A. M. RAJENDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner has prayed for issuance of a Writ of mandamus directing the respondents to convey the Government land in exchange of the land acquired from the Petitioners under S.Nos.12/5 and 64/2 to an extent of 1 acre and 45 cents in Thappukundu and Poomalaikundu Villages, Upparpatti Post, Theni Taluk and District in the light of the Revenue Standing Order Nos.90 and 26A and G.O.Ms.No.201, Revenue and Disaster Management Department, Land Disposal Wing, LD3(1) Sec. , dtd. 10/5/2022.

(2.) Mr.A.Kannan, learned Additional Government Pleader takes notice for the respondents 1 to 5 and Mr.M.Gangatharan, learned Standing Counsel takes notice for the sixth respondent. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.

(3.) When the matter is taken up for hearing today, the learned Additional Government Pleader appearing for the respondents 1 to 5 produced a communication of the District Revenue Officer-cum-The Land Acquisition Officer(SIPCOT), Theni, dtd. 25/8/2022, wherein, it has been stated that the Land Acquisition Officer has decided to the pay compensation to the acquired lands of the Petitioners. Hence the Petitioners are requested to submit their written explanation regarding the consent for receipt of the said compensation within a period of fifteen days before the Land Acquisition Office(SIPCOT), situated in the Office of the District Collector, Theni.It is further stated that if they failed to do so, it is assumed that they have objection for receipt of the compensation and the the compensation amount will be deposited into the Court credit.