LAKSHMI AMMAL Vs. ASSISTANT COMMISSIONER LAND REFORMS VILLUPURAM

JUDGEMENT

(1.) These two revision petitions arise out of proceedings initiated under the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961. Unfortunately the letigation has been pending for an inordinately long time, thus putting the owners of the lands to considerable hardship and serious prejudice.

(2.) C.R.P. No. 3368 of 1988 pertains to the lands owned by one Arunachala Reddiar, who is no more. His wife Lakshmiammal is the petitioner, having entered his shoes. C.R.P. No. 3369 of 1988 relates to the lands owned by Lakshmi Ammal herself. She is the petitioner therein in her own right.

(3.) After remand, the Land Tribunal by order dt. 30-11.1988 confirmed the compensation fixed already and dismissed the appeals before it. Aggrieved by the said order, the present revision petitions have been filed.