B. KRISHNAKUMARI Vs. DISTRICT COLLECTOR, MADURAI DISTRICT, MADURAI

JUDGEMENT

(1.) The prayer in the writ petitions is for a writ of Mandamus to direct the 1st respondent to refer petitioners' petitions u/s.8 of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997, Tamil Nadu Act 10 of 1999 dated 30.01.2019 to the Court to determine the enhanced compensation for the acquisition of petitioners' land in Survey No. 315/5 an extent of 4345 Sq. ft., 315/1A1A an extent of 4530 sq. ft. respectively of Perunkudi Village, Thiruparankundram Taluk, Madurai District in Award No. 29/2018 dated 11.01.2019.

(2.) Heard the learned counsel for the petitioners and the learned Government Advocate appearing for the respondents.

(3.) In these writ petitions, the respective petitioners are the land owners, whose lands had already been acquired under the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997, Tamil Nadu Act 10 of 1999 (hereinafter after referred to as 'the Act). After the acquisition, the District Collector, based on the enquiry, has passed an award towards compensation and the respective petitioners have received the award amount without prejudice to their right to seek for enhanced compensation. Accordingly, aggrieved over the said decision with regard to the quantum of compensation fixed by the 1st respondent Collector, these petitioners have made request/application under Section 8 of the Act to the 1st respondent Collector to refer the matter to the competent Court to decide the plea of the respective petitioners for enhancement of compensation. However, the applications submitted by the respective petitioners before the 1st respondent under Section 8 of the Act, since have not been acted upon and no reference so far has been made, these petitioners are before this Court.