- (1.) M/s. Southern Industrial Corporation Ltd. , Chennai-66, aggrieved by the order of the learned single Judge dated 18. 07. 2000 made in Writ Petition No. 14210 of 1993, has filed the above appeal.
(2.) HEARD Mr. R. Arvind Subramaniam, learned counsel for the appellant and Mr. P. Wilson, learned Special Government Pleader for the respondent.
(3.) BEFORE considering the grievance of the petitioner/appellant, it is useful to refer the relief prayed for in the writ petition, which reads as under: "to issue a writ of mandamus or any other writ or order in the nature of a writ directing the respondent to pass the award in respect of the acquisition of 3. 25 hectares of the petitioner's lands situated in R. S. No. 461/1a2 for the respondents Metro water scheme in the name of the petitioner Company. ";