Madras High Court
The District Collector vs / on 14 March, 2025
Author: P. Velmurugan
Bench: P. Velmurugan
A.S.(MD)No.143 of 2023 etc.,
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 14.03.2025
CORAM:
THE HONOURABLE MR.JUSTICE P. VELMURUGAN
AND
THE HONOURABLE MR.JUSTICE K.K. RAMAKRISHNAN
A.S.(MD) Nos.143, 146, 147, 154, 164, 194, 269, 317, 319 &326 of
2023 and A.S.(MD)Nos.6, 73, 128, 232, 233, 234, 236, 237, 239, 243,
244, 245, 248, 249, 266, 267, 268, 273 of 2024
and
C.M.P.(MD) Nos.7914, 7959, 7983, 8433, 8846, 11152, 14766, 17202,
17311, 17651 of 2023 and C.M.P.(MD).Nos.130, 4900, 6769, 12387,
12389, 12392, 12429, 12431, 12476, 12667, 12674, 12682, 13029,
13080, 13763, 13764, 13766, 14392 of 2024
A.S.(MD)No.143 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
C.Muthukalyani @ Muthukannan ...Respondent
1/168
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A.S.(MD)No.143 of 2023 etc.,
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.64 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.146 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
2/168
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A.S.(MD)No.143 of 2023 etc.,
/Vs./
C.Palaniyappa Gounder ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.49 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
3/168
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A.S.(MD)No.143 of 2023 etc.,
A.S.(MD)No.147 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Sivasamy ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.59 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
4/168
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A.S.(MD)No.143 of 2023 etc.,
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.154 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Bodi Naicker ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.66 of 2019 on the file of Land Acquisition
5/168
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A.S.(MD)No.143 of 2023 etc.,
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.164 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Kallimuthu ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
6/168
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A.S.(MD)No.143 of 2023 etc.,
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.63 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.194 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Mariyammal ...Respondent
7/168
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A.S.(MD)No.143 of 2023 etc.,
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.71 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.269 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
8/168
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A.S.(MD)No.143 of 2023 etc.,
/Vs./
Arunkumar ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.46 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.317 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
9/168
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A.S.(MD)No.143 of 2023 etc.,
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Chellathal ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.137 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
10/168
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A.S.(MD)No.143 of 2023 etc.,
A.S.(MD)No.319 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Maniyan ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.70 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
11/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )
A.S.(MD)No.143 of 2023 etc.,
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.326 of 2023
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Periyasamy ...Respondent
PRAYER:- This Appeal Suit filed under Section 54 of Land
Acquisition Act, to set aside the fair and decreetal order dated
29.03.2021 made in L.A.O.P.No.134 of 2019 on the file of Land
Acquisition Rehabilitation and Resettlement Authority/ Principal
District Judge, Dindigul and allow the appeal.
12/168
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A.S.(MD)No.143 of 2023 etc.,
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)Nos.6 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
P.Johnson,
Administrative Officer,
Christian Fellowship Community Health Centre,
Ambilikkai Village,
Oddanchathiram Taluk,
Dindigul District. ...Respondent
PRAYER:- This Appeal Suit has been filed under Section 74 of
Right to Fair Compensation and Transparency in Land
13/168
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A.S.(MD)No.143 of 2023 etc.,
Acquisition, Rehabilitation and Resettlement Act (RFCATLARR
Act) 2013, to set aside the fair and decreetal order dated 29.03.2021
made in L.A.O.P.No.69 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.73 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Semalai ...Respondent
14/168
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A.S.(MD)No.143 of 2023 etc.,
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.43 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.128 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
15/168
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A.S.(MD)No.143 of 2023 etc.,
/Vs./
Chenniyappan ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.50 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.232 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
16/168
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A.S.(MD)No.143 of 2023 etc.,
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Kallimuthu ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.61 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
17/168
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A.S.(MD)No.143 of 2023 etc.,
A.S.(MD)No.233 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
P.Periyasamy ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.68 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
18/168
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A.S.(MD)No.143 of 2023 etc.,
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.234 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Veerappan ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
19/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )
A.S.(MD)No.143 of 2023 etc.,
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.44 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.236 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
K.Nallasamy ...Respondent
20/168
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A.S.(MD)No.143 of 2023 etc.,
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.65 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.237 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
21/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )
A.S.(MD)No.143 of 2023 etc.,
/Vs./
Semalai ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.72 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.239 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
22/168
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A.S.(MD)No.143 of 2023 etc.,
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Chenniyappan ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.60 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
23/168
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A.S.(MD)No.143 of 2023 etc.,
A.S.(MD)No.243 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Chinnamma Naicker ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.45 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
24/168
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A.S.(MD)No.143 of 2023 etc.,
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.244 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
C.Palanisamy ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
25/168
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A.S.(MD)No.143 of 2023 etc.,
L.A.O.P.No.128 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.245 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
P.Periyasamy ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
26/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )
A.S.(MD)No.143 of 2023 etc.,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.4 of 2020 on the file of Land Acquisition Rehabilitation
and Resettlement Authority/ Principal District Judge, Dindigul
and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.248 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
27/168
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A.S.(MD)No.143 of 2023 etc.,
/Vs./
Chellamuthu ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.51 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
A.S.(MD)No.249 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
28/168
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A.S.(MD)No.143 of 2023 etc.,
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Administrative Officer,
Christian Fellowship Community Health Centre,
Shanthipuram, Ambilikkai Via,
Oddanchathiram, Oddanchathiram Taluk,
Dindigul District. ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.133 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
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A.S.(MD)No.266 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
1. Ramathal (Died)
2. Jayakodi
3. Vijaya
4. Ponnusamy ...Respondents
(Memo filed on 04.09.2024 in USR No.32353, is recorded, as R1
died and RR2 to 4, who are already on record are recorded as LRs of
the deceased R1, vide Court Order dated 19.09.2024 made in
CMP(MD).No.12244 of 2022 in AS(MD).SR.No.32713 of 2022).
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PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.41 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondents : R1- Died,
: Mr.K.Muthu Ganesa Pandian
for R2 to R4
A.S.(MD)No.267 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
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A.S.(MD)No.143 of 2023 etc.,
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
Periyasamy ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.135 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
32/168
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A.S.(MD)No.143 of 2023 etc.,
A.S.(MD)No.268 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
/Vs./
1. Ramathal (Died)
2. Jayakodi
3. Vijaya
4. Ponnusamy ...Respondents
(Memo is recorded, to the effect that R1 died, and RR2 to 4, who
are already on record, are recorded as LRs of the deceased R1, vide
Court Order dated 19.09.2024 made in CMP(MD).No.12341 of
2022 in AS(MD).SR.No.32723 of 2022).
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
33/168
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A.S.(MD)No.143 of 2023 etc.,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.42 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.M.Sarangan,
Additional Government Pleader
For Respondents : R1- Died,
: Mr.K.Muthu Ganesa Pandian
for R2 to R4
A.S.(MD)No.273 of 2024
1. The District Collector,
Dindigul District,
Dindigul.
2. The Special District Revenue Officer,
(Land Acquisition Officer),
Tamil Nadu Road Sector Project-2,
Salem. ...Appellants
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A.S.(MD)No.143 of 2023 etc.,
/Vs./
P.Rangasamy ...Respondent
PRAYER:- This Appeal Suit filed under Section 74 of Right to Fair
Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act (RFCATLARR Act) 2013, to
set aside the fair and decreetal order dated 29.03.2021 made in
L.A.O.P.No.62 of 2019 on the file of Land Acquisition
Rehabilitation and Resettlement Authority/ Principal District
Judge, Dindigul and allow the appeal.
For Appellants : Mr.R.Baskaran,
Additional Advocate General –VI,
Assisted by Mr.D.Sachi Kumar,
Additional Government Pleader
For Respondent : Mr.K.Muthu Ganesa Pandian
35/168
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COMMON JUDGMENT
(Judgment of the Court was made by K.K.RAMAKRISHNAN, J.,) Summary of Discussion Paragraph Nos Prelude 1 Brief facts of the case 2-2.6 Submission of Learned Additional 3-3.5 Advocate General Submission of Learned Counsel for the 4-4.2 Respondent/Land owner Points for Determination 5-5.1 Discussion on Facts 6-6.5 Discussion on Merits 7 Meaning of Market Value 8 Consider factor lay down by Hon’ble 9-9.4 Supreme Court to Determine Market Value Merits and demerits of the General patten 10-10.9 by LAO Merits and De-merit of the award passed 11-11.1 by the PDJ Principle relation to the applicant of 12-12.5 Doctrine of Guesstimation Theory of Belting System 13-13.2 Principle relation to the applicant of 14-14.1 belting system 36/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Determination of fair market value of 15 segment Nos.1&2 Determination of the compensation of 16-16.4 S.Nos.409/1B2, 409/102B, 410/1A, 410/1B1A, 410/1B3, 409/1A2A, 419/2A, 420/2A Determination and compensation of the 17-17.1 S.Nos.431/1B2A, 432/2A, 432/2B Determination of the Compensation to 18-18.1 remaining S.Nos.430/2A, 430/B2A, 439/1C, 441/2, 441/2B, 447/2, 638 Determination of the Compensation of 19-19.6 Segment Nos. 2 Determined value of both segment Nos. 20-20.1 1&2 Determination of market value Segment 21-21.3 No.3 Determination of Multiplier Fact 22-22.3 Final Conclusion 23-23.11 Prelude:
“the right to compensation for compulsory acquisition is a basic property right. It is unfortunate that ascertaining the rules upon which compensation is to be assessed can involve such a tortuous journey, through obscure statutes and apparently conflicing case law, as has been necessary in this case 37/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., The above observation of the Carnwath LJ's views in Judgment of the Court of Appeal reported in 2003 (4) ALL ER 384 echoed by The House of Lords in the case of “Waters and others vs. Welsh Development Agency, reported in (2004) 1 WLR 1304 as follows:
Unhappily the law in this country on this important subject is fraught with complexity and obscurity. To understand the present state of the law it is necessary to go back 150 years to the Lands Clauses Consolidation Act 1845 (8 & 9 Vict c 18). From there a path must be traced, not always easily, through piecemeal development of the law by judicial exposition and statutory provision. Some of the more recent statutory prov isions defy ready comprehension. Difficulties and uncertainties abound All courts face similar situations while dealing with cases relating to land acquistion compensation cases in the process of arriving at market value of the acquired property due to complexity, obscurity, difficulty and uncertainty in the development of law by judicial exposition and statutory provision in the process of the determination of the compensation.
Here also, this Court is entangled with similar problem in 38/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., determining the market value as this court has to find a balance between the extreme disparity in the award passed bythe Land Acquisition Officer and extreme irrationality in the award passed by the learned Principal District Judge.
2. Brief facts of the case 2.2. Before delving into the tortuous process of determination of market value in this case, to cut the long story short, the following brief facts are necessary:
2.3. The Government is appellant and has filed these appeals against enhancement of compensation made in various L.A.O.Ps., by the learned Acquisition Rehabilitation and Resettement Authority/ Principal District Judge, Dindigul, for the acquired lands situated in various survey Numbers of Kallimandayam Village, for laying four lane road and strengthening the oddanchathram-
Dharapuram-Tiruppur Road (SHNo.37) 2.4.Total extent of 101451 sq.mtrs of Dry lands in Kallimandayam Village, Dindigul District had been acquired for the 39/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., formation of the oddanchathram-Dharapuram-Tiruppur Road (SHNo.37).
2.5.The second appellant/Land Acquisition Officer as per the provision made in RFCTLARR Act, 2013 had determined the compensation and passed the award vide G.O(Ms)No.300, Revenue Disaster Management (LA-1(1)) Department dated 20.09.2017 by including multiplier cost by 1.25, 100% Solatium and 12% Additional Value from the date of 15(2) Notification dated 28.01.2016 to the date of award dated 17.09.2018 ie., (for 964 days) on market value as per the provisions laid down u/s.26 to 30 of the Act 30 of 2013 in favour of Respondents/landowners.
Sl. Name of the claimant Survey No. Extent in Marked Total amount of
sq.mtr. value fixed compensation with
No.
by the LAO multiplier cost by
per Sq.Mtr 1.25, 100%
Solatium and 12%
Additional Value
from 15(2)
1 Christian Fellowship 410/1A2 331 Rs.5,390/- Rs.51,66,338.82/-
Community Health
Centre
2 C.Muthukalyani @ 439/1C2 1580 Rs.98.85/- Rs.4,52,272.19/-
Muthukannan
3 Sivasamy 419/2C 1907 Rs.124.19 Rs.8,32,665/-
4 Sivasamy 420/2C 1723 Rs.124.19 Rs.7,57,063/-
5 P.Johnson 412/1A 166 Rs.98.85/- Rs.15,53,685.21/-
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6 P.Rangasamy 430/1B2A 4000 Rs.124.19 Rs.17,14,395.53
431/1B2A 4750 Rs.124.19 Rs.23,24,386.07
430/2A1 31 Rs.49.45/- Rs.4,348.00
7 Maniyan 439/1C2 1580 Rs.98.85 Rs.4,52,272.19/-
8 Chinnamanackkar 432/2B 1650 Rs.75.05 Rs.3,58,592.14/-
9 Bodinaicker 432/2A2 3704 Rs.75.05 Rs.8,04,985.02/-
10 Veerappan 430/1B2B 834 Rs.49.45 Rs.1,19,425.89/-
11 P.Periyasamy 638/2A1 750 Rs.98.85 Rs.2,14,686.17/-
12 Arunkumar 447/2 320 Rs.124.19 Rs.1,15,080.76/-
13 Nallasamy 440/1B2 1230 Rs.124.19 Rs.4,42,341.68/-
441/2B2 4040 Rs.124.19 Rs.18,36,774.63/-
14 Chenniyappan 633/3C 2373 Rs.124.19 Rs.8,53,395.78/-
15 Periyasamy 636/1B1 4361 Rs.124.19 Rs.15,68,335.02/-
16 Chellathal 633/2 3768 Rs.124.19 Rs.13,79,075.98/-
17 Mariyammal 622/2B 1516 Rs.124.19 Rs.5,45,195.11/-
18 Ramathal (Died) 589/4 1500 Rs.49.45 Rs.2,14,795/-
Jeyakodi 590/1B1 1644 Rs.49.45 Rs.2,37,759.06/-
19 Periyasamy 589/3 2000 Rs.49.45 Rs.2,86,393.01/-
20 Chellamuthu 596/1A1 534 Rs.124.02 Rs.1,98,879.63/-
21 Ramathal (Died) 588/1C 64.33 Rs.47,735.73/-
Jeyakodi 588/6 750 Rs.2,79,325.32/-
22 Periyasamy 633/4 1999 Rs.124.19 Rs.7,22,895.13/-
23 Kalimuthu 588/1A 552.33 Rs.124.19 Rs.1,98,633/-
588/1E 1402 Rs.124.19 Rs.5,04,197.59/-
588/1B 39 Rs.49.5 Rs.5,584.66/-
589/1A 16.5 Rs.49.5 Rs.2,362.74/-
589/2C 39.94 Rs.49.5 Rs.8,695.01/-
24 Semalai 589/2C 44.33 Rs.49.5 Rs.10320.79
589/1A 16.5 Rs.49.5 Rs.2362.74
588/1B 39 Rs.49.5 Rs.5584.66
588/1E 1402 Rs.124.19 Rs.9,42,993.59
588/1A 828.50 Rs.124.19 Rs.2,97,951.28
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25 Semalai 588/1C 128.67 Rs.247.10 Rs.95478.89
26 C.Palanisamy 713/2B2 694 Rs.124.02 Rs.2,58,469.03/-
27 Palaniyapa Gounder 713/2A 1304 Rs.124.02 Rs.11,75,853.62/-
28 Kalimuthu 588/1C 107.22 Rs.247.10 Rs.79,562.03/-
29 Cheniyappan 599/1A1 699 Rs.49.45 Rs.1,03,800.82/-
2.6. The landowners herein, not satisfied with the compensation awarded by the Land Acquisition Officer, have requested that the matter be referred to the Land Acquisition, Rehabilitation and Resettlement Authority /Principal District Judge, Dindigul under Section 64 of RFCTLARR Act 2013(Act 30/2013). Accordingly the matter was referred to the authority/Principal District Judge, Dindigul and the same was numbered as L.A.O.P.No. 69 of 2019. The Learned Authority/ Principal District Judge, Dindigul enhanced the market value of the land by adopting an uniform rate at Rs.5390/- per Sq. meter to all the lands and adopted “multiplier factor of 2” and enhanced the compensation by passing the impugned awards. The details of the awards are as follows: 42/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Sl. L.A.O.P.No. Name of the Survey Total amount of Total amount of claimant No. compensation with compensation No. multiplier cost by awarded by 1.25, 100% learned Principal Solatium and 12% District Judge Additional Value with Uniform from 15(2) rate of Rs.5,390/-
with multiplier cost by 2 100% Solatium and 12% Additional Value from 15(2 1 133 of 2019 Christian 410/1A2 Rs.51,66,338.82/- Rs.75,64,542/-
Fellowship Community Health Centre 2 64 of 2019 C.Muthukaly 439/1C2 Rs.4,52,272.19/- Rs.3,61,08,688/-
ani @ Muthukannan 3 59 of 2019 Sivasamy 419/2C Rs.8,32,665/- Rs.4,37,42,783/- 4 59 of 2019 Sivasamy 420/2C Rs.7,57,063/- Rs.3,95,26,929/- 5 69 of 2019 P.Johnson 412/1A Rs.15,53,685.21/- Rs.52,99,866/- 6 62 of 2019 P.Rangasamy 430/1B2A Rs.17,14,395.53 Rs.9,16,90,286/-
431/1B2A Rs.23,24,386.07 Rs.10,91,70,756/- 430/2A1 Rs.4,348.00 Rs.7,08,462/-
7 70 of 2019 Maniyan 439/1C2 Rs.4,52,272.19/- Rs.3,61,08,688/- 8 45 of 2019 Chinnamanac 432/2B Rs.3,58,592.14/- Rs.3,77,08,440/-
kkar 9 66 of 2019 Bodinackkar 432/2A2 Rs.8,04,985.02/- Rs.8,46,49,734/ - 10 44 of 2019 Veerappan 430/1B2B Rs.1,19,425.89/- Rs.1,90,59,902/- 11 4 of 2020 P.Periyasamy 638/2A1 Rs.2,14,686.17/- Rs.1,71,40,200/- 12 46 of 2019 Arunkumar 447/2 Rs.1,15,080.76/- Rs.24,50,363/- 13 65 of 2019 Nallasamy 440/1B2 Rs.4,42,341.68/- Rs.2,81,09,928/-
441/2B2 Rs.18,36,774.63/- Rs.9,27,12,424/- 14 60 of 2019 Chenniyappa 633/3C Rs.8,53,395.78/- Rs.5,42,31,593/-
n 15 135 of 2019 Periyasamy 636/1B1 Rs.15,68,335.02/- Rs.9,96,64,550/- 16 137 of 2019 Chellathal 633/2 Rs.13,79,075.98/- Rs.8,61,36,365/- 43/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 17 71 of 2019 Mariyammal 622/2B Rs.5,45,195.11/- Rs.3,46,46,058/- 18 41 of 2019 Ramathal 589/4 Rs.2,14,795/- Rs.3,42,80,400/-
(Died) 590/1B1 Rs.2,37,759.06/- Rs.3,97,00,341/- Jeyakodi 19 68 of 2019 Periyasamy 589/3 Rs.2,86,393.01/- Rs.4,57,07,200/- 20 51 of 2019 Chellamuthu 596/1A1 Rs.1,98,879.63/- Rs.1,22,03,822/- 21 42 of 2019 Ramathal 588/1C Rs.47,735.73/- Rs.14,70,172/-
(Died) 588/6 Rs.2,79,325.32/- Rs.1,71,40,200/- Jeyakodi 22 134 of 2019 Periyasamy 633/4 Rs.7,22,895.13/- Rs.4,56,88,346/- 23 61 of 2019 Kalimuthu 588/1A Rs.1,98,633/- Rs.1,26,22,729/-
588/1E Rs.5,04,197.59/- Rs.3,20,40,747/- 588/1B Rs.5,584.66/- Rs.8,91,290/-
589/1A Rs.2,362.74/- Rs.3,77,084/-
589/2C Rs.8,695.01/- Rs.8,47,618/-
24 43 of 2019 Semalai 589/2C Rs.10320.79 Rs.10,17,073/-
589/1A Rs.2362.74 Rs.3,77,084/-
588/1E Rs.9,42,993.59 Rs.3,24,79,543/-
588/1B Rs.5584.66 Rs.8,91,290/-
588/1A Rs.2,97,951.28 Rs.1,89,34,208/-
25 72 of 2019 Semalai 588/1C Rs.95478.89 Rs.29,40,573/-
26 128 of 2019 C.Palanisamy 713/2B2 Rs.2,58,469.03/- Rs.1,58,60,398/-
27 49 of 2019 Palaniyapa 713/2A Rs.11,75,853.62/- Rs.3,04,91,294/-
Gounder
28 63 of 2019 Kalimuthu 588/1C Rs.79,562.03/- Rs.24,50,363/-
29 50 of 2019 Cheniyappan 599/1A1 Rs.1,03,800.82/- Rs.1,59,74,666/-
Challenging the same, the Government filed the above Appeal Suits before this court.
