T K AYUB Vs. MOHAMMED HANIF

JUDGEMENT

(1.) THE revision petitioner claiming that he is a cultivating tenant in respect of the lands owned by the claimants, viz., the respondents 1 to 6 herein and which have been acquired in the land acquisition proceedings filed I.A.No.99 of 1999 to implead him in the payment out petition in I.A.No.18 of 1999 in L.A.O.P.No.27 of 1994 relating to the compensation amount as per the award made in the said land acquisition proceedings on the file of the Principal District Court, Pondicherry. THE petition I.A.No.99 of 1999 was dismissed. THErefore, this Civil Revision Petition has been filed by him.

(2.) IN the petition I.A.No.99 of 1999, the revision petitioner claimed that he is a cultivating tenant of the acquired lands for the past 25 years and the claimants, viz., the respondents 1 to 6 herein, who are the owners of the lands acquired, have filed I.A.No.18 of 1999 to withdraw the compensation amount as per award made in the land acquisition proceedings without impleading him though the revision petitioner is also entitled for compensation as per law. The revision petitioner came to know about the award only on seeing publication made in Tamil Daily "Thinamalar" on 8.5.1999. The revision petitioner also caused lawyer notice on 17.6.1990 to the Deputy Collector (Land Acquisition) to add him as a party and making similar request he filed I.A.No.99 of 1999.

(3.) SECTION 3(b) of the Land Acquisition Act, 1894 reads thus:-