration mentioned in
the sale deed, they have the potential value. But the said lands are
situated at a little distance far away from the centre of the viallge
and not similarly placed with the land situated in the survey No.
409, 410 of the Group I of the Segment No.1 of the land and
hence, this Court is inclined to fix the value of the said lands as Rs.
3,600/-.
21.3.By applying the above principles, this Court re-
determines the market value of the segment No.3 of various
survey Numbers Nos.713/2B2, 713/2A, 599/1A at the rate of Rs.
3,600/- per sq.mtr.
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A.S.(MD)No.143 of 2023 etc.,
22.Determination of the Multiplier factor:
22.1. The land Acquisition Officer adopted multiplier of
1.25, but, the learned District Judge adopted multiplier of 2 on the
basis of the subsequent amended notification to the sub section (2)
of section 30 of the Right to Fair compensation and Transparency
in Land Acquisition, Rehabilitation and Resettlement Act, 2013
(No.30 of 2013). This Court considered the said notification of the
Central Government in S.O.425(E) dated 9.2.2016 and the relevant
portion of the notification is as follows:
“In continuation of this Ministry’s letter of even number
dated 31st March, 2016 on the subject cited above, I am directed to say
that the Ministry of Rural Development has clarified that the
multiplication factor of ‘2’ used to calculate award of compensation for
land acquisition which is notified vide its Gazette notification No.SO 425
(E) dated 09.02.2016 is applicable to the land acquisition under the
RFCTLARR Act, 2013 and in the case of appropriate Government
defined under Section 3(e)(ii) and 3(e)(v) of the RFCTLARR Act, 2013
w.e.f. 01.10.2014. In other words, the aforesaid notification dated
09.02.2016 is applicable only to Union Territories (except Puducherry).
Other than cases of land acquisition in Union Territories, the notification
shall apply to cases of land acquisition only when a special notification
declaring such land acquisition/project as the purpose of Union is issued
under section 3(e)(v) of the Act.
“2. Accordingly it has been decided that the for the purpose of
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A.S.(MD)No.143 of 2023 etc.,
determination of compensation in accordance with the First Schedule to
the RFCTLARR Act, 2013, for acquisition of land under the NH Act,
1956 the multiplication factor by which the market value is to be
multiplied in case of rural area shall continue to be 2 (two) or as specified
by the appropriate Government, in pursuance of the provisions of the
RFCTLARR Act, 2013, whichever is lower w.e.f. 01.01.2015.
3. This may be brought into the notice of all concerned authorities
dealing with acquisition of land and compensation therefore under the
NH Act, 1956 for compliance.
4. This issues with the approval of the Hon’ble Minister (RT&H).”
22.2.Even though, the said notification has not been
incorporated under the Tamilnadu Highways Act, 2001, the said
notification is inserted in column No.3 of Serial No.2 of the first
schedule read with sub section (2) of section 30 of the Right to Fair
compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013 (No.30 of 2013).
22.3.As per Sections 106, 108, 109 and 113 of the
RFCTLARR Act, 30 of 2013, the land owners are entitled to get the
benifit of the said notification. Once, the Central Government,
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A.S.(MD)No.143 of 2023 etc.,
notified some benifit to the Rural areas, the same has been
followed to achieve the social justice. The land owners lose their
lands and in the said situation, the benifit of the amended
notification should extend to the land owners of the villagers and
therefore, this Court concurrs with the finding of the learned
District Judge in taking consideration the notification in S.O.
425(E) dated 9.2.2016 to the present case and applying the
multiple factor of “2.00 instead of 1.25” as adopted by the Land
Acquisition Officer and hence, the framed question No.3 is
answered in favour of the land owners.
23. Final Conclusion
In view of the above discussion, this Court decides the
group of the appeals in the following terms:
23.1.Market value fixed at the rate of Rs.5,390/- per
sq.mtr to the land situated in the Survey Nos. 410/A, 412/1A,
419/2B, 419/2C, 420/2C, 420/2B covered under the L.A.O.P. Nos.
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A.S.(MD)No.143 of 2023 etc.,
133, 69, & 59 of 2019 is hereby confirmed and the corresponding
appeals in A.S.(MD).Nos.249 of 2024, A.S.(MD) No.6 of 2024 and
A.S.(MD) No. 147 of 2024 are liable tobe dismissed.
23.2.Martket value of the lands covered under the Survey
Nos.432/2A, 432/2B, 431/1B/2A is fixed at the rate of Rs.5,000/-
and hence, the market value of the L.A.O.P.Nos. 45, 62 & 66 of
2019, is reduced from Rs.5,390/- to Rs.5,000/- and consequently,
the appeal suit in A.S.(MD).No.154 of 2023, A.S.(MD).Nos.243 &
273 of 2024 is liable to be allowed in part.
23.3.Martket value of the lands covered under the Survey
430/1B2A, 430/2A1, 430/1B2B, 431/1B2A is fixed at the rate of
Rs.4,700/- and hence, the market value of the L.A.O.P.No. 44& 62
of 2019, is reduced from Rs.5,390/- to Rs.4,700/- and
consequently, the appeal suit in A.S.(MD).No.234 & 273 of 2024 is
liable to be allowed in part.
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A.S.(MD)No.143 of 2023 etc.,
23.4. Martket value of the lands covered under the
Survey No.439/1C is fixed at the rate of Rs.4,500/- and hence, the
market value of the L.A.O.P.No.64 & 70 of 2019 is reduced from
Rs.5,390/- to Rs.4,500/- and consequently, the appeal suit in A.S.
(MD).No.143 & 319 of 2023 is liable to be allowed in part.
23.5. Martket value of the lands covered under the
Survey.No.440/1B, 441/2B, 447/2 is fixed at the rate of Rs.4,300/-
and hence, the market value of the L.A.O.P.Nos.65 & 46 of 2019, is
reduced from Rs.5,390/- to Rs.4,300/- and consequently, the
appeal suit in A.S.(MD).Nos.236 of 2024 and A.S.(MD) No.269 of
2023 is liable to be allowed in part.
23.6. Martket value of the lands covered under the
Survey.No.638/2A1 is fixed at the rate of Rs.4,100/- and hence,
the market value of the L.A.O.PNo.4 of 2020, is reduced from
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A.S.(MD)No.143 of 2023 etc.,
Rs.5,390/- to Rs.4,100/- and consequently, the appeal suit in A.S.
(MD).No.245 of 2024 is liable to be allowed in part.
23.7. Martket value of the lands covered under the
Survey.No.636/1B1 is fixed at the rate of Rs.3,900/- and hence,
the market value of the L.A.O.P.No.135 of 2019, is reduced from
Rs.5,390/- to Rs.3,900/- and consequently, the appeal suit in A.S.
(MD).No.267 of 2024 is liable to be allowed in part.
23.8. Martket value of the lands covered under the
Survey.No.633/3C, 633/2, 633/4, 599/1A, 713/2A, 713/2B2 is
fixed at the rate of Rs.3,600/- and hence, the market value of the
L.A.O.P.No.13, 49, 50, 60, 128 & 137 of 2019 is reduced from Rs.
5,390/- to Rs.3,600/- and consequently, the appeal suit in A.S.
(MD) Nos. 146, 317 & 326 of 2023 and A.S.(MD).Nos.128, 239 &
244 of 2024 is liable to be allowed in part.
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A.S.(MD)No.143 of 2023 etc.,
23.9. Martket value of the lands covered under the
Survey.No.622/2 is fixed at the rate of Rs.4,000/- and hence, the
market value of the L.A.O.P.No.71 of 2019 is reduced from Rs.
5,390/- to Rs.4,000/- and consequently, the appeal suit in A.S.
(MD).No.194 of 2023 is liable to be allowed in part.
23.10. Martket value of the lands covered under the
Survey.No.589/1A2, 589/2C, 589/1B1, 589/B2, 590/1B1 is fixed at
the rate of Rs.4,700/- and hence, the market value of the
L.A.O.P.No.41, 43, 61 &68 of 2019, is reduced from Rs.5,390/- to
Rs.4,700/- and consequently, the appeal suit in A.S.(MD).No.73,
232, 233 & 266 of 2024 is liable to be allowed in part.
23.11. Martket value of the lands covered under the
Survey.No.588/1B, 1A, 1E, 1B, 1C, 588/6, 596/1A, 1A1 is fixed at
the rate of Rs.5,100/- and hence, the market value of the
L.A.O.P.Nos.42, 43, 51, 61, 63 & 72 of 2019, is reduced from Rs.
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A.S.(MD)No.143 of 2023 etc.,
5,390/- to Rs.5,100/- and consequently, the appeal suit in A.S.
(MD) No. 164 of 2023 and A.S.(MD).Nos.73, 232, 237, 248 & 268 of
2024 is partly allowed.