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3. Submission of Learned Additional Advocate General 3.1. Thiru.R.Baskaran, the learned Additional Advocate General-VI appearing on behalf of the State assisted by Thiru.M.Sarangan, the learned Additional Government Pleader would submit that, 3.2.The land owners never produced any documents to substantiate their claim for the enhancement of compensation. They have not even adduced oral evidence to make claim on the basis of sale deeds collected by Land Acquisition Officer relating to factors like similarity, same vicinity and therefore, the learned Principal District Judge committed error in applying the theory of uniformity on the basis of the topography submitted by the appellant. The learned trial Judge has not even recorded his reasoning about nearest vicinity without any material to show the distance between the lands of various land owners.
3.3. The learned Additional Advocate General would further submit that the Land Acquisition Officer has divided the 45/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., lands into 2 segments and further grouped them in 10 groups and arrived at the market value on the basis of location of lands, classification of lands, guideline value of lands, more particularly, absence of sale in the major group to arrive at the comparative method. Therefore, for some of the groups, the Land Acquisition Officer fixed the market value on the basis of the guideline value. But, the learned Principal District Judge has committed error in fixing uniformly, without any rationale to apply the principle of parity. Therefore, he seeks to set aside the order of the “LAOPS”.
3.4. The learned Additional Advocate General assisted by the learned Additional Government Pleader strained every nerve referring through the award and two voluminous records annexed with the records to demonstrate the error committed by the learned trial Judge, by applying the principle of parity without reasoning and only on the basis of topography of the village. They further submitted that even though topography was produced by the government authority, the Learned Judge without any clarity 46/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., of distance between Group-I of segment-I and remaining group of segment-I and various groups of segment-II erroneously fixed uniform rate of Rs.5390/- per square meter and hence, they seek to set aside the order passed by the learned Sessions Judge.
3.5. The learned Additional Advocate General would further submit that the learned trial Judge wrongly applied multiplier factor “2.0” instead of “1.5”.
3.6. The learned Additional Advocate General would fairly concede that the award amount under the head of solatium etc., are correctly granted and State has no grievance in adopting 100% solatium and interest.
4. Submission of learned counsel for the Respondent/Land Owner:
4.1.The learned counsel for the respondent No.1/owner would submit that object of RFCATLARR Act is to grant fair compensation either on the basis of documents of Land 47/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Acquisition Officer or the documents submitted by the land owners. In this case, most of the land owners in the village treated the lands as their inalienable assets and hence, they have not transferred the lands in the vicinity. But, all the lands are covered within 2.90 km radius. All the lands are potential lands. All the lands are contiguous. The guideline value of Registration Department does not match with the market value of the acquired land. The Land Acquisition Officer has himself collected all the documents in the vicinity and hence, there is no necessity to produce the document on behalf of the land owners. The learned trial Judge has correctly applied the theory of parity on the basis of topography and the government never disputed the total extent of land is only 2.90 km and hence, the Learned Judge correctly fixed the market value of Rs.5,390/- per square meter. The learned counsel would also submit that as per the amended notification the multiplier fact '2' was correctly applied by the learned trial Judge. Therefore, he seeks to confirm the award in each AOP and 48/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., he placed reliance of following citations:-
1 Patiala Urban planning and development (2020) 17 SCC 224 authority and another Vs. Tarlochan singh and others 2 Union of India Vs. Harinder Pal Singh and (2005) 12 SCC 564 others 3 Haryana State Industrial development (2010) 11 SCC 175 Corporation Vs. Pran Sukh and others 4 Haridwar Development authority Vs. (2010) 11 SCC 581 Raghubir Singh and others 5 New Okhla Industrial Development Civil Appeal No. Authority Vs. Harnand Singh 3674-3675 of 2023 6 Mohammed Ikbal and another Vs. The Land A.S.No.776 of 2019 Acquisition Officer and another 7 Sakthi & Co through its partner Vs. Shree 2006 SCC Online Mad Desigachary 357 8 The Land Acquisition Officer Vs. 2010 SCC Online Mad Palaniappan 1935 9 Salaha Begaum and others Vs. Special Land (2013) 11 SCC 426 Acquisition Officer 10 Major General Kapil Mehra and others Vs. (2015) 2 SCC 262 Union of India and another 11 Trishala Jain and another Vs. State of (2011) 6 SCC 47 Uttaranchal and another 12 Mehrawal Khewaji Trust (Registered) (2012) 5 SCC 432 Faridkot and others Vs. State of Punjab and others 13 Himmat Singh and others Vs. State of (2013) 16 SCC 392 Madhya Pradesh 49/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 4.2. This Court considered the rival submissions made on behalf of both sides and perused the records and precedents relied upon by them.
5. Points of Determination:
5.1. On the basis of pleading in these appeal suits and submissions of the learned counsel appearing for both side following points arise for consideration:-
i) Whether the learned Land Acquisition Officer had correctly arrived at the different market value for the acquired land by segregating the lands into different groups and has determined the compensation amount by fixing multiple factor of '1.5'?.
ii) Whether the learned Principal District Judge is correct in applying uniform rate of Rs.5,390/- per square meter to all the land owners and adopted the amended notification of Central Government to fix '2.0' multiple factor?
iii) What is fair and reasonable compensation that the land owners would be entitled to get?50/168
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6. Discussion on Facts 6.1.Before going into discussion on merits, description of the following abbreviations are necessary for proper discussion and to avoid repetition:-
Abbreviation Description
TN Act 2001 Tamilnadu High Ways Act.
GLV Guideline Value fixed to calculate Stamp
duty at the Registration Office
LAO Land Acquisition Officer
LARR Authority Land Acquisition, Rehabilitation and
Resettlement Authority/PDJ
MV Market Value
G1 R1 Particulars of Reference sale deeds
collected to fix the market value of
Group-I, Segment-I
G2 R2 Particulars of Reference sale deeds
collected to fix the market value of
Group-II, Segment-II
RFCATLARR Act 2013 Right to Fair Compensation and
Transparency in Land Acquisition,
Rehabilitation and Resettlement Act 6.2.The Government of Tamil Nadu had accorded Administrative Sanction for the acquisition of land comprised in 19 Villages including “Kallimandayam Village” for four lane road and for strengthening of Ottanchatram – Dharapuram – Tiruppur 51/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Road (SH-37). 19 Villages were earmarked under both Dindigul and Tiruppur Districts. The present village is covered under the Dindigul District. Total extent of 101451 squaremeter of dry lands comprised in various survey numbers of Kallimandayam” village, Dindigul District was acquired by issuing Proper notification under Section 15(2) of T.N. Act 2001 in two daily news papers on 28.01.2016 and was followed by publishing the notification in TN Gazette dated 26.04.2017. The Land Acquisition Officer has passed the award vide G.O(Ms)No.300, Revenue Disaster Management (LA-1(1)) Department dated 20.09.2017 by including multiplier cost by 1.25, 100% Solatium and 12% Additional Value from the date of 15(2) Notification dated 28.01.2016 till the date of award dated 17.09.2018 ie., (for the 964 days) on market value as per the provisions laid down u/s.26 to 30 of the Act 30 of 2013. The Land Acquisition Officer has divided the total extent of 101451 sq.mtrs into V segments and further divided the segments into groups and determined the market value of the various survey number of 52/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., the acquired property on the basis of the Guideline value of the said Survey number and on the basis of the exemplar sale deeds collected by the Land Acquisition Officers. The present Appeal Suit Nos., are covered under the segment No.I, Segment No.II and Segment No.III.
6.3.The compensastion amount has been fixed by the Land Acquisition Officer, for each survey number with different market value and adopting the multiplier factor of 1.5 as stated supra at paragraph No. 2.5 6.4.The land owners have not accepted the said amount and the matter was referred to the LARRA/Principal District Judge, Dindigul District under Section 64 of RFCTLARR Act 2013 (Act 30/2013) to determine the fair compensation. The learned Judge has fixed the market value for all the lands at a uniform rate of Rs.5,390/- per sq.Mtr, and enhanced the multiplier factor from 1.25 to 2 as per the amended notification issued by the Union Government in S.O.No.425(E) dated 09.02.2016 in Exercise of 53/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., powers coferred by Column No.3 Serial No.2 of the First Schedule r/w Sub Section (2) of Section 30 of the of RFCTLARR Act 2013. The learned Judge has confirmed the remaining amount awarded by the Land Acquisition Officer in sofar as the valuation of trees, building, 12% additional value, 100% of Solatium and interest as stated supra at para 3.1 6.5. Now, the Government has filed these appeals and questioned only two aspects:
(i) Fixing Rs.5390/- per sq.mtr for all the lands situated in the various survey Numbers.
(ii) Adopting the multiplier factor of 2 instead of 1.25.
7. Discussion on Merit:
To arrive at a fair market value without disparity and irrationality, this Court recaptulates the legal principles laid down by the Hon'ble Supreme Court and Apex Court of the various countries to determine the compensation for the compulsory 54/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., acquiring land.
8. Meaning of Market Value:
Either in the Land Acquisition Act 1894 or in the RFCTLARR Act, 30 of 2013 there is no definition for “market value”. The courts are following the guiding principles laid down by the various courts including Privy Council, House of Lords, our Apex Court.
8.1. The following two decision of the Privy Council is still followed by all the Courts to determine the market value:
Cedars Rapids The relevant market value is the “Value to the owner” and Manufacturing and not the property's value in the eyes of the taker (the public power C. vs Lacoste authority).
(1914) A.C. 569
Raja Vyricherla Lord Romer
Narayana
Gajapatiraju v “even where the only possible purchaser of the land's
potentiality is the authority that has obtained the Revenue Divisional compulsory powers, the arbitrator in awarding Officer, Vizagapatam compensation must ascertain to the best of his ability the price that would be paid by a willing purchaser to a willing [1939] AC 302 vendor of the land with its potentiality in the same way that he would ascertain it in a case where there are several possible purchasers …” 55/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
9.Guiding factors laid down by the Hon'ble supreme Court of India to determine market value of the acquired property:
9.1.In the case of Waters and others vs. Welsh Development Agency reported in 2004 1 WLR 1304
113....It is statute that authorises compulsory acquisition; and it does so on the footing that compensation in accordance with the prescribed statutory regime will be paid for what is being taken from the landowner. The statutory compensation regime is based upon an assessment of the value of the land to the expropriated owner. He must be taken to be a willing seller. He is entitled to be compensated for all commercially valuable attributes possessed by the land while in his hands, subject only to the statutory disregards...
9.2.The Canada Supreme Court in the case of Irving Oil Co. Ltd. v. The King, reported in [1946] S.C.R. 551 has held as follows:
“Probably the most practical form in which the matter can be put is that they were entitled to that which a prudent man in their position would have been willing to give for the land sooner than fail to obtain it.” 56/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 9.3.The Canada Supreme Court in the case of St.John's (City) v. Lynch reported in 2024 SCC 17 has held as follows:
30...Compensation based on market value naturally flows from the objective of economic reinstatement. Displaced property owners should be put back in the same economic position that they were in prior to the expropriation; no better and no worse...
9.4.The Hon'ble Supreme Court of India reiterated the principle laid down by the Privy Council in the case of Raja Vyricherla Narayana Gajapatiraju v Revenue Divisional Officer, Vizagapatam reported in [1939] AC 302, in different form in the following cases:
Administrator General of West “8.... The market value of a piece of property, for Bengal v. Collector, Varanasi purposes of Section 23 of the Act, is stated to be the price at which the property changes hands from a (1988) 2 SCC 150 willing seller to a willing, but not too anxious a buyer, dealing at arm's length...” In the case of Kazi Akiloddin vs. 63... It is well settled that market value is determined State of Maharashtra and Others based on the price of a willing buyer-a willing seller at reported in 2024 SCC OnLine SC arm's length...1685
In the case of Union of India v. market value is the price which a willing vendor Ram Mehar, reported in (1973) 1 might reasonably expect to obtain from a willing SCC 109 purchaser.
57/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., In the case of Padma Uppal v. 4...Decided cases have laid down that the said market State of Punjab, reported in rate must be determined by reference to the price (1977) 1 SCC 330 which a willing vendor might reasonably expect to obtain from a willing purchaser.
In the case of Nelson The market value of the land means the price of the Fernandes v. Land Acquisition land which a willing seller is reasonably expected to Officer reported in [(2007) 9 SCC fetch in the open market from a willing purchaser. In 447] other words, it is a price of the land in hypothetical market Kamta Prasad Singh v. Market value means the price that a willing State of Bihar, (1976) 3 purchaser would pay to a willing seller for the SCC 772 property having due regard to its existing condition with all its existing advantages and its potential possibilities when laid out in the most advantageous manner excluding any advantages due to the carrying out of the scheme for which the property is compulsorily acquired.
This Court in Special Land Acquisition Officer v. T. Adhinarayan Setty [AIR 1959 SC 429 : 1959 Supp 1 SCR 404 : 1959 Cri LJ 526] in paragraph 9 held that the function of the Court in awarding compensation under the Act is to ascertain the market value of the land at the date of the notification under Section 4(1). The methods of valuation may be (1) opinion of experts (2) the price paid within a reasonable time in bona fide transactions of purchase of the lands acquired or the lands adjacent to the lands acquired and possessing similar advantages; and (3) a number of years purchase of the actual or immediately prospective profits of the lands acquired[1]. Since instances showing the price fetched for similar land with similar advantages under bona fide transaction of sale at or near about the issue of notification under Section 4 of the Act is well recognized to be the appropriate evidence for determining the market value of the acquired land [2]. It is well settled that in determining the compensation the court would take into consideration the potentialities of the land existing as on the date of the notification published under Section 4(1) (State of Orissa v. Brij Lal Misra, (1995) 5 SCC 203)[3]. 61. This Court 58/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., in Sardara Singh v. Land Acquisition Collector, Improvement Trust, Rupnagar, (2020) 14 SCC 483, has held that the rates of compensation awarded in adjacent villages cannot be disregarded if in the given set of facts and evidence, similarity is established. Similarly, in Om Parkash v. State of Haryana, (2016) 13 SCC 190, the Court held that compensation awarded in the adjoining village can be considered when there was similarity in potentiality. [See also Special Land Acquisition Officer v. Karigowda, (2010) 5 SCC 708][4]. When there is a choice between an exemplar where the transaction is between unrelated parties dealing at arm's length and between an exemplar where the transaction is between related parties of a higher value, both of which are broadly around the same period, prudence would dictate and common sense would command that we accept the value of set out in the transaction between unrelated parties [5]. The determination of market value, as one another put it, is the prediction of an economic event viz., the price outcome of a hypothetical sale. Expressed in terms of probabilities. Prices fetched for similar lands with similar advantages and potentialities under bonafide transactions of sale at or about the time of the preliminary notification are the usual, and indeed the best, evidences of market value.[6]1
10.Merits and De-merits of the award passed by the Land Acquisition Officer:
10.1. Compensation consists two components namely, fixation of the market value of acquired land and determination of 1.1994 (4) SCC 595 2.1998 (8) SCC 136 3.2024 SCC Online SC 1685 4.2024 SCC Online SC 1685 5.2024 SCC Online SC 1685 6.1998 (2) SCC 150 59/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., total compensation with application of multiplier, solatium, fixation of value for trees, structure etc.,. To fix the market value and determine total compensation, certain parameters are stated in the RFCTLARR Act, 2013.
