The Special Tahsildar vs Syed Beedi Company
2023 Latest Caselaw 15615 Mad

Madras High Court

The Special Tahsildar vs Syed Beedi Company on 4 December, 2023

                                                                   C.R.P.(MD).No.1253 of 2008

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 04.12.2023

                                                    CORAM:


                                  THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                      CRP (NPD)(MD) No.1253 of 2008 and
                                            MP(MD) No.1 of 2008

                     The Special Tahsildar,
                     Adi Dravidar Welfare Department
                     (Land Acquisition Officer)
                     Cheranmahadevi                                      ... Petitioner

                                                       Vs

                     Syed Beedi Company, Through its Partners.
                     1.D.E.S.Pathkoor Raffani,
                     S/o.D.E.Syed Rawther, 4-G, Salai Street,
                     Sinthupunthurai, Tirunelveli..

                     2. D.E.S.Naina Mohammed,
                     S/o.D.E.Syed Rawther, 4-G, Salai Street,
                     Sinthupunthurai, Tirunelveli..

                     3. D.E.S.Kamaludeen,
                     S/o.D.E.Syed Rawther, 4-G, Salai Street,
                     Sinthupunthurai, Tirunelveli..                   ... Respondents

                     PRAYER: Civil Revision Petition is filed under Article 227 of the
                     Constitution of India against the Judgment and Decree dated 13/12/2000
                     made in L.A.C.M.A.No.8/1997 on the file of the Sub Court,
                     Ambasamudram, against the Order of enhancement passed by the Land
                     Acquisition Officer/Special Tahsildar (ADW), Cheranmahadevi in Award
                     No.32/95-96 dated 18/12/1995.

                     1/4
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                                                                      C.R.P.(MD).No.1253 of 2008

                                          For Petitioner   : Mr.A.Baskaran
                                                           Additional Government Pleader
                                          For Respondents : Mr.Mohammed Ibrahim Saibu
                                                           for M/s.Ajmal Associates for R1&2
                                                           R3 died


                                                       ORDER

It is reported by the learned Additional Government Pleader

that the order has been complied with. He has also produced

Na.Ka.A/1548/95CMA8/97 dated 24.01.2023 in support of the said

contention that in and by cheque Nos.749498 & 749499, the amount has

been deposited to the credit of E.P.No.21/2002. Recording the said

compliance, this civil revision petition stands closed. No costs.

Consequently connected Miscellaneous Petition is closed.

                                                                         04.12.2023
                     NCC           : Yes/No
                     Index         : Yes/No
                     RR

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To

1.The Sub Court, Ambasamudram

2.The Land Acquisition Officer/ Special Tahsildar (ADW), Cheranmahadevi

3.The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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

P.B.BALAJI, J.

RR

04.12.2023

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