CANAGARADJOU Vs. LAND ACQUISITION OFFICER

JUDGEMENT

(1.) The above Civil Revision Petitions are filed to strike off the interlocutory applications I.A.No.2073 of 2018 in L.A.O.P.No.3 of 2001 on the file of Principal District Judge, Pondicherry and I.A.No.2074 of 2018 in L.A.O.P.No.4 of 2001 on the file of Principal District Judge, Pondicherry.

(2.) Before considering the revisions, it is necessary to briefly touch upon the facts which had culminated in the filing of the interlocutory applications by the second respondent herein and which is now sought to be struck off.

(3.) The lands measuring an extent of 3-62-00 hectares and comprised in RS.No.17/1 belonged to one Subramani Chettiar. The petitioners herein and one P.S.Krishnaraj are the children of the said Subramani Chettiar. The said lands were acquired for the construction of a paediatric hospital and after following the procedure contemplated under the Land Acquisition Act, the first respondent had passed an award on 10.04.2000 holding that the petitioners were the rightful owners and that though the apportionment and payment of compensation could be directly given by the 1st respondent; the 1st respondent as per the direction of the High Court was to deposit the entire compensation in the Civil Court deposit under Section 31(2) of the Land Acquisition Act. The authority had arrived at a decision to award a total compensation of Rs.6,01,93,587.80/. The amount of compensation was arrived at by fixing the value of the land at Rs.1,23,740 per acre.