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[Cites 3, Cited by 0]

Madras High Court

G.Venkataachalam vs The State Rep By The Additional Chief ... on 14 August, 2024

                                                                          W.P.No.21670 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :14.08.2024

                                                     CORAM

                                  THE HONOURABLE MR. JUSTICE S.SOUNTHAR

                                              W.P No.21670 of 2024 and
                                        W.M.P.Nos.23642, 23643, 23644 of 2024
                 G.Venkataachalam                                               ...Petitioner
                                                       Vs.
                 1. The State rep by the Additional Chief Secretary
                    Highways and Minor Ports Department,
                   Government of Tamil Nadu
                   Fort St.George, Chennai-600 009.

                 2.The District Collector
                   Thiruvarur
                   Collectorate First Floor,
                   Nagapattinam road, Thandalai
                   Thiruvarur District-610 004.

                 3.The Special District Revenue Officer (L&A)
                   CKICP Door No.21, Aishwarya Nagar, Chennai road
                   Koranaattu Karuppur, Kumbakonam-612 501.

                 4.The Divisional Engineer(L& A)
                   CKICP Door No.21, Aishwarya Nagar, Chennai road
                   Koranaattu Karuppur, Kumbakonam-612 501.

                 5. The Separate Vattachiar (L & A)
                   Chennai-Kanyakumari Industrial Project (SH-23)
                   No.17 Guru Dhakshanamoorthy Nagar
                   Block No.14, Thanjavur road, Thiruvarur-610 001.
                 6.The Assistant Engineer (SHD)

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https://www.mhc.tn.gov.in/judis
                                                                             W.P.No.21670 of 2024

                    Chennai-Kanyakumari Industrial Project
                    Door No.01, Shree Guru Nagar
                    No.562/1B, Thanjai Salai, By pass road,
                    Vijayapuram, Thiruvarur-610 001.                              ..Respondents

                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                 issuance of a Writ of Certiorari, call for the records of the 3rd respondent
                 culminating in the notification ref. Na.Ka.No 248 / 2019 / A1 dated
                 05.11.2020 and the subsequent Award ref. No 86 / 2020-21 dated 25.02.2021
                 passed by the Special District Revenue officer (L& A) Chennai -Kanyakumari
                 Industrial Corridor project Kumbakonam ref. No RC. No 248 / 2019 / A1
                 (SH-23) dated 10.05.2023 and the proceedings of the special District Revenue
                 officer (LA) Chennai, Kanyakumari Industrial corridor project, Kumbakonam
                 quash the same in so far it relates to the petitioners lands measuring an extent
                 of 62square meters of land comprised in survey No 144/1B and patta No.1002
                 Panangudi village, Nannilam Taluk, Tiruvarur is concerned.

                                  For Petitioner        : Mr.B.Harikrishnan
                                  For Respondents 1 to 6: Mr.G.Krishna Raja
                                                         Additional Government Pleader
                                                     ORDER

The writ petition is filed challenging the notice issued by the 3 rd respondent under Section 19 of State Highways Act and the final award passed by him under Section 19 of State Highways Act determining the compensation for the lands acquired from the petitioner.

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https://www.mhc.tn.gov.in/judis W.P.No.21670 of 2024

2. If the petitioner is not satisfied with the quantum of compensation fixed by the competent authority in an enquiry under Section 19 of State Highways Act, it is for him to seek a reference under Section 20 of State Highways Act. Instead of seeking reference, the petitioner is not entitled to approach this Court by filing a writ petition. Therefore, this Court is not inclined to entertain the writ petition. However, it is open to the petitioner to approach the competent authority seeking reference to Civil Court for enhancement of the compensation. If any such request is already made or if any such request is made now by the petitioner, the same shall be considered by the competent authority subject to law of limitation and in accordance with law.

3. With this observations, the writ petition stands dismissed.

Consequently, the connected miscellaneous petitions are closed. No costs.




                                                                                    14.08.2024

                 Index        : Yes/No
                 Internet     : Yes/No

Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No nr 3/5 https://www.mhc.tn.gov.in/judis W.P.No.21670 of 2024 To

1. The Additional Chief Secretary Highways and Minor Ports Department, Government of Tamil Nadu Fort St.George, Chennai-600 009.

2.The District Collector Thiruvarur Collectorate First Floor, Nagapattinam road, Thandalai Thiruvarur District-610 004.

3.The Special District Revenue Officer (L&A) CKICP Door No.21, Aishwarya Nagar, Chennai road Koranaattu Karuppur, Kumbakonam-612 501.

4.The Divisional Engineer(L& A) CKICP Door No.21, Aishwarya Nagar, Chennai road Koranaattu Karuppur, Kumbakonam-612 501.

5. The Separate Vattachiar (L & A) Chennai-Kanyakumari Industrial Project (SH-23) No.17 Guru Dhakshanamoorthy Nagar Block No.14, Thanjavur road, Thiruvarur-610 001.

6.The Assistant Engineer (SHD) Chennai-Kanyakumari Industrial Project Door No.01, Shree Guru Nagar No.562/1B, Thanjai Salai, By pass road, Vijayapuram, Thiruvarur-610 001.

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https://www.mhc.tn.gov.in/judis W.P.No.21670 of 2024 S.SOUNTHAR, J.

nr W.P No.21670 of 2024 and W.M.P.Nos.23642, 23643, 23644 of 2024 14.08.2024 5/5 https://www.mhc.tn.gov.in/judis