10.2. To fix market value, the Land Acquisition Officer had divided the total extent of 101451 sq.mtrs of the land of the Kalliamndayam Village into 4 segments. Segment Nos. I and II are acquired for formation of Bye-pass road and Segment III and IV are used for expansion and widening of already existing road.
10.3. Further to determine market value of Segment I and II, the Land Acquisition Officer has divided the said SegmentNo.I, into 6 groups and segment No.II into four groups. The Land Acquisition Officer has determined segment Nos.III and IV without any further division into groups. The Land Acquisition Officer collected 128 sale deeds and also obtained guideline value of the various lands situated nearby acquired land and had determined different market values for each land. The details are 60/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., as follows:
Sl. A.S.No. L.A.O.P.No. Name of Survey No. Extent in Segment Group Value of the sq.mtr. LAO No. claimant 1 143 of 2023 133 of 2019 Christian 410/1A 331 1 VI Rs.5,390/-
Fellowshi p Communi ty Health Centre 2 249 of 2024 64 of 2019 C.Muthuk 439/1C2 1580 1 VI Rs.98.85/-
alyani @ Muthuka nnan 3 59 of 2019 Sivasamy 419/2C 1907 1 II Rs.124.19 147 of 2023 4 59 of 2019 Sivasamy 420/2C 1723 1 II Rs.124.19 147 of 2023 5 69 of 2019 P.Johnson 412/1A 166 1 V Rs.98.85/-
6 of 2024
6 273 of 2024 62 of 2019 P.Rangasa *431/1B/2 *4750 *1 *II *Rs.124.19
my A
Rs.49.45/-
*430/2A1
31 1 IV Rs.124.19
*430/1B2A
*4000 *1 II
7 319 of 2023 70 of 2019 Maniyan 439/1C 1580 1 IV Rs.49.45
8 243 of 2024 45 of 2019 Chinnam 432/2B 1650 1 III Rs.75.05
anackkar
9 154 of 2023 66 of 2019 Bodinack 432/2A 3704 1 III Rs.75.05
kar
10 234 of 2024 44 of 2019 Veerappa 430/1B2B 31 1 IV Rs.49.45
n
11 245 of 2024 4 of 2020 P.Periyasa 638/2A1 750 1 V Rs.98.85
my
12 269 of 2023 46 of 2019 Arunkum 447/2 320 1 II Rs.124.19
ar
13 236 of 2024 65 of 2019 Nallasam 441/2B 4040 1 II Rs.124.19
y
14 239 of 2024 60 of 2019 Chenniya 633/3C 2373 1 II Rs.124.19
ppan
15 267 of 2024 135 of 2019 Periyasa 636/1B1 4361 1 II Rs.124.19
my
16 317 of 2023 137 of 2019 Chellathai 633/2 3768 1 II Rs.124.19
61/168
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A.S.(MD)No.143 of 2023 etc.,
17 194 of 2023 71 of 2019 Maryam 622/2 1516 2 I Rs.124.19
mal
18 266 of 2024 41 of 2019 Ramathal 589/B2 1500 2 III Rs.49.45
(Died)
590/1B1
Jeyakodi
1644 2 III Rs.49.45
19 233 of 2024 68 of 2019 Periyasa 589/1B1 2000 2 III Rs.49.45
my
20 248 of 2024 51 of 2019 Chellamu 596/1A 534 2 II Rs.124.19
thu
21 326 of 2023 13 of 2019 Periyasa 633/4 1999 1 II Rs.124.19
my
22 232 of 2024 61 of 2019 Kalimuth 588/1A 657 2 I Rs.124.19
u
Rs.49.45
588/1B 39 2 III Rs.124.19
588/1E 1402 2 1 Rs.49.5
589/1A2 16.5 2 III Rs.49.5
589/2C 39.94 2 III
23 73 of 2024 43 of 2019 Semalai 589/2C 44.33 2 III Rs.49.5
588/1B 39 2 III Rs.49.5
24 237 of 2024 72 of 2019 Semali 588/1C 128.67 2 II Rs.247.10
25 268 of 2024 42 of 2019 Ramathal 588/1C 64.33 2 II Rs.247.10
(Died)
588/6 750 Rs.124.02
Jeyakodi
26 164 of 2023 63 of 2019 Kalimuth 588/1C 2 Rs.
u
27 244 of 2024 128 of 2019 C.Palanis 713/2B2 694 3 III Rs.124.19
amy
28 146 of 2023 49 of 2019 Palaniyap 713/2A 1304 3 III Rs.124.19
a
Gounder
29 128 of 2024 50 of 2019 Cheniyap 599/1A 699 3 III Rs.49.45
pan
10.4. According to the land acquisition Officer, there was no alienation for the period of three years earlier to the acquisition proceedings. Hence, the Land Acquisition Officer has detemined 62/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., the market value of the following groups of the Segment Nos.1 and 2 of the lands on the basis of the guideline value fixed by the registration department to collect the stamp duty.
Sl. A.S.No. L.A.O.P.N Name of Survey No. Extent in Segment Group Value of
o. the sq.mtr. LAO
No. claimant
1 273 of 2024 62 of 2019 P.Rangasa *430/2A1 31 1 IV Rs.49.45/-
my
2 319 of 2023 70 of 2019 Maniyan 439/1C 1580 1 IV Rs.49.45
3 234 of 2024 44 of 2019 Veerappan 430/1B2B 31 1 IV Rs.49.45
4 245 of 2024 4 of 2020 P.Periyasa 638/2A1 750 1 V Rs.98.85
my
5 69 of 2019 P.Johnson 412/1A 166 1 V Rs.98.85/-
6 of 2024
6 143 of 2023 133 of 2019 Christian 410/1A 331 1 VI Rs.5,390/-
Fellowship
Communit
y Health
Centre
7 249 of 2024 64 of 2019 C.Muthuk 439/1C2 1580 1 VI Rs.98.85/-
alyani @
Muthukan
nan
8 266 of 2024 41 of 2019 Ramathal 589/B2 1500 2 III Rs.49.45
(Died)
590/1B1
Jeyakodi
1644 2 III Rs.49.45
9 233 of 2024 68 of 2019 Periyasam 589/1B1 2000 2 III Rs.49.45
y
10 232 of 2024 61 of 2019 Kalimuthu 588/1B 39 2 III
Rs.49.45
589/1A2 16.5 2 III Rs.49.5
589/2C 39.94 2 III Rs.49.5
11 73 of 2024 43 of 2019 Semalai 589/2C 44.33 2 III Rs.49.5
588/1B 39 2 III Rs.49.5
63/168
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A.S.(MD)No.143 of 2023 etc.,
10.5. The lands are situated within a boundary of 1.6km of each Segment Nos.I and II. Merely because no sale has been effected, fixing market value on the basis of the guideline value is not legally permissible one. It is well settled principle that guideline value is to collect the stamp duty and it is not based on market value of the land. The said valuation is always self serving one of the Government. Therefore, the Hon’ble Supreme Court consistently has reiterated to avoid the determination of market value on the basis of guideline value. The relevant precedents are as follows:
Jawajee Nagnatham v. Revenue It is, therefore, clear that the Basic Divisional Officer, 1994 4 SCC 95 Valuation Register prepared and maintained for the purpose of collecting stamp duty has no statutory base or force. It cannot form a foundation to determine the market value mentioned thereunder in instrument brought for registration.
In the case of Krishi Utpadan Mandi Parties who undervalue their documents, Samiti v. Bipin Kumar 2004 2 SCC 283 for purpose of payment of stamp duty, cannot be allowed to then claim that their own documents do not reflect the correct market value.64/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Sakthi & Co through its partner Vs. Shree 18.(1). the guideline value, contained in the Desigachary, 2006 SCC Online Mad 357 Basic Valuation Register, maintained by the (FB) Revenue Department or the Municipality for the purpose of collecting stamp duty, has no statutory base or force. It cannot form a foundation to determine the market value mentioned thereunder in instrument brought for registration.
10.6. Therefore, the Land Acquisition Officer is not correct in fixing the market value based on the guideline value for the above said groups.
10.7. The land acquisition officer has determined the compensation for the Group 1 of the segment No.1, on the basis of comparing 8 undisputed sale deeds and fixed the value of Rs. 5,390/- per sq.mtr. The Land Acquisition Officer collected more than 128 sale deeds and chose 8 exemplars to calculate the market value of the Group-I Segment-I property as Rs.5,390/- per square meter. The learned Additional Advocate General has not disputed the said method of calculation of the amount fixed to the Group-I Segment-I properties. The said method is a legally valid one and the same is fortified by following paras of the Judgment of the Hon'ble Supreme Court in the case of Land Acquisition Officer v. 65/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Karigowda reported in (2010) 5 SCC 708
82. This Court in Shaji Kuriakose [(2001) 7 SCC 650 : AIR 2001 SC 3341] held that out of the three aforestated methods, the courts adopt comparable sales method of valuation of land while fixing the market value of the acquired land. Comparable sales method of valuation of land is preferred than the other methods such as capitalisation of net income method or expert opinion method. Comparable sales methods of valuation is preferred because it furnishes the evidence for determination of the market value of the acquired land which a willing purchaser would pay for the acquired land if it has been sold in open market at the time of issue of notification under Section 4 of the Act. In Kantaben Manibhai Amin v. Land Acquisition Officer [(1989) 4 SCC 662 : AIR 1990 SC 103] this Court also stated that latest sale instance closer to the date of notification for acquisition of the land should be taken into consideration.
83. It is also an accepted judicial norm that the claimants can be given the benefit of awarding compensation on the basis of the genuine sale instance containing the highest rate, provided it has been proved in accordance with law and is a comparable instance. Such sale instance must satisfy all the requirements and prerequisites stated in the Act. It should be a bona fide transaction and should also be in reasonable proximity to the date of notification under Section 4 of the Act.
The said documents are also within the period mentioned under 66/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Section 26 of the RFCATLARR Act, 2013. Even there is no dispute relating to the genuineness of the transaction. Under the said circumstances, fixing of the market value Segment-I Group-I at the rate of Rs.5,390/- per sq.mtr is correct.
10.8. But, fixing the value of Rs.124.19/-, Rs.98.85/- Rs. 49.45/- Rs.75.05/- per sq.mtr, for the remaining groups of lands situated either in the sub division of same survey number or nearby survey number amounts to disparity. In some cases where the lands fall under the same survey Numbers, the land Acquisition Officer has granted compensation of Rs.5,390/- for some sub-divisions and Rs. 124.19/- for the other sub-divisions of the same survey numbers. Further, all the survey numbers in various groups of Segment No.1 are situated within 1.6 km., of the circle. Without any reason, the Land Acquisition Officer has fixed the market value in an unequable manner. More over, as per notification, all the lands covered under the land Acquisition proceedings are classified as dry lands as per the Revenue Records. This Court perused the voluminous records produced before the Court below and the Land Acquisition Officers, and culled out the following particulars of the classification of the lands and guidelines value fixed by 67/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., the Registration Department and the value fixed by the Land Acquisition Officer.
Segment – Group Survey GLV LAO Classifica 1 No. tion of Land Group II 419/2C 123.55 124.19 Dry Land Group II 419/2B 123.55 124.19 Dry Land Group II 420/2C 123.55 124.19 Dry Land Group II 420/2B 123.55 124.19 Dry Land Group II 432/2C 123.55 124.19 Dry Land Group II 432/1B 123.55 124.19 Dry Land Group II 432/1A 123.55 124.19 Dry Land Group II 431/1B2A 123.55 124.19 Dry Land Group II 430/1B2A 123.55 124.19 Dry Land Group II 440/3 123.55 124.19 Dry Land Group II 440/2 123.55 124.19 Dry Land Group II 440/1B 123.55 124.19 Dry Land Group II 441/2B 123.55 124.19 Dry Land Group II 447 123.55 124.19 Dry Land Group II 638/2A4 123.55 124.19 Dry Land Group II 636/1B1 123.55 124.19 Dry Land Group II 636/1B2 123.55 124.19 Dry Land Group II 633/4 123.55 124.19 Dry Land Group II 633/3 123.55 124.19 Dry Land Group II 633/2 123.55 124.19 Dry Land Segment – Group III 432/2B 74.15 75.05 Dry Land 1 Group III 432/2A 74.15 75.05 Dry Land 68/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Group III 638/5 74.15 75.05 Dry Land Segment Group Survey No. GLV Land Segment – 1 Group I 409/1B2 5385.00 Dry Land Group I 409/1A2B 5385.00 Dry Land Segment – 2 Group I 620 123.55 Dry Land Group I 622/3B 123.55 Dry Land Group I 622/3A 123.55 Dry Land Group I 622/2 123.55 Dry Land Group I 622/1 123.55 Dry Land Group I 628/3B 123.55 Dry Land Group I 590/1A1A 123.55 Dry Land Group I 588/1E 123.55 Dry Land Group I 588/1A 123.55 Dry Land Segment – 2 Group II 626/2 5385 Dry Land 10.9. From the above data, it is clear that the Land Acquisition Officer has determined the market value without any uniformity in arriving the market value of the various land owners. Therefore, the award of the Land Acquisition Officer suffers from demerits of inequal determination of the market value of the various land owners. According to the view of this Court, the only merit in the award is determination of the value of Group 69/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 1 of the Segment No.1 land by applying the principle of comparative sale method. The Land Acquisition Officer has considered the following sale deeds and has taken the aggrigate of Rs.5,390/- per sq.mtr for the value of the land situated in Group 1 of Segment No.1.
Survey No. Sale Value per sq.mtr
389/1, 389/25, 389/1A1A1 5516.55
391/B1, 391/B1/5 5413.38
396, 396/23 5390.00
423/1A, 423/1A1 5390.00
423/1A, 423/1A1, 423/9 5387.50
386/12, 386/12D 5387.10
386/12, 386/12D 5385.69
423/1A, 423/1A1, 423/7 5369.39
11. Merits and De-merits of the award passed by the learned Principle District Judge.
The learned Principal District Judge has uniformly fixed the market value at the rate of Rs.5,390/- per sq.mtr, for all the lands covered under the entire acquisition notification in various L.A.O.Ps. The said approach of the learned Judge in the 70/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., considered opinion of this Court is not a rational one. It is true that the Segment Nos.1 and 2 are covered under the distance of 3.2 kms. But, the Segment Nos.1 and 2 are acquired for laying the Bye-pass road. Therefore, there is a de-merit in the judgment of the learned Distict Judge in applying uniformity theory in this case.
11.1. The learned District Judge is also correct in accepting the value of Rs.5,390/- per sq.mtr., for the land covered under the Group 1 of the Segment No.1, by accepting the comparative sale methods adopted by the Land Acquisition Officer.
12.Principle relating to the application of Doctrine of Guesstimation:
From the records, it is seen that the land owners of the village have been treating the lands as a valuable inalienable assets for long years. All their life and soul rest on their land.
Therefore, there has been no alienation. The land owners protect 71/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., their lands like their life without selling it. In number of the Groups there was no alienation. In addition to that in number of groups only one or two sale alone has taken place. In number of the groups, the land acquisition authority has found that the guideline value of the particular land was more than Rs.5,000/-
per sq.mtr. The said survey number is situated nearby the remaining groups of land. Therefore, this Court has to apply the principle of guesstimation coined by the Hon'ble Supreme Court in the judgment reported in the following cases:
12.1. The Hon'ble Supreme Court has applied theory of guestimation in number of cases to the market value of the acquired land.
12.2. Kamta Prasad Singh v. State of Bihar, (1976) 3 SCC 772
6. There is an element of guesswork inherent in most cases involving determination of the market value of the acquired land, but this in the very nature of things cannot be helped. The essential thing is to keep in view the relevant factors prescribed by the Act. 12.3. In Charan Dass [(2010) 13 SCC 398 : (2010) 4 SCC (Civ) 933]
22. Undoubtedly, an element of some guesswork is involved 72/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., in the entire exercise, yet the authority charged with the duty to award compensation is bound to make an estimate judged by an objective standard.” 12.4.Trishala Jain v. State of Uttaranchal, (2011) 6 SCC 47
57. “Guess” as understood in its common parlance is an estimate without any specific information while “calculations” are always made with reference to specific data. “Guesstimate” is an estimate based on a mixture of guesswork and calculations and it is a process in itself. At the same time “guess” cannot be treated synonymous to “conjecture”. “Guess” by itself may be a statement or result based on unknown factors while “conjecture” is made with a very slight amount of knowledge, which is just sufficient to incline the scale of probability. “Guesstimate” is with higher certainty than mere “guess” or a “conjecture” perse.
58. The concept of “guesswork” is not unknown to various fields of law. It has been applied in cases relating to insurance, taxation, compensation under the Motor Vehicles Act as well as under the Labour Laws. All that is required from a court is that such guesswork has to be used with greater element of caution and within the determinants of law declared by the legislature or by the Courts from time to time.
process in itself. At the same time “guess” cannot be treated synonymous to “conjecture”. “Guess” by itself may be a statement or result based on unknown factors while “conjecture” is made with a very slight amount of knowledge, which is just sufficient to incline the scale of probability. “Guesstimate” is with higher certainty than mere “guess” or a “conjecture” per se.
