K. KAVITHA Vs. SPECIAL DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The above two writ petitions are in relation to the subject property claiming ownership and tenancy rights respectively. As far as the writ petition in W.P(MD)No.18081 of 2020 is concerned, the writ petitioner is the owner of the subject property and according to her that she is rightly entitled to be paid compensation pursuant to the acquisition proceedings of the authority and as far as the other writ petition in W.P(MD)No.19497 of 2019 is concerned it is filed by the cultivating tenant claiming separate compensation as person interested in the property.

(2.) In the said circumstances both writ petitions are disposed of by a common order in consideration of inter se claims as between the owner and the cultivating tenant.

(3.) The facts as stated in W.P(MD)No.18081 of 2020 are briefly narrated herein under: