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Judgment
Krishnan Ramasamy, J
The grievance of the petitioner, in this Writ Petition is non consideration of his representations made by him to the official respondents 1 to 9, whereby, the petitioner has requested them not to utilize the alleged patta agricultural lands situated in Papankuppam Village, Gummidipoondi Taluk, Thiruvallur District as a road and to measure and fix the compensation for acquired land. Since no action has been taken pursuant to such representations, the petitioner has come to file this Writ Petition seeking an issuance of a mandamus to respondents 1 to 9 to determine compensation in respect of acquired land in accordance with Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act 2013 or any other equivalent or appropriate Act and pay the compensation in tune with market value with solatium, interest, betterment charges.
However, during the course of hearing, it is submitted by the learned counsel appearing for the petitioner that the petitioner has made representations dated 29.03.2023, 12.04.2023, 03.05.2023 and 17.08.2023 03.09.2018, to the respondents 1 to 9 seeking for payment of compensation for the acquired land, and the petitioner would be satisfied if a direction is issued to the respondents to dispose of such representation in a time bound manner.
Heard Mr.K.Yuvaraj learned counsel appearing for the petitioner and Mr.P.Sathish, learned Additional Government Pleader on behalf of the respondents 1 to 9, who has no objection for issuing a direction as now sought for by the petitioner.
Accordingly, this Writ Petition stands disposed of with a direction to the fourth respondent to take an informed and considered decision on the representations made by the petitioner, last of one such representation dated 17.8.2023 by putting notice to the petitioner within a period of four weeks from the date of receipt of a copy of this order. It is made clear that this Court has expressed no opinion on the merit of such representation of the petitioner in any particular manner, except, directing the fourth respondent to take a decision in regard to the representation. No costs. Consequently, connected Miscellaneous Petition is ordered.