LAWS(MAD)-2010-7-142

SPECIAL TAHSILDAR Vs. PANJAVARNAM

Decided On July 22, 2010
SPECIAL TAHSILDAR (L.A.), MASTER PLAN COMPLEX, TIRUVARUR Appellant
V/S
PANJAVARNAM Respondents

JUDGEMENT

(1.) Heard Mr.V.Ravi, learned Special Government Pleader (AS), Mr.Srinath Sridevan, Mr.D.Balaraman and Mr.A.K.R.Ravi, learned counsel appearing for respondents.

(2.) Both sides agreed to argue the matter on the basis of the original records circulated by the Registry as well as the Typed set of documents filed by the appellant State.

(3.) These 83 appeals were grouped under the caption "Master Plan Complex Tiruvarur". They were arising out of the land acquisitions made for the purpose of constructing a Master Plan Complex at Tiruvarur to locate the offices of the District Collector.