V GOPAL REDDIAR DEAD Vs. STATE OF TAMIL NADU:AUTHORISED OFFICER LAND REFORMS CUDDALORE:AUTHORISED OFFICER LAND REFORMS TIRUCHIRAPALLI NOW REDESIGNATED AS ASSISTANT COMMISSIONER
LAWS(SC)-1995-2-69
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on
February 24,1995
V Gopal Reddiar Dead
Appellant
VERSUS
State Of Tamil Nadu:Authorised Officer Land Reforms Cuddalore:Authorised Officer Land Reforms Tiruchirapalli Now Redesignated As Assistant Commissioner
Respondents
JUDGEMENT
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(1.) Leave granted in CAs Nos. 3039-40 of 1995 Special Leave Petitions (Civil) Nos. 14935-14936 of 1994.
(2.) Substitution allowed in Civils Nos. 3774-3775 of 1992.
(3.) All these appeals raise a common question of law relating to the interpretation of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (hereinafter referred to as "the Principal Act") read with Tamil Nadu Act No. 17 of 1970 which is the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970. The latter Act is hereinafter referred to as "the Reduction Act". As the facts are different in each group of appeals, they are dealt with separately.;
(2.) Substitution allowed in Civils Nos. 3774-3775 of 1992.
(3.) All these appeals raise a common question of law relating to the interpretation of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (hereinafter referred to as "the Principal Act") read with Tamil Nadu Act No. 17 of 1970 which is the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970. The latter Act is hereinafter referred to as "the Reduction Act". As the facts are different in each group of appeals, they are dealt with separately.;
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