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Judgment
G. Rajasuria, J.—This writ petition has been filed to direct the first respondent to make an award of compensation u/s 11 of the Land Acquisition Act, 1894, for the petitioner''s house situated at Door No. 2/229, North Street, Main Road, Palavur, Tirunelveli District in the light of the petitioner''s representation dated 08.08.2008 within a stipulated period as prescribed by this Court.
Heard the learned Counsel for the petitioner Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the first respondent and also Dr. R.Rajagopalan, learned Counsel for the second respondent.
The grievance of the petitioner as aired by the learned Counsel for the petitioner placing reliance on the averments in the affidavit accompanying the writ petition, is to the effect that despite the fact that the petitioner is entitled to compensation in connection with the land acquired under the Land Acquisition Act, the first respondent viz., the District Collector, Tirunelveli District has not passed orders yet. Hence, this writ petition.
Heard the learned Government Advocate.
Hence, in these circumstances, the following direction is issued:
On receipt of a copy of this order, the petitioner shall appear before the first respondent viz., the District Collector, Tirunelveli District and air the grievance and thereupon the first respondent after complying with the procedures shall pass orders within a period of six weeks from the date of receipt of a copy of this order.
With the above direction, this Writ Petition is disposed of. No costs.