Madras High Court
A.Anandha Padmanaba Alse vs The District Collector on 16 February, 2016
Author: T.S.Sivagnanam
Bench: T.S. Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 16.02.2016
Coram :
THE HONOURABLE MR. JUSTICE T.S. SIVAGNANAM
W.P.Nos.4600 to 4602 of 2016
A.Anandha Padmanaba Alse ..Petitioner in W.P.4600/16
A.Prabhakar Alse ..Petitioner in W.P.4601/16
R.Vijayalakshmi Tantry ..Petitioner in W.P.4602/16
Vs
1 The District Collector
Collector Office, Kanchipuram.
2 The Special Tahsildar (Land Acquisition)
Sipcot Unit -I
Sriperumbudur Extension Scheme-II
Sriperumbudur, kanchipuram District.
.. Respondents in all W.Ps
COMMON Prayer : Writ Petitions filed under Article 226 of the Constitution of India, praying for issuance of Writ of Mandamus to direct the Respondents to pay the compensation as fixed by the 2nd Respondents in his Notices dated 22.05.2013, 22.05.2013 & 17.05.2013 vide proceedings Na.Ka. No. 39/2009 A2 Unit-I, Na.Ka. No. 39/2009 A2 Unit-I & Na.Ka. No. 38/2010 A1 Unit-I for acquiring "THE PROPERTY" vacant land measuring extent of 2400 sq.ft, 2400 sq.ft & 3180 sq.ft. bearing Plot Nos.284, 283, 141 respectively situated in Village No. 174, Vadakkal, comprised in S.Nos. 26/4B, 26/4B & 22/2C DTCP approved No.131/1999 in Palanallur Taluk, Sriperumbudur, Kanchipuram District with the interest at the rate of 24% per annum from the date of acquisition till the date of its payment.
For Petitioners : Mr.J.Ashok
For Respondents : Mr.R.Lakshmi Narayanan
Addl.Government Pleader
C O M M O N O R D E R
Heard Mr.J.Ashok, learned counsel for the petitioner and Mr.R.Lakshmi Narayanan, learned Additional Government Pleader, appearing for the respondents and with the consent of the learned counsel appearing on either side, the Writ Petitions are taken up for final disposal.
2.It is an unfortunate case where inspite of the petitioners lands having been acquired by the respondents for a public purpose by a Notification dated 09.02.2012, till date the petitioners have not been paid compensation. It appears that the petitioners are satisfied with the compensation of Rs.6 lakhs per ground arrived at by the second respondent, as intimated to the petitioners vide notice dated 22.05.2013. However, there is no further progress in the matter and the petitioners have not been paid compensation. In this regard, representations have been given by the petitioners to the respondent on 20.12.2015. However, there appears to be no acknowledgment to prove that the said representations were received by the respondents.
3.In the light of the above, there will be a direction to the second respondent to consider the representations submitted by the petitioners dated 20.12.2015 and pass appropriate orders on merits and in accordance with law, within a period of six weeks. The petitioners are directed to enclose the copy of the representations along with the copy of this order to the second respondent forthwith.
The Writ Petitions are disposed of accordingly. No costs.
rpa 16.02.2016
To
1 The District Collector
Collector Office, Kanchipuram.
2 The Special Tahsildar (Land Acquisition)
Sipcot Unit -I
Sriperumbudur Extension Scheme-II
Sriperumbudur, kanchipuram District.
T.S.SIVAGNANAM, J.
rpa
W.P.Nos.4600 to 4602 of 2016
16.02.2016