NACHIARAMMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Writ Petition in W.P(MD)No.15959 of 2013 is filed by the petitioner one Nachiarammal, for issuing a Writ of Mandamus, directing the respondents to pay a sum of Rs.55 Lakhs, as compensation, with interest for having demolished her Shops, seven in number, constructed in an extent of 1386 Sq.ft in S.F.No.696/1B1, Serakulam Village, Ramanujamputhur Post, Srivaikundam Taluk, Tuticorin District.

(2.) The petitioner has filed M.P.(MD)No.1 of 2013 to pass an order of direction, directing the respondents to pay interim compensation for having demolished the petitioner's Shops, seven in number, constructed in an extent of 1386 Sq.ft in S.F.No.696/1B1.

(3.) Though the first respondent is the District Collector and the 3rd respondent is the Tahsildar and the dispute relates to identity of the property, as to the fact whether this property lies in S.F.No.696/1B1 in Serakulam Village or not, have not filed counter in this writ petition. The 2nd respondent / the Assistant Divisional Engineer, Highways Department, Srivaikundam, Tuticorin District, has filed a counter.