NIRMALAMMA Vs. SPECIAL DEPUTY COLLECTOR

JUDGEMENT

(1.) AT the interlocutory stage, the writ petition is taken up for hearing and disposal with the consent of the learned counsel for the parties.

(2.) THIS writ petition is filed for a wit of mandamus to declare the action of respondent No. 1 in rejecting the claim of the petitioner for payment of compensation under Award dated 13-2-2005, as illegal. The petitioner sought for a consequential direction to respondent Nos. 1 to 4 to refer her claim to the competent civil Court under sections 18 and 30 of the Land Acquisition act, 1894 (for short, 'the Act' ).

(3.) THE petitioner is the sister of respondent No, 5. The property in dispute was owned by the father of the petitioner. The said property was acquired under the provisions of the Act for the purpose of singoor Project. A sum of Rs. 4,91,008=71 ps was determined as the market value for the said property under award dated 13-2-2005. The claim petition filed by the petitioner for payment of compensation and reference of dispute to the civil Court under sections 30 and 31 of the Act was rejected by respondent No. 1. Feeling aggrieved by the said order, the petitioner filed the present writ petition.