JESUNAMAM Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard both sides and perused the records.

(2.) This writ petition is filed by the petitioner seeking for a direction to the first and second respondents to pay compensation to the petitioner in respect of the lands measuring 1.21 acres in Survey No. 314/5, Kumaragiri Village, Tuticorin District, by fixing the market value as on the date filing of the writ petition, namely, 05.04.2005 together with solatium, future interest and damages.

(3.) The Writ petition was admitted on 16.04.2005. On notice from this Court, on behalf of the second, third and fourth respondents, counter affidavits have been filed. Pending the writ petition, the petitioner sought for Rupees Five Lakhs as adhoc compensation in W.P.M.P. No. 3326 of 2005 and the same was dismissed by this Court on 05.01.2007.