63. Under the Act, as settled by various judgments of this Court, there are different methods of computation of compensation payable to the claimants, for example it can be based upon comparable sale instances, awards and judgments relating to the similar or comparable lands, method of averages, yearly yields with reference to the revenue earned by the land, etc. Whatever method of determining the compensation is applied by the court, its result should always be reasonable, just and fair as that is the purpose sought to be achieved under the scheme of the Act. For attaining that purpose, 73/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., application of some guesswork may be necessary but this principle would have hardly any application in a case of no evidence. In other words, where the parties have not brought on record any evidence, then the court will not be in a position to award compensation merely on the basis of imagination, conjecture, etc.
64. These precedents clearly demonstrate that the court may apply some guesswork before it could arrive at a final determination, which is in consonance with the statutory law as well as the principles stated in the judicial pronouncements. As already noticed, the guesswork has to be used for determination of compensation with greater element of caution and the principle of guesstimation will have no application to the case of “no evidence”. This principle is only intended to bridge the gap between the calculated compensation and the actual compensation that the claimants may be entitled to receive as per the facts of a given case to meet the ends of justice.
65. It will be appropriate for us to state certain principles controlling the application of “guesstimate”:
(a) Wherever the evidence produced by the parties is not sufficient to determine the compensation with exactitude, this principle can be resorted to.
(b) Discretion of the court in applying guesswork to the facts of a given case is not unfettered but has to be reasonable and should have a connection to the data on record produced by the parties by way of evidence. Further, this entire exercise has to be within the limitations specified under Sections 23 and 24 of the Act and cannot be made in detriment thereto.
66. Applying these principles to the facts of the present case, we have to take recourse to the “principle of guesstimation” inasmuch as it is essential for fixation of fair market value of the land which shall be the basis for determining the compensation payable to the claimants. 12.5. 2024 SCC OnLine SC 1691 New Okhla Industrial Development Authority … Appellant(s); Versus Harnand Singh (Deceased) Through Lrs and Others … Respondent(s).
31. Guesstimation is a heuristic device that enables the court, in the absence of direct evidence and relevant sale exemplars, to make a reasonable and informed guess or estimation of the market value of the land under acquisition, and concomitantly the compensation payable by the appropriate 74/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Government. In that sense, guesstimation hinges on the Court's ability to exercise informed judgment and expertise in assessing the market value of land, especially when the evidence does not tender a straightforward answer.
32. This principle accentuates the fundamental understanding that determining compensation for land is not a matter of exact science but involves a significant element of estimation. Indeed, this holds true for valuation of land in general, which is affected by a multitude of factors such as its location, surrounding market conditions, feasible uses etc. Accordingly, while evidence and calculations can aid in estimating the land value, they ultimately serve as tools for approximation rather than precision. Instead, land valuation—and consequently the affixation of compensation— remains an exercise of informed estimation, requiring the integration of diverse data points and professional judgment concerning subjective, intangible and dynamic elements. Pursing a single precise valuation or compensation figure is bound to be unjust, representing a rigid approach and a procrustean endeavour at best.
33. Having said that, it is important to clarify that the process of determining compensation is not entirely subjective. While it may not be possible to arrive at a definitive figure, the exercise is still epistemologically objective in so far as it is grounded in evidence and the consideration of relevant factors. In case the compensation is fixed agnostically to the factors affecting the valuation of the land, the resultant figure might be arbitrary and may fail to adequately compensate the landowner for the expropriated land. Hence, while some subjectivity may exist in fixing the final figure based on these factors, the sliding scale of judicial discretion cannot be extended to mere speculation.
34. Accordingly, while the Court can use the principle of guesstimation in reasonably estimating the value of land in the absence of direct evidence, the exercise ought not to be purely hypothetical. Instead, the Court must embrace a holistic view and consider all relevant factors and existing evidence, even if not directly comparable, to arrive at a fair determination of compensation.
35. Broadly, such relevant factors can be divided into three categories:
i. Characteristics of the land : The valuation of land is undeniably influenced by its inherent characteristics. A parcel of land endowed with 75/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., advantageous features that enhance its accessibility and usability tends to command higher market price and thus, a greater valuation in comparison to lands lacking such attributes. Key factors contributing to such features include connectivity via roads and other means of transportation, the size and shape of the land, availability of essential utilities such as electricity and water, the evenness or levelling of the land's surface, width of frontage, and nature and status of the surrounding area etc.;
ii. Future potentiality of the land : In addition to its characteristics, the valuation of land is also influenced by its potentiality. Lands with the potential to be used for commercial or residential purposes; that are located in or near a developed area; or which are proximate to tourist destinations, are perceived to hold greater value in the future. Consequently, landowners may anticipate higher future prices and accordingly demand higher sale prices compared to lands lacking these attributes. Accordingly, these features also lead to an increase in valuation; and iii. Factors denoting market sentiment : Market sentiments are powerful drivers of land valuation. Even if a particular piece of land possesses all desirable features, its valuation can still suffer if the market conditions at the time of publication of the notification under Section 4 of the 1894 Act were unfavourable. Factors such as economic recessions, political instability, speculative investments or real estate crisis can impact the perceived value of the land. Thus, these extraneous economic and political factors must also be considered when assessing land valuation.
13. Theory of belting system:
13.1. By applying the principle of guesstimation, to arrive the proper and fair market value of the lands, this Court thinks fit to apply the further principle of belting system in determining the compensation for the lands covered under the Segment Nos.1 and 2. 76/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 13.2. The various authors have laid various principles to apply the method of belting system and the sum and substance of the said principles are as follows:
1.Value of a plot of land has a great bearing on its road frontage. Frontage land has a greater value than back land.
2.So in order to find out a more realistic value of land the entire plot is divided into a number of convenient strips by lines parallel to the centre line of the road.
3.Each such strip of land is known as belt. The depth of front belt is judicially ascertained on the consideration (the depth of the land and) to what depth of the land does the maximum value extend.
4.Then a relationship regarding the value and the depth of each belt to the front belt is fixed up. Ascertaining rate per sq.m of land for the first belt the value of each belt is worked out.
5.Multiply the area of each belt by respective related rate per unit area.
6.After summing up the value of each belt the value of the entire plot of land can be known. This system of valuation is known as Belting Method of Valuation.
7.Normally the plot of land is divided into three belts. The depth of the second belt is taken as 1.5 times that of front belt and the depth of the third belt at 1.5 times the depth of the second belt or depth remaining after second belt is considered as the depth of third belt.
8.Value of front belt is maximum. The second belt is valued at two-third rate of first belt and the third belt is valued at half rate of first belt.
9.Value of recessed land not lying within the perpendiculars 77/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., drawn on belting lines from the end points is valued at three-fourth value in that particular belt of land.
14.Principle laid down by the Hon'ble Supreme Court in applying the belting method:
In the case of Mathura “Where a large area of land in an urban locality is sought to be Prosad Haigharia v.State of acquired in determining the market value, the ‘method of West Bengal reported in belting’ is appropriate. It is common knowledge that lands (1970) 3 SCC 730) having frontage on the main roads in urban areas are always more attractive than the lands which have no such frontage” in Mirza Nausherwan “It is true that the court has adopted a higher value for a strip Khan v. Collector (Land 50 feet wide adjoining the road, based on the principle of Acquisition), Hyderabad [(197 belting There is no doubt that when we deal with value of an
5) 1 SCC 238] where extensive plot of land in a city the strip that adjoins an Krishna Iyer, J., who spoke important road will have a higher value than what is in the for the Bench said : [p. 241, rear, for obvious reasons of potential user or commercial para 8] exploitation.” Lal Chand v. Union of 72...the price of a property on a main road may be many times India, (2009) 15 SCC 769 more than the price of a property on a parallel smaller road, though the two properties may be situated back to back.
73. It cannot be said that merely because two properties adjoin each other or touch each other the value applicable to the property facing a main road, should be applied to the property to its rear facing a service road. Therefore, while a distance of about a kilometre may not make a difference for the purposes of market value in a rural village, even a distance of 50 metres may make a huge difference in market value in urban properties.
14.1. In the case of the Lal Chand vs. Union of India reported in 2009 15 SCC 769, the Hon'ble Supreme Court has reiterated the principle of belting system in paragraph No.28, 78/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., which is more relevant to decide this case.
15.Determination of the fair market value of segment Nos.1 and 2:
This Court perused the sketch prepared by the Land Acquisition Officer and for better understanding, this Court re-
produces the said drawing of the sketch as below:
In the sketch submitted by authority, there is no reference of location of exemplar. This court for the sake of convenence, numbers them as G1R1, G1R2. From the above topography of the acquired land, it can be found that there is a difference between potentiality of land situated in the Group 1 Segment 1 of the property and Group II, III, IV, V and VI of the 79/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., segment No.1 property. Similarly, Group II of the segment No.2 of the property has different potential value than the other groups of the segment No.2 property. For better understanding, from the topography, the Survey Nos.409 and 410 come under the segment No.1 situated adjacent to already existing main road passing through the centre village of the Kallimandayam, Dindigul District and the Survey No.596 come under the segment No.2 also is situated adjacent to the main road. Both are situated in the meeting point of the bye-pass road. In between the same, the remaining survey number of the Segment Nos.1 and 2 are situated. Both segments covered approximately 3.05 kms. But, 3.05 kms stretch of the land is not running on either side of already existing main road. To avoid the cost only, the authority decided to lay the bye-pass road. Land owners have not produced any documents to substantiate their claim. But, their case is that all the sale deeds relating to the acquisition form part of the award.
Therefore, they pleaded that there is no necessity to reproduce the 80/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., said documents. Their further plea is fair compensation would be granted on the basis of the documents collected by the Land Acquisition Authority themselves. The said submission of the land owners seems reasonable considering the facts of the present case and same is fortified by following paras Hon'ble Supreme Court 2010 (5) SCC 708 para 83.
“83. Admittedly, the claimants produced no sale instances. In our view, these sale instances can be taken into consideration by the Court and benefit of the highest instance can be granted to the claimants in accordance with law in fixing the market value of the acquired land. Whatever benefit accrues to the claimants from the record produced and proved by the respondents, cannot be denied to them just because they have not produced evidence by way of sale instances. “
16. Determination of the Compensation of the S.No. 409/1B2, 409/1A2B, 410/A, 410/1B1A, 410/1B3, 409/1A2A, 419/2A, 420/2A:
This Court perused the exemplar of 8 sale deeds to arrive the determination of the market value of the lands covered under the Group 1 of the Segment No.1. In the group I, segment No.1 the 81/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., following survey Numbers are covered:
S.Nos.409/1B2, 409/1A2B.
16.1.The Land Acquisition Officer fixed the value of the Group I, VI, Segment No.1 for the various survey numbers at the rate of Rs.5,390/-, Rs.5417.81/- respectively in the following manner:
Sl. Survey No Segment Gro L.A.O. Court No No.I up No. 1 409/1B2 1 I 5417.81/- 5,390/-
2 409/1A2B 1 I 5417.81/- 5,390/-
3 410/A, 1 VI 5,390/- 5,390/-
410/1B1A, 410/1B3, 409/1A2A, 419/2A, 420/2A, 16.2. But, the Land Acquisition Officer, has determined the market value of the some of other sub division of same survey number at the rate of Rs.124.19/- per sq.Mtr. 82/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Group VI Segment No.1 Group II Segment No.1 419/2A Rs.5390/- 419/2C Rs.124.19/-
420/2A Rs.5390/- 420/2C 124.19
420/2B 124.19
16.3. From the above, it is clear that the Land Acquisition officer without any justification has applied different yard stick and has granted different compensation to the same survey number. Therefore, this Court inclines to fix the market value of Rs.5,390/- per sq.mtr to the lands covered under the segment I, group 2 of the survey numbers 419/2C, 419/2B, 420/2C, 420/2B.
16.4. Accordingly this court fixes the market value of 5390/- per square metter to the lands covered under 409/1B2,409/1A2B,410/A, 410/1B1A,410/1B3, 409/1A2A, 419/2A, 420/2A, 412/1.
83/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
17. Determination of the Compensation of the S.No. 431/1B2A, 432/2A, 432/2B,:
17.1. One of the exemplar sale deed is situated in the survey No.423. The sale consideration in the said survey number is Rs.5431 and the same was mentioned in the diagram as G1R1.
The distance between the survey No.423 and 419, 420, 431 and 432 are all equal. But, the survey No.409, 410, 419 and 420 are situated on the already existing main road. Therefore, applying the principle of belting system, as the lands in Survey Nos.431 and 432 are situated immediately adjacent to the line 409 and 410 of the land, this Court fixes the market value for the land situated in the survey Nos.432 and 431 at the rate of Rs.5,000/-, after taking into consideration the value of the sale deed mentioned in G1R1 (Survey No.423) 84/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
18. Determination of the Compensation to remaining S.No.430/2A1, 430/1B2A, 439/1C, 441/2B, 447/2, 638 18.1. The survey No.430 is situated immediately adjacent to the survey No.431 in the discending order commencing from the survey No.409. Survey No.440 is situated immediately adjacent to the survey No.430 in the discending order commencing from the survey No.409. The survey No.441 is situated immediately adjacent to the survey No.440 in the discending order commencing from the survey No.409. The survey No.638 is situated immediately adjacent to the survey No. 441 in the discending order commencing from the survey No.409. The survey No.636 is situated immediately adjacent to the survey No.638 in the discending order commencing from the survey No.
409. The survey No.633 is situated immediately adjacent to the survey No.636 in the discending order commencing from the survey No.409. By applying the above principle of belting custom, 85/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., this Court exercises the above determination of the compensation of various survey numbers by considering the distance from the main road. For clarity and brivity, the redetermination of the amount from the land situated adjacent to the road side to the middle of the segment No.1, is as follows:
Considering the above situation of the land, this Court fixes the market value of the lands covered under the Survey No.430, as Rs.4,700/- and Survey No.439, 440 as Rs.4,500/- and Survey No. 441 is Rs.4,300/-, Survey No.638 as Rs.4,100/- Survey No.636 as Rs.3,900/-, survey No.633 as Rs.3,600/-.86/168
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19. Determination of the Compensation of the Segment No.2 in Survey No.628/3B:
19.1. This Court follows similar approach in detemining the compensation for the various groups of the segment No.2. As in the case of the said group I, Segment No.1, this Court finds following dissimilarity in the case of - segment No.2 group IV and segment No.2 group I Group IV Segment No.2 Group I Segment No.2 628/1B 5390/- 628/3B (124.19) 19.2.Therefore, this Court inclines to fix the market value of Rs.5,390/- per sq.mtr to the lands covered under the segment II, group 1 of survey No.628/3B.
19.3.The Segment No.2 Group IV, the Land Acquisition Officer has fixed the market value at the rate of Rs.5,390/- per sq.mtr on the basis of the guideline value. This Court has already 87/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., held above that the guidelines value cannot be taken for the determination of the market value. Therefore, this Court redetermines the market value of the entire segment 2 by applying the principle of guesstimation and belting system. As per the above topography, the decending order of the survey number commencing from the main road to the middle of the segment No. 2 is as follows:
19.4.To determine the market value of the Survey No.596 and 588 which are situated immediately adjacent to already existing main road, this Court considered the market value of the survey No.409, 410 covered under the Group I of the Segment No. 88/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
1. The said lands are situated in the starting point of the formation of the bye-pass road and the same connects with the survey No. 596, 588 of the other end of the bye-pass road. The Survey No.596 and 588 are situated at the other end of the Kallimadayam Village, Dindigul District. The survey No.596 even though situated at the other end of the said village, there is no congestion of the building as in the case of the survey Nos.409 and 410. In view of the absence of the oral evidence, this Court perused the records produced by the department and arrives the above said observation. But, considering that the Land Acquisition Officer fixed the value on the basis of the guideline value to some of the survey Number of the segment No.2 as Rs.5390/- per sq.mtr, this Court legally presumes the potentiality of the land in Survey No. 596, 588, which are situated adjacent to the already existing mainroad and fixes the market value of the said land reasonably at the rate of Rs.5,100/- per sq.mtr. This Court fixes on further descending survey Nos.589, 590 at the rate of Rs.4,700/- on the 89/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., ground that the said lands are situated at some distance from the said main road. This Court further reduces the market value of the land considering the distance from the main road for Survey No. 628, 627 and fixes it at the rate of Rs.4,300/- and further reduces the amount to the Survey Nos.622 and 620 and fixes it at the rate of Rs.4,000/-.
19.5. The above fixing of the compensation is popularly called as belting system and the same was recognized by the Hon'ble Supreme Court in the case of the acquisition of the land adjacent to the main road.
19.6. As observed earlier, it is a difficult task to arrive at the market value of the acquired land and further the determination of the market value differs from case to case.
Today, positive factors attached with some lands would be diminized with the change of programme. Therefore, the Hon'ble Supreme Court in the case of Viluben Jhalejar Contractor vs State of Gujarat has held that amount of compensation cannot be 90/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., ascertained with mathematical accuracy. A comparable instance has to be identified having regard to the proximity from time angle as well as the proximity from situation angle. It is relevant to extract paragraph No.20 of the said judgment:
20. The amount of compensation cannot be ascertained with mathematical accuracy. A comparable instance has to be identified having regard to the proximity from time angle as well as proximity from situation angle. For determining the market value of the land under acquisition, suitable adjustment has to be made having regard to various positive and negative factors vis-a-vis the land under acquisition by placing the two in juxtaposition. The positive and negative factors are as under:
Positive Factors Negative Factors
(i) smallness of size (i) largeness of area
(ii)Proximity to a road (ii) situation in the
interior at a distance
from the road
(iii)frontage on a road (iii) narrow strip of land
with very small frontage
compared to depth
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(iv)nearness to developed (iv)lower level requiring area the depressed portion to be filled up
(v)regular shap (v)remoteness from developed locality
(vi)level vis-a-vis land (vi)some special under acquisition disadvantageous factors which would deter a purchaser
(vii) special value for an owner of an adjoining property to whom it may have some very special advantage.
