GEETA DEVI Vs. SPECIAL TAHSILDAR, LAND ACQUISITION OFFICER

JUDGEMENT

(1.) These civil revision petitions arise out of the orders passed in the interlocutory applications in LAOP.No.30 of 2012 on the file of the learned VI Assistant City Civil Judge at Chennai.

(2.) The civil revision petitioners before me are all claimants in LAOP.No.30 of 2012. The Government had acquired lands belonging to a partnership firm under the name and style of "M/s.Venkateswara Roller Flour Mill". Since the land acquisition officer could not come to a conclusion as to who was entitled to the compensation, he made a reference under Sec. 30 of the Land Acquisition Act to the City Civil Court. This reference was taken on file as LAOP.No.30 of 2012.

(3.) The referring authority namely, the Special Tahsildar, Land Acquisition Ennore Express Highway, Chennai, also deposited Rs.45,88,574.00 on 29/6/2012. The Court, on receipt of the said amount, has also deposited the same in an interest bearing account. The LAOP was disposed of by the City Civil Court on 23/3/2018. In terms of the order passed in the reference, the following persons were held entitled to the shares as denoted in the Order: Rajkumar Gupta - 9% Gajananda Gupta - 7% Nandhakishore - 9% Geethadevi - 9% Sarwana Kumari - 15% Vijay Kumar Goel - 9% Shambu Kumar Gupta - 9% Sheela Gupta - 9% Rajkumar Gupta - 9% Renu Devi - 9% Mahendra Kumar Gupta - 15% It had committed an error in granted Mr.Rajkumar Gupta a share twice.