BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 14.03.2022
CORAM:
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
P.Mahendran ... Petitioner /Vs./
1. The District Collector cum Arbitrator, Dindigul District, Dindigul.
2. The District Revenue Officer cum Authorized Competent Authority, National Highways -209,
D.No.567, A.P.J Abdul Kalam Street, Semmanaickenpatti Post, Thadikombu Road, Dindigul District.
3. The Special Tahsildar, Land Acquisition,
N.H No.209, Oddanchathiram, Dindigul District.
4. The Project Director, National Highways-209, Dindugul District, Dindugul. ... Respondents
P RAYER : Writ Petition filed under Article 226 of the Constitution of India for issuance of Writ of Mandamus, directing the first respondent
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herein to dispose of petitioner's representations dated 27.06.2020 and 04.01.2022 for payment of enhanced compensation ad per section 3-G(5) of National Highways Act, 1956 to the petitioner within the time stipulated time.
For Petitioner : Mr.C.Gangai Amaran
For Respondents : Mr.D.Sasikumar for R1 to R3
Additional Government Pleader
: Mr.Su.Srinivasan for R4
Senior Panel Counsel
ORDER
This writ petition has been filed for a Mandamus seeking for a direction to the first respondent herein to dispose of petitioner's representations dated 27.06.2020 and 04.01.2022 for payment of enhanced compensation as per section 3G(5) of National Highways Act, 1956 to the petitioner, within a time frame to be fixed by this Court.
2.The petitioner has sought for enhancement of compensation as per Section 3G(5) of the National Highways Act, 1956 in respect of the land acquired from him under the National Highways Act, 1956 and the
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same is pending before the first respondent. The petitioner seeks for early disposal of the proceedings pending before the first respondent.
3.No prejudice would be caused to the respondents, if the representations of the petitioner seeking for early disposal of the proceedings are considered.
4.Accordingly, this Court directs the first respondent to pass an award under Section 3G(5) of the National Highways Act, 1956, on the petitioner's representations dated 27.06.2020 and 04.01.2022, within a period of six [6] months from the date of receipt of a copy of this order, after affording a fair hearing to the petitioner.
5.With the above direction, this Writ Petition stands disposed of. There shall be no order as to costs.
14.03.2022
Index : Yes / No Internet : Yes / No sm
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ABDUL QUDDHOSE, J.
sm To
1. The District Collector cum Arbitrator, Dindigul District, Dindigul.
2. The District Revenue Officer cum Authorized Competent Authority, National Highways -209,
D.No.567, A.P.J Abdul Kalam Street, Semmanaickenpatti Post, Thadikombu Road, Dindigul District.
3. The Special Tahsildar, Land Acquisition,
N.H No.209, Oddanchathiram, Dindigul District.
order made in
Dated:
14.03.2022
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