Madras High Court
Mr.N.Muralidharan vs The Collector on 11 March, 2011
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 11.03.2011
CORAM
THE HONOURABLE MR.JUSTICE M.JAICHANDREN
Writ Petition No.6154 of 2011
Mr.N.Muralidharan Petitioner
Versus
1. The Collector,
Thiruvallur District,
Thiruvallur.
2.The Competent Authority &
Special District Revenue Officer (LA),
National Highways,
Kancheepuram & Tiruvallur District at
Kancheepuram.
3.The Project Director,
National Highways Authority of India,
8th Floor, Annexed Building,
SPIC House,88, Anna Salai,
Guindy,
Chennai- 600 032. Respondents
Prayer: Petition filed seeking for a writ of Mandamus, directing the respondents to pass appropriate orders on the petitioner's representation dated 21.12.2010 in acquiring the remaining part of the petitioner's property measuring an extent of 750 sq.meters in Survey No.3/4 Part and S.No.3/5A Part at Vanagaram Village, and pay compensation under the National Highways Act, 1956.
For Petitioner : V.Srinivasa Babu
For Respondents : R.Anitha (R1 and R2)
Additional Government Pleader
O R D E R
Heard the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing for the respondents.
2. At this stage of the hearing of the writ petition, the learned counsel appearing on behalf of the petitioner has submitted that it would suffice, if the first respondent is directed to dispose of the representation, dated 21.12.2010, on merits, within a specified period.
3. The learned Additional Government Pleader appearing on behalf of the respondents, has no objection for such an order being passed by this Court.
4. In view of the submissions made by the learned counsels appearing on either side, the first respondent is directed to dispose of the representation, dated 21.12.2010, on merits and in accordance with law, within a period of 12 weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation dated 21.12.2010, to the first respondent, along with a copy of this order. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter. The writ petition is disposed of accordingly. No costs.
arr To
1. The Collector, Thiruvallur District, Thiruvallur.
2.The Competent Authority & Special District Revenue Officer (LA), National Highways, Kancheepuram & Tiruvallur District at Kancheepuram.
3.The Project Director, National Highways Authority of India, 8th Floor, Annexed Building, SPIC House,88, Anna Salai, Guindy, Chennai 600 032