- (1.) In view of the common issues involved in all the above appeals, they have been taken up together for disposal.
(2.) The appeals have been preferred by the appellant challenging the judgment and decree of the Reference Court, wherein the Reference Court has fixed the valuation at Rs. 750/- per cent in L.A.O.P. No. 9 of 1996 and at Rs. 350/- per cent in all other cases.
(3.) The brief facts of the case are as follows: Lands have been acquired situated in Idayankottai village, Dindigul District for the purpose of Water spread area of Nangachiyar Reservoir Project of Idayankottai Village, Palani Taluk Dindigul District. The Notification under Section 4(1) of the Land Acquisition Act, 1894 was published on 16.11.1992. Thereafter, an award was passed by the Land Acquisition Officer in Award No. 2/94 and Award No. 3/94 dated 08.08.1994 and 14.07.1994, thereby fixing the valuation for the lands acquired in Survey No. 244 with an extent of 14.8 acres at Rs. 260/- per cent and in all other cases at Rs. 135/- per cent. The said amount has been fixed on the ground that the lands acquired in Survey No. 244 is a Nanja land and the lands acquired in other cases are dry punja lands. The Reference Court in L.A.O.P. Nos. 9, 11, 36, 38, 39, 40, 42, 44, 45, 46, 47, 48, 49, 53, 55, 60, 65, 66 and 67 of 1996 has enhanced the said amount to Rs. 750/- per cent in so far as the Survey No. 244 is concerned and Rs. 350/- per cent in so far as the other survey numbers are concerned. Challenging the said judgment and decree of the Reference Court, these appeals have been preferred by the appellant.;