T K AYUB Vs. MOHAMMED HANIF

JUDGEMENT

(1.) The Civil Revision Petitions arise out of the order dated 24.11.2006 in L.A.O.P. No. 27 of 1994 and in I.A. No. 199 of 2000 in L.A.O.P. No. 27 of 1994 on the file of the Principal District Court, Pondicherry.

(2.) The petitioner herein has filed application in I.A. No. 199 of 2000 in L.A.O.P. No. 27 of 1994, to condone the delay of 624 days in filing a petition to set aside the order dated 30.6.1998 passed in L.A.O.P. No. 27 of 1994 and to restore the same to the file, to implead him as one of the respondents to adjudicate his claim for compensation as a person interested and to apportion the same in the compensation amount awarded by the respondent-Deputy Collector-cum-Land Acquisition Officer, Pondicherry. Since he is a cultivating tenant, the person interested, he is entitled to compensation and hence he sought for the above reliefs. The respondents filed counter affidavit to the said application.

(3.) The trial Court, after hearing the arguments of both counsel, dismissed I.A. No. 199 of 2000 and has not reopened the award passed in L.A.O.P. No. 27 of 1994. Against the same, the present Civil Revision Petitions are filed by the petitioner.