Madras High Court
P.Murugesan vs The Principal Secretary To Government on 15 December, 2021
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.15886 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.12.2021
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.15886 of 2021
P.Murugesan ... Petitioner
vs.
1.The Principal Secretary to Government
Industries Department,
Fort St.George,
Chennai – 600 009.
2.The Managing Director,
SIPCOT Administrative Office,
No.19-A, Rukmani Lakshmipathi Salai,
Egmore, Chennai – 600 008.
3.The District Collector,
District Collectorate Office,
Krishnagiri – 635 115.
4.The Special District Revenue Officer (Land Acquisition),
SIPCOT Phase-III and IV,
Door No.1/165/3, Rajaji Nagar,
5th Cross, Royakkottai Main Road,
Krishnagiri.
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W.P.No.15886 of 2021
5.The Special Tahsildar (Land Acquisition),
SIPCOT Phase-III, Unit-II,
Shoolagiri Taluk,
Krishnagiri District.
6.P.Nagappa ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the Respondents 4 and 5 to
consider the petitioner's representation dated 16.02.2021 for not to disburse
any compensation for the acquisition of land measuring about 1.07 Acres
comprised in Survey No.262/6, situated at Nallaganakothapalli Village,
Shoolagiri Taluk, Krishnagiri District without affording opportunity to the
Petitioner.
For Petitioner : Mr.T.Vedi
for Mr.R.Bharath Kumar
For R1, R3 to R5 : Mr.G.Ameedius
Government Advocate
For R2 : Mr.M.Karthikeyan
Standing Counsel
ORDER
This writ petition has been filed to issue a Writ of Mandamus, directing the Respondents 4 and 5 to consider the petitioner's representation 2/6 https://www.mhc.tn.gov.in/judis W.P.No.15886 of 2021 dated 16.02.2021 for not to disburse any compensation for the acquisition of land measuring about 1.07 Acres comprised in Survey No.262/6, situated at Nallaganakothapalli Village, Shoolagiri Taluk, Krishnagiri District without affording opportunity to the Petitioner.
2. The petitioner made a representation 16.02.2021 before the 1st to 5th respondents herein for not to disburse any compensation in respect of the property comprised in Survey No.262/6 ad-measuring to an extent of 1.07 Acres, situated at Nallaganakothapalli Village, Shoolagiri Taluk, Krishnagiri District to the 6th respondent herein. While pending the writ petition, the 6th respondent died.
3. The 5th respondent filed counter affidavit dated 04.09.2021, stating that the entire extent of land comprised in S.No.262/6 measuring to an extent of 0.87.0 hectare has been acquired by the SIPCOT for the establishment of Industrial Park in the village. Due to dispute over the said land between the petitioner and the legal heirs of the 6th respondent, the compensation amount for the said land has not been disbursed to anybody.
3/6https://www.mhc.tn.gov.in/judis W.P.No.15886 of 2021 The compensation amount for the acquired land has been kept in abeyance and the said amount cannot be disbursed to anybody till the disposal of the land dispute.
4. Recording the said submission, the writ petition is closed. No costs.
15.12.2021 (2/2) Index:Yes/No Speaking Order: Yes dm 4/6 https://www.mhc.tn.gov.in/judis W.P.No.15886 of 2021 To
1.The Principal Secretary to Government Industries Department, Fort St.George, Chennai – 600 009.
2.The Managing Director, SIPCOT Administrative Office, No.19-A, Rukmani Lakshmipathi Salai, Egmore, Chennai – 600 008.
3.The District Collector, District Collectorate Office, Krishnagiri – 635 115.
4.The Special District Revenue Officer (Land Acquisition), SIPCOT Phase-III and IV, Door No.1/165/3, Rajaji Nagar, 5th Cross, Royakkottai Main Road, Krishnagiri.
5.The Special Tahsildar (Land Acquisition), SIPCOT Phase-III, Unit-II, Shoolagiri Taluk, Krishnagiri District.
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