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

                                                        1

                            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
http://www.judis.nic.in
                                                        2


                                                    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.




                                                                        12.10.2018
                   Index         :Yes/No
                   Internet      :Yes/No
                   gcg

http://www.judis.nic.in
                                                       3


                   To

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.

http://www.judis.nic.in 4 J.NISHA BANU, J gcg Order made in W.P(MD)No.9458 of 2018 12.10.2018 http://www.judis.nic.in

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