K MUNUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) This is an instance, how lip service is being paid to the matter relating to settlement of cases in Lok Adalat. With all fan fare, the Government is encouraging matters for disposal in the Lok Adalat, but after the matters are disposed of, the orders are not being complied with by the very same Government. It appears that many Land Acquisition cases were settled and there was a direction for payment of compensation within two months. However even though more than eight months have elapsed in the mean time the compensation has not been paid.

(3.) When the matter was listed, learned counsel appearing for the State has submitted that ten weeks further time may be granted to comply with the order passed in the land acquisition cases. I do not see any justification for such a request. It does not behoove the respondents to agree to make payment within a particular period and thereafter flout such order. Be that as it may, I direct the respondents to pay the amount within a period of four weeks from the date of communication of a copy of this order. The writ petitions are disposed of accordingly. No costs.