T R PACHAMUTHU @ PARIVENDHAR Vs. STATE

JUDGEMENT

(1.) By an earlier order dated 30.10.2017, the proceedings as against the petitioner herein came to be quashed and the remaining claimants were permitted to approach the Hon'ble Court Commissioner seeking for adjudicating their claims.

(2.) When the matter was listed on 30.11.2017, the Hon'ble Court Commissioner by report dated 29.11.2017, had observed that out of the old 136 claimants 131 claims were settled; 2 claims were not entitled and 3 claims were withdrawn by the claimants. Apart from that, out of 12 new claims, 10 claims were adjudicated and settled and two claims could not be adjudicated due to incomplete investigation and for want of time. Observing so, the Hon'ble Court Commissioner remarked that if two weeks time could be granted, the said two claims can also be adjudicated.

(3.) The report of the Hon'ble Court Commissioner reads as follows:-