VIJAYAKUMAR S. Vs. DISTRICT COLLECTOR, NAGERCOIL

JUDGEMENT

(1.) The writ petitioner challenges the order of the third respondent dtd. 5/6/2023 and consequently seeks to forebear the second respondent from evicting the petitioner, without following due process of law.

(2.) I have heard Mr.T.Lajapathi Roy, learned Senior counsel for the petitioner, Mr.B.Saravanan, learned Government Pleader for the respondents 1, 4 to 6 and Mr.Su.Srinivasan, learned counsel for the respondents 2 and 3.

(3.) The learned Senior Counsel appearing for the petitioner, Mr.T.Lajapathi Roy, would submit that the lands belonging to the petitioner to an extent of 32 cents approximately was acquired for forming four way road and since meagre compensation was paid to the petitioner, the petitioner filed an appeal before the authorities. However, he would fairly submit that the said appeal had been dismissed.