REVENUE DIVISIONAL OFFICER Vs. JAYALAKSHMI

JUDGEMENT

(1.) Heard Mr. S. Gomathinayagam, learned Additional Advocate General appearing for the petitioner in all the Civil Revision Petitions assisted by Mr. M. Venugopal, learned Special Government Pleader (CS) and Mr. R. Subramanian, learned counsel appearing for the sole respondent in C.R.P. Nos. 619, 621 & 622 of 2007, 1st respondent in C.R.P. Nos. 620 & 623 of 2007 and the 2nd respondent in C.R.P. Nos. 617 & 618 of 2007.

(2.) The above Civil Revision Petitions are filed by the Revenue Divisional Officer, Tindivanam, challenging the execution proceedings taken out by the land owners, who are the respondents herein, seeking payment of compensation along with interest on solatium and additional amount awarded under Section 23-A of the Land Acquisition Act, 1894 (hereinafter referred to as 'Act').

(3.) As the issue involved in all the Civil Revision Petitions are one and the same, they are taken up for disposal by a common order.