Supreme Court - Daily Orders
The State Of Tamil Nadu vs N. Devanathan on 1 April, 2025
Author: Surya Kant
Bench: Surya Kant
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No.4628 OF 2025
(Arising out of SLP(C)No. 15637 of 2023)
THE STATE OF TAMIL NADU & ORS. … APPELLANTS
Versus
N. DEVANATHAN & ORS. … RESPONDENTS
WITH
CIVIL APPEAL No.4629 OF 2025
(Arising out of SLP(C)No. 16345 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
V.K. RAJASEKARAN … RESPONDENT
CIVIL APPEAL No.4630 OF 2025
(Arising out of SLP(C)No. 16058 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
K. SARASWATHI AND ANR.
Signature Not Verified
… RESPONDENTS
Digitally signed by
SATISH KUMAR YADAV
Date: 2025.04.05
16:13:30 IST
Reason:
CIVIL APPEAL No.4631 OF 2025
(Arising out of SLP(C)No.9071/2025 @ D.No. 26064 of 2023)
2
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
S. SIVASAMY AND ORS … RESPONDENTS
CIVIL APPEAL No.4632 OF 2025
(Arising out of SLP(C)No. 16723 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
M. PALANISWAMY AND ORS … RESPONDENTS
CIVIL APPEAL No.4633 OF 2025
(Arising out of SLP(C)No. 17675 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
M. PALANISAMY AND ORS … RESPONDENTS
CIVIL APPEAL No.4634 OF 2025
(Arising out of SLP(C)No. 16717 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
A. RAJESHWARI AND ANR. … RESPONDENTS
3
CIVIL APPEAL No. 4635 OF 2025
(Arising out of SLP(C)No.9072/2025 @ D.No.26149 of 2023)
THE TAMIL NADU HOUSING BOARD & ORS. … APPELLANTS
Versus
S.RATHINAM … RESPONDENT
CIVIL APPEAL No.4636 OF 2025
(Arising out of SLP(C)No. 16989 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
N. INDRANI AND ORS … RESPONDENTS
CIVIL APPEAL No.4637 OF 2025
(Arising out of SLP(C)No. 16955 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
G. CHITRA AND ANR. … RESPONDENTS
CIVIL APPEAL No.4638 OF 2025
(Arising out of SLP(C)No. 17443 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
4
G. CHITRA AND ANR. … RESPONDENTS
CIVIL APPEAL No.4639 OF 2025
(Arising out of SLP(C)No. 16759 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
RAVI SAM … RESPONDENT
CIVIL APPEAL No.4640 OF 2025
(Arising out of SLP(C)No. 17413 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
GIRIJA JANARDHANAN AND ANR. … RESPONDENTS
CIVIL APPEAL No.4641 OF 2025
(Arising out of SLP(C)No. 9073/2025 @ D.No.26184 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
R. SRINIVASAN & ORS. … RESPONDENTS
5
CIVIL APPEAL No. 4642 OF 2025
(Arising out of SLP(C)No. 16959 of 2023)
THE EXECUTIVE ENGINEER AND ADMINISTRATIVE
OFFICER & ORS. … APPELLANTS
Versus
R. BALACHANDRAN AND ORS. … RESPONDENTS
O R D E R
1. Delay condoned.
2. Leave granted.
3. This batch of appeals is directed against different judgments
of the High Court of Judicature at Madras, primarily dated
31.01.2023, whereby the Court allowed the Writ Petitions and Writ
Appeals filed by the respondent-landowners and has dismissed the
Writ Appeals filed by the appellant-authorities. As such, the High
Court has upheld the challenge to and set aside the land
acquisition, essentially on the grounds that the acquisition
proceedings stood lapsed under Section 24(2) of the Right to Fair
Compensation and Transparency in Land Acquisition, Rehabilitation
and Resettlement Act, 2013.
4. We find merit in the submission made by learned Senior
Counsel for the respondent-landowners that the issues sought to be
raised in these appeals have been effectively dealt with by this
Court in another batch of appeals, decided on 27.11.2024, the lead
case being C.A. Nos. 13256-13257/2024 @ SLP(C)Nos. 19370-19371/2022
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(The Tamil Nadu Housing Board & Anr. vs. Poovatha & Ors.). In the
cited case, the operative part of the order reads as follows:
“24. We see no reason to adopt a different recourse in
the present appeals. Consequently, we find it a fit case
to invoke our powers under Article 142 of the
Constitution of India to do complete justice between the
parties and while dispensing with the procedure to the
extent as mentioned in paragraph 128 of K.L. Rathi
(supra), reproduced above, we direct that the
respondents shall be entitled to compensation as on
01.01.2014 along with all the statutory benefits under
the 2013 Act.