20. Determined Market Value of both Segment Nos.1 & 2:
20.1. It is reasonable to assume that the land nearer to the road, namely, front belt area will sell for the highest price and middle belt area ie., immediately next to the said front belt area will get next highest price and the rear belt area will sell for a little less value and based on the discussion made in the earlier paragraphs, this Court redetermines the market value of the lands situated in the segment Nos.1 and 2 in the following manner:92/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Survey Nos Value Fixed by this Court 419/2C, 419/2B, 420/2C, Rs.5,390/-
420/2B, 409/1B2, 409/1A2B, 410/A, 410/1B1A, 410/1B3, 409/1A2A, 419/2A, 420/2A, 412/1.
432/2A, 432/2B, 431/1B/2A Rs.5,000/-
430/1B2A, 430/1B2B, Rs.4,700/-
430/2A1, 430/1B2A
439/1C, 440 Rs.4,500/-
441/2B, 447/2 Rs.4,300/-
638/2A1 Rs.4,100/-
636/1B1 Rs.3,900/-
633/3C, 633/2, 633/4 Rs.3,600/-
622/2 Rs.4,000/-
627 Rs.4,300/-
589/1A2, 589/2C, 589/1B1, Rs.4,700/-
589/B2, 590/1B1 588/1B, 1A, 1E, 1B, 1C, 588/6, Rs.5,100/-
596/1A, 1A1, Topography office lands covered under these appeals suits with redetermination of market value is as follows:-
21. Determination of market value of segment No.3 93/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 21.1. Determination of the fair market value is a changing concept. The Hon'ble Supreme Court of India, House of Lords, Supreme Court of Canada and Privy Council have emphasized determination of the market value based on the place of willing buyer -willing seller at arm's length. Therefore, the Court cannot predict the arm's length of the willing seller, but, has applied the principle of guesstimation as coined by the Hon'ble Supreme Court.
94/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 21.2. The Survey Nos.588/1(c) 588/6 713/2B2 713/2A are covered under the Segment No.III. These lands are situated near the place, where the already existing main road is running. Therefore, they had potential value. Even though, the authority fixed the value on the basis of the sale consideration mentioned in the sale deed, they have the potential value. But the said lands are situated at a little distance far away from the centre of the viallge and not similarly placed with the land situated in the survey No. 409, 410 of the Group I of the Segment No.1 of the land and hence, this Court is inclined to fix the value of the said lands as Rs. 3,600/-.
21.3.By applying the above principles, this Court re- determines the market value of the segment No.3 of various survey Numbers Nos.713/2B2, 713/2A, 599/1A at the rate of Rs. 3,600/- per sq.mtr.
95/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
22.Determination of the Multiplier factor:
22.1. The land Acquisition Officer adopted multiplier of 1.25, but, the learned District Judge adopted multiplier of 2 on the basis of the subsequent amended notification to the sub section (2) of section 30 of the Right to Fair compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (No.30 of 2013). This Court considered the said notification of the Central Government in S.O.425(E) dated 9.2.2016 and the relevant portion of the notification is as follows:
“In continuation of this Ministry’s letter of even number dated 31st March, 2016 on the subject cited above, I am directed to say that the Ministry of Rural Development has clarified that the multiplication factor of ‘2’ used to calculate award of compensation for land acquisition which is notified vide its Gazette notification No.SO 425 (E) dated 09.02.2016 is applicable to the land acquisition under the RFCTLARR Act, 2013 and in the case of appropriate Government defined under Section 3(e)(ii) and 3(e)(v) of the RFCTLARR Act, 2013 w.e.f. 01.10.2014. In other words, the aforesaid notification dated 09.02.2016 is applicable only to Union Territories (except Puducherry).
Other than cases of land acquisition in Union Territories, the notification shall apply to cases of land acquisition only when a special notification declaring such land acquisition/project as the purpose of Union is issued under section 3(e)(v) of the Act.
“2. Accordingly it has been decided that the for the purpose of 96/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., determination of compensation in accordance with the First Schedule to the RFCTLARR Act, 2013, for acquisition of land under the NH Act, 1956 the multiplication factor by which the market value is to be multiplied in case of rural area shall continue to be 2 (two) or as specified by the appropriate Government, in pursuance of the provisions of the RFCTLARR Act, 2013, whichever is lower w.e.f. 01.01.2015.
3. This may be brought into the notice of all concerned authorities dealing with acquisition of land and compensation therefore under the NH Act, 1956 for compliance.
4. This issues with the approval of the Hon’ble Minister (RT&H).” 22.2.Even though, the said notification has not been incorporated under the Tamilnadu Highways Act, 2001, the said notification is inserted in column No.3 of Serial No.2 of the first schedule read with sub section (2) of section 30 of the Right to Fair compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (No.30 of 2013).
22.3.As per Sections 106, 108, 109 and 113 of the RFCTLARR Act, 30 of 2013, the land owners are entitled to get the benifit of the said notification. Once, the Central Government, 97/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., notified some benifit to the Rural areas, the same has been followed to achieve the social justice. The land owners lose their lands and in the said situation, the benifit of the amended notification should extend to the land owners of the villagers and therefore, this Court concurrs with the finding of the learned District Judge in taking consideration the notification in S.O. 425(E) dated 9.2.2016 to the present case and applying the multiple factor of “2.00 instead of 1.25” as adopted by the Land Acquisition Officer and hence, the framed question No.3 is answered in favour of the land owners.
23. Final Conclusion In view of the above discussion, this Court decides the group of the appeals in the following terms:
23.1.Market value fixed at the rate of Rs.5,390/- per sq.mtr to the land situated in the Survey Nos. 410/A, 412/1A, 419/2B, 419/2C, 420/2C, 420/2B covered under the L.A.O.P. Nos.98/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 133, 69, & 59 of 2019 is hereby confirmed and the corresponding appeals in A.S.(MD).Nos.249 of 2024, A.S.(MD) No.6 of 2024 and A.S.(MD) No. 147 of 2024 are liable tobe dismissed.
23.2.Martket value of the lands covered under the Survey Nos.432/2A, 432/2B, 431/1B/2A is fixed at the rate of Rs.5,000/- and hence, the market value of the L.A.O.P.Nos. 45, 62 & 66 of 2019, is reduced from Rs.5,390/- to Rs.5,000/- and consequently, the appeal suit in A.S.(MD).No.154 of 2023, A.S.(MD).Nos.243 & 273 of 2024 is liable to be allowed in part.
23.3.Martket value of the lands covered under the Survey 430/1B2A, 430/2A1, 430/1B2B, 431/1B2A is fixed at the rate of Rs.4,700/- and hence, the market value of the L.A.O.P.No. 44& 62 of 2019, is reduced from Rs.5,390/- to Rs.4,700/- and consequently, the appeal suit in A.S.(MD).No.234 & 273 of 2024 is liable to be allowed in part.
99/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 23.4. Martket value of the lands covered under the Survey No.439/1C is fixed at the rate of Rs.4,500/- and hence, the market value of the L.A.O.P.No.64 & 70 of 2019 is reduced from Rs.5,390/- to Rs.4,500/- and consequently, the appeal suit in A.S. (MD).No.143 & 319 of 2023 is liable to be allowed in part.
23.5. Martket value of the lands covered under the Survey.No.440/1B, 441/2B, 447/2 is fixed at the rate of Rs.4,300/- and hence, the market value of the L.A.O.P.Nos.65 & 46 of 2019, is reduced from Rs.5,390/- to Rs.4,300/- and consequently, the appeal suit in A.S.(MD).Nos.236 of 2024 and A.S.(MD) No.269 of 2023 is liable to be allowed in part.
23.6. Martket value of the lands covered under the Survey.No.638/2A1 is fixed at the rate of Rs.4,100/- and hence, the market value of the L.A.O.PNo.4 of 2020, is reduced from 100/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Rs.5,390/- to Rs.4,100/- and consequently, the appeal suit in A.S. (MD).No.245 of 2024 is liable to be allowed in part.
23.7. Martket value of the lands covered under the Survey.No.636/1B1 is fixed at the rate of Rs.3,900/- and hence, the market value of the L.A.O.P.No.135 of 2019, is reduced from Rs.5,390/- to Rs.3,900/- and consequently, the appeal suit in A.S. (MD).No.267 of 2024 is liable to be allowed in part.
23.8. Martket value of the lands covered under the Survey.No.633/3C, 633/2, 633/4, 599/1A, 713/2A, 713/2B2 is fixed at the rate of Rs.3,600/- and hence, the market value of the L.A.O.P.No.13, 49, 50, 60, 128 & 137 of 2019 is reduced from Rs. 5,390/- to Rs.3,600/- and consequently, the appeal suit in A.S. (MD) Nos. 146, 317 & 326 of 2023 and A.S.(MD).Nos.128, 239 & 244 of 2024 is liable to be allowed in part.
101/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 23.9. Martket value of the lands covered under the Survey.No.622/2 is fixed at the rate of Rs.4,000/- and hence, the market value of the L.A.O.P.No.71 of 2019 is reduced from Rs. 5,390/- to Rs.4,000/- and consequently, the appeal suit in A.S. (MD).No.194 of 2023 is liable to be allowed in part.
23.10. Martket value of the lands covered under the Survey.No.589/1A2, 589/2C, 589/1B1, 589/B2, 590/1B1 is fixed at the rate of Rs.4,700/- and hence, the market value of the L.A.O.P.No.41, 43, 61 &68 of 2019, is reduced from Rs.5,390/- to Rs.4,700/- and consequently, the appeal suit in A.S.(MD).No.73, 232, 233 & 266 of 2024 is liable to be allowed in part.
23.11. Martket value of the lands covered under the Survey.No.588/1B, 1A, 1E, 1B, 1C, 588/6, 596/1A, 1A1 is fixed at the rate of Rs.5,100/- and hence, the market value of the L.A.O.P.Nos.42, 43, 51, 61, 63 & 72 of 2019, is reduced from Rs. 102/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 5,390/- to Rs.5,100/- and consequently, the appeal suit in A.S. (MD) No. 164 of 2023 and A.S.(MD).Nos.73, 232, 237, 248 & 268 of 2024 is partly allowed.
24.Conclusion in Appeal No.143 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.64 of 2019 covering the S.No.439/1C (S.No.439/1C2) is modified and reduced as follows:
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 1580 sq.mt 1580 sq.mt 1580 sq.mt
land in S.No.
439/1C
2 Value per sq.mt Rs.98.85 Rs.5390.00 Rs.4500/-
2A Total Market 156183 8516200 Rs.71,10,000/-
Value of acquired
land
103/168
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A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land Rs. @2.00 multiplier Rs.1,42,20,000/-
cost @ 1.25 1,95,228.75 10780 Per Sq. mtr
X 1580 =
Rs.l,70,32,400/-
4 Value of building -Nil- -Nil
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. 1,70,32,400 Rs.1,42,20,000/-
1,95,228.75
7 Solatium @ 100% Rs. Rs. 1,70,32,400 Rs.1,42,20,000/-
1,95,228.75
8 12% Addl.value Rs.61,814.69 Rs.20,43,888 Rs.17,06,400/-
from the date of
Notification to the
Award date
9 Total Rs.4,52,272 Rs.3,61,08,688/- Rs.3,01,46,400/-
compensation
24.1.Accordingly, the appeal suit in A.S.No. 143 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.64 of 2019 dated 29.03.2021 is reduced Rs.3,01,46,400/- from Rs.3,61,08,688/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
104/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
25.Conclusion in Appeal No.146 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.49 of 2019 covering the S.No.713/2A, (S.No. 713/2A2) is modified and reduced as follows:
Compensation Compensation AS
determined by determined by
the LAO the
Authority /PDJ,
Dindigul
1 Extent of 1304 sq.mt 1304 sq.mt 1304 sq.mt
acquired land in
S.No.713/2A
2 Value per sq.mt Rs.124.02 Rs.5390.00 Rs.3,600/-
2A Total Market 161722.08 7028560 Rs.46,94,400/-
Value of acquired
land
3 Multiplied land Rs.2,02,152.60 @2.00 multiplier Rs.93,88,800/-
cost @ 1.25 10780 Per Sq.
mtr X 1304
=Rs.l,
40,57,120/-
4 Value of building Rs.1,92,780/- Rs.1,92,780/- Rs.1,92,780/-
5 Value of trees Rs. 1,52,320/- Rs. 1,52,320/- Rs. 1,52,320/-
6 Total (3+4+5) Rs.5,47,252.60 Rs.1,44,02,220/- Rs.97,33,900/-
105/168
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A.S.(MD)No.143 of 2023 etc.,
7 Solatium @ 100% Rs.5,47,252.60 Rs.l,44,02,220/- Rs.97,33,900/-
8 12% Addl.value Rs.81,348.42 Rs. 16,86,854/- Rs.11,68,068/-
from the date of
Notification to
the Award date
9 Total Rs.ll,75,854/- Rs.3,04,91,294/- Rs.2,06,35,868/-
compensation
25.1.Accordingly, the appeal suit in A.S.No. 149 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.146 of 2019 dated 29.03.2021 is reduced Rs. 2,06,35,868/- from Rs.3,04,91,294/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
26.Conclusion in Appeal No.147 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA 106/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., in L.A.O.P.No.59 of 2019 covering the S.No.419/2C, (S.NO. 419/2C1) and S.NO.420/2C, (S.NO.420/2C1) is confirmed:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1907 sq.mt 1907 sq.mt 1907
in S.No.419/2C
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,390/-
2A Total Market Value of Rs.236830.33 Rs.10278730 Rs.
acquired land 1,02,78,730/-
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 296037.91/- multiplier 2,05,57,460/-
10780 Per Sq.
mtr X 1907
=Rs.
2,05,57,460/-
4 Value of building Rs.55,396/- Rs.55,396/- Rs.55,396/-
5 Value of trees Rs.25,088/- Rs.25,088/- Rs.25,088/-
6 Total (3+4+5) Rs. Rs. Rs.
3,75,521.91/- 2,06,37,944/- 2,06,37,944/-
7 Solatium@ 100% Rs. Rs. Rs.
3,76,521.91/- 2,06,37,944/- 2,06,37,944/-
8 12% Addl.value from Rs.93,733.59/- Rs.24,66,895/- Rs.24,66,895/-
the date of Notification
to the Award date
9 Total compensation Rs.8,46,777/- Rs. Rs.
4,37,42,783/- 4,37,42,783/-
107/168
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A.S.(MD)No.143 of 2023 etc.,
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1723 sq.mt 1723 sq.mt 1723 sq.mt
in S.No.420/2C
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,390/-
2A Total Market Value of Rs.213,979.37 Rs.9,286,970 Rs.9,286,970
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 2,67,474.21/- multiplier 1,85,73,940/-
10780 Per Sq.
mtr X 1723
=Rs.
1,85,73,940/-
4 Value of building Rs.47,840/- Rs.47,840/- Rs.47,840/-
5 Value of trees Rs.27,248/- Rs.27,248/- Rs.27,248/-
6 Total (3+4+5) Rs. Rs.l, Rs.l,
3,42,562.21/- 86,49,028/- 86,49,028/-
7 Solatium@ 100% Rs. Rs. Rs.
3,42,562.21/- 1,86,49,028/- 1,86,49,028/-
8 12% Addl.value from Rs.84,689.56/- Rs.22,28,873/- Rs.22,28,873/-
the date of Notification
to the Award date
9 Total compensation Rs.7,69,814/- Rs. Rs.
3,95,26,929/- 3,95,26,929/-
26.1.Accordingly, the appeal suit in A.S.No. 147 of 2023 108/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., is dismissed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.59 of 2019 dated 29.03.2021 is confirmed appellant is directed to deposit the amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
27.Conclusion in Appeal No.154 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.66 of 2019 covering the S.No.432/2A (S.No.432/2A2) is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 3704 sq.mt 3704 sq.mt 3704 sq.mt
in S.No.432/2A
2 Value per sq.mt Rs.75.75 Rs.5390.00 Rs.5,000/-
2A Total Market Value of Rs.280,578 Rs.19,964,560 Rs.
acquired land 1,85,20,000/-
109/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )
A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 3,47,481.50/- multiplier 3,70,40,000/-
10780 Per Sq.
mtr x3704
=Rs.
3,99,29,120/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
3,47,481.50/- 3,99,29,120/- 3,70,40,000/-
7 Solatium@ 100% Rs. Rs. Rs.
3,47,481.50/- 3,99,29,120/- 3,70,40,000/-
8 12% Addl.value from Rs.l, Rs.47,91,494/- Rs.44,44,800/-
the date of Notification 10,022.02/-
to the Award date 9 Total compensation Rs.8,04,985/- Rs. Rs.
8,46,49,734/- 7,85,24,800/-
27.1.Accordingly, the appeal suit in A.S.No. 154 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.66 of 2019 dated 29.03.2021 is reduced Rs. 7,85,24,800/-from Rs.8,46,49,734/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt 110/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., of copy of this order.