24.Conclusion in Appeal No.143 of 2023
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.64 of 2019 covering the S.No.439/1C (S.No.439/1C2) is
modified and reduced as follows:
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 1580 sq.mt 1580 sq.mt 1580 sq.mt
land in S.No.
439/1C
2 Value per sq.mt Rs.98.85 Rs.5390.00 Rs.4500/-
2A Total Market 156183 8516200 Rs.71,10,000/-
Value of acquired
land
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A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land Rs. @2.00 multiplier Rs.1,42,20,000/-
cost @ 1.25 1,95,228.75 10780 Per Sq. mtr
X 1580 =
Rs.l,70,32,400/-
4 Value of building -Nil- -Nil
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. 1,70,32,400 Rs.1,42,20,000/-
1,95,228.75
7 Solatium @ 100% Rs. Rs. 1,70,32,400 Rs.1,42,20,000/-
1,95,228.75
8 12% Addl.value Rs.61,814.69 Rs.20,43,888 Rs.17,06,400/-
from the date of
Notification to the
Award date
9 Total Rs.4,52,272 Rs.3,61,08,688/- Rs.3,01,46,400/-
compensation
24.1.Accordingly, the appeal suit in A.S.No. 143 of 2023
is partly allowed and the amount awarded by the Land
Acquisition, Rehabilitation and Resettlement Authority in
L.A.O.P.64 of 2019 dated 29.03.2021 is reduced Rs.3,01,42,400/-
from Rs.3,61,08,688/- and the appellant is directed to deposit the
reduced amount, less any amount if already deposited, within a
period of eight weeks from the date of receipt of copy of this
order.
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A.S.(MD)No.143 of 2023 etc.,
25.Conclusion in Appeal No.146 of 2023
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.49 of 2019 covering the S.No.713/2A, (S.No.
713/2A2) is modified and reduced as follows:
Compensation Compensation AS
determined by determined by
the LAO the
Authority /PDJ,
Dindigul
1 Extent of 1304 sq.mt 1304 sq.mt 1304 sq.mt
acquired land in
S.No.713/2A
2 Value per sq.mt Rs.124.02 Rs.5390.00 Rs.3,600/-
2A Total Market 161722.08 7028560 Rs.46,94,400/-
Value of acquired
land
3 Multiplied land Rs.2,02,152.60 @2.00 multiplier Rs.93,88,800/-
cost @ 1.25 10780 Per Sq.
mtr X 1304
=Rs.l,
40,57,120/-
4 Value of building Rs.1,92,780/- Rs.1,92,780/- Rs.1,92,780/-
5 Value of trees Rs. 1,52,320/- Rs. 1,52,320/- Rs. 1,52,320/-
6 Total (3+4+5) Rs.5,47,252.60 Rs.1,44,02,220/- Rs.97,33,900/-
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A.S.(MD)No.143 of 2023 etc.,
7 Solatium @ 100% Rs.5,47,252.60 Rs.l,44,02,220/- Rs.97,33,900/-
8 12% Addl.value Rs.81,348.42 Rs. 16,86,854/- Rs.11,68,068/-
from the date of
Notification to
the Award date
9 Total Rs.ll,75,854/- Rs.3,04,91,294/- Rs.2,06,35,868/-
compensation
25.1.Accordingly, the appeal suit in A.S.No. 146 of 2023
is partly allowed and the amount awarded by the Land
Acquisition, Rehabilitation and Resettlement Authority in
L.A.O.P.No.146 of 2019 dated 29.03.2021 is reduced Rs.
2,06,35,868/- from Rs.3,04,91,294/- and the appellant is directed
to deposit the reduced amount, less any amount if already
deposited, within a period of eight weeks from the date of receipt
of copy of this order.
26.Conclusion in Appeal No.147 of 2023
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
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A.S.(MD)No.143 of 2023 etc.,
in L.A.O.P.No.59 of 2019 covering the S.No.419/2C, (S.NO.
419/2C1) and S.NO.420/2C, (S.NO.420/2C1) is confirmed:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1907 sq.mt 1907 sq.mt 1907
in S.No.419/2C
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,390/-
2A Total Market Value of Rs.236830.33 Rs.10278730 Rs.
acquired land 1,02,78,730/-
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 296037.91/- multiplier 2,05,57,460/-
10780 Per Sq.
mtr X 1907
=Rs.
2,05,57,460/-
4 Value of building Rs.55,396/- Rs.55,396/- Rs.55,396/-
5 Value of trees Rs.25,088/- Rs.25,088/- Rs.25,088/-
6 Total (3+4+5) Rs. Rs. Rs.
3,75,521.91/- 2,06,37,944/- 2,06,37,944/-
7 Solatium@ 100% Rs. Rs. Rs.
3,76,521.91/- 2,06,37,944/- 2,06,37,944/-
8 12% Addl.value from Rs.93,733.59/- Rs.24,66,895/- Rs.24,66,895/-
the date of Notification
to the Award date
9 Total compensation Rs.8,46,777/- Rs. Rs.
4,37,42,783/- 4,37,42,783/-
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A.S.(MD)No.143 of 2023 etc.,
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1723 sq.mt 1723 sq.mt 1723 sq.mt
in S.No.420/2C
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,390/-
2A Total Market Value of Rs.213,979.37 Rs.9,286,970 Rs.9,286,970
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 2,67,474.21/- multiplier 1,85,73,940/-
10780 Per Sq.
mtr X 1723
=Rs.
1,85,73,940/-
4 Value of building Rs.47,840/- Rs.47,840/- Rs.47,840/-
5 Value of trees Rs.27,248/- Rs.27,248/- Rs.27,248/-
6 Total (3+4+5) Rs. Rs.l, Rs.l,
3,42,562.21/- 86,49,028/- 86,49,028/-
7 Solatium@ 100% Rs. Rs. Rs.
3,42,562.21/- 1,86,49,028/- 1,86,49,028/-
8 12% Addl.value from Rs.84,689.56/- Rs.22,28,873/- Rs.22,28,873/-
the date of Notification
to the Award date
9 Total compensation Rs.7,69,814/- Rs. Rs.
3,95,26,929/- 3,95,26,929/-
26.1.Accordingly, the appeal suit in A.S.No. 147 of 2023
is partly allowed and the amount awarded by the Land
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A.S.(MD)No.143 of 2023 etc.,
Acquisition, Rehabilitation and Resettlement Authority in
L.A.O.P.No.59 of 2019 dated 29.03.2021 is confirmed appellant is
directed to deposit the amount, less any amount if already
deposited, within a period of eight weeks from the date of receipt
of copy of this order.
27.Conclusion in Appeal No.154 of 2023
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.66 of 2019 covering the S.No.432/2A (S.No.432/2A2)
is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 3704 sq.mt 3704 sq.mt 3704 sq.mt
in S.No.432/2A
2 Value per sq.mt Rs.75.75 Rs.5390.00 Rs.5,000/-
2A Total Market Value of Rs.280,578 Rs.19,964,560 Rs.
acquired land 1,85,20,000/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 3,47,481.50/- multiplier 3,70,40,000/-
10780 Per Sq.
mtr x3704
=Rs.
3,99,29,120/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
3,47,481.50/- 3,99,29,120/- 3,70,40,000/-
7 Solatium@ 100% Rs. Rs. Rs.
3,47,481.50/- 3,99,29,120/- 3,70,40,000/-
8 12% Addl.value from Rs.l, Rs.47,91,494/- Rs.44,44,800/-
the date of Notification 10,022.02/-
to the Award date
9 Total compensation Rs.8,04,985/- Rs. Rs.
8,46,49,734/- 7,85,24,800/-
27.1.Accordingly, the appeal suit in A.S.No. 154 of 2023
is partly allowed and the amount awarded by the Land
Acquisition, Rehabilitation and Resettlement Authority in
L.A.O.P.No.66 of 2019 dated 29.03.2021 is reduced Rs.
7,85,24,800/-from Rs.8,46,49,734/- and the appellant is directed to
deposit the reduced amount, less any amount if already
deposited, within a period of eight weeks from the date of receipt
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
of copy of this order.
28.Conclusion in Appeal No.164 of 2023
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.63 of 2019 covering the S.No.588/1C, (S.No.
588/lCl) is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 107.22 sq.mt 107.22 sq.mt 107.22 sq.mt
in S.No.588/1C
2 Value per sq.mt Rs.247.10 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.26,494.06 Rs.577,915.8 Rs.5,46,822/-
acquired land
3 Multiplied land cost @ Rs.33,117.58/- @2.00 Rs.10,93,644/-
1.25 multiplier
10780 Per Sq.
mtr X 107.22 =
Rs.l
1,55,831.6/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs.33,117.58/- Rs.ll, Rs.10,93,644/-
55,831.6/-
7 Solatium@ 100% Rs.33,117.58/- Rs.ll, Rs.10,93,644/-
55,831.6/-
8 12% Addl.value from Rs.l3,326.88/- Rs. 1,38,700/- Rs.1,31,237/-
the date of Notification
to the Award date
9 Total compensation Rs.79,562/- Rs.24,50,363/- Rs.23,18,525/-
28.1.Accordingly the appeal suit in A.S.No.164 of 2023 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.63 of
2019 dated 29.03.2021 is reduced Rs.23,18,525/- from Rs.
