N. MURUGAN Vs. THE DISTRICT COLLECTOR, KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) Heard Mr.K.Magesh, learned counsel appearing for the appellant / petitioner, Mr.Mr.T.N.Rajagopal, learned Special Government Pleader for R1 & R2 and Mr.Sudharsana Sundar, learned counsel for R3.

(2.) This writ appeal is directed against the order dated 14.02.2012 made in W.P.No.20021 of 2011, wherein the relief sought for was to quash the records comprised in impugned communication in Na.Ka.No.29/2011 A, dated 29.07.2011 on the file of the 2nd respondent with the consequential direction to the 2nd respondent to grant the compensation as claimed by the petitioner or refer the case to the 1st respondent for determination of compensation as per Section 7(3) of the Tamil Nadu Acquisition of Land for Industrial Purpose Act, 1997.

(3.) Learned Single Judge had dismissed the said writ petition by holding as under: