G BALAMBAL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) A.S.Nos.807/2005, 1001/2007 and 712/2009 are filed by the Acquiring Authority. A.S.No.137 of 2005 is filed by a claimant/land owner.

(2.) A.S.No.807 of 2005 is directed against LAOP No.22 of 2002. As against the same LAOP, the claimant has field A.S.No.137 of 2005 for enhancement of compensation. A.S.No.712 of 2009 is filed against LAOP No.35/2002. Likewise, A.S.No.1001 of 2007 is filed against LAOP No.12 of 2003.

(3.) Heard the arguments of Mr.V.Ravi, learned Special Government Pleader (AS) for the acquiring authority in all the appeals and for the respondent in A.S.No.137 of 2005, Mr.P.Mani, learned counsel for the respondent/claimant in the Appeal Nos.807 of 2005 and 712 of 2009 as well as for the appellant in A.S.No.137 of 2005 and Mr.K.G.Senthil Kumar for the respondent/claimant in the Appeal No.1001 of 2007.