VENKATASAMI NAIDU Vs. STATE OF MADRAS

JUDGEMENT

(1.) THIS appeal from the judgment of Jagadisan J. , arises out of an application filed by the appellants herein for the issue of a writ of mandamus to direct the Tahsildar and Land Acquisition Officer, Krishnagiri, to make a reference Under Section 18 of the Land Acquisition Act. The award was delivered on 22nd September, 1957. Within six weeks therefrom, on 7-10-1967, the appellants addressed a letter to the Tahsildar and Land Acquisition Officer expressing their extreme disappointment on the amount fixed us compensation and stating that the amount of compensation, which included the value of the site as well as the standing trees, was very low. The letter which is in tamil further reads :

(2.) THE appeal is allowed and a writ will issue in terms prayed for. The appellants will have their costs here.