LAWS(MAD)-2025-3-65

K.VASANTHA Vs. STATE OF TAMIL NADU

Decided On March 14, 2025
K.VASANTHA Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) This writ petition has been filed challenging the proceedings of the fourth respondent dtd. 3/3/2022 and for a consequential direction to respondents 3 and 4 to pay compensation to the petitioner towards the lands comprised in S.No.57/1 measuring 0.94 cents, in S.No.57/2 measuring 0.95 cents and in S.No.57/3 measuring 0.97 cents, in total, an extent of 2 acres 86 cents at Aziz Nagar, Virudhachalam Taluk, Cuddalore District, which were acquired for the fifth respondent.

(2.) Heard the learned counsel for the petitioner, the learned Additional Government Pleader appearing for respondents 1 to 4 and the learned Standing Counsel appearing for the fifth respondent.

(3.) The case of the petitioner is as follows :