- (1.)Leave granted.
(2.)These appeals have been preferred against common judgment dated 21st December, 2009 of the High Court of Judicature at Madras arising out of the proceedings for determination of compensation for the land acquired by the Tamil Nadu Housing Board, Coimbatore Housing Unit in pursuance of Notification dated 18th August, 1983 under Section 4 of the Land Acquisition Act (for short "the Act"). In the group of cases heard by the High Court, in some of the cases Notifications under Section 4 of the Act are dated 25th February, 1983, 7th March, 1983 and 7th September, 1983.
(3.)The Collector, vide Award dated 25th November, 1988, determined the compensation @ Rs.200/- per cent. The Reference Court gave six separate awards. In four of the awards, compensation was determined @ 6,000/- per cent. In fifth award, the rate fixed was Rs.400/- per cent while in the sixth award, the rate fixed was Rs.7,000/- per cent. High Court determined market value to be Rs.2,000/- per cent, apart from other statutory benefits.