Marx Maruthu vs The District Collector on 18 November, 2021

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Madras High Court

Marx Maruthu vs The District Collector on 18 November, 2021

Bench: C.V.Karthikeyan

                                                                             W.P(MD)No.20591 of 2021




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 18.11.2021

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN

                                            W.P(MD)No.20591 of 2021


                     Marx Maruthu                                               ... Petitioner

                                                        Vs.

                     1.The District Collector,
                       Sivagangai District,
                       Sigavangai.

                     2.The Authorised Officer cum
                       Special District Revenue Officer (land Acquisition)
                       National High ways 226,
                       District Collector Office,
                       Pudukottai,
                       Pudukottai District.                                     ... Respondents

                     PRAYER : Writ Petition is filed under Article 226 of the Constitution of
                     India praying to issue a Writ of Mandamus, directing the first respondent
                     to dispose of the petitioner's appeal dated 10.06.2020.


                                  For Petitioner           : Mr.P.Venkatasubramanian

                                  For Respondents          : Mr.D.Ghandiraj
                                                             Special Government Pleader

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                                                                            W.P(MD)No.20591 of 2021



                                                      ORDER

By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

2.Heard, Mr.P.Venkatasubramanian, learned counsel for the petitioner and also Mr.D.Gandhiraj, learned Special Government Pleader for the respondents.

3.An appeal had been preferred before the first respondent / District Collector, Sivagangai District, by the petitioner herein, aggrieved by the compensation amount granted and seeking enhancement of compensation owing to acquisition of lands.

4.A direction is given to the first respondent to consider the appeal petition, follow the procedure as envisaged under the law and dispose the same on or before 31.01.2022. If required a personal hearing may also be given to the petitioner herein.

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5.With the above observation, the writ petition is disposed of. No costs.




                                                                       18.11.2021
                     Index        :Yes/No
                     Internet     :Yes/No
                     rm

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the Advocate / litigant concerned.

1.The District Collector, Sivagangai District, Sigavangai.

2.The Authorised Officer cum Special District Revenue Officer (land Acquisition) National High ways 226, District Collector Office, Pudukottai, Pudukottai District.

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