24,50,363/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
29.Conclusion in Appeal No.194 of 2023
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.71 of 2019 covering the S.No.622/2 (S.No.622/2B)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1516 sq.mt 1516 sq.mt 1516 sq.mt
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.4,000/-
2A Total Market Value of Rs.188,272.04 Rs.8,171,240 Rs.60,64,000/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 2,35,340.05/- multiplier 1,21,28,000/-
10780 Per Sq.
mtr X 1516
=Rs.l,
63,42,480/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
2,35,340.05/- 1,63,42,480/- 1,21,28,000/-
7 Solatium@ 100% Rs. Rs. Rs.
2,35,340.05/- 1,63,42,480/- 1,21,28,000/-
8 12% Addl.value from Rs.74,515.01/- Rs.19,61,098/- Rs.14,55,360/-
the date of Notification
to the Award date
9 Total compensation Rs.5,45,195/- Rs. Rs.
3,46,46,058/- 2,57,11,360/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
29.1.Accordingly the appeal suit in A.S.No. 194 of 2023 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.71 of
2019 dated 29.03.2021 is reduced Rs.2,57,11,360/- from Rs.
3,46,46,058/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
30.Conclusion in Appeal No.269 of 2023
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.46 of 2019 covering the S.No.447 (S,No.447/2) is
modified and reduced as follows:
Compensatio Compensatio
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
1 Extent of acquired land 320 sq.mt 320 sq.mt 320 sq.mt
in S.No.447
2 Value per sq.mt Rs.124.19 Rs.5390.00 Rs.4300/-
2A Total Market Value of Rs.39,740.8 Rs.1,724,800 Rs.13,76,000/-
acquired land
3 Multiplied land cost @ Rs.49,676/- @2.00 Rs.27,52,000/-
1.25 multiplier
10780 Per Sq.
mtr x320
=Rs.
34,49,600/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.49,676/- Rs.34,49,600/- Rs.27,52,000/-
7 Solatium@ 100% Rs.49,676/- Rs.34,49,600/- Rs.27,52,000/-
8 12% Addl.value from Rs. Rs.4,13,952/- Rs.3,30,240/-
the date of Notification 15,728.76/-
to the Award date
9 Total compensation Rs.l,15,081/- Rs.73,13,152/- Rs.58,34,240/-
30.1.Accordingly the appeal suit in A.S.No.269 of 2023 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.46 of
2019 dated 29.03.2021 is reduced Rs.58,34,240/- from Rs.
73,13,152/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
eight weeks from the date of receipt of copy of this order.
31.Conclusion in Appeal No.317 of 2023
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.137 of 2019 covering the S.No.633/2 (S.No.633/2B) is
modified and reduced as follows:
Compensatio Compensatio
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 3768 sq.mt 3768 sq.mt 3768 sq.mt
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.3600/-
2A Total Market Value of Rs.467,947.92 Rs.20,809,520 Rs.
acquired land 1,35,64,800/-
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 5,84,934.90/- multiplier 2,71,29,600/-
10780 Per Sq.
mtr X 3768
=Rs.
4,06,19,040/-
4 Value of building -Nil- -Nil-
5 Value of trees Rs. 12,000/- Rs. 12,000/- Rs. 12,000/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs. Rs. Rs.
5,96,934.90/- 4,06,31,040/- 2,71,41,600/-
7 Solatium@ 100% Rs. Rs. Rs.
5,96,934.90/- 4,06,31,040/- 2,71,41,600/-
8 12% Addl.value from Rs. Rs. Rs.32,56,992/-
the date of Notification 1,85,206.18/- 48,74,285/-
to the Award date
9 Total compensation Rs. Rs. Rs.
13,79,076/- 8,61,36,365/- 5,75,40,192/-
31.1.Accordingly the appeal suit in A.S.No.317 of 2023 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.137 of
2019 dated 29.03.2021 is reduced Rs.5,75,40,192/- from Rs.
8,61,36,365/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
32.Conclusion in Appeal No.319 of 2023
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.70 of 2019 covering the S.No.439/1C (S.No.439/lC2)
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1580 sq.mt 1580 sq.mt 1580 sq.mt
in S.No.439/1C
2 Value per sq.mt Rs.98.85 Rs.5390.00 Rs.4500/-
2A Total Market Value of Rs.156,183 Rs.8,516,200 Rs.71,10,000/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 1,95,228.75/- multiplier 1,42,20,000/-
10780 Per Sq.
mtr X 1580
=Rs.
1,70,32,400/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.l, Rs.
1,95,228.75/- 70,32,400/- 1,42,20,000/-
7 Solatium@ 100% Rs.l, Rs.l, Rs.
95,228.75/- 70,32,400/- 1,42,20,000/-
8 12% Addl.value from Rs.61,814.69/- Rs.20,43,888/- Rs.17,06,400/-
the date of Notification
to the Award date
9 Total compensation Rs.4,52,272/- Rs. Rs.
3,61,08,688/- 3,01,46,400/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
32.1.Accordingly the appeal suit in A.S.No.319 of 2023 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.70 of
2019 dated 29.03.2021 is reduced Rs.3,01,46,400/- from Rs.
3,61,08,688/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
33.Conclusion in Appeal No.326 of 2023
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.134 of 2019 covering the S.No.633/4 (S.No.633/4B) is
modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1999 sq.mt 1999 sq.mt 1999 sq.mt
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.3600/-
2A Total Market Value of Rs.248,255.81 Rs.10,774,610 Rs.71,96,400/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 3,10,319.76/- multiplier 1,43,92,800/-
10780 Per Sq.
mtr X 1999
=Rs.
2,15,49,220/-
4 Value of building -Nil- -Nil-
5 Value of trees Rs.2000/- Rs.2000/- Rs.2000/-
6 Total (3+4+5) Rs. Rs. Rs.
3,12,319.76/- 2,15,51,220/- 1,43,94,800/-
7 Solatium@ 100% Rs. Rs. Rs.
3,12,319.76/- 2,15,51,220/- 1,43,94,800/-
8 12% Addl.value from Rs.98,255.61/- Rs.25,85,906/- Rs.17,27,376/-
the date of Notification
to the Award date
9 Total compensation Rs.7,22,895/- Rs. Rs.
4,56,88,346/- 3,05,16,976/-
33.1.Accordingly the appeal suit in A.S.No.326 of 2023 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.134 of
2019 dated 29.03.2021 is reduced Rs.30516976/- from Rs.
4,56,88,346/- and the appellant is directed to deposit the reduced
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
34.Conclusion in Appeal No.6 of 2024
In view of the above discussion, the appeal suit is liable
to be dismissed and amount awarded by the LARRA in L.A.O.P.
69 of 2019 covering the Survey No. 412/1 is confirmed.
Sl. Compensatio Compensation AS
No. n determined determined by
by the LAO the
Authority /PDJ,
Dindigul
1 Extent of acquired land 166 sq.mt 166 sq.mt 166 sq.mt
in S.No.412/1A
2 Value per sq.mt Rs.98.85 Rs.5390.00 Rs. 5390/-
2A Total Market Value of Rs.16409/- Rs.3767610/- Rs.3767610/-
acquired land
3 Multiplied land cost @ Rs.20511.38/- @2.00 multiplier Rs.
1.25 10780 Per Sq. 17,89,480/
mtr X 699
=Rs. 17,89,480/
4 Value of building Rs.7,45,864/- Rs.7,45,864/- Rs.7,45,864/-
5 Value of trees Rs.7,220/- Rs.7,220/- Rs.7,220/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs. Rs.25,42,564/- Rs.
7,73,595.38/- 25,42,564/-
7 Solatium@ 100% Rs. Rs.25,42,564/- Rs.
7,73,595.38/- 25,42,564/-
8 12% Addl.value from Rs.6,494.45/- Rs.2,14,738/- Rs.2,14,738/-
the date of Notification
to the Award date
9 Total compensation Rs. Rs.52,99,866/- Rs.
15,53,685/- 52,99,866/-
34.1.Accordingly, the appeal suit in A.S.No. 6 of 2024 is
dismissed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.69 of 2019
dated 29.03.2021 is confirmed and the appellant is directed to
deposit the award amount, less any amount if already deposited,
within a period of eight weeks from the date of receipt of copy of
this order.
