THAYANBAN Vs. PONNAMMAL

JUDGEMENT

(1.) These Civil Revisions have been preferred under Article 227 of the Constitution of India, against the fair and decretal order, dated 19.06.2013 made in I.A.No.25 of 2013 in L.A.O.P.No.10 of 2012, I.A.No.26 of 2013 in L.A.O.P.No.11 of 2012, I.A.No.27 of 2013 in L.A.O.P.No.13 of 2012, I.A.No.28 of 2013 in L.A.O.P.No.14 of 2012, I.A.No.29 of 2013 in L.A.O.P.No.27 of 2012, I.A.No.30 of 2013 in L.A.O.P.No.28 of 2012, I.A.No.31 of 2012 in L.A.O.P.No.29 of 2012, I.A.No.32 of 2012 in L.A.O.P.No.30 of 2012, I.A.No.33 of 2013 in L.A.O.P.No.32 of 2012 respectively on the file of the Sub-Court, Poonamallee.

(2.) The petitioner herein is the first respondent in the Interlocutory Applications and said to be eight claimant in the L.A.O.P. The aforesaid Interlocutory Applications were filed by the claimants 1 to 7 against the Land Acquisition Officer under Order 7 Rule 14 (3) of the Code of Civil Procedure, seeking an order to condone the delay in filing the list of documents, the same was allowed by the Court below. Aggrieved by which these Revisions have been preferred.

(3.) It is seen from the impugned order, that the revision petitioner herein was arrayed as first respondent and the second respondent is a Land Acquisition Officer and Special Tahsildar (L.A), Kancheepuram. In all the Interlocutory Applications, the Court below has passed similar orders, whereby the delay was condoned in producing the documents shown in the list of documents.