M.SHALINI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The only purpose of filing of this appeal as urged by learned counsel for the appellants is that the appellants are also entitled to the same benefits as has been extended by the Division Bench in W.A.Nos.347, 349 and 350 to 352 of 2019, decided on 05.03.2019 ( G.Krishnaraj and others v. The Secretary to Government, Housing and Urban Development, Fort St. George, Chennai-600 009 and others).

(3.) The matter relates to the land acquisition proceedings and the claim of the appellants is that the benefits relating to the rate of compensation as has been made available in terms of the aforesaid judgment is also extendable to the appellants, inasmuch as the appellants were also parties to the writ petition and are covered by the same notification as well as awards passed in relation thereto.