Madras High Court
K.M.Palanisamy vs The Secretary on 4 June, 2019
Author: M.Dhandapani
Bench: M.Dhandapani
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.06.2019
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.14012 of 2019
and
W.M.P.No.14069 of 2019
1.K.M.Palanisamy
2.S.Saraswathi
3.S.Santhamani
4.K.Vasanthamani
5.A.Sakunthala
6.A.Anandbabu ...Petitioners
Vs.
1.The Secretary
to Government of Tamilnadu
Public Works Department
Secretariat, Fort St. George
Chennai 600 009
2.The District Collector
Office of the District Collector
Tiruppur District ... Respondents
Prayer: The writ petition filed under Article 226 of the
Constitution of India, to issue a writ of Mandamus, directing the 2 nd
respondent to consider the petitioner's representation dated
22.03.2019 within a time stipulated by this Court.
http://www.judis.nic.in
2
For Petitioner : Mr.P.Kalimuthu
For Respondents : Mr.Elumalai
Government Advocate
ORDER
By consent, the Writ Petition itself is taken up for final disposal.
2.The learned counsel for the petitioners would submit that the petitioners are the owner of the property by virtue of Registered sale deed Doc.No.1881/1980 dated 02.12.1980 on the file of Palladam SRO, executed by the legal heirs of the Murugan Udayar
1.K.M.Subramaniam, 2.K.M.Palanisamy and 3.K.M.Arunachalam. The Agricultural land of the petitioners and the neighbouring lands were acquired by the Government during 1984 for the purpose of Aliyar PAP Canal Extension Scheme. Though the lands were acquired for the purpose of PAP Canal Extension Scheme, however, no compensation was paid to the petitioners.
3.The learned counsel for the petitioners would further submit that the petitioner has also made a representation dated 22.03.2019 to the 2nd respondent and the same is kept pending without any action till date. It would suffice, if a direction is issued to the 2nd respondent to pass appropriate orders based on the http://www.judis.nic.in 3 representation made my the petitioner.
4.The learned Government Advocate on instructions would submit that he concedes the request made by the petitioner. The 2nd respondent shall pass appropriate orders within the time stipulated by this Court.
5.Considering the limited scope of the prayer sought for in the writ petition, this Court is inclined to direct the 2nd respondent herein to consider the representation dated 22.03.2019, said to have been made by the petitioner and pass appropriate orders on merits and in accordance with law within a period of eight weeks from the date of receipt of a copy of this order.
6.The writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petition is closed.
04.06.2019 kas http://www.judis.nic.in 4 M.DHANDAPANI, J.
kas To
1.The Secretary to Government of Tamilnadu Public Works Department Secretariat, Fort St. George Chennai 600 009
2.The District Collector Office of the District Collector Tiruppur District W.P.No.14012 of 2019 and W.M.P.No.14069 of 2019 04.06.2019 http://www.judis.nic.in