Madras High Court
Prof. K.V. Natarajan Educational vs The Government Of Tamil Nadu on 18 December, 2025
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 48577 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18-12-2025
CORAM
THE HONOURABLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 48577 of 2025
1. Prof. K.V. Natarajan Educational
Trust
Rep. by its Chairman Prof. K.V.
Natarajan, M 97-b, 30th Cross Street,
Besant Nagar, Chennai 90
Petitioner(s)
Vs
1. The Government of Tamil Nadu
Dept. Of Industries (SIPCOT-LA) ,
Rep. by its Principal Secretary,
Fort St. George, Chennai 9
2.The District Collector,
Collectorate, Villupuram , Villupuram
District
3.The General Manager
Administration and Land Acquisition,
State Industries Promotion Corporation
of Tamil Nadu (SIPCOT) , 19-A,
Rukmani Lakshmipathy Road, Egmore
Chennai 600 008
4.The Special Deputy Collector (LA)
SIPCOT, Tindivanam Land Acquisition
Scheme, SIPCOT Office,
Pelakuppam, Tindivanam Villupuram
District
5.The Special Tahsildar
(land Acquisition ) , SIPCOT
Tindivanam, Villupuram District
https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm )
WP No. 48577 of 2025
Respondent(s)
PRAYER
This writ petition is filed under Article 226 of the Constitution of India seeking
a writ of Mandamus directing the respondents 1 to 5 to conduct proper enquiry
and to pay additional compensation to his lands acquired as well as to his four
wells attached with service connections, 1000 teak wood trees and constructions
over the property to an extent of 5000 sq.ft and long compound wall in the
property embedded to the lands acquired from the Trust, which were not
included while giving compensation to the properties situated in S.No. 38/1 ,
38/2 , 40/1, 41/2B, 41/2C, 41/3, 60/1, 61/1, 56/1C and 56/2 in Pelakuppam
Village account Tindivanam Taluk, Villupuram District for establishment of
SIPCOT Tindivanam with interest at the rate of 15 percent from the date of 3(1)
notification.
For Petitioner(s): Mr.A.Gouthaman
R.Ramesh
P.Vithyasagar
For Respondent: Mr.P.Sathish, AGP for R1, 2, 4
and 5
ORDER
The petitioner’s lands were acquired under the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997. The admitted position is that an aggregate sum of Rs.7,45,78,838/- was paid as compensation in respect thereof by remitting the same to the bank account of the Trust. The petitioner had earlier https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm ) WP No. 48577 of 2025 challenged the acquisition proceedings in W.P.No.4522 of 2018, which was filed in that regard and was dismissed as withdrawn on 21.11.2023. By asserting that compensation was determined without taking into account four wells with service connections, 1000 teak-wood trees and the buildings put up on the property, the petitioner submitted representations seeking compensation in respect thereof. The present writ petition relates thereto.
2. Learned counsel for the petitioner submits that the petitioner could not raise this issue earlier because the acquisition proceedings were challenged and the writ petition in relation thereto was dismissed only on 21.11.2023.
3. Learned Additional Government Pleader accepts notice on behalf of respondents 1, 2, 4 and 5. He submits that the award was issued in the year 2022. He also points out that the petitioner admits the receipt of Rs.7,45,78,838/-. Therefore, he submits that the petitioner is not entitled to seek enhanced compensation at this juncture.
4. In paragraph 7 of the affidavit, the petitioner has set out details of the remittance of the aggregate sum of Rs.7,45,78,838/- in the bank account of the petitioner-trust towards aggregate compensation. The said remittance has been made on 29.06.2022. The petitioner states that the writ petition challenging the acquisition was dismissed on 21.11.2023. Whether reckoned from the date of https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm ) WP No. 48577 of 2025 award, the date of remittance or the date of dismissal of the writ petition, the petitioner’s claim for enhanced compensation cannot be entertained as per the provisions of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997. Therefore, the writ petition is dismissed without any order as to costs.
18-12-2025 kal Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm ) WP No. 48577 of 2025 To
1.The Government Of Tamil Nadu Dept. of Industries (SIPCOT-LA) , Rep.
By its Principal Secretary Fort St. George, Chennai 9.
2.The District Collector Collectorate, Villupuram , Villupuram District
3.The General Manager Administration And Land Acquisition, State Industries Promotion Corporation of Tamil Nadu (SIPCOT) , 19-A Rukmani Lakshmipathy Road, Egmore, Chennai 08
4.The Special Deputy Collector (LA) Sipcot Tindivanam Land Acquisition Scheme, SIPCOT Office, Pelakuppam, Tindivanam ,Villupuram District
5.The Special Tahsildar (Land Acquisition ) , SIPCOT Tindivanam Villupuram District https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm ) WP No. 48577 of 2025 SENTHILKUMAR RAMAMOORTHY J.
kal WP No. 48577 of 2025 18-12-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/12/2025 07:43:19 pm )