M.Palanichamy vs The Special Deputy Collector on 12 October, 2018

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Madras High Court

M.Palanichamy vs The Special Deputy Collector on 12 October, 2018

Bench: J.Nisha Banu

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 12.10.2018  

CORAM   

THE HONOURABLE MRS.JUSTICE J.NISHA BANU           

W.P(MD)No.9458 of 2018   

M.Palanichamy                                                   .. Petitioner
        
Vs.

1.The Special Deputy Collector,
   (Special DRO, TNPL Scheme),  
   TNPL-II, (Tamilnadu News Print and
   Papers Ltd.,),
   Manapparai,
   Trichy District.

2.The Special Tahsildar (Land Acquisition),
   TNPL-II,
   Manapparai,
   Trichy District.                                                     .. Respondents 

PRAYER: Writ Petition has been filed under Article 226 of the Constitution of
India, praying for issuance of a Writ of Mandamus to direct the respondents
to consider the petitioner's representation dated 11.09.2017 and to disburse
the interim compensation amount of a sum of Rs.3,57,623/- with interest and
other consequential benefits payable to him towards the acquisition of his
land situated in Survey No.528/2A1 of an extent of 1.25 acres in
K.Periyapatti (North) Village, Manapparai Taluk, Trichy District.

!For petitioner         : Mr.M.Karthikeya Venkitachalapathy 
For respondents         : Mr.A.Thiyagarajan,        
                                        Government Advocate  

:ORDER

This writ petition has been filed by the petitioner for issuance of a Writ of Mandamus, to direct the respondent to disburse the interim compensation amount of a sum of Rs.3,57,623/- with interest and other consequential benefits payable to him towards the acquisition of his land situated in Survey No.528/2A1 of an extent of 1.25 acres in K.Periyapatti (North) Village, Manapparai Taluk, Trichy District, by considering his representation dated 11.09.2017.

2. When the matter came up for hearing today, the learned Government Advocate appearing for the respondents has produced a cheque for a sum of Rs.3,57,623/-, which was due to be payable to the petitioner as interim compensation for the acquisition of the land and handed over the same to the learned counsel for the petitioner before this Court. The learned counsel for the petitioner has received the said cheque and endorsed the receipt of the same in the writ petition. Nothing survives for adjudication.

3. In view of the above, this writ petition is closed. No costs.

1.The Special Deputy Collector, (Special DRO, TNPL Scheme), TNPL-II, (Tamilnadu News Print and Papers Ltd.,), Manapparai, Trichy District.

2.The Special Tahsildar (Land Acquisition), TNPL-II, Manapparai, Trichy District.

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