K. PALANICHAMY NAICKER Vs. THE LAND ACQUISITION OFFICER

JUDGEMENT

(1.) THE petitioners in all these writ petitions seek for issuance of a Writ of Mandamus to dispose of the petition dated 22.06.2013 made under Section 28 -A of the Land Acquisition Act for the purpose of redetermining the compensation based on the judgment and decree dated 26.04.2013 in LAOP No. 1 of 2011 on the file of the Sub -Court, Sankarankoil, which was confirmed by this Court in A.S. No. 131 of 2013 dated 16.12.2013.

(2.) THE lands owned by the petitioners were the subject matter of land acquisition proceedings and compensation was awarded and an award was passed. The case of the petitioners is that they accepted the compensation under protest. However, in their cases alone, reference was not made under Section 18 of the Land Acquisition Act. In respect of other land owners whose lands were also acquired for the very same purpose, reference was made to the Sub -Court, Sankarankoil and compensation was redetermined and enhanced compensation was awarded in LAOP No. 1 of 2011. The Government challenged the said order passed by the Reference Court, by filing A.S. No. 131 of 2013 which was dismissed by this Court.

(3.) THE learned Government Advocate, on instructions from the Revenue Divisional Officer, submitted that the application made by the petitioners under Section 28 -A of the Land Acquisition Act is pending consideration before the authorities.