KANNAN SRINIVASAN Vs. DISTRICT COLLECTOR KANCHIPURAM

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to furnish the accurate survey report after the survey is being conducted properly and officially with the help of FMB Sketch in conformity with the acquisition notification and officially with the help of FMB Sketch and directing the respondents to furnish the official list to the petitioner showing the various items of development in the said property that will be demolished in petitioner property for the purpose of acquisition, as per his representation dated 27.3.2011.

(2.) MR.S.Shivashanmugam, learned Government Advocate, takes notice on behalf of the respondents. By consent of both parties, the writ petition is taken up for final disposal.

(3.) HEARD Mr.S.Shivashanmugam, learned Government Advocate appearing for the respondents 1 to 3 who states that even as per the petitioner's stand, the authorities are surveying the land and no final decision has been taken. Hence, the writ petition is premature.