28.Conclusion in Appeal No.164 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.63 of 2019 covering the S.No.588/1C, (S.No. 588/lCl) is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 107.22 sq.mt 107.22 sq.mt 107.22 sq.mt
in S.No.588/1C
2 Value per sq.mt Rs.247.10 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.26,494.06 Rs.577,915.8 Rs.5,46,822/-
acquired land
3 Multiplied land cost @ Rs.33,117.58/- @2.00 Rs.10,93,644/-
1.25 multiplier
10780 Per Sq.
mtr X 107.22 =
Rs.l
1,55,831.6/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
111/168
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A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs.33,117.58/- Rs.ll, Rs.10,93,644/-
55,831.6/-
7 Solatium@ 100% Rs.33,117.58/- Rs.ll, Rs.10,93,644/-
55,831.6/-
8 12% Addl.value from Rs.l3,326.88/- Rs. 1,38,700/- Rs.1,31,237/-
the date of Notification
to the Award date
9 Total compensation Rs.79,562/- Rs.24,50,363/- Rs.23,18,525/-
28.1.Accordingly the appeal suit in A.S.No.164 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.63 of 2019 dated 29.03.2021 is reduced Rs.23,18,525/- from Rs. 24,50,363/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
29.Conclusion in Appeal No.194 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.71 of 2019 covering the S.No.622/2 (S.No.622/2B) 112/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1516 sq.mt 1516 sq.mt 1516 sq.mt
in S.No.622/2
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.4,000/-
2A Total Market Value of Rs.188,272.04 Rs.8,171,240 Rs.60,64,000/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 2,35,340.05/- multiplier 1,21,28,000/-
10780 Per Sq.
mtr X 1516
=Rs.l,
63,42,480/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
2,35,340.05/- 1,63,42,480/- 1,21,28,000/-
7 Solatium@ 100% Rs. Rs. Rs.
2,35,340.05/- 1,63,42,480/- 1,21,28,000/-
8 12% Addl.value from Rs.74,515.01/- Rs.19,61,098/- Rs.14,55,360/-
the date of Notification
to the Award date
9 Total compensation Rs.5,45,195/- Rs. Rs.
3,46,46,058/- 2,57,11,360/-
113/168
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A.S.(MD)No.143 of 2023 etc.,
29.1.Accordingly the appeal suit in A.S.No. 194 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.71 of 2019 dated 29.03.2021 is reduced Rs.2,57,11,360/- from Rs. 3,46,46,058/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
30.Conclusion in Appeal No.269 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.46 of 2019 covering the S.No.447 (S,No.447/2) is modified and reduced as follows:
Compensatio Compensatio n determined n determined by the LAO by the Authority /P DJ, Dindigul 114/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 1 Extent of acquired land 320 sq.mt 320 sq.mt 320 sq.mt in S.No.447 2 Value per sq.mt Rs.124.19 Rs.5390.00 Rs.4300/-
2A Total Market Value of Rs.39,740.8 Rs.1,724,800 Rs.13,76,000/- acquired land 3 Multiplied land cost @ Rs.49,676/- @2.00 Rs.27,52,000/-
1.25 multiplier 10780 Per Sq.
mtr x320 =Rs.
34,49,600/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.49,676/- Rs.34,49,600/- Rs.27,52,000/- 7 Solatium@ 100% Rs.49,676/- Rs.34,49,600/- Rs.27,52,000/- 8 12% Addl.value from Rs. Rs.4,13,952/- Rs.3,30,240/-
the date of Notification 15,728.76/-
to the Award date 9 Total compensation Rs.l,15,081/- Rs.73,13,152/- Rs.58,34,240/-
30.1.Accordingly the appeal suit in A.S.No.269 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.46 of 2019 dated 29.03.2021 is reduced Rs.58,34,240/- from Rs. 73,13,152/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of 115/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., eight weeks from the date of receipt of copy of this order.
31.Conclusion in Appeal No.317 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.137 of 2019 covering the S.No.633/2 (S.No.633/2B) is modified and reduced as follows:
Compensatio Compensatio n determined n determined by the LAO by the Authority /P DJ, Dindigul 1 Extent of acquired land 3768 sq.mt 3768 sq.mt 3768 sq.mt in S.No.633/2 2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.3600/-
2A Total Market Value of Rs.467,947.92 Rs.20,809,520 Rs.
acquired land 1,35,64,800/-
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 5,84,934.90/- multiplier 2,71,29,600/-
10780 Per Sq.
mtr X 3768
=Rs.
4,06,19,040/-
4 Value of building -Nil- -Nil-
5 Value of trees Rs. 12,000/- Rs. 12,000/- Rs. 12,000/-
116/168
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A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs. Rs. Rs.
5,96,934.90/- 4,06,31,040/- 2,71,41,600/-
7 Solatium@ 100% Rs. Rs. Rs.
5,96,934.90/- 4,06,31,040/- 2,71,41,600/-
8 12% Addl.value from Rs. Rs. Rs.32,56,992/-
the date of Notification 1,85,206.18/- 48,74,285/-
to the Award date
9 Total compensation Rs. Rs. Rs.
13,79,076/- 8,61,36,365/- 5,75,40,192/-
31.1.Accordingly the appeal suit in A.S.No.317 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.137 of 2019 dated 29.03.2021 is reduced Rs.5,75,40,192/- from Rs. 8,61,36,365/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
32.Conclusion in Appeal No.319 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.70 of 2019 covering the S.No.439/1C (S.No.439/lC2) 117/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1580 sq.mt 1580 sq.mt 1580 sq.mt
in S.No.439/1C
2 Value per sq.mt Rs.98.85 Rs.5390.00 Rs.4500/-
2A Total Market Value of Rs.156,183 Rs.8,516,200 Rs.71,10,000/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 1,95,228.75/- multiplier 1,42,20,000/-
10780 Per Sq.
mtr X 1580
=Rs.
1,70,32,400/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.l, Rs.
1,95,228.75/- 70,32,400/- 1,42,20,000/-
7 Solatium@ 100% Rs.l, Rs.l, Rs.
95,228.75/- 70,32,400/- 1,42,20,000/-
8 12% Addl.value from Rs.61,814.69/- Rs.20,43,888/- Rs.17,06,400/-
the date of Notification
to the Award date
9 Total compensation Rs.4,52,272/- Rs. Rs.
3,61,08,688/- 3,01,46,400/-
118/168
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A.S.(MD)No.143 of 2023 etc.,
32.1.Accordingly the appeal suit in A.S.No.319 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.70 of 2019 dated 29.03.2021 is reduced Rs.3,01,46,400/- from Rs. 3,61,08,688/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
33.Conclusion in Appeal No.326 of 2023 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.134 of 2019 covering the S.No.633/4 (S.No.633/4B) is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1999 sq.mt 1999 sq.mt 1999 sq.mt
in S.No.633/4
119/168
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A.S.(MD)No.143 of 2023 etc.,
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.3600/-
2A Total Market Value of Rs.248,255.81 Rs.10,774,610 Rs.71,96,400/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 3,10,319.76/- multiplier 1,43,92,800/-
10780 Per Sq.
mtr X 1999
=Rs.
2,15,49,220/-
4 Value of building -Nil- -Nil-
5 Value of trees Rs.2000/- Rs.2000/- Rs.2000/-
6 Total (3+4+5) Rs. Rs. Rs.
3,12,319.76/- 2,15,51,220/- 1,43,94,800/-
7 Solatium@ 100% Rs. Rs. Rs.
3,12,319.76/- 2,15,51,220/- 1,43,94,800/-
8 12% Addl.value from Rs.98,255.61/- Rs.25,85,906/- Rs.17,27,376/-
the date of Notification
to the Award date
9 Total compensation Rs.7,22,895/- Rs. Rs.
4,56,88,346/- 3,05,16,976/-
33.1.Accordingly the appeal suit in A.S.No.326 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.134 of 2019 dated 29.03.2021 is reduced Rs.30516976/- from Rs. 4,56,88,346/- and the appellant is directed to deposit the reduced 120/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
34.Conclusion in Appeal No.6 of 2024 In view of the above discussion, the appeal suit is liable to be dismissed and amount awarded by the LARRA in L.A.O.P. 69 of 2019 covering the Survey No. 412/1 is confirmed.
Sl. Compensatio Compensation AS
No. n determined determined by
by the LAO the
Authority /PDJ,
Dindigul
1 Extent of acquired land 166 sq.mt 166 sq.mt 166 sq.mt
in S.No.412/1A
2 Value per sq.mt Rs.98.85 Rs.5390.00 Rs. 5390/-
2A Total Market Value of Rs.16409/- Rs.3767610/- Rs.3767610/-
acquired land
3 Multiplied land cost @ Rs.20511.38/- @2.00 multiplier Rs.
1.25 10780 Per Sq. 17,89,480/
mtr X 699
=Rs. 17,89,480/
4 Value of building Rs.7,45,864/- Rs.7,45,864/- Rs.7,45,864/-
5 Value of trees Rs.7,220/- Rs.7,220/- Rs.7,220/-
121/168
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A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs. Rs.25,42,564/- Rs.
7,73,595.38/- 25,42,564/-
7 Solatium@ 100% Rs. Rs.25,42,564/- Rs.
7,73,595.38/- 25,42,564/-
8 12% Addl.value from Rs.6,494.45/- Rs.2,14,738/- Rs.2,14,738/-
the date of Notification
to the Award date
9 Total compensation Rs. Rs.52,99,866/- Rs.
15,53,685/- 52,99,866/-
34.1.Accordingly, the appeal suit in A.S.No. 6 of 2024 is dismissed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.69 of 2019 dated 29.03.2021 is confirmed and the appellant is directed to deposit the award amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
35.Conclusion in Appeal No.73 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.43 of 2019 covering the S.No.588/1A, 588/1B, 122/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 588/1E, 589/1A, 589/2C is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 828.50 sq.mt 828.50 sq.mt 828.50 sq.mt
in S.No.588/1A
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.102891.41 Rs.4465615/- Rs.4225350/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.8450700/-
1.25 1,28,614.29/- multiplier
10780 Per Sq.
mtr X 828.50
=Rs.8931230/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.8931230 /- Rs.8450700/-
128614.29/-
7 Solatium@ 100% Rs. Rs.8931230/- Rs.8450700/-
128614.29 /-
8 12% Addl.value from Rs.40,722.75/- Rs.1071748/- Rs.1014084/-
the date of Notification
to the Award date
9 Total compensation Rs.2,97,951/- Rs.18934208/- Rs.17915484/-
123/168
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A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 39 sq.mt 39 sq.mt 39 sq.mt
land in 588/1B
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.1928.55 Rs.210,210 Rs.1,98,900/-
acquired land
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.3,97,800/-
1.25 2,410.69/- 10780 Per Sq.
mtr. x39
=Rs.4,20,420/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.4,20,420/- Rs.3,97,800/-
2,410.69/-
7 Solatium@ 100% Rs. Rs.4,20,420/- Rs.3,97,800/-
2,410.69/-
8 12% Addl.value from Rs.763.28 Rs.50,450.40 Rs.47,736/-
the date of
Notification to the
Award date
9 Total compensation Rs.5585/- Rs.8,91,290/- Rs.8,43,336/-
124/168
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A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 1402 sq.mt 1402 sq.mt 1402 sq.mt
land in S.No.588/1E
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs. Rs.7,556,780 Rs.71,50,200/-
acquired land 174,114.38
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.14,300,400/-
1.25 2,17,642.98/ 10780 Per Sq.
- mtr X 1402
=Rs.
1,53,32,958/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.1,53,32,958/- Rs.14,300,400/-
2,17,642.98/
-
7 Solatium@ 100% Rs. Rs.1,53,32,958/- Rs.14,300,400/-
2,17,642.98/
-
8 12% Addl.value from Rs. Rs.18,13,627/- Rs.17,16,048/-
the date of 68,911.63/-
Notification to the
Award date
9 Total compensation Rs. Rs.3,24,79,543/- Rs.3,03,16,848/-
5,04,198/-
125/168
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A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 16.50 sq.mt 16.50 sq.mt 16.50 sq.mt
land in S.No.589/1A
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.815.92 Rs.88,935 Rs.77,550/-
acquired land
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.1,55,100/-
1.25 1,019.91/- 10780 Per Sq.
mtr X 16.50 =Rs.
1,77,870/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.l, Rs.1,77,870/- Rs.1,55,100/-
019.91/-
7 Solatium@ 100% Rs.l, Rs.1,77,870/- Rs.1,55,100/-
019.91/-
8 12% Addl.value from Rs.322.92/- Rs.21,344/- Rs.18,612/-
the date of
Notification to the
Award date
9 Total compensation Rs.2,363/- Rs.3,77,084/- Rs.3,28,812/-
126/168
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A.S.(MD)No.143 of 2023 etc.,
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 44.33 sq.mt 44.33 sq.mt 44.33 sq.mt
land in S.No.589/2C
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs. Rs.2389387/- Rs.208351/-
acquired land 2192.11/-
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.416702/-
1.25 2,740.15/- 10780 Per Sq.
mtr X 44.33 =Rs.
4,77,877.40/-
4 Value of building -Nil- -Nil- -
5 Value of trees Rs. Rs. 1,986.45/- Rs. 1986.45/-
1,986.45/-
6 Total (3+4+5) Rs. Rs.4,79,863.85 /- Rs.418688.45/-
4,726.59/-
7 Solatium@ 100% Rs. Rs.4,79,863.85/- Rs.418688.45/-
4,726.59/-
8 12% Addl.value from Rs.867.61/- Rs.57,345/- Rs.50242.61/-
the date of
Notification to the
Award date
9 Total compensation Rs.10,321/- Rs.10,17,073/- Rs.8,87,619.51/-
35.1.Accordingly the appeal suit in A.S.No. 73 of 2024 is partly allowed and the amount awarded by the Land Acquisition, 127/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Rehabilitation and Resettlement Authority in L.A.O.P.No.43 of 2019 dated 29.03.2021 in S.No.588/1A (S.No.588/1A1) is reduced Rs.17915484/- from Rs.18934208/- , S.No.588/IB (S.No.588/ 1B2) is reduced Rs.8,43,336/- from Rs.8,91,290/- , S.No.588/lE (S.No. 588/ 1E2) is reduced Rs.3,03,16,848/- from Rs.3,24,79,543/- S.No. 589/1A (S.No.589/1A2) is reduced Rs.3,28,812/- from Rs. 3,77,084/- S.No.589/2C (S.No.589/2C2) is reduced Rs.887619.51/- from Rs.10,17,073/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
36.Conclusion in Appeal No.128 of 2024 In view of the above discussion, the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.50 of 2019 covering the S.No.599/1A, (S.No.599/1A1)is modified and reduced as follows:
128/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Sl. Compensatio Compensation AS No. n determined determined by by the LAO the Authority /PDJ, Dindigul 1 Extent of acquired land 699 sq.mt 699 sq.mt 699 sq.mt in S.No.599/1A 2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs. 3,600/-
2A Total Market Value of 34565.55 3767610 Rs.
acquired land 25,16,400/-
3 Multiplied land cost @ Rs.43,206.93 @2.00 multiplier Rs.
1.25 10780 Per Sq. 50,32,800/-
mtr X 699
=Rs.75,35,220/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.43,206.93 Rs.75,35,220/-
7 Solatium@ 100% Rs.43,206.93 Rs.75,35,220/- Rs.
50,32,800/-
8 12% Addl.value from Rs.17,386.95/- Rs.9,04,226/- Rs.6,03,936/-
the date of Notification
to the Award date
9 Total compensation Rs.1,03,801/- Rs.1,59,74,666/- Rs.
1,06,69,536/-
36.1.Accordingly, the appeal suit in A.S.No. 128 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.50 of 2019 dated 29.03.2021 is reduced Rs.1,06,69,324/- 129/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., from Rs.1,59,74,666/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
37.Conclusion in Appeal No.232 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.61 of 2019 covering the S.No.588/1A (S.No. 588/1A1), S.No.588/IB (S.No.588/ 1B2), S.No.588/lE (S.No.588/ 1E2), S.No.589/1A (S.No.589/1A2), S.No.589/2C (S.No.589/2C2) is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 552.33 sq.mt 552.33 sq.mt 552.33 sq.mt
in S.No.588/1A
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,100/-
130/168
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A.S.(MD)No.143 of 2023 etc.,
2A Total Market Value of Rs.68593.86 Rs.2,977,058.7 Rs.28,16,883/-
acquired land
3 Multiplied land cost @ Rs.85,742.33/- @2.00 Rs.56,33,766/-
1.25 multiplier
10780 Per Sq.
mtr X 552.33
=Rs.
59,54,117.40/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.85,742.33/- Rs. Rs.56,33,766/-
59,54,117.40/-
7 Solatium@ 100% Rs.85,742.33/- Rs. Rs.56,33,766/-
59,54,117.40/-
8 12% Addl.value from Rs.27,148.35/- Rs.7,14,494/- Rs.6,76,051/-
the date of Notification
to the Award date
9 Total compensation Rs.l,98,633/- Rs. Rs.
1,26,22,729/- 1,19,43,583/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 39 sq.mt 39 sq.mt 39 sq.mt
land in S.No.588/1B
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.1928.55 Rs.210,210 Rs.1,98,900/-
acquired land
131/168
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A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.3,97,800/-
1.25 2,410.69/- 10780 Per Sq.
mtr. x39
=Rs.4,20,420/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.4,20,420/- Rs.3,97,800/-
2,410.69/-
7 Solatium@ 100% Rs. Rs.4,20,420/- Rs.3,97,800/-
2,410.69/-
8 12% Addl.value from Rs.763.28 Rs.50,450.40 Rs.47,736/-
the date of
Notification to the
Award date
9 Total compensation Rs.5585/- Rs.8,91,290/- Rs.8,43,336/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 1402 sq.mt 1402 sq.mt 1402 sq.mt
land in S.No.588/1E
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs. Rs.7,556,780 Rs.71,50,200/-
acquired land 174,114.38
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.14,300,400/-
1.25 2,17,642.98/ 10780 Per Sq.
- mtr X 1402
=Rs.1,51,13,560/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
132/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )
A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs. Rs.1,51,13,560/- Rs.14,300,400/-
2,17,642.98/
-
7 Solatium@ 100% Rs. Rs.1,51,13,560/- Rs.14,300,400/-
2,17,642.98/
-
8 12% Addl.value from Rs. Rs.18,13,627/- Rs.17,16,048/-
the date of 68,911.63/-
Notification to the
Award date
9 Total compensation Rs. Rs.3,20,40,747/- Rs.3,03,16,848/-
5,04,198/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 16.50 sq.mt 16.50 sq.mt 16.50 sq.mt
land in S.No.589/1A
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.815.92 Rs.88,935 Rs.77,550/-
acquired land
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.1,55,100/-
1.25 1,019.91/- 10780 Per Sq.
mtr X 16.50 =Rs.
