CHELLAMMAL Vs. STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, SOCIAL WELFARE DEPARTMENT AND SPECIAL TAHSILDAR, (ADI DRAVIDA WELFARE)

JUDGEMENT

(1.) The above Writ Appeal has been filed against the order of the learned single Judge dated 23.09.1998, made in W.P. No. 14666 of 1998, in and by which, the learned Judge, after finding that there was delay of 15 years in challenging the award, dismissed the Writ Petition.

(2.) Heard learned counsel for the appellant as well as learned Government Advocate for the respondents.

(3.) It is not in dispute that when the acquisition proceedings were initiated under the Central Act for construction of houses for Adi Dravidas, the petitioner/appellant challenged the same before this Court in W.P. No. 2821 of 1983. It is also not in dispute that the said Writ Petition was dismissed on 01.09.1983. Writ Appeal filed by her in W.A. No. 1049 of 1983 was also dismissed on 11.06.1991. It is further seen that when the respondents tried to take possession of the land, the petitioner's husband filed a Writ Petition in W.P. No. 10429 of 1998, challenging the award, which was also dismissed by this Court on 15.09.1998.