25. However, wherever the State Government or the
Housing Board are of the view that any particular parcel
of land is not required for the notified public purpose
or will not serve such purpose, they shall be at liberty
to release the land and an appropriate decision to this
effect shall be taken within three months from the date
of receipt of a copy of this order.
26. The award, as directed above, shall be passed
within a period of four months.”
5. The instant appeals are also disposed of in terms of the
decision cited above in Poovatha’s case (supra). The directions
issued therein shall apply mutatis mutandis in the instant appeals
also.
6. As a sequel to the above, the pending interlocutory
application(s), if any, also stand disposed of.
....................……...J.
(SURYA KANT)
..............……...……......J.
(NONGMEIKAPAM KOTISWAR SINGH)
NEW DELHI;
APRIL 01, 2025.
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ITEM NO.27 COURT NO.3 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 15637/2023
[Arising out of impugned final judgment and order dated 31-01-2023
in WA No. 357/2021 passed by the High Court of Judicature at
Madras]
THE STATE OF TAMIL NADU & ORS. Petitioner(s)
VERSUS
N. DEVANATHAN & ORS. Respondent(s)
IA No. 138358/2023 - EXEMPTION FROM FILING O.T.
WITH
SLP(C) No. 16345/2023 (XII)
SLP(C) No. 16058/2023 (XII)
Diary No(s). 26064/2023 (XII)
SLP(C) No. 16723/2023 (XII)
SLP(C) No. 17675/2023 (XII)
SLP(C) No. 16717/2023 (XII)
Diary No(s). 26149/2023 (XII)
FOR ADMISSION and I.R. and IA No.161700/2023-CONDONATION OF DELAY
IN REFILING/CURING THE DEFECTS
SLP(C) No. 16989/2023 (XII)
SLP(C) No. 16955/2023 (XII)
SLP(C) No. 17443/2023 (XII)
SLP(C) No. 16759/2023 (XII)
SLP(C) No. 17413/2023 (XII)
Diary No(s). 26184/2023 (XII)
SLP(C) No. 16959/2023 (XII)
Date : 01-04-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. J Ravindran, Sr. Adv.
Ms. G. Indira, AOR
Mr. P. Ashwini Kumar, Adv.
Mr. P Gandepan, Adv.
Ms. D Poornima, Adv.
Mr. Ashwini Kumar, Adv.
For Respondent(s) Mr. R Balasubramanian, Sr. Adv.
Mr. Anukul Chandra Pradhan, Sr. Adv.
Mr. A K Sharma, Sr. Adv.
Mr. C Thirumaran, Adv.
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Mr. R V Babu, Adv.
Mr. Yusuf, Adv.
Mr. G Jai Singh, Adv.
Mr. Amit Arora, Adv.
Dr. Ram Sankar, Adv.
Mr. B Venkatraman, Adv.
Mr. Amarjeet Singh Girsa, Adv.
Mrs. Harini Ramsankar, Adv.
Ms. Sujatha Bagadhi, Adv.
Mr. Jatin Sharma, Adv.
Ms. Sanya Minhas, Adv.
Ms. Riti Solanki, Adv.
Ms. Divya, Adv.
M/S. Ram Sankar & Co, AOR
Ms. Rohini Musa, AOR
Ms. Surbhi S., Adv.
Mr. Rajiv Dutta, Sr. Adv.
Mr. K. K. Mani, AOR
Ms. T.archana, Adv.
Mr. M V Jha, Sr. Adv.
Ms. Patil Rekha Chandra Gouda, AOR
Mr. Paramasivam, Adv.
Mr. Muthu Ganesh Pandian, Adv.
Mr. H Chandra Sekhar, Adv.
Dr. Uday Kumar Desai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
The appeals are disposed of in terms of the signed order. As a sequel to the above, the pending interlocutory application(s), if any, also stand disposed of.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)