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Madras High Court

Pattammal vs The District Collector on 7 November, 2025

Author: S.M.Subramaniam

Bench: S. M. Subramaniam, Mohammed Shaffiq

    2025:MHC:2685
                                                                                            WA No. 2714 of 2023




                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                        DATED: 07-11-2025

                                                               CORAM

                                  THE HONOURABLE MR JUSTICE S. M. SUBRAMANIAM
                                                     AND
                                  THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                                     WA No. 2714 of 2023

                Pattammal
                                                                                            Appellant(s)
                                                                   Vs
                1.The District Collector
                Perambalur District.

                2.The Special Tahsildar (ADW)
                Perambalur, Perambalur District.

                                                                                            Respondent(s)

                PRAYER
                Writ Appeal filed under Clause 15 of Letters Patent, to set aside the order
                dated 23.6.2022 passed in WP.No. 16876 of 2016.

                                    For Appellant(s):       Mr.R.Bharath Kumar
                                                            For Mr.M.Muthukrishnan

                                    For Respondent(s): Mr.Vadivelu Deenadayalan
                                                       Additional Government Pleader
                                                       For R1 & R2


                                                         JUDGMENT

(Judgment was delivered by S.M.Subramaniam J.) The writ appeal has been instituted challenging the writ order dated 23.06.20242 in WP.No.16878 of 2016. The writ petitioner is the appellant and Page No.1 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 03:47:12 pm )  WA No. 2714 of 2023 filed writ petition seeking a declaration that the land acquisition proceedings became lapsed under Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, [hereinafter referred to as '2013 Act'].

2. The only issue to be considered is whether the twin conditions contemplated under Section 24(2) of the 2013 Act has been complied with or not?

3. In this regard, the Writ Court made a finding that the award was passed on 29.12.1995. Compensation amount of Rs.77,205 /- deposited on 22.07.1997 at Sub Treasury. The petitioner has not initiated any steps to withdraw the award amount from the Revenue deposit. Possession was taken by the Special Tahsildar, Adi Dravidar Welfare, Perambalur District and the name of the owner has been mutated in the revenue records as “Adi Dravidar Colony”. The lands acquired were allotted to Adi Dravidar familes and that being the factum, the appellant has not established that she is entitled for any relief under Section 24(2) of the 2013 Act.

4. Thus, the Writ Appeal is devoid of merits and stands dismissed. No costs.

(S.M.SUBRAMANIAM J.)(MOHAMMED SHAFFIQ J.) 07-11-2025 Page No.2 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 03:47:12 pm )  WA No. 2714 of 2023 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No Jeni To

1.The District Collector Perambalur District.

2.The Special Tahsildar (ADW) Perambalur, Perambalur Dt.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 03:47:12 pm )  WA No. 2714 of 2023 S.M.SUBRAMANIAM J.

AND MOHAMMED SHAFFIQ J.

Jeni WA No. 2714 of 2023 07-11-2025 Page No.4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/11/2025 03:47:12 pm )