1,77,870/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.l, Rs.1,77,870/- Rs.1,55,100/-
019.91/-
133/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )
A.S.(MD)No.143 of 2023 etc.,
7 Solatium@ 100% Rs.l, Rs.1,77,870/- Rs.1,55,100/-
019.91/-
8 12% Addl.value from Rs.322.92/- Rs.21,344/- Rs.18,612/-
the date of
Notification to the
Award date
9 Total compensation Rs.2,363/- Rs.3,77,084/- Rs.3,28,812/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PDJ,
Dindigul
1 Extent of acquired 36.94 sq.mt 36.94 sq.mt 36.94 sq.mt
land in S.No.589/1C
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.1,826.68 Rs.199,106.6 Rs.1,73,618/-
acquired land
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.3,47,236/-
1.25 2,283.35/- 10780 Per Sq.
mtr X 36.94 =Rs.
3,98,213.20/-
4 Value of building -Nil- -Nil- -
5 Value of trees Rs. Rs. 1,702.67/- Rs. 1,702.67/-
1,702.67/-
6 Total (3+4+5) Rs. Rs.3,99,915.87/- Rs.3,48,938.67/-
3,986.02/-
7 Solatium@ 100% Rs. Rs.3,99,915.87/- Rs.3,48,938.67
3,986.02/-
8 12% Addl.value from Rs.722.97/- Rs.47,786/- Rs.41,872.64/-
the date of
Notification to the
Award date
9 Total compensation Rs.8,695/- Rs.8,47,618/- Rs.7,39,749.98/-
134/168
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A.S.(MD)No.143 of 2023 etc.,
37.1.Accordingly the appeal suit in A.S.No.232 of 2023 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.61 of 2019 dated 29.03.2021 in S.No.588/1A (S.No.588/1A1) is reduced Rs.1,19,43,583/- from Rs.1,26,22,729/- , S.No.588/IB (S.No.588/ 1B2) is reduced Rs.8,43,336/- from Rs.8,91,290/- , S.No.588/lE (S.No.588/ 1E2) is reduced Rs.3,03,16,848/- from Rs.3,20,40,747/- S.No.589/1A (S.No.589/1A2) is reduced Rs.3,28,812/- from Rs. 3,77,084/- S.No.589/2C (S.No.589/2C2) is reduced Rs.7,39,749.98/- from Rs.8,47,618/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
38.Conclusion in Appeal No.233 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA 135/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., in L.A.O.P.No.68 of 2019 covering the 589/1B1(S.No.589/3) is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 2000 sq.mt 2000 sq.mt 2000 sq.mt
in 589/1B1
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.98,900 Rs.10,780,000 Rs.
acquired land 94,00,000/-
3 Multiplied land cost @ Rs. 1,23,625/- @2.00 Rs.
1.25 multiplier 1,88,00,000/-
10780 Per Sq.
mtr X 2000
=Rs.
2,15,60,000/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. 1,23,625/- Rs. Rs.
2,15,60,000/- 1,88,00,000/-
7 Solatium@ 100% Rs. 1,23,625/- Rs. Rs.
2,15,60,000/- 1,88,00,000/-
8 12% Addl.value from Rs.39,143.01/- Rs.25,87,200/- Rs.
the date of Notification 22,56,000/-
to the Award date
9 Total compensation Rs.2,86,393/- Rs. Rs.
4,57,07,200/- 3,98,56,000/-
136/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )
A.S.(MD)No.143 of 2023 etc.,
38.1.Accordingly the appeal suit in A.S.No. 233 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.68 of 2019 dated 29.03.2021 is reduced Rs.3,98,56,000/- from Rs. 4,57,07,200/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
39.Conclusion in Appeal No.234 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.44 of 2019 covering the S.No.430/1B2B, (S.No. 430/5) is modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 834 sq.mt 834 sq.mt 834 sq.mt
in S.No.430/1B2B
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
137/168
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A.S.(MD)No.143 of 2023 etc.,
2A Total Market Value of Rs.41,241.3 Rs.4,495,260 Rs.
acquired land 39,19,800/-
3 Multiplied land cost @ Rs.51,551.63/- @2.00 Rs.
1.25 multiplier 78,39,600/-
10780 Per sq.
mtr
x 834
= Rs.
89,90,520/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.51,551.63/- Rs.89,90,520/- Rs.
78,39,600/-
7 Solatium@ 100% Rs.51,551.63/- Rs.89,90,520/- Rs.
78,39,600/-
8 12% Addl.value from Rs. Rs. Rs.9,40,752/-
the date of Notification 16,322.64/- 10,78,862/-
to the Award date
9 Total compensation Rs.l,19,426/- Rs. Rs.
1,90,59,902/- 1,66,19,952/-
39.1.Accordingly the appeal suit in A.S.No.234 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.44 of 2019 dated 29.03.2021 is reduced Rs.1,66,19,952/- from Rs.1,90,59,902/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a 138/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., period of eight weeks from the date of receipt of copy of this order.
40.Conclusion in Appeal No.236 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.65 of 2019 covering the S.No.440/1B (S.No.440/ 1B2) and S.No.441/2B, (S.No.441/2B2) are modified and reduced as follows:
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 1230 sq.mt 1230 sq.mt 1230
in S.No.440/1B
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.4300/-
2A Total Market Value of Rs.152,753.7 Rs.6,629,700 Rs.5289000/-
acquired land
3 Multiplied land cost @ Rs. 1,90,942.13 @2.00 Rs.10578000/-
1.25 multiplier
10780 Per Sq.
mtr X 1230
=Rs.
1,32,59,400/-
139/168
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A.S.(MD)No.143 of 2023 etc.,
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. 1,90,942.13 Rs. Rs.10578000/-
1,32,59,400/-
7 Solatium@ 100% Rs. 1,90,942.13 Rs. Rs.10578000/-
1,32,59,400/-
8 12% Addl.value from Rs.60,457.42 Rs.15,91,128/- Rs.1269360/-
the date of Notification
to the Award date
9 Total compensation Rs.4,42,342 Rs. Rs.22425360/
2,81,09,928/-
Compensatio Compensatio
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 4040 sq.mt 4040 sq.mt 4040 sq.mt
in S.No.441/2B
2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.4,300/-
2A Total Market Value of Rs.501,727.6 Rs.21,775,600 Rs.
acquired land 1,73,72,000/-
3 Multiplied land cost @ Rs.6,27,159.50 @2.00 Rs.
1.25 multiplier 3,47,44,000/-
10780 Per Sq.
mtr X 4040
=Rs.
4,35,51,200/-
4 Value of building Rs.1,91,940.00 Rs.l,91,940 Rs.l,91,940/-
5 Value of trees -Nil- -Nil-
140/168
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A.S.(MD)No.143 of 2023 etc.,
6 Total (3+4+5) Rs.8,19,099.50 Rs. Rs.
4,37,43,140/- 3,49,35,940/-
7 Solatium@ 100% Rs.8,19,099.50 Rs. Rs.
4,37,43,140/- 3,49,35,940/-
8 12% Addl.value from Rs.1,98,575.63 Rs.52,26,144/- Rs.
the date of Notification 4,19,2312.8/-
to the Award date
9 Total compensation Rs. Rs. Rs.
18,36,775/- 9,27,12,424/- 7,40,64,192.8/
-
40.1.Accordingly the appeal suit in A.S.No. 236 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.65 of 2019 dated 29.03.2021 in S.No.440/1B (S.No.440/ 1B2) is reduced Rs.22425360/- from Rs.2,81,09,928/- and in S.No.441/2B, (S.No. 441/2B2) is reduced Rs.Rs.7,40,64,192.8/- from Rs.9,27,12,424/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order. 141/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
41.Conclusion in Appeal No.237 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.72 of 2019 covering the S.No.588/1C, (S.No. 588/1C1) is modified and reduced as follows:
Compensatio Compensation n determined determined by by the LAO the Authority /P DJ, Dindigul 1 Extent of acquired land 128.67 sq.mt 128.67 sq.mt 128.67 sq.mt in S.No.588/1C 2 Value per sq.mt Rs.247.10 Rs.5390.00 Rs.5,100/-
2A Total Market Value of Rs.31,794.35 Rs.693,531.3 Rs.6,56,217/- acquired land 3 Multiplied land cost @ Rs.39742.95/- @2.00 Rs.13,12,434/-
1.25 multiplier 10780 Per Sq.
mtr X 128.67 =Rs.
13,87,062.60/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.39742.95/- Rs. Rs.13,12,434/-
13,87,062.60/-
7 Solatium@ 100% Rs.39742.95/- Rs. Rs.13,12,434/-
13,87,062.60/-
142/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 8 12% Addl.value from Rs. 15,993/- Rs.1,66,448/- Rs.
the date of Notification 1,57,492.08/-
to the Award date 9 Total compensation Rs.95,479/- Rs.29,40,573/- Rs.
27,82,360.08/-
41.1.Accordingly the appeal suit in A.S.No.237 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.72 of 2019 dated 29.03.2021 is reduced Rs.27,82,360.08/- from Rs. 29,40,573/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
42.Conclusion in Appeal No.239 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.60 of 2019 covering the S.No.633/3, (S.No.633/3C) is modified and reduced as follows:
143/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Compensatio Compensatio n determined n determined by the LAO by the Authority /P DJ, Dindigul 1 Extent of acquired land 2373 sq.mt 2373 sq.mt 2373 sq.mt in S.No.633/3C 2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.3,600/-
2A Total Market Value of Rs.294,702.87 Rs.12,790,470 Rs.85,42,800/- acquired land 3 Multiplied land cost @ Rs.3,68,378.59 @2.00 Rs.
1.25 multiplier 1,70,85,600/-
10780 Per Sq.
mtr X 2373 =Rs.
2,55,80,940/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.3,68,378.59 Rs. Rs.
2,55,80,940/- 1,70,85,600/-
7 Solatium@ 100% Rs.3,68,378.59 Rs. Rs.
2,55,80,940/- 1,70,85,600/-
8 12% Addl.value from Rs. 1,16,638.60 Rs.30,69,713/- Rs.20,50,272/-
the date of Notification
to the Award date
9 Total compensation Rs.8,53,396/- Rs. Rs.
5,42,31,593/- 3,62,21,472/-
42.1.Accordingly the appeal suit in A.S.No. 239 of 2024 is partly allowed and the amount awarded by the Land Acquisition, 144/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Rehabilitation and Resettlement Authority in L.A.O.P.No.60 of 2019 dated 29.03.2021 is reduced Rs.3,62,21,472/- from Rs. 5,42,31,593/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
43.Conclusion in Appeal No.243 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.45 of 2019 covering the (S.No.432/2B), S.No.432/2B1 is modified and reduced as follows:
Compensatio Compensatio n determined n determined by the LAO by the Authority /P DJ, Dindigul 1 Extent of acquired land 1650 sq.mt 1650 sq.mt 1650 sq.mt in S.No.432/2B1 2 Value per sq.mt Rs.75.05 Rs.5390.00 Rs.5,000/-
2A Total Market Value of Rs.123,832.5 Rs.8,893,500 Rs.82,50,000/- acquired land 145/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 3 Multiplied land cost @ Rs. 1,54,790.63 @2.00 Rs.
1.25 multiplier 1,65,00,000/-
10780 Per Sq.
mtr X 1650 =Rs.
1,77,87,000/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. 1,54,790.63 Rs. Rs.
1,77,87,000/- 1,65,00,000/-
7 Solatium@ 100% Rs. 1,54,790.63 Rs. Rs.
1,77,87,000/- 1,65,00,000/-
8 12% Addl.value from Rs.49,010.88 Rs.21,34,440 Rs.19,80,000/-
the date of Notification
to the Award date
9 Total compensation + Rs.3,58,592 Rs. Rs.
Bank Interest +1,100 3,77,08,440/- 3,49,80,000/-
Total compensation Rs.3,59,692 Rs. Rs.
(Amount Transferred 3,77,08,440/- 3,49,80,000/-
from Spl.DRO A/C to
Land owner)
43.1.Accordingly the appeal suit in A.S.No. 243 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.45 of 2019 dated 29.03.2021 is reduced Rs.3,49,80,000/- from Rs.3,77,08,440/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a 146/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., period of eight weeks from the date of receipt of copy of this order.
44.Conclusion in Appeal No.244 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.128 of 2019 covering the S.No.713/2B, (S.No.713/2B2) is modified and reduced as follows:
Compensatio Compensatio n determined n determined by the LAO by the Authority /P DJ, Dindigul 1 Extent of acquired land 694 sq.mt 694 sq.mt 694 sq.mt in S.No.713/2B 2 Value per sq.mt Rs. 124.02 Rs.5390.00 Rs.3,600/-
2A Total Market Value of Rs.86,069.88 Rs.3,740,660 Rs.24,98,400/- acquired land 3 Multiplied land cost @ Rs. @2.00 Rs.49,96,800/-
1.25 1,07,587.34/- multiplier 10780 Per Sq.
mtr x694 =Rs.
74,81,320/-
4 Value of building -Nil- -Nil-
147/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.74,81,320/- Rs.49,96,800/-
1,07,587.34/-
7 Solatium@ 100% Rs. Rs.74,81,320/- Rs.49,96,800/-
1,07,587.34/-
8 12% Addl.value from Rs.43,294.33/- Rs.8,97,758/- Rs.5,99,616/-
the date of Notification to the Award date 9 Total compensation Rs.2,58,469 Rs. Rs.
+2889 =Rs. 1,58,60,398/- 1,05,93,216/-
2,61,358 44.1.Accordingly the appeal suit in A.S.No. 244 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.128 of 2019 dated 29.03.2021 is reduced Rs.1,05,93,216/- from Rs. 1,58,60,398/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
45.Conclusion in Appeal No.245 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in 148/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., L.A.O.P.No.4 of 2020 covering the S.No.638/2A1, (S.No.638/6) is modified and reduced as follows:
Compensati Compensation on determined by determined the by the LAO Authority /PD J, Dindigul 1 Extent of acquired land 750 sq.mt 750 sq.mt 750 sq.mt in S.No.638/2A1 2 Value per sq.mt Rs.98.85 Rs.5390.00 Rs.4,100/-
2A Total Market Value of Rs.74,137.5 Rs.4,042,500 Rs.30,75,000/- acquired land 3 Multiplied land cost @ Rs.92,671.88 @2.00 Rs.61,50,000/-
1.25 multiplier 10780 Per Sq.
mtr x750
= Rs.
80,85,000/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.92,671.88 Rs.80,85,000/- Rs.61,50,000/-
7 Solatium@ 100% Rs.92,671.88 Rs.80,85,000/- Rs.61,50,000/-
8 12% Addl.value from Rs.29,342.41 Rs.9,70,200/- Rs.7,38,000-
the date of Notification
to the Award date
9 Total compensation Rs.2,14,686/- Rs. Rs.
1,71,40,200/- 1,30,38,000/-
149/168
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A.S.(MD)No.143 of 2023 etc.,
45.1.Accordingly the appeal suit in A.S.No.245 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.4 of 2020 dated 29.03.2021 is reduced Rs.1,30,38,000/- from Rs. 1,71,40,200/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
46.Conclusion in Appeal No.248 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.51 of 2019 covering the S.No.596/lA, (S.No.596/lAl) is modified and reduced as follows:
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PD
J, Dindigul
1 Extent of acquired land 534 sq.mt 534 sq.mt 534 sq.mt
in S.No.596/1A
2 Value per sq.mt Rs. 124.02 Rs.5390.00 Rs.5,100/-
150/168
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A.S.(MD)No.143 of 2023 etc.,
2A Total Market Value of Rs.66,226.68 Rs.2,878,260 Rs.27,23,400/-
acquired land
3 Multiplied land cost @ Rs.82,783.35 @2.00 Rs.54,46,800/-
1.25 multiplier
10780 Per Sq.
mtr X 534
=Rs.
57,56,520/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.82,783.35 Rs.57,56,520/- Rs.54,46,800/-
7 Solatium@ 100% Rs.82,783.35 Rs.57,56,520/- Rs.54,46,800/-
8 12% Addl.value from Rs. Rs.6,90,782/- Rs.6,53,616/-
the date of Notification 33,312.93/-
to the Award date 9 Total compensation Rs.l,98,880/- Rs. Rs.
1,22,03,822/- 1,15,47,216/-
46.1.Accordingly the appeal suit in A.S.No. 248 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.51 of 2019 dated 29.03.2021 is reduced Rs.1,15,47,216/- from Rs. 1,22,03,822/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order. 151/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
47.Conclusion in Appeal No.249 of 2024 In view of the above discussion, in the appeal suit is dismissed and amount awarded by the LARRA in L.A.O.P.No.133 of 2019 covering the S.No.410/lA (S.No.410/1A2) is confirmed.
Compensati Compensatio AS
on n determined
determined by the
by the LAO Authority /P
DJ, Dindigul
1 Extent of 331 sq.mt 331 sq.mt 331 sq.mt
acquired land in
S.No.410/1A
2 Value per sq.mt Rs.5390/- Rs.5390.00/- Rs.5,390/-
2A Total Market Rs.
Value 17,84,090/-
3 Multiplied land Rs. @2.00 Rs.
cost @ 1.25 22,30,112.50 multiplier 35,68,180/-
/- 10780 Per Sq.
mtr x 331
=Rs.
