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[Cites 3, Cited by 0]

Madras High Court

Unknown vs The Special District Revenue ... on 8 November, 2021

Author: G.K.Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                       WP.No.23454 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 08.11.2021

                                                     CORAM

                                  THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN

                                                WP.No.23454 of 2021

                     1.Savarappa Naidu
                     2.Thomas
                     3.Vilvet
                     4.Arokiya Mary
                     5.K.Arokiya Ammal
                     6.D.Fathima
                     7.Josephin
                     8.Susai Mary
                     9.Stella
                     10.Sahaya Mary
                     11.Lourduraj
                     12.Kotta.Balasamy Naidu
                     12.Sahayaraji
                     14.Chinnappa
                     15.Souraj
                     16.Anthony Raj
                     17.Arokiyamary
                     18.Arokiyasamy
                     19.Jithendra
                     20.Kiran
                     21.Anthony Samy
                     22.Sahayaraj
                     23.Albert Arokiya Raj
                     24.Kanikkai Mary
                     25.Anthony Ammal
                     26.Arokiya Mary

                     1/6
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                                                                                   WP.No.23454 of 2021

                     27.Raman
                     28.Royappa Naidu
                     29.Chinnappan
                     30.Jakriyas
                     31.Kalingi Arokiya Mary
                     All petitioners are represented through their
                                General Power of Attorney, Kotteswari
                     All petitioners are represented through their
                                Special Power of Attorney, P.Minishkumar ...       Petitioners

                                                           Vs

                     1.The Special District Revenue Officer(Land Acquisition),
                       SIPCOT Sriperumbudur Expansion Scheme II,
                       No.42.Thirumangaialwar Street,
                       Sriperumbudur, Kancheepuram District
                     2.The Special Tahsildar(Land Acquisition),
                       SIPCOT, Unit -5,
                       Sriperumbudur Expansion Scheme II,
                       Sriperumbudur Taluk,
                       Kancheepuram District                        ...        Respondents



                     Prayer :- Writ Petition is filed under Article 226 of the Constitution of India

                     praying to issue a Writ of Mandamus directing the first respondent to

                     consider the representation dated 09.09.2021 regarding to disburse the

                     compensation sum payable to the petitioner for the lands comprised in

                     survey Nos.237/1G, 237/1, 237/38, 237/47, 237/53, 237/60, 237/70, 237/83,

                     3237/88, 237/97, 237/113, 237/121, 237/122, 237/123 at Vallam 'A' Village,


                     2/6
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                                                                                   WP.No.23454 of 2021

                     Block IV, Sriperumbudur Taluk, Kancheepuram and survey Nos.238/3M,

                     238/5M, 238/16, 238/31, 238/32, 238/33, 238/46, 238/59, 238/60, 238/72,

                     238/88, 238/117, 238/125, 238/137 and 238/140 at Vallam A and B Village,

                     Block VII, Sriperumbudur Taluk, Kancheepuram District measuring to the

                     total extent of 5.89 acres or 2,56,425 sq.ft. as per the G.O.(Ms).No.85 dated

                     17.04.2013 from the date of issuance of land acquisition notice under

                     Section 3(1) dated 13.12.2011 and 16.12.2011 along with statutory interest

                     under Section 12 of the Act 10 of 1999 (Tamilnadu Acquisition of Lands for

                     Industrial Purposes Act, 1997) within the time fixed by this Court.


                                  For Petitioners     :   Mr.R.Viduthalai,
                                                          Senior Counsel
                                                          for Mr.R.Kumaravel

                                  For Respondents     :   Mr.A.Selvendran,
                                                          Government Advocate

                                                          ORDER

This writ petition is filed to issue a Writ of Mandamus directing the first respondent to consider the representation dated 09.09.2021 regarding to disburse the compensation sum payable to the petitioner for the lands comprised in survey Nos.237/1G, 237/1, 237/38, 237/47, 237/53, 3/6 https://www.mhc.tn.gov.in/judis WP.No.23454 of 2021 237/60, 237/70, 237/83, 3237/88, 237/97, 237/113, 237/121, 237/122, 237/123 at Vallam 'A' Village, Block IV, Sriperumbudur Taluk, Kancheepuram and survey Nos.238/3M, 238/5M, 238/16, 238/31, 238/32, 238/33, 238/46, 238/59, 238/60, 238/72, 238/88, 238/117, 238/125, 238/137 and 238/140 at Vallam A and B Village, Block VII, Sriperumbudur Taluk, Kancheepuram District measuring to the total extent of 5.89 acres or 2,56,425 sq.ft. as per the G.O.(Ms).No.85 dated 17.04.2013 from the date of issuance of land acquisition notice under Section 3(1) dated 13.12.2011 and 16.12.2011 along with statutory interest under Section 12 of the Act 10 of 1999 (Tamilnadu Acquisition of Lands for Industrial Purposes Act, 1997) within the time fixed by this Court.

2. Considering the limited relief sought for in the petition, without expressing any opinion on merits of the writ petition, the first respondent is directed to consider the representation of the petitioner dated 09.09.2021 and after giving them opportunity of hearing and pass orders on merits and in accordance with law within a period of twelve weeks from the date of receipt of copy of this order.

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3. With the above direction, this writ petition is disposed of. No order as to costs.

08.11.2021 lok Index:Yes/No Internet:Yes/No Speaking/Non speaking 5/6 https://www.mhc.tn.gov.in/judis WP.No.23454 of 2021 G.K.ILANTHIRAIYAN, J.

lok To

1.The Special District Revenue Officer(Land Acquisition), SIPCOT Sriperumbudur Expansion Scheme II, No.42.Thirumangaialwar Street, Sriperumbudur, Kancheepuram District

2.The Special Tahsildar(Land Acquisition), SIPCOT, Unit -5, Sriperumbudur Expansion Scheme II, Sriperumbudur Taluk, Kancheepuram District WP.No.23454 of 2021 08.11.2021 6/6 https://www.mhc.tn.gov.in/judis