O. MOHAN Vs. P. S. KRISHNARAJ

JUDGEMENT

(1.) CRP.No.362 of 2020 arising out of dismissal of I.A.No.2074 of 2018, which was filed by revision petitioner seeking payment out of his half share in the land acquisition compensation i.e. Rs.1,10,77,157.00.

(2.) CRP.No.361 of 2020 arising out of dismissal of I.A.No.2073 of 2018 filed by the original owners of the land namely Krishnaraj (died) his siblings and petitioner herein (agreement holder) seeking payment out of the compensation amount of Rs.2,89,77,335.50.

(3.) While these two revisions are pending before this Court, the respondents 1 to 3 herein filed a petition for receiving cheque for part payment of land acquisition compensation amount lying in Court deposit in I.A.No.264 of 2020, I.A.No.62 of 2020 in LAOP.No.3 of 2001 and I.A.No.64 of 2020 and I.A.No.266 of 2020 in LAOP.No.4 of 2001. The Court below ordered the said application on the ground that there is no interim stay passed by this Court and aggrieved by the same, the revision petitioner has filed CRP.Nos.847, 851, 2663 and 2665 of 2022. All the CRPs are connected together and the main point to be decided is whether the petitioner herein is entitled to any portion of the compensation amount as a person interested in the acquired land. Hence, all these cases are heard together and common order is passed.