Madras High Court
N.Boopalan vs State Of Tamil Nadu on 26 June, 2024
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P.No.13573 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.06.2024
CORAM
THE HONOURABLE Mr.JUSTICE N.SATHISH KUMAR
W.P.No.13573 of 2024
1.N.Boopalan
2.Meena Boopalan .. Petitioners
Vs
1.State of Tamil Nadu
Rep. by its Principal Secretary
Transport Department
Fort St. George
Chennai 600 009
2.The District Collector
Coimbatore District
Collectorate Office
Coimbatore 641 018
3.The Special District Revenue Officer
Land Acquisition
Coimbatore Airport Runway Extension
Coimbatore 641 018
4.The Special Tahsildar
Land Acquisition
Runway Airport Authority of India
Collectorate Office Building
Coimbatore 641 018 .. Respondents
https://www.mhc.tn.gov.in/judis
1/4
W.P.No.13573 of 2024
Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus directing the respondents to
consider the representation dated 11.12.2023 and follow-up representation
dated 28.02.2024 and notify the petitioners on the amount of compensation that
the petitioners are eligible for with immediate effect.
For Petitioners : Ms.Kadambri Suresh
For Respondents : Mr.P.Sathish
Additional Government Pleader
ORDER
This writ petition has been filed for a direction to the respondents to notify them the quantum of compensation they are eligible, by considering their representations dated 11.12.2023 and 28.02.2024
2. Heard the learned counsel for the petitioners and the learned Additional Government Pleader appearing for the respondents and perused the materials placed on record.
3. The grievance of the petitioners is that though their land has been notified in the proposal for acquisition, for expansion of runway of the Coimbatore Airport and the same has not been acquired so far.
https://www.mhc.tn.gov.in/judis 2/4 W.P.No.13573 of 2024
4. The learned Additional Government Pleader appearing for the respondents submitted that the petitioners land which is under mortgage has been acquired and final orders will be passed within a reasonable time.
5. In such view of the matter, let the respondents 2 to 4 shall expedite the issue and pass orders on merits.
With the above direction, this writ petition is disposed of.
No costs.
26.06.2024 (2/2) gya Index : Yes/No Neutral Citation : Yes/No To
1.The Principal Secretary to Government of Tamil Nadu Transport Department Fort St. George Chennai 600 009
2.The District Collector Coimbatore District Collectorate Office Coimbatore 641 018 https://www.mhc.tn.gov.in/judis 3/4 W.P.No.13573 of 2024 N.SATHISH KUMAR, J.
gya
3.The Special District Revenue Officer Land Acquisition Coimbatore Airport Runway Extension Coimbatore 641 018
4.The Special Tahsildar Land Acquisition Runway Airport Authority of India Collectorate Office Building Coimbatore 641 018 W.P.No.13573 of 2024 26.06.2024 (2/2) https://www.mhc.tn.gov.in/judis 4/4