35.Conclusion in Appeal No.73 of 2024
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.43 of 2019 covering the S.No.588/1A, 588/1B,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
588/1E, 589/1A, 589/2C is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 828.50 sq.mt 828.50 sq.mt 828.50 sq.mt
in S.No.588/1A
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.102891.41 Rs.4465615/- Rs.4225350/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.8450700/-
1.25 1,28,614.29/- multiplier
10780 Per Sq.
mtr X 828.50
=Rs.8931230/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.8931230 /- Rs.8450700/-
128614.29/-
7 Solatium@ 100% Rs. Rs.8931230/- Rs.8450700/-
128614.29 /-
8 12% Addl.value from Rs.40,722.75/- Rs.1071748/- Rs.1014084/-
the date of Notification
to the Award date
9 Total compensation Rs.2,97,951/- Rs.18934208/- Rs.17915484/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 39 sq.mt 39 sq.mt 39 sq.mt
land in 588/1B
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.1928.55 Rs.210,210 Rs.1,98,900/-
acquired land
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.3,97,800/-
1.25 2,410.69/- 10780 Per Sq.
mtr. x39
=Rs.4,20,420/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.4,20,420/- Rs.3,97,800/-
2,410.69/-
7 Solatium@ 100% Rs. Rs.4,20,420/- Rs.3,97,800/-
2,410.69/-
8 12% Addl.value from Rs.763.28 Rs.50,450.40 Rs.47,736/-
the date of
Notification to the
Award date
9 Total compensation Rs.5585/- Rs.8,91,290/- Rs.8,43,336/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 1402 sq.mt 1402 sq.mt 1402 sq.mt
land in S.No.588/1E
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs. Rs.7,556,780 Rs.71,50,200/-
acquired land 174,114.38
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.14,300,400/-
1.25 2,17,642.98/ 10780 Per Sq.
- mtr X 1402
=Rs.
1,51,13,560/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.1,51,13,560/- Rs.14,300,400/-
2,17,642.98/
-
7 Solatium@ 100% Rs. Rs.1,51,13,560/- Rs.14,300,400/-
2,17,642.98/
-
8 12% Addl.value from Rs. Rs.18,13,627/- Rs.17,16,048/-
the date of 68,911.63/-
Notification to the
Award date
9 Total compensation Rs. Rs.3,20,40,747/- Rs.3,03,16,848/-
5,04,198/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 16.50 sq.mt 16.50 sq.mt 16.50 sq.mt
land in S.No.589/1A
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.815.92 Rs.88,935 Rs.77,550/-
acquired land
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.1,55,100/-
1.25 1,019.91/- 10780 Per Sq.
mtr X 16.50 =Rs.
1,77,870/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.l, Rs.1,77,870/- Rs.1,55,100/-
019.91/-
7 Solatium@ 100% Rs.l, Rs.1,77,870/- Rs.1,55,100/-
019.91/-
8 12% Addl.value from Rs.322.92/- Rs.21,344/- Rs.18,612/-
the date of
Notification to the
Award date
9 Total compensation Rs.2,363/- Rs.3,77,084/- Rs.3,28,812/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 44.33 sq.mt 44.33 sq.mt 44.33 sq.mt
land in S.No.589/2C
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs. Rs.2389387/- Rs.208351/-
acquired land 2192.11/-
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.416702/-
1.25 2,740.15/- 10780 Per Sq.
mtr X 44.33 =Rs.
4,77,877.40/-
4 Value of building -Nil- -Nil- -
5 Value of trees Rs. Rs. 1,986.45/- Rs. 1986.45/-
1,986.45/-
6 Total (3+4+5) Rs. Rs.4,79,863.85 /- Rs.418688.45/-
4,726.59/-
7 Solatium@ 100% Rs. Rs.4,79,863.85/- Rs.418688.45/-
4,726.59/-
8 12% Addl.value from Rs.867.61/- Rs.57,345/- Rs.50242.61/-
the date of
Notification to the
Award date
9 Total compensation Rs.10,321/- Rs.10,17,073/- Rs.88,76,19.51/-
35.1.Accordingly the appeal suit in A.S.No. 73 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Rehabilitation and Resettlement Authority in L.A.O.P.No.43 of
2019 dated 29.03.2021 in S.No.588/1A (S.No.588/1A1) is reduced
Rs.17915484/- from Rs.18934208/- , S.No.588/IB (S.No.588/ 1B2)
is reduced Rs.8,43,336/- from Rs.8,91,290/- , S.No.588/lE (S.No.
588/ 1E2) is reduced Rs.3,03,16,848/- from Rs.3,20,40,747/- S.No.
589/1A (S.No.589/1A2) is reduced Rs.3,28,812/- from Rs.
3,77,084/- S.No.589/2C (S.No.589/2C2) is reduced Rs.887619.51/-
from Rs.10,17,073/- and the appellant is directed to deposit the
reduced amount, less any amount if already deposited, within a
period of eight weeks from the date of receipt of copy of this
order.
36.Conclusion in Appeal No.128 of 2024
In view of the above discussion, the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.50 of 2019 covering the S.No.599/1A, (S.No.599/1A1)is
modified and reduced as follows:
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Sl. Compensatio Compensation AS
No. n determined determined by
by the LAO the
Authority /PDJ,
Dindigul
1 Extent of acquired land 699 sq.mt 699 sq.mt 699 sq.mt
in S.No.599/1A
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs. 3,600/-
2A Total Market Value of 34565.55 3767610 Rs.
acquired land 25,16,400/-
3 Multiplied land cost @ Rs.43,206.93 @2.00 multiplier Rs.
1.25 10780 Per Sq. 50,32,800/-
mtr X 699
=Rs.75,35,220/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.43,206.93 Rs.75,35,220/-
7 Solatium@ 100% Rs.43,206.93 Rs.75,35,220/- Rs.
50,32,800/-
8 12% Addl.value from Rs.17,386.95/- Rs.9,04,226/- Rs.6,03,936/-
the date of Notification
to the Award date
9 Total compensation Rs.1,03,801/- Rs.1,59,74,666/- Rs.
1,06,69,536/-
36.1.Accordingly, the appeal suit in A.S.No. 128 of 2024
is partly allowed and the amount awarded by the Land
Acquisition, Rehabilitation and Resettlement Authority in
L.A.O.P.50 of 2019 dated 29.03.2021 is reduced Rs.1,06,69,324/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
from Rs.1,59,74,666/- and the appellant is directed to deposit the
reduced amount, less any amount if already deposited, within a
period of eight weeks from the date of receipt of copy of this
order.
37.Conclusion in Appeal No.232 of 2024
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.61 of 2019 covering the S.No.588/1A (S.No.
588/1A1), S.No.588/IB (S.No.588/ 1B2), S.No.588/lE (S.No.588/
1E2), S.No.589/1A (S.No.589/1A2), S.No.589/2C (S.No.589/2C2)
is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 552.33 sq.mt 552.33 sq.mt 552.33 sq.mt
in S.No.588/1A
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,100/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
2A Total Market Value of Rs.68593.86 Rs.2,977,058.7 Rs.28,16,883/-
acquired land
3 Multiplied land cost @ Rs.85,742.33/- @2.00 Rs.56,33,766/-
1.25 multiplier
10780 Per Sq.
mtr X 552.33
=Rs.
59,54,117.40/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.85,742.33/- Rs. Rs.56,33,766/-
59,54,117.40/-
7 Solatium@ 100% Rs.85,742.33/- Rs. Rs.56,33,766/-
59,54,117.40/-
8 12% Addl.value from Rs.27,148.35/- Rs.7,14,494/- Rs.6,76,051/-
the date of Notification
to the Award date
9 Total compensation Rs.l,98,633/- Rs. Rs.
1,26,22,729/- 1,19,43,583/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 39 sq.mt 39 sq.mt 39 sq.mt
land in S.No.588/1B
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.1928.55 Rs.210,210 Rs.1,98,900/-
acquired land
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.3,97,800/-
1.25 2,410.69/- 10780 Per Sq.
mtr. x39
=Rs.4,20,420/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.4,20,420/- Rs.3,97,800/-
2,410.69/-
7 Solatium@ 100% Rs. Rs.4,20,420/- Rs.3,97,800/-
2,410.69/-
8 12% Addl.value from Rs.763.28 Rs.50,450.40 Rs.47,736/-
the date of
Notification to the
Award date
9 Total compensation Rs.5585/- Rs.8,91,290/- Rs.8,43,336/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 1402 sq.mt 1402 sq.mt 1402 sq.mt
land in S.No.588/1E
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs. Rs.7,556,780 Rs.71,50,200/-
acquired land 174,114.38
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.14,300,400/-
1.25 2,17,642.98/ 10780 Per Sq.
