MADHAN Vs. DISTRICT COLLECTOR, TRICHY

JUDGEMENT

(1.) This writ petition has been filed for a Mandamus seeking for a direction to the first respondent to number the appeal and complete the enquiry in the appeal filed by the petitioner's father Late Shivakumar, on 24/2/2020 and pass final orders within a time frame to be fixed by this Court.

(2.) The case of the petitioner is that aggrieved by the award, dtd. 5/4/2019 passed by the second respondent fixing the compensation amount, the petitioner's father late Shivakumar has filed an appeal before the first respondent, on 24/2/2020.

(3.) According to the petitioner, till date the said appeal has not been taken on file and the enquiry in the said application is yet to commence. In such circumstances, this writ petition has been filed seeking for numbering the appeal and its early disposal.