M PACKRISAMY Vs. ARBITRATOR/DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) The Petitioner has filed the present Writ of Mandamus praying for issuance of an order by this Court in directing the first Respondent to determine the compensation as per the market value of the lands acquired and to determine the Additional Compensation sought as per the Application dated 23.08.2012 in accordance with the provisions of the National Highways Act,1956.

(2.) The Petitioner is an employee of Southern Railways and now serving at Tambaram. He owned five acres of Nanja lands in his native village, Sithamalli Melpathi in Nidamangalam Taluk, Tiruvarur District. The said lands are lying in the river bed of the Vennar and gets irrigation from the said river. Further, he purchased the said agricultural lands from one Meenakshi on 09.02.1977 through registered document No.110 of 1997 at S.R.O. Nidamangalam. He also obtained a patta in respect of S.No.4/2, viz. No.338 and S.No.8/1 viz. No.220 and he was in continuous possession and enjoyment of the lands till the date of filing of the Writ Petition.

(3.) It is the stand of the Petitioner is that National Highways Authority of India proposed to lay a Bye-pass Road alternative to an already existed National Highways Road No.67, between Nagapatinam and Thanjavur through their agricultural lands at revenue village of Sithamalli Melpatti and acquired 47,812 sq.meter in their village. The said acquisition was meant for extension and laying of four lane road which delink the Nidamangalam Taluk.