S CHELLAMMAL Vs. SPECIAL TAHSILDAR LAND ACQUISITION NEIGHBOURHOOD SCHEME ANBU MEDICALS BUILDINGS WEST GREAT COTTON ROAD TUTICORIN

JUDGEMENT

(1.) THE petitioner in W.P. 10931 of 1991 is the appellant in this writ appeal. THE respondent in the writ petition is the respondent in this writ appeal. For the sake of convenience, we are, referring to the parties as per their nomenclature in the writ petition.

(2.) THE petitioner came to this court, putting forth the prayer as follows:?