The Special Tahsildar (La) vs M.Logu
2023 Latest Caselaw 14893 Mad

Madras High Court

The Special Tahsildar (La) vs M.Logu on 24 November, 2023

                                                                                        A.S.No.250 of 2002




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 24.11.2023

                                                          CORAM

                                   THE HON'BLE MR. JUSTICE G.ARUL MURUGAN

                                                   A.S.No.250 of 2002

                  1.The Special Tahsildar (LA),
                    Chennai Export Processing Zone,
                    Saidapet,
                    Chennai-600 015.

                  2.The Development Commissioner,
                    MEPZ, Kadaperi, Tambaram,
                    Chennai-600 045.                                            ... Appellants

                                                             Vs.
                  M.Logu                                                        ... Respondent


                  PRAYER: Appeal Suit filed under Section 54 of the Land Acquisition Act
                  against the judgment and decree in L.A.O.PNo.709 of 1987 dated
                  31.08.2000 of the Learned Subordinate Judge, Poonamallee.
                                  For Appellants     :    Mr.T.Chandrasekaran
                                                          Special Government Pleader.

                                  For Respondent     :    Not ready in notice
                                                          regarding sole respondent



                                                         JUDGMENT

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

This appeal suit has been preferred by the Government as against

the enhancement of award passed in L.A.O.P.No.709 of 1987, dated

31.08.2000 on the file of Subordinate Judge, Poonamallee.

2. Perusal of the record shows that the acquisition

proceedings is of the year 1985 and award has been passed, as early as in the

year 1987. The matter pertains to acquisition of 0.04 acres of land for which

enhanced total compensation of a sum of Rs.42,994.80/- has been awarded

along with interest. Eventhough, the appeal was admitted as early as in the

year 2002, till date the sole respondent has not been served further and no

steps have been taken for the past 21 years. This shows that the appellants

are not interested in prosecuting the appeal. Therefore, there is no purpose in

keeping the appeal pending.

3. In view of the above, this appeal suit is dismissed for

default.

24.11.2023 (3/6) dpa Index : Yes / No Speaking / Non-speaking Neutral Citation : Yes / No

G.ARUL MURUGAN.,J.

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

dpa

To

1.The Subordinate Judge, Poonamallee.

24.11.2023 (3/6)

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