SPL TAHSILDAR LA UNIT IV TNHB Vs. CHINNAMMAL

JUDGEMENT

(1.) These petitions are directed against judgment dated 12.3.2010 passed by the learned Single Judge of the Madras High Court whereby he partly allowed the appeals filed by the Petitioner against the award passed by Additional District Judge (FTC No. 3), Poonamallce (hereinafter described as, "the Reference Court") and reduced market value of the acquired land from 6,000 per cent. The Petitioner has also filed applications for condonation of the delay of 222 to 303 days in different special leave petitions.

(2.) We have heard learned Counsel for the Petitioner and perused the record. In our view, the explanation given by the Petitioner for condonation of delay is not at all satisfactory and the applications filed for that purpose are liable to be dismissed.

(3.) Even on merits, we are convinced that the impugned judgment does not suffer from any legal infirmity requiring interference under Article 136 of the Constitution.