- mtr X 1402
=Rs.1,51,13,560/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs. Rs.1,51,13,560/- Rs.14,300,400/-
2,17,642.98/
-
7 Solatium@ 100% Rs. Rs.1,51,13,560/- Rs.14,300,400/-
2,17,642.98/
-
8 12% Addl.value from Rs. Rs.18,13,627/- Rs.17,16,048/-
the date of 68,911.63/-
Notification to the
Award date
9 Total compensation Rs. Rs.3,20,40,747/- Rs.3,03,16,848/-
5,04,198/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 16.50 sq.mt 16.50 sq.mt 16.50 sq.mt
land in S.No.589/1A
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.815.92 Rs.88,935 Rs.77,550/-
acquired land
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.1,55,100/-
1.25 1,019.91/- 10780 Per Sq.
mtr X 16.50 =Rs.
1,77,870/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.l, Rs.1,77,870/- Rs.1,55,100/-
019.91/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
7 Solatium@ 100% Rs.l, Rs.1,77,870/- Rs.1,55,100/-
019.91/-
8 12% Addl.value from Rs.322.92/- Rs.21,344/- Rs.18,612/-
the date of
Notification to the
Award date
9 Total compensation Rs.2,363/- Rs.3,77,084/- Rs.3,28,812/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 36.94 sq.mt 36.94 sq.mt 36.94 sq.mt
land in S.No.589/1C
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.1,826.68 Rs.199,106.6 Rs.1,73,618/-
acquired land
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.3,47,236/-
1.25 2,283.35/- 10780 Per Sq.
mtr X 36.94 =Rs.
3,98,213.20/-
4 Value of building -Nil- -Nil- -
5 Value of trees Rs. Rs. 1,702.67/- Rs. 1,702.67/-
1,702.67/-
6 Total (3+4+5) Rs. Rs.3,99,915.87/- Rs.3,48,938.67/-
3,986.02/-
7 Solatium@ 100% Rs. Rs.3,99,915.87/- Rs.3,48,938.67
3,986.02/-
8 12% Addl.value from Rs.722.97/- Rs.47,786/- Rs.41,872.64/-
the date of
Notification to the
Award date
9 Total compensation Rs.8,695/- Rs.8,47,618/- Rs.7,39,749.98/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
37.1.Accordingly the appeal suit in A.S.No.232 of 2023 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.61 of
2019 dated 29.03.2021 in S.No.588/1A (S.No.588/1A1) is reduced
Rs.1,19,43,583/- from Rs.1,26,22,729/- , S.No.588/IB (S.No.588/
1B2) is reduced Rs.8,43,336/- from Rs.8,91,290/- , S.No.588/lE
(S.No.588/ 1E2) is reduced Rs.3,03,16,848/- from Rs.3,20,40,747/-
S.No.589/1A (S.No.589/1A2) is reduced Rs.3,28,812/- from Rs.
3,77,084/- S.No.589/2C (S.No.589/2C2) is reduced
Rs.7,39,749.98/- from Rs.8,47,618/- and the appellant is directed
to deposit the reduced amount, less any amount if already
deposited, within a period of eight weeks from the date of receipt
of copy of this order.
38.Conclusion in Appeal No.233 of 2024
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
in L.A.O.P.No.68 of 2019 covering the 589/1B1(S.No.589/3) is
modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 2000 sq.mt 2000 sq.mt 2000 sq.mt
in 589/1B1
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.98,900 Rs.10,780,000 Rs.
acquired land 94,00,000/-
3 Multiplied land cost @ Rs. 1,23,625/- @2.00 Rs.
1.25 multiplier 1,88,00,000/-
10780 Per Sq.
mtr X 2000
=Rs.
2,15,60,000/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. 1,23,625/- Rs. Rs.
2,15,60,000/- 1,88,00,000/-
7 Solatium@ 100% Rs. 1,23,625/- Rs. Rs.
2,15,60,000/- 1,88,00,000/-
8 12% Addl.value from Rs.39,143.01/- Rs.25,87,200/- Rs.
the date of Notification 22,56,000/-
to the Award date
9 Total compensation Rs.2,86,393/- Rs. Rs.
4,57,07,200/- 3,98,56,000/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
38.1.Accordingly the appeal suit in A.S.No. 233 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.68 of
2019 dated 29.03.2021 is reduced Rs.3,98,56,000/- from Rs.
4,57,07,200/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
39.Conclusion in Appeal No.234 of 2024
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.44 of 2019 covering the S.No.430/1B2B, (S.No.
430/5) is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 834 sq.mt 834 sq.mt 834 sq.mt
in S.No.430/1B2B
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
2A Total Market Value of Rs.41,241.3 Rs.4,495,260 Rs.
acquired land 39,19,800/-
3 Multiplied land cost @ Rs.51,551.63/- @2.00 Rs.
1.25 multiplier 78,39,600/-
10780 Per sq.
mtr
x 834
= Rs.
89,90,520/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.51,551.63/- Rs.89,90,520/- Rs.
78,39,600/-
7 Solatium@ 100% Rs.51,551.63/- Rs.89,90,520/- Rs.
78,39,600/-
8 12% Addl.value from Rs. Rs. Rs.9,40,752/-
the date of Notification 16,322.64/- 10,78,862/-
to the Award date
9 Total compensation Rs.l,19,426/- Rs. Rs.
1,90,59,902/- 1,66,19,952/-
39.1.Accordingly the appeal suit in A.S.No.234 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.44 of
2019 dated 29.03.2021 is reduced Rs.1,66,19,952/- from
Rs.1,90,59,902/- and the appellant is directed to deposit the
reduced amount, less any amount if already deposited, within a
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
period of eight weeks from the date of receipt of copy of this
order.
40.Conclusion in Appeal No.236 of 2024
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.65 of 2019 covering the S.No.440/1B (S.No.440/
1B2) and S.No.441/2B, (S.No.441/2B2) are modified and reduced
as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1230 sq.mt 1230 sq.mt 1230
in S.No.440/1B
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.4300/-
2A Total Market Value of Rs.152,753.7 Rs.6,629,700 Rs.5289000/-
acquired land
3 Multiplied land cost @ Rs. 1,90,942.13 @2.00 Rs.10578000/-
1.25 multiplier
10780 Per Sq.
mtr X 1230
=Rs.
1,32,59,400/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. 1,90,942.13 Rs. Rs.10578000/-
1,32,59,400/-
7 Solatium@ 100% Rs. 1,90,942.13 Rs. Rs.10578000/-
1,32,59,400/-
8 12% Addl.value from Rs.60,457.42 Rs.15,91,128/- Rs.1269360/-
the date of Notification
to the Award date
9 Total compensation Rs.4,42,342 Rs. Rs.22425360/
2,81,09,928/-
Compensatio Compensatio
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 4040 sq.mt 4040 sq.mt 4040 sq.mt
in S.No.441/2B
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.4,300/-
2A Total Market Value of Rs.501,727.6 Rs.21,775,600 Rs.
acquired land 1,73,72,000/-
3 Multiplied land cost @ Rs.6,27,159.50 @2.00 Rs.
1.25 multiplier 3,47,44,000/-
10780 Per Sq.
mtr X 4040
=Rs.
4,35,51,200/-
4 Value of building Rs.1,91,940.00 Rs.l,91,940 Rs.l,91,940/-
5 Value of trees -Nil- -Nil-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs.8,19,099.50 Rs. Rs.
4,37,43,140/- 3,49,35,940/-
7 Solatium@ 100% Rs.8,19,099.50 Rs. Rs.
4,37,43,140/- 3,49,35,940/-
8 12% Addl.value from Rs.1,98,575.63 Rs.52,26,144/- Rs.
the date of Notification 4,19,2312.8/-
to the Award date
9 Total compensation Rs. Rs. Rs.
18,36,775/- 9,27,12,424/- 7,40,64,192.8/
-
40.1.Accordingly the appeal suit in A.S.No. 236 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.65 of
2019 dated 29.03.2021 in S.No.440/1B (S.No.440/ 1B2) is reduced
Rs.22425360/- from Rs.2,81,09,928/- and in S.No.441/2B, (S.No.
441/2B2) is reduced Rs.Rs.7,40,64,192.8/- from Rs.9,27,12,424/-
and the appellant is directed to deposit the reduced amount, less
any amount if already deposited, within a period of eight weeks
from the date of receipt of copy of this order.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
41.Conclusion in Appeal No.237 of 2024
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.72 of 2019 covering the S.No.588/1C, (S.No.
588/1C1) is modified and reduced as follows:
Compensatio Compensation
n determined determined by
by the LAO the
Authority /P
DJ, Dindigul
1 Extent of acquired land 128.67 sq.mt 128.67 sq.mt 128.67 sq.mt
in S.No.588/1C
2 Value per sq.mt Rs.247.10 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.31,794.35 Rs.693,531.3 Rs.6,56,217/-
acquired land
3 Multiplied land cost @ Rs.39742.95/- @2.00 Rs.13,12,434/-
1.25 multiplier
10780 Per Sq.
mtr X 128.67
=Rs.
