(1.) THESE appeals are filed against the common judgment dated 7.2.1996 rendered by the learned single Judge on Writ Petition Nos.9167 to 9175 and 9260 to 9277 of 1995.
(2.) THE petitioners sought for issue of a writ in the nature of mandamus to the Special Tahsildar, Land Acquisition, Krishna Water Wupply Project Unit IV, Tiruvallor, Chingleput M.G.R. District to furnish a certified copy of the award dated 30th November, 1987. THE learned single Judge has allowed the writ petition in the following terms: ". 7. However, in this case, we are not at this stage concerned with regard to the entitlement of the petitioners to make a reference under Sec. 10 of the Act. We are concerned only with regard to the limited prayer of the petitioners to furnish a copy of the award to each of them, which according to the petitioners, they are entitled to. Rule 7 of the Tamil Nadu Rules framed under Sec.55(l) of the Act states that the award shall be in the prescribed form. THE Collector need not fill up this form in his own hand. He shall sign it. A copy of the order shall be furnished free of charge to the person interested. In this case, the learned Government Advocate on verification of the records, states that a copy of the award has not been furnished to any of the petitioners, since they received Sec.12(2) notice and also received the compensation amount without any protest. This contention, in my opinion, cannot be accepted. We are not in this case concerned whether the petitioners are entitled to-make a reference under Sec.18 of the Act and whether that application has been filed in time or not. As already pointed out, we are concerned only with regard to the functioning of a copy of the award to the petitioners, which they are entitled to be furnished free of charge as per Rule 7 of the Tamil Nadu Rules. 8. For the foregoing reasons, all the writ petitions are ordered and the respondent is directed to furnish a copy of the award dated 30.11.1987 to all the petitioners free of cost as prayed for by them. No costs.".
(3.) THE writ appeals stand disposed of in the aforesaid terms. No costs.