GOVERNMENT OF TAMIL NADU, REP BY SECRETARY TO GOVERNMENT, ADI DRAVIDAR AND TRIBAL WELFARE DEPARTMENT Vs. SOWRIRAJAN

JUDGEMENT

(1.) The Appellants/Respondents have focussed the present intra-Court Writ Appeal before this Court as 'aggrieved persons' as against the order dated 02.03.2012 in W.P.No.4249 of 2004 passed by the learned Single Judge in allowing the Writ Petition.

(2.) Earlier, this Court, while passing orders in the impugned Writ Petition on 003.2012, at paragraph 8, had inter alia observed as follows:

(3.) Assailing the Validity, Legality and Correctness of the impugned order dated 02.02012 passed by the Learned Single Judge, the Learned Special Government Pleader appearing for the Appellants submits that the Writ Court should not have allowed the Writ Petition on the ground that the possession of the acquired land was taken after passing of the Award, in the manner known to law. As a matter of fact, the said land was in possession from the year 2000.