AI Structured Summary
Not yet generated for this judgment
Judgment
R. Sudhakar, J.—Writ Petition No. 10602 of 2011 is filed praying to issue a Writ of Mandamus, directing the Respondent to disburse the apportionment of the compensation payable to the Petitioner made in Award No. 20 of 2000 dated 29.3.2001.
Writ Petition No. 10603 of 2011 is filed praying to issue a Writ of Mandamus, directing the Respondent to disburse the apportionment of the compensation payable to the Petitioner made in Award No. 23 of 2000 dated 27.4.2001.
Writ Petition No. 10604 of 2011 is filed praying to issue a Writ of Mandamus, directing the Respondent to disburse the apportionment of the compensation payable to the Petitioner made in Award No. 19 of 2000 dated 21.3.2001.
Mr. S. Shivashanmugam, learned Government Advocate takes notice on behalf of the Respondent in all the writ petitions. By consent of both parties, all the writ petitions are taken up for final disposal.
Three writ petitions have been filed by one and the same Petitioner. Petitioner in all the writ petitions states that his land has been acquired by the Respondent and awards have been passed as above, however, no compensation has been paid. Petitioner made a representation dated 12.2.2009 and another representation dated 12.8.2010. Since the representations have not been disposed of so far, the writ petitions have been filed.
Considering relief sought for in the three writ petitions, without going into the merits of the case, the Respondent is directed to consider and dispose of the representations dated 12.2.2009 and 12.8.2010 on its own merits and in accordance with law, if not already disposed of, within a reasonable period of time, preferably within six weeks from the date of receipt of a copy of this order.
The writ petitions are disposed of as above. No costs.