MANAGING DIRECTOR Vs. CHINNASAMY

JUDGEMENT

(1.) AGGRIEVED by the separate but identical orders, dated 30/1/2001, of the learned single Judge, made in W. P. Nos. Nos. 21596/2000, 21597/2000, 21595/2000, 21594/2000 and 21593/2000, directing the Special Tahsildar (LA), Housing Development Scheme, Hosur, Dharmapuri, to make proper reference of the claim of the respective petitioners/land owners to the competent civil court under Section 18 of the Land Acquisition Act, the Managing Director, Tamil Nadu Housing Board, has filed the above Appeals.

(2.) HEARD Mr. D. Veerasekaran, learned counsel for the appellant; Mr. C. Thiruman, learned Government Advocate for the official respondents; and Mr. M. A. Abdul Wahab for other respondents/land owners.

(3.) IT is seen from the materials placed that the writ petitioners/land owners made a representation dated 16. 08. 2000 for enhancement of the compensation. The Special Tahsildar (LA), Housing Schemes, Hosur, by letter dated 18. 10. 2000, after stating that their representation has been made after a period of 12 years, rejected their claim. The said order was challenged by way of five Writ Petitions by the land owners. The learned Judge, by order dated 30. 01. 2001, after finding that the Land Acquisition Officer himself had assured the land owners for reference of the matter under Section 18 of the Land Acquisition Act, directed the said Officer to make appropriate reference under Section 18 of the Act to the Civil Court.