K KANDASAMY Vs. DISTRICT COLLECTOR VILLUPURAM

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the first respondent to dispose of the claim petition of the petitioner dated 30.12.2010 and 19.1.2011 to enhance the compensation awarded to the petitioner vide the proceedings of the third respondent dated 31.8.2009 in Spl.DRO.286/2009 (NH-68) for acquisition of land of the petitioner situate in Survey Nos.824/2A1, 824/3A1 and 831/2 of Chinna Salem (North), Kallakurichi Taluk within an appropriate time.

(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.