13,87,062.60/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.39742.95/- Rs. Rs.13,12,434/-
13,87,062.60/-
7 Solatium@ 100% Rs.39742.95/- Rs. Rs.13,12,434/-
13,87,062.60/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
8 12% Addl.value from Rs. 15,993/- Rs.1,66,448/- Rs.
the date of Notification 1,57,492.08/-
to the Award date
9 Total compensation Rs.95,479/- Rs.29,40,573/- Rs.
27,82,360.08/-
41.1.Accordingly the appeal suit in A.S.No.237 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.72 of
2019 dated 29.03.2021 is reduced Rs.27,82,360.08/- from Rs.
29,40,573/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
42.Conclusion in Appeal No.239 of 2024
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.60 of 2019 covering the S.No.633/3, (S.No.633/3C)
is modified and reduced as follows:
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Compensatio Compensatio
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 2373 sq.mt 2373 sq.mt 2373 sq.mt
in S.No.633/3C
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.3,600/-
2A Total Market Value of Rs.294,702.87 Rs.12,790,470 Rs.85,42,800/-
acquired land
3 Multiplied land cost @ Rs.3,68,378.59 @2.00 Rs.
1.25 multiplier 1,70,85,600/-
10780 Per Sq.
mtr X 2373
=Rs.
2,55,80,940/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.3,68,378.59 Rs. Rs.
2,55,80,940/- 1,70,85,600/-
7 Solatium@ 100% Rs.3,68,378.59 Rs. Rs.
2,55,80,940/- 1,70,85,600/-
8 12% Addl.value from Rs. 1,16,638.60 Rs.30,69,713/- Rs.20,50,272/-
the date of Notification
to the Award date
9 Total compensation Rs.8,53,396/- Rs. Rs.
5,42,31,593/- 3,62,21,472/-
42.1.Accordingly the appeal suit in A.S.No. 239 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Rehabilitation and Resettlement Authority in L.A.O.P.No.60 of
2019 dated 29.03.2021 is reduced Rs.3,62,21,472/- from Rs.
5,42,31,593/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
43.Conclusion in Appeal No.243 of 2024
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.45 of 2019 covering the (S.No.432/2B), S.No.432/2B1
is modified and reduced as follows:
Compensatio Compensatio
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1650 sq.mt 1650 sq.mt 1650 sq.mt
in S.No.432/2B1
2 Value per sq.mt Rs.75.05 Rs.5390.00 Rs.5,000/-
2A Total Market Value of Rs.123,832.5 Rs.8,893,500 Rs.82,50,000/-
acquired land
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land cost @ Rs. 1,54,790.63 @2.00 Rs.
1.25 multiplier 1,65,00,000/-
10780 Per Sq.
mtr X 1650
=Rs.
1,77,87,000/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. 1,54,790.63 Rs. Rs.
1,77,87,000/- 1,65,00,000/-
7 Solatium@ 100% Rs. 1,54,790.63 Rs. Rs.
1,77,87,000/- 1,65,00,000/-
8 12% Addl.value from Rs.49,010.88 Rs.21,34,440 Rs.19,80,000/-
the date of Notification
to the Award date
9 Total compensation + Rs.3,58,592 Rs. Rs.
Bank Interest +1,100 3,77,08,440/- 3,49,80,000/-
Total compensation Rs.3,59,692 Rs. Rs.
(Amount Transferred 3,77,08,440/- 3,49,80,000/-
from Spl.DRO A/C to
Land owner)
43.1.Accordingly the appeal suit in A.S.No. 243 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.45 of
2019 dated 29.03.2021 is reduced Rs.3,49,80,000/- from
Rs.3,77,08,440/- and the appellant is directed to deposit the
reduced amount, less any amount if already deposited, within a
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
period of eight weeks from the date of receipt of copy of this
order.
44.Conclusion in Appeal No.244 of 2024
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.128 of 2019 covering the S.No.713/2B, (S.No.713/2B2)
is modified and reduced as follows:
Compensatio Compensatio
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 694 sq.mt 694 sq.mt 694 sq.mt
in S.No.713/2B
2 Value per sq.mt Rs. 124.02 Rs.5390.00 Rs.3,600/-
2A Total Market Value of Rs.86,069.88 Rs.3,740,660 Rs.24,98,400/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.49,96,800/-
1.25 1,07,587.34/- multiplier
10780 Per Sq.
mtr x694
=Rs.
74,81,320/-
4 Value of building -Nil- -Nil-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.74,81,320/- Rs.49,96,800/-
1,07,587.34/-
7 Solatium@ 100% Rs. Rs.74,81,320/- Rs.49,96,800/-
1,07,587.34/-
8 12% Addl.value from Rs.43,294.33/- Rs.8,97,758/- Rs.5,99,616/-
the date of Notification
to the Award date
9 Total compensation Rs.2,58,469 Rs. Rs.
+2889 =Rs. 1,58,60,398/- 1,05,93,216/-
2,61,358
44.1.Accordingly the appeal suit in A.S.No. 244 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.128 of
2019 dated 29.03.2021 is reduced Rs.1,05,93,216/- from Rs.
1,58,60,398/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
45.Conclusion in Appeal No.245 of 2024
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
L.A.O.P.No.4 of 2020 covering the S.No.638/2A1, (S.No.638/6) is
modified and reduced as follows:
Compensati Compensation
on determined by
determined the
by the LAO Authority /PD
J, Dindigul
1 Extent of acquired land 750 sq.mt 750 sq.mt 750 sq.mt
in S.No.638/2A1
2 Value per sq.mt Rs.98.85 Rs.5390.00 Rs.4,100/-
2A Total Market Value of Rs.74,137.5 Rs.4,042,500 Rs.30,75,000/-
acquired land
3 Multiplied land cost @ Rs.92,671.88 @2.00 Rs.61,50,000/-
1.25 multiplier
10780 Per Sq.
mtr x750
= Rs.
80,85,000/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.92,671.88 Rs.80,85,000/- Rs.61,50,000/-
7 Solatium@ 100% Rs.92,671.88 Rs.80,85,000/- Rs.61,50,000/-
8 12% Addl.value from Rs.29,342.41 Rs.9,70,200/- Rs.7,38,000-
the date of Notification
to the Award date
9 Total compensation Rs.2,14,686/- Rs. Rs.
1,71,40,200/- 1,30,38,000/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
45.1.Accordingly the appeal suit in A.S.No.245 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.4 of
2020 dated 29.03.2021 is reduced Rs.1,30,38,000/- from Rs.
1,71,40,200/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
46.Conclusion in Appeal No.248 of 2024
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.51 of 2019 covering the S.No.596/lA, (S.No.596/lAl)
is modified and reduced as follows:
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PD
J, Dindigul
1 Extent of acquired land 534 sq.mt 534 sq.mt 534 sq.mt
in S.No.596/1A
2 Value per sq.mt Rs. 124.02 Rs.5390.00 Rs.5,100/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
2A Total Market Value of Rs.66,226.68 Rs.2,878,260 Rs.27,23,400/-
acquired land
3 Multiplied land cost @ Rs.82,783.35 @2.00 Rs.54,46,800/-
1.25 multiplier
10780 Per Sq.
mtr X 534
=Rs.
57,56,520/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.82,783.35 Rs.57,56,520/- Rs.54,46,800/-
7 Solatium@ 100% Rs.82,783.35 Rs.57,56,520/- Rs.54,46,800/-
8 12% Addl.value from Rs. Rs.6,90,782/- Rs.6,53,616/-
the date of Notification 33,312.93/-
to the Award date
9 Total compensation Rs.l,98,880/- Rs. Rs.
1,22,03,822/- 1,15,47,216/-
46.1.Accordingly the appeal suit in A.S.No. 248 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.51 of
2019 dated 29.03.2021 is reduced Rs.1,15,47,216/- from Rs.
1,22,03,822/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
47.Conclusion in Appeal No.249 of 2024
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.133 of 2019 covering the S.No.410/lA (S.No.410/1A2)
is modified and reduced as follows:
Compensati Compensatio AS
on n determined
determined by the
by the LAO Authority /P
DJ, Dindigul
1 Extent of 331 sq.mt 331 sq.mt 331 sq.mt
acquired land in
S.No.410/1A
2 Value per sq.mt Rs.5390/- Rs.5390.00/- Rs.5,390/-
2A Total Market Rs.
Value 17,84,090/-
3 Multiplied land Rs. @2.00 Rs.
cost @ 1.25 22,30,112.50 multiplier 35,68,180/-
/- 10780 Per Sq.
mtr x 331
=Rs.
35,68,180/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs. Rs. Rs.
