KARUPPANNAN AMBALAM Vs. TAHSILDAR

JUDGEMENT

(1.) THE above Writ Appeal has been filed against the order of the learned single Judge dated 1. 8. 2002 passed in W. P. No. 9981 of 1994 in and by which while dismissing the Writ Petition, as requested by the petitioner, granted three months time to vacate and hand over vacant possession to the respondents.

(2.) HEARD the learned counsel appearing for the appellant as well as the learned Additional Government Pleader appearing for the respondents.

(3.) INITIALLY, one Durairaj alias Chinnadaikkan Ambalam and Karuppannan Ambalam filed the Writ Petition No. 9981 of 1994, challenging the order dated 9. 4. 1994 passed by the Special Tahsildar, (Land Acquisition) Adi Dravidar Welfare, Madurai Taluk and prayed for quashing of the said notice insofr as it relates to 35 cents out of 0. 30. 5 hectare belonging to the petitioners in S. F. No. 394/b-1 (New S. F. No. 119/2b-1), Kallanthiri II Bit, Madurai North Taluk, Madurai District.