C. RAJAKUMARI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard Mr.M.Muthappan, learned counsel for the appellants and Mr.Akhil Akbar Ali, learned Government Advocate for respondents 1 to 3.

(2.) The matter had been taken up by us yesterday (07.10.2020) and the following order was passed: Heard Mr.M.Muthappan, learned counsel for the appellants and Mr.Akhil Akbar Ali, learned Government Advocate holding brief of Mr.E.Manoharan, learned Special Government Pleader for respondents 1 to 3.

(3.) The issue arises out of the entertaining of an application for enhancement of compensation in terms of Section 8(1) of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 read with Section 18 of the Land Acquisition Act, 1894 [for brevity, the 1997 Act and 1894 Act ]. The awards were passed on 24.9.2007 and 8.10.2007 respectively. It is urged that after repeated representations for reference to the Court, the appellants received notices, whereupon appearance was put in and claim statements were filed.