R.MASILAMANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition is filed seeking for Mandamus to direct the 1st respondent to comply the proceedings of the 2nd respondent in A4/3813/18 dated 25.07.2019 issued in furtherance of the award passed by the 2nd respondent dated 04.01.2017 in E.C.153/2014, by issuing appropriate direction to the 4th respondent towards recovery of the awarded amount of Rs.3,46,616.68/- calculated along with the awarded interest @ 12% per annum from 12.09.2014 till 31.12.2019 with further interest calculated till the date of realisation, as arrears of land revenue under Section 31 of the Employee's Compensation Act , 1923, read with section 5(n) of the Tamil Nadu Revenue Recovery Act, 1864 and consequently issue necessary pay order/ cheque/ DD in favour of the petitioner within a time frame as fixed by this Court.

(2.) The case of the petitioner in short is as follows:

(3.) In this writ petition, the respondents 1 to 3 are being represented by the learned Additional Government Pleader. Though notice was ordered to the 4th respondent, both through Court and privately, the private notice sent was returned with an endorsement 'left'. Learned Additional Government Pleader submitted that the official respondents are trying to trace the 4th respondent to recover the amount.