35,68,180/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
22,30,112.50 35,68,180/- 35,68,180/-
/-
152/168
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A.S.(MD)No.143 of 2023 etc.,
7 Solatium@ 100% Rs. Rs. Rs.
22,30,112.50 35,68,180/- 35,68,180/-
/-
8 12% Addl.value Rs. Rs.4,28,182/- Rs.428181.6/-
from the date of 7,06,113.82/-
Notification to
the Award date
9 Total Rs. Rs. Rs.
compensation 51,66,338.82 75,64,542/- 75,64,542/-
/-
47.1.Accordingly the appeal suit in A.S.No. 249 of 2024 is dismissed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.133 of 2019 dated 29.03.2021 is confirmed and the appellant is directed to deposit the amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
153/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc.,
48.Conclusion in Appeal No.266 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.41 of 2019 covering the S.No.590/1B1, (S.No.590/6) and S.No.589/ 1B2, (S.No.589/4) is modified and reduced as follows:
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PD
J, Dindigul
1 Extent of acquired land 1644 sq.mt 1644 sq.mt 1644 sq.mt
in S.No.590/1B1
2 Value per sq.mt Rs.49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.81,295.8 Rs.8,861,160 Rs.77,26,800/-
acquired land
3 Multiplied land cost @ Rs. @2.00 Rs.
1.25 1,01,619.75 multiplier 1,54,53,600/-
10780 Per Sq.
mtr. X 1644
= Rs.
1,77,22,320
4 Value of building -Nil- -Nil-
5 Value of trees Rs.1,172 Rs.1,172 Rs.1,172 /-
6 Total (3+4+5) Rs. Rs.1,77,23,492 Rs.
1,02,791.75 1,54,54,772/-
154/168
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A.S.(MD)No.143 of 2023 etc.,
7 Solatium@ 100% Rs. Rs.1,77,23,492 1,54,54,772/-
1,02,791.75
8 12% Addl.value from Rs.32,175.56 Rs.42,53,357 Rs.18,54,572.64
the date of Notification
to the Award date
9 Total compensation Rs.2,37,759 Rs.3,97,00,341 Rs.
3,27,64,116/-
Compensati Compensation AS
on determined by
determined the
by the LAO Authority /PD
J, Dindigul
1 Extent of acquired land 1500 sq.mt 1500 sq.mt Rs.1500 sq.mt
in S.No.589/1B2
2 Value per sq.mt Rs.49.45 Rs.5390 Rs.4,700/-
2A Total Market value Rs.70,50,000/-
3 Multiplied land cost @ Rs.92,718.75 @2.00 Rs.
1.25 Multiplier 1,41,00,000/-
10780 Per
Sq.mtr X 1500
=Rs.
1,61,70,000
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.92,718.75 Rs. 1,61,70,000 Rs.
1,41,00,000/-
7 Solatium@ 100% Rs.92,718.75 Rs. 1,61,70,000 Rs.
1,41,00,000/-
8 12% Addl.value from Rs.29,357.26 Rs. 19,40,400 Rs.16,92,000/-
the date of Notification
to the Award date
155/168
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A.S.(MD)No.143 of 2023 etc.,
9 Total compensation Rs.2,14,795/- Rs.3,42,80,400 Rs.
2,98,92,000/-
48.1.Accordingly the appeal suit in A.S.No. 266 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.41 of 2019 dated 29.03.2021 in S.No.590/1B1, (S.No.590/6) is reduced Rs.3,27,64,116/- from Rs.3,97,00,341/- and S.No.589/ 1B2, (S.No. 589/4) is reduced Rs.2,98,92,000/- from Rs.3,42,80,400/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
49.Conclusion in Appeal No.267 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.135 of 2019 covering the S.No.636/1B1 (S.No.636/3) is modified and reduced as follows:
156/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Compensati Compensation AS on determined by determined the by the LAO Authority /PD J, Dindigul 1 Extent of acquired land 4361 sq.mt 4361 sq.mt 4361 sq.mt in S.No.636/1B1 2 Value per sq.mt Rs. 124.19 Rs.5390.00 Rs.3,900/-
2A Total Market Value of Rs.541,592.59 Rs.23,505,790 Rs.
acquired land 1,70,07,900/-
3 Multiplied land cost @ Rs. @2.00 Rs.
multiplier 3,40,15,800/-
1.25 6,76,990.74/- 10780 Per Sq.
mtr X4361
=Rs.
4,70,11,580/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
3,40,15,800/-
6,76,990.74/- 4,70,11,580/-
7 Solatium@ 100% Rs. Rs. Rs.
3,40,15,800/-
6,76,990.74/- 4,70,11,580/-
8 12% Addl.value from Rs. Rs.56,41,390/- Rs.40,81,896/-
the date of Notification
to the Award date 2,14,353.54/-
9 Total compensation Rs. Rs. Rs.
15,68,335/- 9,96,64,550/- 7,21,13,496/-
157/168
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A.S.(MD)No.143 of 2023 etc.,
49.1.Accordingly the appeal suit in A.S.No.267 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.135 of 2019 dated 29.03.2021 is reduced Rs.7,26,09,576/- from Rs. 9,96,64,550/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
50.Conclusion in Appeal No.268 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.42 of 2019 covering the S.No.588/1C, (S.No. 588/1C1) and S.No.588/ 1F2, (S.No.588/6) is modified and reduced as follows:
158/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Compensat Compensation AS ion determined by determine the d by the Authority /PDJ, LAO Dindigul 1 Extent of acquired 64.33 sq.mt 64.33 sq.mt 64.33 sq.mt land in S.No. 588/1C 2 Value per sq.mt Rs.247.10 Rs.5390.00 Rs.5100/-
2A Total Market Rs. Rs.346,738.7 Rs.3,28,083/- Value of acquired 15,895.94 land 3 Multiplied land Rs. @2.00 multiplier Rs.6,56,166/-
cost @ 1.25 19,869.93/- 10780 Per Sq. mtr X 64.33 = Rs.
693477.40/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.6,93,477.40/- Rs.6,56,166/-
19,869.93/-
7 Solatium@ 100% Rs. Rs.6,93,477.40/- Rs.6,56,166/-
19,869.93/-
8 12% Addl.value Rs. Rs.83,217.00/- Rs.78,739.92/-
from the date of 7995.88/-
Notification to the Award date 9 Total Rs.47,736/- Rs.14,70,172/- Rs.13,91,071.92/-
compensation
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A.S.(MD)No.143 of 2023 etc.,
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 750 sq.mt 750 sq.mt 750 sq.mt
in S.No.588/ 1F2
2 Value per sq.mt Rs. 124.02 Rs.5390 Rs.5100/-
2A Total Market Value of Rs.93,015 Rs.4,042,500 Rs.
acquired land 38,25,000/-
3 Multiplied land cost @ Rs. @ 2.00 Rs.
1.25 1,16,268.75/- Multiplier 76,50,000/-
10780 Per
Sq.mtr X 750
=Rs.
80,85,000/-
4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs. Rs.
1,16,268.75/- 80,85,000/- 76,50,000/-
7 Solatium@ 100% Rs. Rs. Rs.
1,16,268.75/- 80,85,000/- 76,50,000/-
8 12% Addl.value from Rs. Rs.9,70,200/- Rs.9,18,000/-
the date of Notification 46,787.82/-
to the Award date 9 Total compensation Rs.2,79,325/- Rs.1,71,40,200 Rs.
1,62,18,000/-
50.1.Accordingly the appeal suit in A.S.No.268 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.42 of 160/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 2019 dated 29.03.2021 in S.No.588/1C, (S.No.588/1C1) is reduced Rs.13,91,071.92/- from Rs.14,70,172/- and in S.No.588/ 1F2, (S.No.588/6) is reduced Rs.1,62,18,000/- from Rs.1,71,40,200/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order.
51.Conclusion in Appeal No.273 of 2024 In view of the above discussion, in the appeal suit is liable to be allowed in part and amount awarded by the LARRA in L.A.O.P.No.62 of 2019 covering the S.No.(431/3) 431/1B2A, S.No. (430/3) 430/1B2A and S.No.(430/2A1) 430/2A is modified and reduced as follows:
Compensatio Compensation A.S.
n determined determined by
by the LAO the
Authority /PDJ,
Dindigul
1 Extent of acquired land 4750 sq.mt 4750 sq.mt 4750 sq.mt
in S.No.431/1B2A
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A.S.(MD)No.143 of 2023 etc.,
2 Market Value per sq.mt Rs.124.19 Rs.5390.00 Rs.5000/-
2A Total Market Value of Rs.589,902.5 Rs.25,602,500 Rs.
acquired land 2,37,50,000/-
3 Multiplied land cost @ Rs. @2.00 multiplier Rs.
1.25 7,37,378.13/- 10780 Per 4,75,00,000/-
Sq.mtr X 4750
=Rs.
5,12,05,000/-
4 Value of building Rs.3,08,078 Rs.3,08,078 Rs.3,08,078/-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs. Rs.5,15,13,078/- Rs.
10,45,456.13/- 4,78,08,078/-
7 Solatium@ 100% Rs. Rs.5,15,13,078/- Rs.
10,45,456.13/- 4,78,08,078/-
8 12% Addl.value from Rs. Rs.61,44,600/- Rs.
the date of Notification 2,33,473.82/- 57,36,969/-
to the Award date
9 Total compensation Rs.23,24,386/- Rs. Rs.
10,91,70,756/- 10,13,53,125/
-
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 4000 sq.mt 4000 sq.mt 4000 sq.mt
in S.No. 430/1B2A
2 Value per sq.mt Rs.124.19 Rs.5390.00 Rs.4700/-
2A Total Market Value of Rs.496,760 Rs.21,560,000 Rs.
acquired land 1,88,00,000/-
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A.S.(MD)No.143 of 2023 etc.,
3 Multiplied land cost @ Rs.6,20,950/- @2.00 Rs.
1.25 multiplier 3,76,00,000/-
10780 Per Sq.
mtr X 4000
=Rs.
4,31,20,000/-
4 Value of building Rs.89,763/- Rs.89,763/- Rs.89,763/-
5 Value of trees Rs.48,180/- Rs.48,180/- Rs.48,180/-
6 Total (3+4+5) Rs.7,58,893/- Rs. Rs.
43,257,943/- 3,77,37,943/-
7 Solatium@ 100% Rs.7,58,893/- Rs. Rs.
43,257,943/- 3,77,37,943/-
8 12% Addl.value from Rs. Rs.51,74,400/- Rs.45,28,553/-
the date of Notification 1,96,609.53/-
to the Award date 9 Total compensation Rs.17,14,396/- Rs. Rs.
91,690,286/- 8,00,04,439/-
Compensatio Compensatio AS
n determined n determined
by the LAO by the
Authority /P
DJ, Dindigul
1 Extent of acquired land 31 sq.mt 31 sq.mt 31 sq.mt
in d S.No. 430/2A
2 Value per sq.mt Rs. 49.45 Rs.5390.00 Rs.4,700/-
2A Total Market Value of Rs.1,532.95/- Rs.167,090/- Rs.1,45,700/-
acquired land
3 Multiplied land cost @ Rs.1916.19/- @2.00 Rs.2,91,400/-
1.25 multiplier
10780 Per Sq.
mtr X 31
=Rs.334180/-
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4 Value of building -Nil- -Nil-
5 Value of trees -Nil- -Nil-
6 Total (3+4+5) Rs.1916.19/- Rs.334180/- Rs.2,91,400/-
7 Solatium@ 100% Rs.1916.19/- Rs.334180/- Rs.2,91,400/-
8 12% Addl.value from Rs.606.72/- Rs.40,102/- Rs.34,968/-
the date of Notification
to the Award date
9 Total compensation Rs.4,439/- Rs.708462/- Rs.6,17,768/-
51.1.Accordingly the appeal suit in A.S.No.273 of 2024 is partly allowed and the amount awarded by the Land Acquisition, Rehabilitation and Resettlement Authority in L.A.O.P.No.62 of 2019 dated 29.03.2021 in S.No.(431/3) 431/1B2A is reduced Rs. 10,13,53,125/- from Rs.10,91,70,756/- , in S.No.(430/3) 430/1B2A is reduced Rs.8,00,04,439/- from Rs.91,690,286/-, in S.No. (430/2A1) 430/2A is reduced Rs.617768/- from Rs.708462/- and the appellant is directed to deposit the reduced amount, less any amount if already deposited, within a period of eight weeks from the date of receipt of copy of this order. No costs. Consequently the connected Civil Miscellaneous petitions are closed. 164/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., Sl. A.S.No. L.A.O.P.No. Survey No. LAOP AS Result No. 1 143 of 2023 64 of 2019 439/1C2 Rs.3,61,08,688/- Rs.3,01,46,400/- Reduced 2 146 of 2023 49 of 2019 713/2A Rs.3,04,91,294/- Rs.2,06,35,868/- Reduced 3 147 of 2023 59 of 2019 419/2C Rs.4,37,42,783/- Rs.4,37,42,783/-
Confirmed 420/2C Rs.3,95,26,929/- Rs.3,95,26,929/- 4 154 of 2023 66 of 2019 432/2A Rs.8,46,49,734/- Rs.7,85,24,800/- Reduced 5 164 of 2023 63 of 2019 588/1C Rs.24,50,363/- Rs.23,18,525/- Reduced 6 194 of 2023 71 of 2019 622/2 Rs.3,46,46,058/- Rs.2,57,11,360/-
Reduced 7 269 of 2023 46 of 2019 447/2 Rs.73,13,152/- Rs.58,34,240/- Reduced 8 317 of 2023 137 of 2019 633/2 Rs.8,61,36,365/- Rs.5,75,40,192/- Reduced 9 319 of 2023 70 of 2019 439/1C Rs.3,61,08,688/- Rs.3,01,46,400/- Reduced 10 326 of 2023 13 of 2019 633/4 Rs.4,56,88,346/- Rs.30516976/- Reduced 11 6 of 2024 69 of 2019 412/1A1 Rs.52,99,866/- Rs.52,99,866/- Confirmed 12 73 of 2024 43 of 2019 588/1A Rs.18934208/- Rs.17915484/-
588/1B Rs.8,91,290/- Rs.8,43,336/-
588/1E Rs.3,20,40,747/- Rs.3,03,16,848/- Reduced 589/1A Rs.3,77,084/- Rs.3,28,812/-
589/2C Rs.10,17,073/- Rs.887619.51/-
13 128 of 2024 50 of 2019 599/1A Rs.1,59,74,666/- Rs.1,06,69,536/- Reduced 14 232 of 2024 61 of 2019 588/1A Rs.1,26,22,729/- Rs.1,19,43,583/-
588/1B Rs.8,91,290/- Rs.8,43,336/-
588/1E Rs.3,20,40,747/- Rs.3,03,16,848/- Reduced 589/1A2 Rs.3,77,084/- Rs.3,28,812/-
589/2C Rs.8,47,618/- Rs.7,39,749.98/-
15 233 of 2024 68 of 2019 589/1B1 Rs.4,57,07,200/- Rs.3,98,56,000/- Reduced 16 234 of 2024 44 of 2019 430/1B2B Rs.1,90,59,902/- Rs.1,66,19,952/- Reduced 17 236 of 2024 65 of 2019 440/1B Rs.2,81,09,928/- Rs.22425360/-
Reduced 441/2B Rs.9,27,12,424/- Rs.7,40,64,192.8/- 165/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., 18 237 of 2024 72 of 2019 588/1C Rs.29,40,573/- Rs.27,82,360.08/- Reduced 19 239 of 2024 60 of 2019 633/3C Rs.5,42,31,593/- Rs.3,62,21,472/- Reduced 20 243 of 2024 45 of 2019 432/2B Rs.3,77,08,440/- Rs.3,49,80,000/- Reduced 21 244 of 2024 128 of 2019 713/2B2 Rs.1,58,60,398/- Rs.1,05,93,216/- Reduced 22 245 of 2024 4 of 2020 638/2A1 Rs.1,71,40,200/- Rs.1,30,38,000/- Reduced 23 248 of 2024 51 of 2019 596/1A Rs.1,22,03,822/- Rs.1,15,47,216/- Reduced 24 249 of 2024 133 of 2019 410/1A Rs.75,64,542/- Rs.75,64,542/- Confirmed 25 266 of 2024 41 of 2019 589/B2 Rs.3,97,00,341/- Rs.3,27,64,116/-
Reduced 590/1B1 Rs.3,42,80,400/- Rs.2,98,92,000/- 26 267 of 2024 135 of 2019 636/1B1 Rs.9,96,64,550/- Rs.7,21,13,496/- Reduced 27 268 of 2024 42 of 2019 588/1C Rs.14,70,172/- Rs.13,91,071.92/-
Reduced 588/6 Rs.1,71,40,200/- Rs.1,62,18,000/- 28 273 of 2024 62 of 2019 431/1B/2 Rs.10,91,70,756/- Rs.10,13,53,125/-
A Rs.91,690,286/- Rs.8,00,04,439/-
Reduced
430/2A1
Rs.708462/- Rs.617768/-
430/1B2A
52. List these matters for reporting compliance on 20.06.2025.
(P.V.J.,) & (K.K.R.K.J.)
14.03.2025
NCC :Yes/No
Index :Yes/No
Internet :Yes/No
sbn
Note: Issue order copy on or before 26.03.2025. 166/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., To:-
1. The Principal District Judge/ Land Acquisition Rehabilitation and Resettlement Authority, Dindigul.
2. The Section Officer, VR Section, Madurai Bench of Madras High Court, Madurai.167/168
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm ) A.S.(MD)No.143 of 2023 etc., P. VELMURUGAN, J., and K.K. RAMAKRISHNAN, J.
sbn Common Judgment made in A.S.(MD) Nos.143, 146, 147, 154, 164, 194, 269, 317, 319 &326 of 2023 and A.S.(MD)Nos.6, 73, 128, 232, 233, 234, 236, 237, 239, 243, 244, 245, 248, 249, 266, 267, 268, 273 of 2024 and C.M.P.(MD) Nos.7914, 7959, 7983, 8433, 8846, 11152, 14766, 17202, 17311, 17651 of 2023 and C.M.P.(MD).Nos.130, 4900, 6769, 12387, 12389, 12392, 12429, 12431, 12476, 12667, 12674, 12682, 13029, 13080, 13763, 13764, 13766, 14392 of 2024 14.03.2025 168/168 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/03/2025 06:13:37 pm )