SPECIAL TAHSILDAR, LAND ACQUISITION KRISHNA WATER SUPPLY PROJECT TIRUVELLORE Vs. NATARAJAN AND THIRTY NINE OTHERS

JUDGEMENT

(1.) Respondents arc served and they are represented through a counsel. As the matter is covered by a decision of the Supreme Court, it is admitted and heard for final disposal.

(2.) This writ appeal is preferred against the order dated 20.2.1995 passed by the learned single Judge in W.P. No. 1454 of 1995. The learned single Judge has allowed the writ petition and issued directions in the following terms:

(3.) It may be pointed out here that the respondents have not challenged the award passed by the Land Acquisition Officer, exercising the power of the Collector. However, in view of enhanced compensation awarded on reference made by other claimants before the civil court in respect of other lands acquired under the same notification, the respondents have filed applications under Section 28A of the Land Acquisition Act for enhancing the compensation equivalent to the amount awarded to other landowners. As the said applications have not been disposed of by the Special Tahsildar (Land Acquisition), Krishna Water Supply project, Thiruvellore (appellant herein), they have approached this Court for the issue of a writ in the nature of mandamus. The learned single Judge as extracted above has issued directions to the appellant herein to decide those applications within eight weeks from the date of receipt of a copy of the order.