M.DAISY SORNABAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition is filed to direct the respondents to pay revised fair compensation for acquiring the land in S.No.219/10B measuring to an extent of 8.750 cents (340 square meter) situated at Kappiyarai Village, Vilavancode Taluk, Kanyakumari District and the land in S.No. 856/2B measuring to an extent of 11.36 cents (460 square meter) situated at Valvachakostam Village, Vilavancode Taluk, Kanyakumari District.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(3.) According to the petitioner, her lands in S.No.856/2B measuring to an extent of 11.36 cents situated at Valvachakostam Village, Vilavancode Taluk, Kanyakumari District and in S.No.219/10B measuring to an extent of 8.750 cents situated at Kappiyarai Village, Vilavancode Taluk, Kanyakumari District, were acquired on 29.07.2016 by the respondents to lay road by widening the road from Kanyakumari to Thiruvananthapuram viz., Nagercoil-Kavalkinaru.