Madras High Court
S.Palani Palam vs The Government Of India on 29 July, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.1677 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.07.2022
CORAM :
THE HONOURABLE MR. JUSTICE M.DHANDAPANI
W.P.No.1677 of 2017
and W.M.P.Nos.1646 & 1647 of 2017
1.S.Palani Palam
2.V.Natarajan
3.T.V.Balasubramania ... Petitioners
Versus
1.The Government of India
Ministry of Road Transport and Highways
New Delhi
2.The National Highways Authority of India
Ministry of Road Transport and Highways
G5 & 6, Sector-10, Dwaraka
New Delhi 110 075
3.Competent Authority &
Special District Revenue Officer(LA)
National Highways Kancheepuram &
Tiruvallur District
Kancheepuram
4.The Project Director
The National Highways Authority of India
No.1/54-28, Butt Road
Near Kathipara Junction
St.Thomas Mount
Chennai – 600 016 ... Respondents
1/4
https://www.mhc.tn.gov.in/judis
W.P.No.1677 of 2017
Prayer: Writ Petition filed under Article 226 of the Constitution of Indid
praying for issuance of Writ of Certiorarified Mandamus, calling for the records
relating to the impugned proceedings of the 1st respondent herein in the
notification under Sec.3(D)(1) of the National Highways Act, 1956 in S.O.2095
(E) dated 09.07.2013 and the Notification under Sec.3 (G) of the National
Highways Act published in the New Indian Express dt.14.8.2013 insofar as it
relates to the petitioners land comprised in Old Survey No.15/1B1A1, New
Survey No.15/3 of an extent of 716 sq.meter, Old Survey No.16/2AB1, new
Survey No.16/4 of an extent of 1,320 sq.meter, Old Survey No.16/2B2A, new
Survey No.16/6 of an extent of 1,468 sq.meter in Nallore Village, Ponneri
Taluk, Thiruvallore District and the proceedings pursuant to the Notice of the 3 rd
respondent in Na.Ka.No.479/2013/Acq./NH5/TCR dated 30.11.2014 in respect
of petitioners' aforesaid land and quash the same and forbear the respondents
herein, their men, agents, servants and subordinates or anyone authorised by
them from in any manner interfering with peaceful possession and enjoyment of
the petitioner's land and building thereon, including the compound wall.
For Petitioner : Mr.A.R.Karthik Lakshmanan
for M/s.A.L.Ganthimathi
For Respondents : Mr.Sudhir Kumar for R1
` Central Governmennt Standing Counsel
Mr.G.Krishnaraja for R3
Additional Government Pleader
M/s.S.R.Sumathy for R2 & R4
ORDER
When the matter was taken up for consideration, the learned counsel for the petitioner submitted that during the pendency of this writ petition, the petitioner's have received their due compensation. Hence, nothing survives for 2/4 https://www.mhc.tn.gov.in/judis W.P.No.1677 of 2017 further adjudication and seeks permission of this Court to withdraw this writ petition. He also has made an endorsement in the bundle to that effect.
2. Recording the submissions of the learned counsel for the petitioner, this Court grants permission to withdraw this case. Accordingly, this writ petition stands dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.
29.07.2022 dhk To
1.The Government of India Ministry of Road Transport and Highways New Delhi
2.The National Highways Authority of India Ministry of Road Transport and Highways G5 & 6, Sector-10, Dwaraka New Delhi 110 075
3.Competent Authority & Special District Revenue Officer(LA) National Highways Kancheepuram & Tiruvallur District Kancheepuram 3/4 https://www.mhc.tn.gov.in/judis W.P.No.1677 of 2017 M.DHANDAPANI, J.
dhk
4.The Project Director The National Highways Authority of India No.1/54-28, Butt Road Near Kathipara Junction St.Thomas Mount Chennai – 600 016 W.P.No.1677 of 2017 29.07.2022 4/4 https://www.mhc.tn.gov.in/judis