Madras High Court
Maragadam Uma vs The Chairman And Managing Director on 4 December, 2025
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
W.P.No.46921 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.12.2025
CORAM
THE HONOURABLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P.No.46921 of 2025
and
W.M.P. No.52406 of 2025
Maragadam Uma .. Petitioner
vs
1.The Chairman and Managing Director,
State Industries Promotion Corporation
of Tamil Nadu Ltd.,
19-A, Rukmani Lakshmipathi Road,
Egmore, Chennai – 8.
2.The Secretary to Government of
Tamil Nadu,
Industries SIPCOT (LA) Department,
Fort St. George, Chennai – 9.
3.The Special District Revenue Officer,
Land Acquisition, SIPCOT, Oragadam,
Existing Scheme, Tacit Division,
Sriperumbudur Taluk, Pillaipakkam.
4.The Special Tahsildar,
Land Acquisition, SIPCOT, Oragadam,
Existing Scheme, Tacit Division,
Sriperumbudur Taluk, Pillaipakkam. .. Respondents
Petition filed under Article 226 of The Constitution of India
praying for the issuance of a writ of mandamus directing the
respondents to dispose of petitioner’s representation dated
23.10.2025 and consequently to pay appropriate compensation
along with interest for the lands acquired by the respondents within
a time frame to be fixed by this Court.
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W.P.No.46921 of 2025
For Petitioner : Mr.R.Sunil Kumar
For Respondents : Mr.Abishek Murthy,
Government Advocate for R1
Mr.M.R.Gokul Krishnan,
Additional Government Pleader
for R2 to R4
ORDER
The petitioner was the owner of Plot Nos.518 and 519, each measuring 2400 sq.ft. in a lay out called ‘VGP Mount View’. The said property was acquired under the Tamil Nadu Acquisition of Lands for Industrial Purposes Act 1997. In relation to the payment of compensation to the petitioner, the petitioner was informed that the plot number corresponding to Document No.2664 of 1986 was mentioned in the encumbrance certificate as 518, whereas it was mentioned as Plot No.519 in the award. Therefore, the petitioner was called upon to rectify the error. After rectifying the error, the petitioner submitted a representation dated 23.10.2025 for payment of compensation. The present writ petition relates thereto.
2. Learned counsel for the petitioner invited my attention to communication dated 22.07.2025 pertaining to the rectification requested for by the Special Tahsildar. Since such rectification has been carried out, learned counsel submits that the petitioner is entitled to the disbursement of compensation. 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/12/2025 06:15:46 pm ) W.P.No.46921 of 2025
3. Mr.Abishek Murthy, learned Government Advocate, accepts notice for the first respondent and Mr.M.R.Gokul Krishnan, learned Additional Government Pleader, accepts notice for respondents 2 to 4.
4. Learned Additional Government Pleader submits that the fourth respondent would consider the petitioner's representation and pass orders thereon within eight weeks from the date of receipt of the order.
5. The petitioner has placed on record the sale deeds dated 07.10.1986 bearing Document Nos.2663/1986 and 2664/1986. The rectified encumbrance certificate relating to these two properties has also been filed. On perusal thereof, it appears prima facie that the rectification requested for by the Special Tahsildar has been effected. As such, case is made out to consider the petitioner's request.
6. Accordingly, this writ petition is disposed of by directing the fourth respondent to consider the petitioner's representation dated 23.10.2025 and take appropriate measures for the payment of compensation within eight weeks from the date of receipt of a copy 3/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/12/2025 06:15:46 pm ) W.P.No.46921 of 2025 of this order. If not provided already, copy of the relevant award shall also be provided to the petitioner within one week from the date of receipt of a copy of this order. Consequently, connected miscellaneous petition is closed. There shall be no order as to costs.
04.12.2025 Index:Yes/No Neutral Citation:Yes/No mmi To
1.The Chairman and Managing Director, State Industries Promotion Corporation of Tamil Nadu Ltd., 19-A, Rukmani Lakshmipathi Road, Egmore, Chennai – 8.
2.The Secretary to Government of Tamil Nadu, Industries SIPCOT (LA) Department, Fort St. George, Chennai – 9.
3.The Special District Revenue Officer, Land Acquisition, SIPCOT, Oragadam, Existing Scheme, Tacit Division, Sriperumbudur Taluk, Pillaipakkam.
4.The Special Tahsildar, Land Acquisition, SIPCOT, Oragadam, Existing Scheme, Tacit Division, Sriperumbudur Taluk, Pillaipakkam.
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