JAMEELA BI AMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner being the owner of land in S.No,53/2A to an extent of 0.44 acres (covered by Award in 2/98-99 dated 10.6.1998) and in S.No,53/1A to an extent of 1.75 acres (covered by Award in 3/97-98 dated 07.1.1998) situated at Mitta Ayamperumalpatti Village, Salem Taluk, has filed these two writ petitions.

(2.) THE writ petitions were admitted on 25.3.1999 and an interim injunction was granted restraining the respondents from interfering with the peaceful possession and enjoyment of the lands. By an order dated 01.9.2003, the interim order was made absolute.

(3.) SUBSEQUENT to the order passed by the Division Bench of this Court, section 9(1), 10 and 9(3) notices were issued on 08.12.1997. An Award enquiry was conducted on 30.12.1997. The draft Award was approved and delivered on 02.1.1998 and 10.6.1998.