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[Cites 4, Cited by 0]

Madras High Court

J.Prabhu vs State Of Tamil Nadu on 4 June, 2020

Author: N. Anand Venkatesh

Bench: N. Anand Venkatesh

                                                        1

                            IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 04.06.2020

                                                   CORAM

                          THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                             W.P No.7901 of 2020

                 J.Prabhu                                                            Petitioner

                                                       vs.

                 1. State of Tamil Nadu
                    Rep. by the Principal Secretary and
                    Commissioner of Land Administration,
                    Chepauk, Chennai - 600005.

                 2. The Collector of Kanchipuram,
                    Kanchipuram District, Kanchipuram.

                 3. The Special District Revenue Officer (Land Acquisition)
                    SIPCOT Sriperumbadur Expansion Scheme – II
                    No.42, Thiumanai Alwar Street,
                    (Near Vanniyar Kalyana Mandapam),
                    Sriperumbadur – 602 105.

                 4. The Special Thasildar, (Land Acquisition)
                    SIPCOT Scheme – II
                    Sriperumbadur Expansion Scheme – II
                    Sriperumbadur.                                                Respondents

                 Prayer: Writ Petition filed under Article 226 of the Constitution of India for
                 issuance of a Writ of Mandamus, directing the 4th respondent to refer the case
                 pertaining to Na.Ka.No.08/2013/A dated 07.06.2013 to the Civil Court in terms
                 of Section 20 of the Tamil Nadu Highways Act, 2001 within a time to be fixed
                 by this Court.
http://www.judis.nic.in
                                                            2

                                       For Petitioner     : Mr.S.Kingston Jerold
                                       For Respondents : Mr.D.Raja
                                                         Additional Government Pleader


                                                        ORDER

It was pointed out by this Court that the matter pertains to the acquisition made under the Tamil Nadu Acquisition of Land for Industrial Purposes Act.

However, the body of the affidavit and the prayer reads as if the relief is sought for under Tamil Nadu Highways Act.

2.The learned counsel submitted that he may be permitted to withdraw the writ petition with a liberty to file a fresh writ petition by making correct averments in the affidavit.

3.Accordingly, this writ petition is dismissed as withdrawn with liberty to file a fresh writ petition. No Costs.

04.06.2020 Speaking Order/Non-Speaking Order Index : Yes/No Internet : Yes/No ssr http://www.judis.nic.in 3 To

1. State of Tamil Nadu Rep. by the Principal Secretary and Commissioner of Land Administration, Chepauk, Chennai - 600005.

2. The Collector of Kanchipuram, Kanchipuram District, Kanchipuram.

3. The Special District Revenue Officer (Land Acquisition) SIPCOT Sriperumbadur Expansion Scheme – II No.42, Thiumanai Alwar Street, (Near Vanniyar Kalyana Mandapam), Sriperumbadur – 602 105.

4. The Special Thasildar, (Land Acquisition) SIPCOT Scheme – II Sriperumbadur Expansion Scheme – II Sriperumbadur.

http://www.judis.nic.in 4 N. ANAND VENKATESH, J.

ssr W.P No.7901 of 2020 04.06.2020 http://www.judis.nic.in