K SELVARAJ Vs. DISTRICT COLLECTOR NAMAKKAL DISTRICT

JUDGEMENT

(1.) THE petitioner seeks for issuance of a writ of mandamus to direct the respondents to provide a service road in the northern side of the fly-over connecting Anniyapuram Kulathupalayam Villages to reach his lands in Survey No.294/4A1 of Anniyapuram Village, Kulathupalayam Post, Namakkal Taluk and District, based on his representation dated 06.12.2010.

(2.) THE petitioner owns lands in Survey Nos.293/2, 294/2 and 294/3 at Anniyapuram Village, Namakkal Taluk. THE second respondent acquired a portion of the lands of the petitioner in all the above survey nos. for the purpose of formation of Salem-Karur Broad Gauge Railway Line. THE acquisition took place during 1999, and the petitioner did not oppose the acquisition. Subsequently, an award was passed on 31.12.1999, in respect of the acquired lands of the petitioner. THE third respondent has put up broad gauge railway line passing through the acquired lands and it is yet to be operational.

(3.) HEARD the learned counsel appearing on either side.