M.DHANDAPANI J Vs. SUPERINTENDING ENGINEER

JUDGEMENT

(1.) Today, when this matter is not listed in the cause list, this Writ Petition has been taken up for hearing under the caption "for being mentioned".

(2.) Mr.A.G.Rajan, learned counsel appearing for the petitioner has mentioned that as the petitioner's daughter has become major, the compensation may be awarded in the name of his daughter viz., 'H.Shrinidhi'. Further, the learned counsel has also mentioned that the name of the petitioner's daughter may also be mentioned as "H.Shrinidhi" instead of "Srinidhi". In the above circumstances, the Writ Petition has been taken up for hearing today under the caption "for being mentioned".

(3.) I have considered the submissions made by the learned counsel appearing for the petitioner and verified the order.