S. DEVARAJAN Vs. NATIONAL HIGHWAY AUTHORITY OF INDIA

JUDGEMENT

(1.) The prayer in the writ petition is for a writ of Mandamus to direct the 2nd respondent to direct the 3rd respondent to provide suitable compensation at par with the similarly placed persons in Kannankottai Village by following the provisions under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, for the acquisition of the land admeasuring 8440 sq.mtr. situate in Karaikudi - Ramanathapuram National Highway Thennervayal Village, Survey Nos. 31/1, 31/3A1, 31/4C2 of Theneervayal Village of Devakottai Taluk of Sivagangai District to petitioners by considering their representation dated 18.02.2019.

(2.) Heard the learned counsel for the petitioner, the learned standing counsel for the first respondent and the learned Government Advocate for the respondents 2 to 6.

(3.) Though the petitioners' land has been acquired for the public purpose, namely, highways purpose at S.Nos.31/1, 31/3A1, 31/4C2 of Theneervayal Village of Devakottai Taluk, the initial compensation itself has not been paid by the respondents and in this regard, though the petitioners had given a representation on 18.02.2019, the same has not been considered. Therefore, the petitioners are before this Court with this writ petition.