S. VADIVEL Vs. DISTRICT COLLECTOR, DINDIGUL DISTRICT

JUDGEMENT

(1.) The Petitioner has filed this Writ Petition seeking issuance of a Writ of Mandamus directing the respondents to provide compensation regarding S.No.295/1R measuring a total extent 0.66.5 Hectare(1.64 Acres) situated at Edayakottai Village, Oddanchatram Taluk, Dindigul District based on the Petitioner's representation, dtd. 23/3/2022.

(2.) Heard the learned counsel appearing on either side and perused the materials placed before this Court.

(3.) The case of the Petitioner is that the Government had assigned 1.6 acres of land in S.No.295/1R in the above stated village for the landless poor and the Petitioner and his parents are enjoying the same by paying necessary tax to the Government. While so, the Government has decided to construct a dam named, Nankanchi Water Dam and for that purpose the Public works Deparment officials collected the original documents like Original patta, Assignment order, Tax Receipts and Adangals for the above said land and promised that they will compensate for the same. The Petitioner's mother died on 18/11/2019.The above said dam was constructed, but the compensation was not yet paid. In this regard, the Petitioner has given a representation on 23/3/2022 to the Public Works Department and Water Resources Department.The officials of the said department forwarded the representation to the Tahsildar, Oddanchatram on 6/4/2022 and to the Revenue Divisional Officer concerned on 7/4/2022 and he in-turn had forwarded the same to the Assistant Commissioner, Land Reforms, Madurai. Since the Petitioner's request for compensation was not considered till date, the Petitioner has filed this Writ Petition for the relief stated supra.