T M VIJAYARANI Vs. DISTRICT COLLECTOR, COLLECTORATE, DHARMAPURI

JUDGEMENT

(1.) By consent, this writ petition is taken up for final disposal at the admission stage itself.

(2.) Heard Mr.V.Prakash, learned Senior Counsel appearing for the petitioner and Mr.D.Raja, learned Additional Government Pleader, who takes notice on behalf of respondents to 3.

(3.) The prayer in the writ petition is to issue a Writ of Certiorarified Mandamus calling for the records of the respondents in connection with the impugned proceedings Na.Ka.No.8148/2019/B1, dated 22.08.2019 issued by the 1st respondent and quash the same and direct the 1st respondent to refer the dispute relating to entitlement of the petitioner to her rightful share in the compensation payable for the land in Survey No.16/1B2A and 16/1B2B to the decision of the Court in accordance with Section 9(2) of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997.