Madras High Court
P.Rajakumar Nallathamby vs The District Collector on 12 February, 2026
W.P.(MD)No.3858 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :12.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.3858 of 2026
P.Rajakumar Nallathamby ... Petitioner(s)
Vs.
1. The District Collector,
Thoothukkudi District, Thoothukkudi..
2. The Special District Revenue Officer,
Land Acquisition for Extension of SH-40,
Chennai to Kanniyakumari Industrial Corridor Scheme,
District Collector Office,
Thoothukkudi.
3. The Sub Collector/revenue Divisional Officer,
Thoothukkudi,
Thoothukkudi District.
4. The Tahsildar,
Srivaikundam Taluk,
Thoothukkudi District.
5. The Special Tahsildar,
Land Acquisition, National Highways
Unit -1, Thoothukkudi.
6. The Village Administrative Officer,
Tholappan Pannai Village,
Srivaikundam Taluk,
Thoothukkudi District.
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 08:16:48 pm )
W.P.(MD)No.3858 of 2026
7. V.Arunachalam ... Respondent(s)
PRAYER : Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the 2nd respondent
to implement his own order passed through his proceedings in
Na.Ka.No.A1/3705426/2025 dated 04.11.2025 and settle appropriate the
compensation amount along with eligible interest as per the statute to the
Petitioner in respect of the property to an extent of 30 cents in Sy.No.
87/3K situated at Tholappanpannai Village, Srivaikundam Taluk,
Thoothukkudi District.
For Petitioner :Mr. S.Sumesh
For Respondents : Mr.P.Subbaraj
Spl. Government Pleader for R1 to R6
ORDER
This writ petition has been filed seeking a direction to the second respondent to implement his own order passed through his proceedings in Na.Ka.No.A1/3705426/2025 dated 04.11.2025 and to settle the compensation amount along with eligible interest as per the statute to the Petitioner in respect of the property to an extent of 30 cents in Sy.No. 87/3K situated at Tholappanpannai Village, Srivaikundam Taluk, Thoothukkudi District.
2/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 08:16:48 pm ) W.P.(MD)No.3858 of 2026
2. Heard the learned counsel for the parties. By consent of both parties, the Writ Petition is taken up for final disposal at the admission stage itself.
3. The learned counsel appearing for the petitioner submits that the petitioner submitted a representation dated 16.12.2025 to implement the order of the second respondent dated 04.11.2025 and to settle the compensation amount along with eligible interest as per the statute to the petitioner in respect of the subject property. Since no action has been taken by respondents 1 to 6, the present writ petition has been filed.
4. In response, learned Special Government Pleader appearing on behalf of respondents 1 to 6 submitted that the representation of the petitioner dated 16.12.2025 will be considered and disposed of within a period of twelve weeks from the date of receipt of a copy of this order.
5. Recording the aforesaid submission, without going into the merits of the matter, this writ petition is disposed of with a direction to the second respondent to consider and dispose of the petitioner's representation dated 16.12.2025 on merits and in accordance with law, 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 08:16:48 pm ) W.P.(MD)No.3858 of 2026 preferably within a period of twelve weeks from the date of receipt of a copy of this order. No costs.
(K.SURENDER, J)
12.02.2026
NCC :Yes/No
Internet :Yes/No
Index :Yes/No
PKN
To
1. The District Collector,
Thoothukkudi District, Thoothukkudi..
2. The Special District Revenue Officer, Land Acquisition for Extension of SH-40, Chennai to Kanniyakumari Industrial Corridor Scheme, District Collector Office, Thoothukkudi.
3. The Sub Collector/revenue Divisional Officer, Thoothukkudi, Thoothukkudi District.
4. The Tahsildar, Srivaikundam Taluk, Thoothukkudi District.
5. The Special Tahsildar, Land Acquisition, National Highways Unit -1, Thoothukkudi.
4/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 08:16:48 pm ) W.P.(MD)No.3858 of 2026
6. The Village Administrative Officer, Tholappan Pannai Village, Srivaikundam Taluk, Thoothukkudi District.
5/6https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 08:16:48 pm ) W.P.(MD)No.3858 of 2026 K.SURENDER, J.
PKN W.P.(MD)No.3858 of 2026 12.02.2026 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/03/2026 08:16:48 pm )