NEYVELY LIGNITE CORPORATION LIMITED Vs. SPECIAL TAHSILDAR LAND ACQUISITION NEYVELY

JUDGEMENT

(1.) These appeals arise from the judgments of the Madras High Court in one batch in C.R.P.Nos. 1141-1351/87 and batch dated April 7,1989; and another batch from a judgment of the Full Bench rendered in M/s Neyvely Lignite Corpn. Ltd v. P. Ramaswami Naidu, AIR 1990 Mad.160. Notification under Section 4(1) of the Land Acquisition Act 1 of 1894 for short 'the Act' was published in the year 1975 acquiring a large extent of 5200 acres of land for the purpose of excavating inferior quality of the coal in South Arcot District in the State of Tamil Nadu. The Tahsildar, the Land Acquisition Officer awarded compensation in the years 1977-80 under Section 11 of the Act. Dissatisfied therewith, the claimants sought and secured over 2000 references under Section 18 to the Civil Court, namely, the Subordinate Judge, Cuddalore. In some of which the Civil Court made awards and decrees under Section 26. In the pending references the appellant sought to be impleaded as a party respondent to adduce evidence for fixation of the proper compensation. The Civil Court dismissed the applications holding that the appellant is not an interested person by a common order dated November 28, 1986. The High Court in the revisions by judgment dated February 16, 1987 upheld the order of the Civil Court. In the appeals filed by the State under Section 54, the appellant sought to be impleaded as a party-respondent which were turned down holding that the appellant is not a person interested. Against that a batch of appeals have been filed here. The appellant also filed writ petitions challenging the validity of the award and decree made under Section 26 by filing writ petitions. The Full Bench held that the appellant is not a person interested. Therefore, dismissed the writ petitions. Thus these appeals have been filed by special leave.

(2.) When the appeals had come up on May 3, 1991 before a Bench of two Judges, our learned brethren made a reference to three-Judges' Bench thus:

(3.) Section 3(b) defines person interested thus: