RANI AND OTHERS Vs. KEMPAIYA (DECEASED) AND OTHERS

JUDGEMENT

(1.) This Review Petition has been filed at the instance of third parties to the Writ Petition to review the order and direction issued in W.P.No.39709 of 2016, dated 25.11.2015.

(2.) The said Writ Petition was filed by the respondents 1 to 6 herein, who are all legal heirs of Kempaiya, challenging the land acquisition proceedings initiated by the respondents 7 and 8, herein under the provisions of the Tamil Nadu Acquisition of land for Harijan Welfare Schemes Act, 1978 (Act).

(3.) The petitioners claim themselves to be the beneficiaries to whom free house site patta has been granted by the Government in the land acquired from the original land owner. The Writ Petition was heard by this Court and after perusing the records, the same was allowed by order dated 25.11.2015. As against the said order, the respondents 6&7 have filed Writ Appeal in W.A.No.1195 of 2017 and the same is pending wherein an observation has been made by the Hon'ble Division Bench that the pendency of the appeal would not stand in the way of this Court considering the Review Application filed by the beneficiaries bearing No.18 of 2017. This is how, this Court took up the matter for consideration.