Madras High Court
P.S.Alagiri Chettiar Trust vs The District Collector on 19 June, 2025
W.P.(MD)No.16467 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 19.06.2025
CORAM:
THE HON'BLE MR. JUSTICE S.SOUNTHAR
W.P.(MD).No.16467 of 2025
and
W.M.P(MD)No.12511 of 2025
P.S.Alagiri Chettiar Trust,
Rep. by its Present Managing Trustee,
P.S.A.S.Sainath,
285, East Masi Street,
Madurai – 625 001. ... Petitioner
Vs.
1. The District Collector,
Madurai District,
Collectorate Office,
Madurai – 20.
2. The Special District Revenue Officer,
(Land Acquisition and Management),
Land Acquisition Office,
Madurai Collectorate,
Madurai – 20. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, to direct the 2nd
respondent to fix compensation in Item No.61, Ward No.10, Block No.86,
Survey No.2897, New Survey No.2897/2PT Tallakulam, Alagarkoil Road,
Madurai City the land was classified as Sarkar Poromboke total extension
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W.P.(MD)No.16467 of 2025
of the land 505.5 sq.mt and a land acquired by the 2nd respondent 3.2 sq.mt
for road forming purpose.
For Petitioner : Mr.S.Ramasamy
For Mr.I.Saliyakhan
For Respondents : Mrs.K.Malathi
Additional Government Pleader
ORDER
The petitioner herein seeks a direction to the 2nd respondent to fix compensation in respect of the property situated in Survey No.2897, New Survey No.2897/2PT Tallakulam, Alagarkoil Road, Madurai City. The land was classified as Sarkar Poromboke and the total extent of the land is 505.5 sq.mt. The 2nd respondent acquired 3.2 sq.mt for extension of highways.
2. Heard the learned counsel for the petitioner and Mr.K.Malathi, learned Additional Government Pleader, who takes notice for the respondents.
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3. By consent of both parties, the writ petition is taken up for final disposal at the stage of admission itself.
4. According to the petitioner, he is the Managing Trustee of P.S.Alagiri Chettiar Trust and the said Trust constructed a building in the subject property and has been enjoying the same. The respondents issued notification under the Tamil Nadu Highways Act for acquisition of the subject property on 19.07.2024. Though compensation was paid to the petitioner in respect of S.No.2898, the respondents have not paid any compensation for S.No.2897. Therefore, the petitioner has filed this writ petition seeking necessary direction to the respondents to pay compensation for the subject property. The petitioner submitted his representation dated 10.06.2025 along with various other documents before the 2nd respondent, claiming interest over the subject property.
However, the same has not been considered by the respondents till date.
Hence, the petitioner has come before this Court.
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5. The learned Additional Government Pleader appearing for the respondents would submit that the representation submitted by the petitioner dated 10.06.2025 will be considered within the time stipulated by this Court.
6. In view of the same, without expressing any opinion on the merits of the matter, the 2nd respondent is directed to consider the representation of the petitioner dated 10.06.2025, seeking compensation for the subject property and pass final orders on its own merits within a period of twelve (12) weeks from the date of receipt of a copy of this order, after affording reasonable opportunity to the petitioner and other interested parties.
7. The writ petition is disposed of with the above observations. No costs. Consequently, connected miscellaneous petition is closed.
19.06.2025 NCC :yes/No Index :yes/No Internet:yes/No rgm 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/06/2025 06:35:07 pm ) W.P.(MD)No.16467 of 2025 To
1. The District Collector, Madurai District, Collectorate Office, Madurai – 20.
2. The Special District Revenue Officer, (Land Acquisition and Management), Land Acquisition Office, Madurai Collectorate, Madurai – 20.
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