L. RAJESWARI Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) Civil Revision Petitions in C.R.P. (NPD) Nos.1461 and 1633 of 2005 have been filed against two orders passed in E.P. No.6 of 1997 dated 16.02.2005 and 17.03.2005. Civil Revision Petition in C.R.P. (NPD) No.1462 of 2005 has been filed against the order passed in E.P. No.7 of 1997 dated 16.02.2005.

(2.) For the sake of convenience, the petitioners/decree holders in the execution petitions are referred as revision petitioners and the respondent/judgment debtor in the execution petitions referred as respondent hereafter.

(3.) Admittedly, the revision petitioners filed two claim petitions claiming compensation for acquired lands in L.A.O.P. Nos.3 and 4 of 1990. In the above said claim petitions, common award have been passed in both petitions and became final. The revision petitioners filed execution petitions in E.P.Nos.6 and 7 of 1997 in L.A.O.P. Nos.3 and 4 of 1990 respectively and claiming compensation amount from the respondent, failing which to attach the movable properties of the respondent/judgment debtor.