T.E.Satagopan vs Special Tahsildar
2024 Latest Caselaw 14911 Mad

Madras High Court

T.E.Satagopan vs Special Tahsildar on 1 August, 2024

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                              Rev.Aplc.No.38 of 2002

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED : 01.08.2024

                                              CORAM :
                              THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
                                                 AND
                               THE HONOURABLE MR. JUSTICE C.KUMARAPPAN

                                                Rev.Aplc.No.38 of 2002
                                                          in
                                                  W.A.No.377 of 1996

                    1.        T.E.Satagopan
                    2.        T.E.Vijayalakshmi Satagopan
                    3.        T.E.Parthasarathy
                    4.        T.E.Sujatha
                    5.        T.E.Krishnan
                    6.        T.E.Jagannathan                          ... Applicants

                                                            Vs.
                    1.        Special Tahsildar,
                              Adi Dravidar Welfare,
                              Cuddalore South Arcot District.

                    2.        The Government of Tamil Nadu,
                              Represented by the Secretary,
                              Social Welfare Department,
                              Madras - 9.                              ... Respondents

                    Prayer: Review Application filed under Order 47 Rule 1 r/w Section 114 of
                    Civil Procedure Code, to review the Judgment dated 12.04.1996 made in
                    W.A.No.377 of 1996.
                                For Applicants         : Mr.T.R.Rajaraman
                                For Respondents        : Mr.A.Selvendran
                                                         Special Government Pleader

                    Page No.1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                  Rev.Aplc.No.38 of 2002

                                                        ORDER

(Order of the Court was made by S.M.SUBRAMANIAM,J.)

The Notification issued under the Land Acquisition Act, 1894 is the

subject matter dealt with by this Court in the writ appeal.

2. The writ appeal filed by the land owners were rejected. This

Court made a finding that the declaration under the Act had been made long

back in the year 1986 itself. Accordingly, refused to interfere with the

Notification issued under Section 4 of the Land Acquisition Act.

3. We do not find any error apparent on record warranting

interference. The petitioner has not raised any grounds to entertain the review

petition. Consequently, the Review Petition stands dismissed.

                                                                          [S.M.S., J.] [C.K., J.]
                                                                                   01.08.2024
                    Index                :     Yes/No
                    Speaking Order       :     Yes/No
                    Neutral Citation     :     Yes/No
                    veda

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

To

1. Special Tahsildar, Adi Dravidar Welfare, Cuddalore South Arcot District.

2. The Government of Tamil Nadu, Represented by the Secretary, Social Welfare Department, Madras - 9.

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

S.M.SUBRAMANIAM, J.

AND C.KUMARAPPAN, J.

veda

01.08.2024

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