P NATARAJAN Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) THE writ Petition has been filed by the petitioner seeking a writ of mandamus, forbearing the respondent No.1 from paying the compensation amount to the respondents 3 and 4 for the lands acquired for the Chennai Airport Expansion Project in Survey Nos.281/1 and 2, 282, 284/1 and 2, at Kolappakkam Village, Sriperumputhur Taluk, Kanchipuram District.

(2.) AS per the notification issued under Section 3(1) of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997, the lands have been acquired in Kolappakkam Village, Sriperumputhur Taluk, Kanchipuram District. The notification was approved by the Government in G.O.Ms.No.97, Transport Department, dated 05.06.2008. The lands belonging to the one Parthasarathy Chettiar, son of Manickam Chettiar, were also acquired along with other lands. The said Parthasarathy Chettiar died on 08.08.2002. The Writ Petitioner is one of the legal heirs of the said Parthasarathy Chettiar, out of the other legal heirs. The respondents 3 and 4 are the power holders of the writ petitioner and other legal heirs.

(3.) THE learned counsel for the respondents 3 and 4 submitted that the petitioner and other legal heirs have received substantial amount on 10.01.2000 and 07.10.2005. THE learned counsel further submitted that the Power of Attorney executed in favour of the respondents 3 and 4 have not been cancelled so far.