S. MURUGANANDAM Vs. DISTRICT COLLECTOR THANJAVUR

JUDGEMENT

(1.) The prayer in this writ petition is for a Writ of Mandamus, directing the respondents 1 & 2 to give compensation to the petitioner based on his representation dated 31.12.2018.

(2.) Heard Mr.MA.Karunanithi, learned counsel appearing for the petitioner and Mr.P.Kannithevan, learned Additional Government Pleader appearing for the respondents.

(3.) The case of the petitioner is that, the petitioner is a resident of Katharikollai Street, Karambayam Village, Pattukkottai Taluk, Thanjavur District, where, he had been residing in a tiled house (Xl;L tPL) belongs to the petitioner.