Madras High Court
S.P.Jayalakshmi vs . Collector Of Chennai And Ors. on 27 September, 2019
Author: V.K
Bench: Vineet Kothari, C.Saravanan
Order dt.27.09.2019 in W.P.No.28392 of 2019
S.P.Jayalakshmi vs. Collector of Chennai and Ors.
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.09.2019
CORAM :
The Hon'ble Dr.VINEET KOTHARI, ACTING CHIEF JUSTICE
AND
The Hon'ble Mr.JUSTICE C.SARAVANAN
W.P. No.28392 of 2019
and W.M.P.No.28074 of 2019
S.P.Jayalakshmi
rep. By her Power of Attorney Agent,
S.Pandian. .. Petitioner
-vs-
1.The Collector of Chennai,
O/o.Collector of Chennai,
Singaravelar Maligai, Rajaji Salai,
Chennai.
2.The District Revenue Officer,
O/o.Collector of Chennai,
singaravelar Maligai, Rajaji Salai,
Chennai.
3.The Commissioner,
Greater Chennai Corporation,
Ripon Building, Parktown,
Chennai.
4.The Thasildar,
Egmore Nungambakkam Taluk,
Aminjikarai, Anna Nagar, Chennai.
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Order dt.27.09.2019 in W.P.No.28392 of 2019
S.P.Jayalakshmi vs. Collector of Chennai and Ors.
5.The Zonal Officer,
Zone-X, New No.117, Old No.64,
NSK Salai, Kodambakkam,
Chennai 600 024. .. Respondents
Petition filed under Article 226 of the Constitution of India
praying for issue of Writ of Mandamus to direct the 3rd respondent to
pay a sum of Rs.25,00,000/- as compensation for demolishing the
compound wall in the land in Survey No.204/2, Block No.68, T.S.No.2,
Chinmaya Nagar, Koyambedu Village, Aminjikarai Taluk, Chennai
District, measuring extent of 16 cents.
For Petitioner : Mr.A.Suresh
For Respondents : Mr.S.N.Parthasarathi,
Govt. Advocate for RR 1, 2 & 4
: Dr.C.Ravichandran
Stdg. Counsel for RR 3 & 5
*****
ORDER
(Order of the Court was made by The Hon'ble Acting Chief Justice) The petitioner, M/s.S.P.Jayalakshmi, represented by her Power of Attorney, S.Pandian, has filed this writ petition with the following prayer:-
“Writ of Mandamus to direct the 3rd respondent to pay a sum of Rs.25,00,000/- as compensation for demolishing the compound wall in the land in Survey No.204/2, Block No.68, T.S.No.2, Chinmaya Nagar, Koyambedu Village, Page 2 of 4 http://www.judis.nic.in Order dt.27.09.2019 in W.P.No.28392 of 2019 S.P.Jayalakshmi vs. Collector of Chennai and Ors.
Aminjikarai Taluk, Chennai District, measuring extent of 16 cents.”
2.Having heard Mr.A.Suresh, learned counsel for the petitioner, Mr.S.N.Parthasarathi, learned Government Advocate appearing for respondent nos.1, 2 and 4 and Dr.C.Ravichandran, learned Standing Counsel for respondent nos.3 and 5, we are of the opinion that the petitioner is at liberty to file a civil suit for the relief sought for in the present petition.
With the aforesaid liberty, this writ petition is disposed of. No costs. Consequently, W.M.P.No.28074 of 2019 is closed.
(V.K., ACJ.) (C.S.N., J.)
27.09.2019
Index : Yes/No
sra
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Order dt.27.09.2019 in W.P.No.28392 of 2019 S.P.Jayalakshmi vs. Collector of Chennai and Ors.
The Hon'ble Acting Chief Justice and C.Saravanan, J.
(sra) To
1.The Collector of Chennai, O/o.Collector of Chennai, Singaravelar Maligai, Rajaji Salai, Chennai.
2.The District Revenue Officer, O/o.Collector of Chennai, singaravelar Maligai, Rajaji Salai, Chennai.
3.The Commissioner, Greater Chennai Corporation, Ripon Building, Parktown, Chennai.
4.The Thasildar, Egmore Nungambakkam Taluk, Aminjikarai, Anna Nagar, Chennai.
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