D P VENKATESHAPPA Vs. POWER GRID CORPORATION OF INDIA LIMITED HOSUR TALUK TAMILNADU

JUDGEMENT

(1.) IN this writ petition, petitioner seeks a direction against respondents 1 to 3 to consider the representation given by them vide Annexure C on 31-7-2010 and determine the compensation payable to them.

(2.) PETITIONER claims to be the absolute owner of the property bearing Sy. No. 4 measuring 2 acres situated at Duduvanahalli Village, Dinnahalli Post, Masti Hobli, Malur Taluk. According to the petitioner, he has been running a brick factory by obtaining necessary licence from the concerned authorities in the land.

(3.) I have heard the learned Counsel for the parties and perused the materials on record.