VENKATESAN Vs. DISTRICT COLLECTOR

JUDGEMENT

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

(2.) Heard Mr.R.Rajaraja, learned counsel appearing for the petitioner and Mr.D.Raja, learned Additional Government Pleader, who takes notice for respondents 1 and 2 and Mr.Myelsamy, learned counsel, who takes notice for respondents 3 to 6.

(3.) This writ petition is filed seeking Mandamus to issue direction to the first respondent to deposit the award amount to the credit of C.M.A.No.11 of 1996 on the file of the Principal Sub Court, Tiruvannamalai.