ANGAMMAL Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) Since the issue raised in both the Writ Petitions is one and the same, they are being disposed of by the following common order. In Writ Petition No. 35947 of 2002, the petitioner seeks to issue a Writ of Mandamus, directing the respondents to make reference under Section 18 of the Land Acquisition Act for the lands acquired in S.No. 61/9 0.38 Cents, 61/8 0.22 Cents in Seekarajapuram, which form part of Award No.5 of 88 dated 14-9-1988 to the file of the Sub Court, Ranipet.

(2.) In Writ Petition No. 42105 of 2002, the petitioner has prayed for issuance of similar Mandamus, directing the respondents to make a reference under Section 18 of the Land Acquisition Act in respect of lands in Seekarajapuram S.No.61/9 0.22 Cents, 66/2 0.10 Cents acquired under Award No. 5/88 dated 1-9-88.

(3.) Heard Mr. R. Margabandhu, learned counsel for the petitioners and the learned Special Government Pleader for respondents.