KAMALA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE revision petitioners, who are the appellants in C.M.A.No.11 of 2000, preferred this Civil Revision Petition against the order made in C.M.A.No.11 of 2000 on the file of Sub Court, Tiruvannamalai.

(2.) THE revision petitioners filed an appeal under Section 9 of the Tamil Nadu Land Acquisition for Harijan Welfare Schemes to set aside the order of the Special Tahsildar (Adi Dravidar Welfare) Chengam dated 10.03.2000 in Award No.5/99 -2000 and enhance the value of the lands acquired in Na.Ka.A.1279/97 dated 15.06.1998.

(3.) AGGRIEVED over the aforesaid order of the Subordinate Court, this revision petitioners have filed this Civl Revision Petition.