Special Tahsildar (Adw) vs A.Mohan
2021 Latest Caselaw 24718 Mad

                                                                               C.R.P(NPD)No.1340 of 2020
                                                                                    and CMP.No.7360 of 2020

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 15.12.2021
                                                      CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                            C.R.P(NPD)No.1340 of 2020
                                                      and
                                               CMP.No.7360 of 2020

                     Special Tahsildar (ADW),
                     Vandhavasi.                                                             ..Petitioner

                                                          Vs.

                     A.Mohan                                                               ..Respondent

                     Prayer: Civil Revision Petition filed under 13 of the Tamil Nadu Acquisition
                     of Land for ADW Scheme Act 31/78 r/w Section 115 of CPC., against the
                     judgment and decree made in CMA.No.5 of 2001, dated 27.03.2002 on the
                     file of the Sub-Court, Cheyyar, Tiruvannamalai District modifying the
                     award made in Award No.3/2000-2001, dated 12.12.2000 passed by the
                     Special Tahsildar-cum-Land Acquisition Officer, Adi Dravidar Welfare,
                     Vandhavasi.


                                         For Petitioner         : Mr.Edwin Prabhakar for
                                                                 Additional Government Pleader
                                         For Respondent         : Mr.B.Balaji for
                                                                          Mr.P.G.Padmanabhan

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https://www.mhc.tn.gov.in/judis
                                                                             C.R.P(NPD)No.1340 of 2020
                                                                               and CMP.No.7360 of 2020




                                                        ORDER

This revision is by the Special Tahsildar, Adi Dravidar Welfare,

Vandhavasi, challenging the award in CMA.No.5 of 2001 enhancing the

compensation awarded to the owners of the land acquired for grant of free

house site Patta to Adi Dravidars residing in Parasur Village, Cheyyar Taluk,

Tiruvannamalai District.

2.The land measuring about 4.90 hectares equivalent to about 12

acres and 10 cents was acquired for the purpose of providing free house

sites. The Special Tahsildar (Adi Dravidar Welfare), Vandhavasi passed an

award on 12.12.2000 granting a sum of Rs.200/- per cent. The land owner

filed an appeal before the Sub-Court, Cheyyar. The Sub-Court, enhanced

the compensation to Rs.800/- per cent. It is this enhancement that is

questioned in this revision.

3.Mr.B.Balaji, learned counsel appearing for the respondent

would submit that as against other awards under the very same acquisition,

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.1340 of 2020 and CMP.No.7360 of 2020

the land owners had filed an appeal in CMA.No.6 of 2001 on the file of the

Sub-Court, Cheyyar and the said appeal was disposed of on the same date

namely, 27.03.2002, fixing the compensation at Rs.800/- per cent. The said

judgment and decree was challenged in S.A.No.408 of 2008 before this

Court and the same came to be dismissed on 26.07.2017, confirming the

award of the Sub-Court, Cheyyar. It is not in dispute that the lands subject

matter of these proceedings were also acquired for the same purpose under

the same award.

4.Since this Court had already confirmed the award of sum of

Rs.800/- per cent in S.A.No.408 of 2008, I do not see any reason to interfere

with the award of the Sub-Court, Cheyyar. This civil revision petition

therefore, fails and it is accordingly, dismissed. No costs. Consequently,

connected miscellaneous petition is closed.

15.12.2021

kkn

Index:No

https://www.mhc.tn.gov.in/judis C.R.P(NPD)No.1340 of 2020 and CMP.No.7360 of 2020

Internet:Yes Speaking

R.SUBRAMANIAN, J.

KKN

To:-

1.The Sub-Court, Cheyyar.

2.The Special Tahsildar, Adi Dravidar Welfare, Vadhavasi.

C.R.P(NPD)No.1340 of 2020 and CMP.No.7360 of 2020

15.12.2021

https://www.mhc.tn.gov.in/judis