K R SHANMUGASUNDARAM Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) WRIT Petition No.10629 of 2011 is filed praying to issue a WRIT of Mandamus, directing the third respondent to pass necessary orders on the petitioner's petition in L.A.C.No.770 of 2004, on 2nd respondent granting sanction in respect of the petitioner's claim for the payment of compensation amount in respect of the lands acquired subject matter of LAC No.770 of 2004 in respect of which the first respondent appears to have sent necessary records after verification for the sanction of the compensation amount by the second respondent.

(2.) WRIT Petition No.10630 of 2011 is filed praying to issue a WRIT of Mandamus, directing the third respondent to pass necessary orders on the petitioner's petition in L.A.C.No.769 of 2004, on 2nd respondent granting sanction in respect of the petitioner's claim for the payment of compensation amount in respect of the lands acquired subject matter of LAC No.769 of 2004 in respect of which the first respondent appears to have sent necessary records after verification for the sanction of the compensation amount by the second respondent.

(3.) THREE writ petitioners claim that their lands have been acquired for the purpose of expansion of Sriharikota Research Centre. They have sought for enhancement of compensation. According to the petitioners, they have approached the Chairman/District Judge, District Legal Services Authority, the third respondent for enhancement of compensation and their petitions have been taken on file as LAC Nos.770 of 2004, 769 of 2004 and 768 of 2004 respectively. Petitioners state that the cases are still pending before the third respondent and they have not been concluded for want of proper response from the respondents 1 and 2.