- (1.) A.S.(MD)Nos.609 to 612 and 617 of 2011 have been filed to get set aside the judgment and decree dated 23.06.2005 passed in L.A.O.P.Nos.616, 617, 619, 620 and 618 of 1997 by the learned Principal Sub Judge, Thanjavur. A.S.(MD)Nos.613 to 616 of 2011 have been filed to get set aside the judgment and decree dated 14.06.2006 passed in L.A.O.P.Nos.139, 148, 149 and 152 of 1997 by the learned Additional District Judge - Fast Track Court No.1, Thanjavur. A.S.(MD)Nos.634 to 636 of 2011 have been filed to get set aside the judgment and decree dated 31.12.2004 passed in L.A.O.P.Nos.174, 181 and 184 of 1996 by the learned Additional Sub Judge, Thanjavur.
(2.) The facts giving rise to the filing of these batch of appeals would run thus: The action taken under the Land Acquisition Act was for acquiring a vast tract of a land for setting up Air Force Station at Thanjavur. Consequently, necessary steps were taken as per law for acquiring the lands and ultimately, the relevant awards emerged. The details relating to the publication of the notifications under Section 4(1) of the Land Acquisition Act and other details are as under: JUDGEMENT_242_LAWS(MAD)12_2011_1.html
(3.) Being aggrieved by and dissatisfied with, such passing of awards quantifying the compensation, various references under Section 18 of the Land Acquisition Act, were made to the learned Principal Sub Judge, Thanjavur; to the learned Additional District and Sessions Judge, Fast Track Court No.I, Thanjavur and to the learned Additional Sub Judge, Thanjavur respectively. Consequently, the learned Principal Sub Judge, Thanjavur, assessed the value of the land and ultimately, enhanced the compensation to the tune of Rs.1,000/- (Rupees One Thousand only) per cent in L.A.O.P.Nos.616, 617, 619, 620 and 618 of 1997 from the one assessed by the Land Acquisition Officer.;