PARAMASIVAMPILLAI Vs. SPECIAL TAHSILDAR, (LAND ACQUISITION)

JUDGEMENT

(1.) The revision Petitioners/plaintiffs have filed the above revisions to direct the Additional District Judge, (Fast Track Court), Periyakulam to dispose of the E.P. Nos. 18, 19 and 20 of 2007 and E.P. No. 28 of 2010 in L.A.O.P. No. 25 of 1993 respectively pending before the said court in a fixed time.

(2.) The short facts of the case are as follows:

(3.) Thereafter, the Land Acquisition Officer has not complied with the said award passed by the learned Additional District Judge, Fast Track Court, Periyakulam. Hence, the land owners/claimants have filed execution proceedings in E.P. Nos. 18, 19 and 20 of 2007 and E.P. No. 28 of 2010 in L.A.O.P. No. 25 of 1993 respectively, which is pending on the file of the Additional District Judge, Fast Track Court, Periyakulam. Under the circumstances, the revision Petitioners has filed the above revision petitions for early disposal.