K.RAMAYAMMAL Vs. SPECIAL DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) This writ petition mainly challenges the Award passed by the 1st respondent in Roc.No.189/2021/A2, dtd. 21/4/2022 fixing compensation for the land acquired from the petitioner for the purpose of four lanning of Gopichettipalayam - Chithode (SH-15).

(2.) The facts leading to the filing of the present writ petition, in brief, are as follows: -

(3.) The 1st respondent filed a counter affidavit opposing the writ petition and inter alia contending that by G.O.Ms.112, Highways and Minor Ports (NH2) Department, dtd. 19/9/2014, the Government of Tamil accorded administrative sanction for the four lanning of Gobichettipalayam - Chithode Rroad (SH-15) km 123/0 to 153/6. Originally an extent of 364 square meters of land comprised in S.No.698/6 of Periyapuliyur village was sought to be acquired from the petitioner for the purpose of widening of four lane stretch in SH-15 under the Tamil Nadu Highways Act and Sec. 15(2) notice was issued on 27/11/2014.