SPECIAL TAHSILDAR Vs. R SUNANTHA

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge, dated 08. 07. 2002, made in W. P. No. 21128 of 2002, the Special Tahsildar (Land Acquisition)-IV, Tamil Nadu Housing Board Scheme, Nandanam, Chennai-35, has filed the above Writ Appeal.

(2.) HEARD Mr. P. Wilson, learned Special Government Pleader for appellant and Mr. M. Rajaraman, learned counsel for respondent.

(3.) THE respondent herein filed W. P. No. 21128 of 2002 for the issuance of a writ of certiorarified mandamus to call for the records of the Special Tahsildar (Land Acquisition)-IV, Tamil Nadu Housing Board Scheme, Chennai-35, pertaining to his letter RC No. 3493/93/e2, dated 13. 02. 2002, in and by which, the said Officer informed her that though orders for re-determination of compensation had been passed on 01. 11. 1995 and the compensation amount was also received from the requisitioning body, in view of the fact that as against the Judgement in LAOP No. 12 of 1989, the Government has filed appeal and the same is pending, the compensation amount will be paid to her only after the disposal of the said Appeal.