SARASU Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS Writ Petition is filed praying to issue a Writ of Mandamus, directing the second respondent to consider and pass orders on the objections of the petitioners dated 15.11.2010 to the notice of the fourth respondent dated 2.11.2010 passed in his proceedings No.Na.Ka.A/12/10 with regard to acquisition of the petitioners land for construction of bye-pass road and in the light of the report of the third respondent sent in his proceedings No.Na.Ka.6332/2010 A7 dated 21.07.2011.

(2.) MS.V.M.Velumani, learned Special Government Pleader takes notice on behalf of the respondents. By consent, the Writ Petition is taken up for final disposal.

(3.) THIS plea is objected to by the learned Special Government Pleader stating that the correspondence is between the Revenue Divisional Officer and the District Collector and some action said to have already been taken pursuant to the acquisition of land for the formation of bye-pass road under the State Highways Act. Therefore, there is no significance in the letter of the Revenue Divisional Officer addressed to the District Collector except persuasive value in that matter.