E THANGARAJ Vs. SPECIAL TAHSILDAR MMRD SCHEME

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Mandamus, directing the respondent, being the Collector, under the Land Acquisition Act, to re-determine the compensation payable to the petitioner for his land acquired under the same notification dated 25.11.1987 in accordance with Section 28A of the Land Acquisition Act.

(2.) HEARD Mr.V.Venkatasamy, learned counsel appearing for the petitioner and Mr.R.Lakshmi Narayanan, learned Government Advocate appearing for the respondent.

(3.) IN such view of the matter, the present writ petition for mandamus to re-determine the compensation under Section 28A of the Land Acquisition Act cannot be considered unless and until such order dated 7.9.1994 is challenged in the manner known to law. The writ petition is disposed of as above.