THE STATE OF TAMIL NADU Vs. T. DHARMAMBAL

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties concerned.

(2.) This writ appeal has been filed against the order of the learned single Judge, dated 18.8.2010, made in W.P.No. 15583 of 2010.

(3.) The appellants in the present writ appeal were the respondents in the writ petition, in W.P.No. 15583 of 2010. The respondent in the present writ appeal had filed the writ petition, in W.P.No. 15583 of 2010, praying for the issuance of a writ of Certiorarified Mandamus to call for and quash the proceedings of the third respondent therein, dated 3.7.2009, and to direct the said respondent to refer the award, in Award No. 2/2000, dated 15.3.2000, in respect of the land belonging to the petitioner, situated at Mathur village, Block 13, Sriperumbudur Taluk, Kancheepuram District, comprised in S.No. 492/1A2, measuring 0.11.5 hectares, under Section 18(1) of the Land Acquisition Act, 1894, (hereinafter referred to as 'the Act'), to the Sub Court, Kancheepuram, for the enhancement of the compensation.