DHANALAKSHMI Vs. DISTRICT COLLECTOR ERODE DISTRICT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to furnish a copy of 12(2) notice or a copy of the Award in Award No.1 of 1995 dated 22.5.1995 so as to enable the petitioners to seek enhancement of the compensation under Section 18 of the Land Acquisition Act.

(2.) MR.S.Shivashanmugam, learned Government Advocate, takes notice on behalf of the respondents.