DHAMODHARAPILLAI Vs. KALAIMANI

JUDGEMENT

(1.) The petitioners, alleging non-compliance of the order passed by this Court in W.P.No.13928 of 2015, dated 01.06.2015, came forward to file this Contempt Petition.

(2.) Mr.M.Elumalai, learned Government Advocate, accepted notice on behalf of the respondent.

(3.) During the pendency of this contempt petition, the Special Tahsildar (Land Acquisition), SIPCOT Unit, Irungattukottai Scheme, Sriperumbudur, vide his proceedings Se.Mu.Na.Ka.No.13/2015, dated 08.01.2018, has stated that the request made by the petitioners for enhanced compensation under Section 28-A of the Land Acquisition Act,1894, in short, "the Act", cannot be considered and accordingly was rejected.