22,30,112.50 35,68,180/- 35,68,180/-
/-
7 Solatium@ 100% Rs. Rs. Rs.
22,30,112.50 35,68,180/- 35,68,180/-
/-
8 12% Addl.value Rs. Rs.4,28,182/- Rs.428181.6/-
from the date of 7,06,113.82/-
Notification to
the Award date
9 Total Rs. Rs. Rs.
compensation 51,66,338.82 75,64,542/- 75,64,542/-
/-
47.1.Accordingly the appeal suit in A.S.No. 249 of 2024 is
dismissed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.133 of
2019 dated 29.03.2021 is confirmed and the appellant is directed to
deposit the amount, less any amount if already deposited, within
a period of eight weeks from the date of receipt of copy of this
order.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
48.Conclusion in Appeal No.266 of 2024
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.41 of 2019 covering the S.No.590/1B1, (S.No.590/6)
and S.No.589/ 1B2, (S.No.589/4) is modified and reduced as
follows:
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PD
J, Dindigul
1 Extent of acquired land 1644 sq.mt 1644 sq.mt 1644 sq.mt
in S.No.590/1B1
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.81,295.8 Rs.8,861,160 Rs.77,26,800/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 1,01,619.75 multiplier 1,54,53,600/-
10780 Per Sq.
mtr. X 1644
= Rs.
1,77,22,320
4 Value of building -Nil- -Nil-
5 Value of trees Rs.1,172 Rs.1,172 Rs.1,172 /-
6 Total (3+4+5) Rs. Rs.1,77,23,492 Rs.
1,02,791.75 1,54,54,772/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
7 Solatium@ 100% Rs. Rs.1,77,23,492 1,54,54,772/-
1,02,791.75
8 12% Addl.value from Rs.32,175.56 Rs.42,53,357 Rs.18,54,572.64
the date of Notification
to the Award date
9 Total compensation Rs.2,37,759 Rs.3,97,00,341 Rs.
3,27,64,116/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PD
J, Dindigul
1 Extent of acquired land 1500 sq.mt 1500 sq.mt Rs.1500 sq.mt
in S.No.589/1B2
2 Value per sq.mt Rs.49.45 Rs.5390 Rs.4,700/-
2A Total Market value Rs.70,50,000/-
3 Multiplied land cost @ Rs.92,718.75 @2.00 Rs.
1.25 Multiplier 1,41,00,000/-
10780 Per
Sq.mtr X 1500
=Rs.
1,61,70,000
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.92,718.75 Rs. 1,61,70,000 Rs.
1,41,00,000/-
7 Solatium@ 100% Rs.92,718.75 Rs. 1,61,70,000 Rs.
1,41,00,000/-
8 12% Addl.value from Rs.29,357.26 Rs. 19,40,400 Rs.16,92,000/-
the date of Notification
to the Award date
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
9 Total compensation Rs.2,14,795/- Rs.3,42,80,400 Rs.
2,98,92,000/-
48.1.Accordingly the appeal suit in A.S.No. 266 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.41 of
2019 dated 29.03.2021 in S.No.590/1B1, (S.No.590/6) is reduced
Rs.3,27,64,116/- from Rs.3,97,00,341/- and S.No.589/ 1B2, (S.No.
589/4) is reduced Rs.2,98,92,000/- from Rs.3,42,80,400/- and the
appellant is directed to deposit the reduced amount, less any
amount if already deposited, within a period of eight weeks from
the date of receipt of copy of this order.
49.Conclusion in Appeal No.267 of 2024
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.135 of 2019 covering the S.No.636/1B1 (S.No.636/3)
is modified and reduced as follows:
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PD
J, Dindigul
1 Extent of acquired land 4361 sq.mt 4361 sq.mt 4361 sq.mt
in S.No.636/1B1
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.3,900/-
2A Total Market Value of Rs.541,592.59 Rs.23,505,790 Rs.
acquired land 1,70,07,900/-
3 Multiplied land cost @ Rs. @2.00 Rs.
multiplier 3,40,15,800/-
1.25 6,76,990.74/- 10780 Per Sq.
mtr X4361
=Rs.
4,70,11,580/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
3,40,15,800/-
6,76,990.74/- 4,70,11,580/-
7 Solatium@ 100% Rs. Rs. Rs.
3,40,15,800/-
6,76,990.74/- 4,70,11,580/-
8 12% Addl.value from Rs. Rs.56,41,390/- Rs.40,81,896/-
the date of Notification
to the Award date 2,14,353.54/-
9 Total compensation Rs. Rs. Rs.
15,68,335/- 9,96,64,550/- 7,21,13,496/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
49.1.Accordingly the appeal suit in A.S.No.267 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.135 of
2019 dated 29.03.2021 is reduced Rs.7,26,09,576/- from Rs.
9,96,64,550/- and the appellant is directed to deposit the reduced
amount, less any amount if already deposited, within a period of
eight weeks from the date of receipt of copy of this order.
50.Conclusion in Appeal No.268 of 2024
In view of the above discussion, in the appeal suit is
liable to be allowed in part and amount awarded by the LARRA
in L.A.O.P.No.42 of 2019 covering the S.No.588/1C, (S.No.
588/1C1) and S.No.588/ 1F2, (S.No.588/6) is modified and
reduced as follows:
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Compensat Compensation AS
ion determined by
determine the
d by the Authority /PDJ,
LAO Dindigul
1 Extent of acquired 64.33 sq.mt 64.33 sq.mt 64.33 sq.mt
land in S.No.
588/1C
2 Value per sq.mt Rs.247.10 Rs.5390.00 Rs.5100/-
2A Total Market Rs. Rs.346,738.7 Rs.3,28,083/-
Value of acquired 15,895.94
land
3 Multiplied land Rs. @2.00 multiplier Rs.6,56,166/-
cost @ 1.25 19,869.93/- 10780 Per Sq. mtr
X 64.33 = Rs.
693477.40/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.6,93,477.40/- Rs.6,56,166/-
19,869.93/-
7 Solatium@ 100% Rs. Rs.6,93,477.40/- Rs.6,56,166/-
19,869.93/-
8 12% Addl.value Rs. Rs.83,217.00/- Rs.78,739.92/-
from the date of 7995.88/-
Notification to the
Award date
9 Total Rs.47,736/- Rs.14,70,172/- Rs.13,91,071.92/-
compensation
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 750 sq.mt 750 sq.mt 750 sq.mt
in S.No.588/ 1F2
2 Value per sq.mt Rs. 124.02 Rs.5390 Rs.5100/-
2A Total Market Value of Rs.93,015 Rs.4,042,500 Rs.
acquired land 38,25,000/-
3 Multiplied land cost @ Rs. @ 2.00 Rs.
1.25 1,16,268.75/- Multiplier 76,50,000/-
10780 Per
Sq.mtr X 750
=Rs.
80,85,000/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
1,16,268.75/- 80,85,000/- 76,50,000/-
7 Solatium@ 100% Rs. Rs. Rs.
1,16,268.75/- 80,85,000/- 76,50,000/-
8 12% Addl.value from Rs. Rs.9,70,200/- Rs.9,18,000/-
the date of Notification 46,787.82/-
to the Award date
9 Total compensation Rs.2,79,325/- Rs.1,71,40,200 Rs.
1,62,18,000/-
50.1.Accordingly the appeal suit in A.S.No.268 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.41 of
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
2019 dated 29.03.2021 in S.No.588/1C, (S.No.588/1C1) is reduced
Rs.13,91,071.92/- from Rs.14,70,172/- and in S.No.588/ 1F2,
(S.No.588/6) is reduced Rs.1,62,18,000/- from Rs.1,71,40,200/- and
the appellant is directed to deposit the reduced amount, less any
amount if already deposited, within a period of eight weeks from
the date of receipt of copy of this order.
51.Conclusion in Appeal No.273 of 2024
In view of the above discussion, in the appeal suit is liable
to be allowed in part and amount awarded by the LARRA in
L.A.O.P.No.62 of 2019 covering the S.No.(431/3) 431/1B2A, S.No.
(430/3) 430/1B2A and S.No.(430/2A1) 430/2A is modified and
reduced as follows:
Compensatio Compensation A.S.
n determined determined by
by the LAO the
Authority /PDJ,
Dindigul
1 Extent of acquired land 4750 sq.mt 4750 sq.mt 4750 sq.mt
in S.No.431/1B2A
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
2 Market Value per sq.mt Rs.124.19 Rs.5390.00 Rs.5000/-
2A Total Market Value of Rs.589,902.5 Rs.25,602,500 Rs.
acquired land 2,37,50,000/-
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.
1.25 7,37,378.13/- 10780 Per 4,75,00,000/-
Sq.mtr X 4750
=Rs.
5,12,05,000/-
4 Value of building Rs.3,08,078 Rs.3,08,078 Rs.3,08,078/-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.5,15,13,078/- Rs.
