P.PANDI Vs. KAVITHA

JUDGEMENT

(1.) The third respondent in W.P.(MD) No.18081 of 2020 is the appellant before us.

(2.) The above said writ petition was filed by the first respondent herein for issuance of a writ of certiorarified mandamus to quash the order dated, 23.09.2020, passed by the second respondent herein and to pay the entire compensation amount for acquisition of land in Survey Nos.46/5A and 47/5B of Thamaraipatti Village, Madurai District.

(3.) The appellant had also filed a writ petition in W.P.(MD) No. 19497 of 2019 claiming that he should be paid separate compensation as he was the cultivating tenant in the land and he was a person "interested" in the property.