MURUGESAN Vs. SPECIAL TAHSILDAR JAYANKONDAM LIGNITE POWER PROJECT

JUDGEMENT

(1.) WRIT Petition No.10602 of 2011 is filed praying to issue a WRIT of Mandamus, directing the respondent to disburse the apportionment of the compensation payable to the petitioner made in Award No.20 of 2000 dated 29.3.2001.

(2.) WRIT Petition No.10603 of 2011 is filed praying to issue a WRIT of Mandamus, directing the respondent to disburse the apportionment of the compensation payable to the petitioner made in Award No.23 of 2000 dated 27.4.2001.

(3.) THREE writ petitions have been filed by one and the same petitioner. Petitioner in all the writ petitions states that his land has been acquired by the respondent and awards have been passed as above, however, no compensation has been paid. Petitioner made a representation dated 12.2.2009 and another representation dated 12.8.2010. Since the representations have not been disposed of so far, the writ petitions have been filed.