10,45,456.13/- 4,78,08,078/-
7 Solatium@ 100% Rs. Rs.5,15,13,078/- Rs.
10,45,456.13/- 4,78,08,078/-
8 12% Addl.value from Rs. Rs.61,44,600/- Rs.
the date of Notification 2,33,473.82/- 57,36,969/-
to the Award date
9 Total compensation Rs.23,24,386/- Rs. Rs.
10,91,70,756/- 10,13,53,125/
-
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 4000 sq.mt 4000 sq.mt 4000 sq.mt
in S.No. 430/1B2A
2 Value per sq.mt Rs.124.19 Rs.5390.00 Rs.4700/-
2A Total Market Value of Rs.496,760 Rs.21,560,000 Rs.
acquired land 1,88,00,000/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land cost @ Rs.6,20,950/- @2.00 Rs.
1.25 multiplier 3,76,00,000/-
10780 Per Sq.
mtr X 4000
=Rs.
4,31,20,000/-
4 Value of building Rs.89,763/- Rs.89,763/- Rs.89,763/-
5 Value of trees Rs.48,180/- Rs.48,180/- Rs.48,180/-
6 Total (3+4+5) Rs.7,58,893/- Rs. Rs.
43,257,943/- 3,77,37,943/-
7 Solatium@ 100% Rs.7,58,893/- Rs. Rs.
43,257,943/- 3,77,37,943/-
8 12% Addl.value from Rs. Rs.51,74,400/- Rs.45,28,553/-
the date of Notification 1,96,609.53/-
to the Award date
9 Total compensation Rs.17,14,396/- Rs. Rs.
91,690,286/- 8,00,04,439/-
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 31 sq.mt 31 sq.mt 31 sq.mt
in d S.No. 430/2A
2 Value per sq.mt Rs. 49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.1,532.95/- Rs.167,090/- Rs.1,45,700/-
acquired land
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land cost @ Rs.1916.19/- @2.00 Rs.2,91,400/-
1.25 multiplier
10780 Per Sq.
mtr X 31
=Rs.334180/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.1916.19/- Rs.334180/- Rs.2,91,400/-
7 Solatium@ 100% Rs.1916.19/- Rs.334180/- Rs.2,91,400/-
8 12% Addl.value from Rs.606.72/- Rs.40,102/- Rs.34,968/-
the date of Notification
to the Award date
9 Total compensation Rs.4,439/- Rs.708462/- Rs.6,17,768/-
51.1.Accordingly the appeal suit in A.S.No.273 of 2024 is
partly allowed and the amount awarded by the Land Acquisition,
Rehabilitation and Resettlement Authority in L.A.O.P.No.62 of
2019 dated 29.03.2021 in S.No.(431/3) 431/1B2A is reduced Rs.
10,13,23,125/- from Rs.10,91,70,756/- , in S.No.(430/3) 430/1B2A
is reduced Rs.8,00,04,439/- from Rs.91,690,286/-, in S.No.
(430/2A1) 430/2A is reduced Rs.617768/- from Rs.708462/- and
the appellant is directed to deposit the reduced amount, less any
amount if already deposited, within a period of eight weeks from
the date of receipt of copy of this order.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
Sl. A.S.No. L.A.O.P.No. Survey No. LAOP AS
Result
No.
1 143 of 2023 64 of 2019 439/1C2 Rs.3,61,08,688/- Rs.3,01,42,400/- Reduced
2 146 of 2023 49 of 2019 713/2A Rs.3,04,91,294/- Rs.2,06,35,868/- Reduced
3 147 of 2023 59 of 2019 419/2C Rs.4,37,42,783/- Rs.4,37,42,783/-
Confirmed
420/2C Rs.3,95,26,929/- Rs.3,95,26,929/-
4 154 of 2023 66 of 2019 432/2A Rs.8,46,49,734/- Rs.7,85,24,800/- Reduced
5 164 of 2023 63 of 2019 588/1C Rs.24,50,363/- Rs.23,18,525/- Reduced
6 194 of 2023 71 of 2019 622/2 Rs.3,46,46,058/- Rs.2,57,11,360/-
Reduced
7 269 of 2023 46 of 2019 447/2 Rs.73,13,152/- Rs.58,34,240/- Reduced
8 317 of 2023 137 of 2019 633/2 Rs.8,61,36,365/- Rs.5,75,40,192/- Reduced
9 319 of 2023 70 of 2019 439/1C Rs.3,61,08,688/- Rs.3,01,46,400/- Reduced
10 326 of 2023 13 of 2019 633/4 Rs.4,56,88,346/- Rs.30516976/- Reduced
11 6 of 2024 69 of 2019 412/1A1 Rs.52,99,866/- Rs.52,99,866/- Confirmed
12 73 of 2024 43 of 2019 588/1A Rs.18934208/- Rs.17915484/-
588/1B Rs.8,91,290/- Rs.8,43,336/-
588/1E Rs.3,20,40,747/- Rs.3,03,16,848/- Reduced
589/1A Rs.3,77,084/- Rs.3,28,812/-
589/2C Rs.10,17,073/- Rs.887619.51/-
13 128 of 2024 50 of 2019 599/1A Rs.1,59,74,666/- Rs.1,06,69,536/- Reduced
14 232 of 2024 61 of 2019 588/1A Rs.1,26,22,729/- Rs.1,19,43,583/-
588/1B Rs.8,91,290/- Rs.8,43,336/-
588/1E Rs.3,20,40,747/- Rs.3,03,16,848/- Reduced
589/1A2 Rs.3,77,084/- Rs.3,28,812/-
589/2C Rs.8,47,618/- Rs.7,39,749.98/-
15 233 of 2024 68 of 2019 589/1B1 Rs.4,57,07,200/- Rs.3,98,56,000/- Reduced
16 234 of 2024 44 of 2019 430/1B2B Rs.1,90,59,902/- Rs.1,66,19,952/- Reduced
17 236 of 2024 65 of 2019 440/1B Rs.2,81,09,928/- Rs.22425360/-
Reduced
441/2B Rs.9,27,12,424/- Rs.7,40,64,192.8/-
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
18 237 of 2024 72 of 2019 588/1C Rs.29,40,573/- Rs.27,82,360.08/- Reduced
19 239 of 2024 60 of 2019 633/3C Rs.5,42,31,593/- Rs.3,62,21,472/- Reduced
20 243 of 2024 45 of 2019 432/2B Rs.3,77,08,440/- Rs.3,49,80,000/- Reduced
21 244 of 2024 128 of 2019 713/2B2 Rs.1,58,60,398/- Rs.1,05,93,216/- Reduced
22 245 of 2024 4 of 2020 638/2A1 Rs.1,71,40,200/- Rs.1,30,38,000/- Reduced
23 248 of 2024 51 of 2019 596/1A Rs.1,22,03,822/- Rs.1,15,47,216/- Reduced
24 249 of 2024 133 of 2019 410/1A Rs.75,64,542/- Rs.75,64,542/- Confirmed
25 266 of 2024 41 of 2019 589/B2 Rs.3,97,00,341/- Rs.3,27,64,116/-
Reduced
590/1B1 Rs.3,42,80,400/- Rs.2,98,92,000/-
26 267 of 2024 135 of 2019 636/1B1 Rs.9,96,64,550/- Rs.7,21,13,496/- Reduced
27 268 of 2024 42 of 2019 588/1C Rs.14,70,172/- Rs.13,91,071.92/-
Reduced
588/6 Rs.1,71,40,200/- Rs.1,62,18,000/-
28 273 of 2024 62 of 2019 431/1B/2 Rs.10,91,70,756/- Rs.10,13,53,125/-
A
Rs.91,690,286/- Rs.8,00,04,439/-
Reduced
430/2A1
Rs.708462/- Rs.617768/-
430/1B2A
52. List these matters for reporting compliance on
20.06.2025.
(P.V.J.,) & (K.K.R.K.J.)
14.03.2025
NCC :Yes/No
Index :Yes/No
Internet :Yes/No
sbn
Note: Issue order copy on or before 26.03.2025.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
To:-
1. The Principal District Judge/
Land Acquisition Rehabilitation and Resettlement Authority,
Dindigul.
2. The Section Officer,
VR Section,
Madurai Bench of Madras High Court, Madurai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
A.S.(MD)No.143 of 2023 etc.,
P. VELMURUGAN, J.,
and
K.K. RAMAKRISHNAN, J.
sbn
Common Judgment made in
A.S.(MD) Nos.143, 146, 147, 154, 164, 194, 269, 317, 319 &326 of
2023 and A.S.(MD)Nos.6, 73, 128, 232, 233, 234, 236, 237, 239, 243,
244, 245, 248, 249, 266, 267, 268, 273 of 2024
and
C.M.P.(MD) Nos.7914, 7959, 7983, 8433, 8846, 11152, 14766, 17202,
17311, 17651 of 2023 and C.M.P.(MD).Nos.130, 4900, 6769, 12387,
12389, 12392, 12429, 12431, 12476, 12667, 12674, 12682, 13029,
13080, 13763, 13764, 13766, 14392 of 2024
14.03.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/03/2025 02:27:13 pm )
