Madras High Court
T.K.Saroja vs The Government Of Tamil Nadu on 22 October, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.11044 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.10.2025
CORAM:
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.No.11044 of 2024
T.K.Saroja ... Petitioner
Vs.
1.The Government of Tamil Nadu,
Rep. By the Secretary to the Government,
Revenue Department,
Fort St.George,
Chennai – 600 009.
2.The Special District Revenue Officer (L.A.),
National Highways,
Kancheepuram & Tiruvallur District,
Kancheepuram – 600 445.
3.National Highways Authority of India,
Project Implementation Unit (PIU),
Rep. By the Project Director,
No.2, Kancheepuram Road,
JCK Nagar, Chengalpattu,
Tamil Nadu – 603 002.
4.The Revenue Divisional Officer,
(Tiruvallur), Bharathiyar Street, SP Nagar,
Tiruvallur, Kakkalur,
Tamil Nadu – 602 003.
(R4-impleaded as per order dated 24.09.2024 in WMP.29020/2024 in
WP.11044/2024 by SSJ) ... Respondents
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W.P.No.11044 of 2024
PRAYER: Writ Petitions filed under Article 226 of Constitution of
India, for issuance of Writ of Certiorarified Mandamus calling for the
records pertaining to Award No.5/94 dated 11.02.1994 on the file of the
second respondent relating to the land of an extent of 5.22 cents or
thereabouts at Plot No.68, Survey No.228/4 (Part) of Vanagaram Village,
Saidapet Taluk, Tiruvallur District and quash the same as unlawful,
arbitrary, illegal and void, and consequently, direct the second respondent
to issue a fresh Award in favour of the writ petitioner as contemplated
under the Right to Fair Compensation and Transparency in Land
Acquisition, Rehabilitation and Resettlement Act, 2013 on the basis of
her representation dated 28.06.2023 or in the alternative, restore the land
back to the writ petitioner.
For Petitioner : Mr.L.Sarath Pandian
for Mr.Anish Gopi
For Respondents 1, 2 & 4 : Mr.P.Sathish,
Additional Government Pleader
For Respondent 3 : Mr.Su.Srinivasan,
Standing Counsel
ORDER
This writ petition has been filed to call for the records pertaining to Award No.5/94 dated 11.02.1994 on the file of the second respondent relating to the land of an extent of 5.22 cents or thereabouts at Plot No.68, Survey No.228/4 (Part) of Vanagaram Village, Saidapet Taluk, Tiruvallur Page 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 03:10:37 pm ) W.P.No.11044 of 2024 District and quash the same as unlawful, arbitrary, illegal and void, and consequently, direct the second respondent to issue a fresh Award in favour of the writ petitioner as contemplated under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 on the basis of her representation dated 28.06.2023 or in the alternative, restore the land back to the writ petitioner.
2. Learned counsel for the petitioner submitted that the petitioner purchased a property to an extent of 5.22 cents or thereabouts at Plot No.68, Survey No.228/4 (part) of Vanagaram Village, Saidapet Taluk, Tiruvallur District vide sale deed dated 15.05.1986 for a purpose of investment and he is not living the said place. However, in the year 2023, the petitioner came to know that the aforesaid land was acquired by the second respondent by way of an award No.5/94 dated 11.02.1994. Since the petitioner has not aware of the said award, he sent a representation dated 28.06.2023 to the respondents seeking re-call of the aforesaid award and for compensation to be paid to the petitioner as per the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and resettlement Act, 2013. However, till date, no Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 03:10:37 pm ) W.P.No.11044 of 2024 compensation was issued to the petitioner. Hence, the petitioner has come forward with the present writ petition.
3. Learned Additional Government Pleader appearing for the respondents 1, 2 & 4 would submit that the petitioner has given representation to the second respondent, the Special District Revenue Officer and the said post was dismantled. Now, the competent authority to address the grievance of the petitioner is the fourth respondent, The Revenue Divisional Officer, Tiruvallur. Hence, the petitioner can very well approach the fourth respondent to address her grievance.
4. Heard the learned counsel on either side and perused the materials available on record.
5. In view of the above facts and circumstances of the case, the right course available to the petitioner is to approach the Revenue Divisional Officer, Tiruvallur, the fourth respondent herein. Hence, this Court passes the following order:
(i) The petitioner is directed to sent a representation by addressing her grievances to the fourth respondent;Page 4 of 6
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(ii) On such receipt, the fourth respondent is directed to consider the said representation and decide the same on merits and in accordance with law.
With the aforesaid directions, this writ petition stands disposed of. No costs.
22.10.2025 vm Index: Yes/No Internet: Yes/No Speaking Order/Non-speaking order To
1.The Secretary to the Government, The Government of Tamil Nadu, Revenue Department, Fort St.George, Chennai – 600 009.
2.The Special District Revenue Officer (L.A.), National Highways, Kancheepuram & Tiruvallur District, Kancheepuram – 600 445.
KRISHNAN RAMASAMY, J.
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3.The Project Director, National Highways Authority of India, Project Implementation Unit (PIU), No.2, Kancheepuram Road, JCK Nagar, Chengalpattu, Tamil Nadu – 603 002.
4.The Revenue Divisional Officer, (Tiruvallur), Bharathiyar Street, SP Nagar, Tiruvallur, Kakkalur, Tamil Nadu – 602 003.
W.P.No.11044 of 2024
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