Madras High Court
B.Sunil Kumar Bhandari vs Union Of India on 19 March, 2019
Author: S.Manikumar
Bench: S.Manikumar, Subramonium Prasad
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.03.2019
CORAM:
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR.JUSTICE SUBRAMONIUM PRASAD
W.P.No.29323 of 2018
and
W.M.P.Nos.34269 and 34272 of 2018
B.Sunil Kumar Bhandari .. Petitioner
Vs.
1.Union of India,
Department of Law and Justice
Represented by its Secretary,
26, Mansingh Road,
Jaisalmer House,
New Delhi - 110 011.
2.The State of Tamil Nadu
Rep. by its Secretary,
Industries Department,
Secretariat,
Chennai - 600 009.
3.The Secretary to Government
Law Department, Secretariat,
Chennai - 600 009.
4.The Managing Director,
State Industries Promotion,
Corporation of Tamil Nadu (SIPCOT),
No.19 A, RukmaniLakshmipathy Road,
Egmore, Chennai - 600 008.
5.The District Collector,
Office of the Collectorate,
http://www.judis.nic.inKrishnagiri District.
2
6.The Special Tahsildar,
SIPCOT Phase III (Unit - II),
Shoolagiri Taluk,
Krishnagiri District. .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
issuance of a Writ of Declaration, declaring the Tamil Nadu Acquisition of Land
for Industrial Purpose Act, 1997 (impugned Act, 1997), its Amending Act 2005
along with the Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement 2013, (Tamil Nadu Amendment)
Act, 2014 dated 05.01.2015 (Impugned Amendment Act 1 of 2015) amending and
inserting Section 105 (A) read with Annexed Schedule No.5 to the Right to Fair
Compensation and Transparency in Land Acquisition, Rehabilitation and
Resettlement Act, 2013 (New Central Act 2013) as unconstitutional, illegal,
redundant and unworkable and did not save the repugnancy of the state act
namely the Tamil Nadu Acquisition of Land for Industrial Purpose Act, 1997
(Impugned Act 1997) with the New Central Act, 2013 consequentially declare
the acquisition proceedings initiated vide Form-A dated 14.11.2016 in
Roc.28303/2016/B2 and Na.Ka.28617/2016/B-2 issued by the 5th respondent
invoking the provisions of the Tamil Nadu Acquisition of land for Industrial
Purposes Act, 1997 and the proceedings dated 12.05.2017 issued in
Na.Ka.11888/2016/B2 by the 5th respondent, as null and void in so far as
petitioner's lands measuring an extent of 0.70.0 hectares comprised in Survey
No.225/2, 0.59.5 hectare in Survey No.227/2E, 0.35.5 hectares comprised in
Survey No.226/3B2, 0.73.0 hectare in Survey No.227/2G1, 043.0 hectare in
Survey No.227/2G2 and 1.25.0 hectare in Survey No.227/2I totalling an extent
3.43.0 hectare i.e.8.50 acres situate at Nallaganakothapalli Village, Shoolagiri
Taluk, Krishnagiri District are concerned.
For Petitioner : Mr.R.Bharath Kumar
For R1 : Mr.G.Karthikeyan
Assistant Solicitor General of India
http://www.judis.nic.in
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For R2, R3 and R5 : Mr.E.Manoharan
Additional Government
For R4 and R6 : Ms.Sudharsana Sundar
Standing Counsel
ORDER
(Order of this Court was made by S.MANIKUMAR, J.) Petitioner has sought for a Declaration, declaring the Tamil Nadu Acquisition of Land for Industrial Purpose Act, 1997 (impugned Act, 1997), its Amending Act 2005 along with the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement 2013, (Tamil Nadu Amendment) Act, 2014 dated 05.01.2015 (Impugned Amendment Act 1 of 2015) amending and inserting Section 105 (A) read with Annexed Schedule No.5 to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (New Central Act 2013) as unconstitutional, illegal, redundant and unworkable and did not save the repugnancy of the state act namely the Tamil Nadu Acquisition of Land for Industrial Purpose Act, 1997 (Impugned Act 1997) with the New Central Act, 2013 consequentially declare the acquisition proceedings initiated vide Form-A dated 14.11.2016 in Roc.28303/2016/B2 and Na.Ka.28617/2016/B-2 issued by the 5th respondent invoking the provisions of the Tamil Nadu Acquisition of land for Industrial Purposes Act, 1997 and the proceedings dated 12.05.2017 issued in Na.Ka.11888/2016/B2 by the 5th respondent, as null and void in so far as petitioner's lands measuring an extent of 0.70.0 hectares comprised in Survey No.225/2, http://www.judis.nic.in 0.59.5 hectare in Survey No.227/2E, 0.35.5 hectares comprised in 4 Survey No.226/3B2, 0.73.0 hectare in Survey No.227/2G1, 043.0 hectare in Survey No.227/2G2 and 1.25.0 hectare in Survey No.227/2I totalling an extent 3.43.0 hectare i.e.8.50 acres situate at Nallaganakothapalli Village, Shoolagiri Taluk, Krishnagiri District are concerned.
2. Special Tahsildar(LA), Phase III - Unit-II, SIPCOT, Shoolari Taluk, Krishnagiri District, at Paragraph No.9 of the counter affidavit dated 04.03.2019, has stated as hereunder:-
"9. It is submitted that lateron the Managing Director, SIPCOT has decided to exclude certain lands covered under Phase III of proposed acquisition of lands in the above said villages. Accordingly, the petitioner's lands measuring 3.43.0 hectare in S.No.227/2E, 225/2, 226/3B2/ 227/2G1, 227/21 of Nallaganakothapalli Village in Shoolagiri Taluk, were excluded and deleted from the acquisition of lands for SIPCOT. Now the petitioners' lands will not be acquired at present.
Hence, this writ petition has become infructuous."
3. In view of the specific statement of the Special Tahsildar(LA), Phase III
- Unit-II, SIPCOT, Shoolari Taluk, Krishnagiri District, there is no need to issue a declaration. Recording the statement, writ petition is closed. No Costs. Consequently, the connected writ miscellaneous petitions are closed.
[S.M.K., J.] [S.P., J.] 19.03.2019 Index: Yes / No Internet: Yes / No dm Note: Issue order copy on 26.03.2019. http://www.judis.nic.in 5 To
1.Secretary, Union of India, Department of Law and Justice 26, Mansingh Road, Jaisalmer House, New Delhi - 110 011.
2.Secretary, State of Tamil Nadu Industries Department, Secretariat, Chennai - 600 009.
3.Secretariat, Secretary to Government Law Department, Chennai - 600 009.
4.The Managing Director, State Industries Promotion, Corporation of Tamil Nadu (SIPCOT), No.19 A, RukmaniLakshmipathy Road, Egmore, Chennai - 600 008.
5.The District Collector, Office of the Collectorate, Krishnagiri District.
6.The Special Tahsildar, SIPCOT Phase III (Unit - II), Shoolagiri Taluk, Krishnagiri District.
http://www.judis.nic.in 6 S.MANIKUMAR, J.
AND SUBRAMONIUM PRASAD, J.
dm W.P.No.29323 of 2018 and W.M.P.Nos.34269 and 34272 of 2018 19.03.2019 http://www.judis.nic.in