VEERASAMY Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondents to pass award and disburse the amount under the Land Acquisition Act for the lands in Valayamadevi Kizhpathy Village, Cidambaram Taluk and Cuddalore District in S.Nos.146/3C, 146/3D, 185/1A and 185/1B within the time frame fixed by this Court.

(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.) THE Writ Petition is disposed of as above. No costs.