Madras High Court
S.Saraswathi vs The Secretary on 4 June, 2019
Author: M.Dhandapani
Bench: M.Dhandapani
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.06.2019
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.No.13850 of 2019
S.Saraswathi ...Petitioner
Vs.
1.The Secretary
to Government of Tamilnadu
Public Works Department
Secretariat, Fort St. George
Chennai 600 009
2.The District Collector
Office of the District Collector
Tiruppur District ... Respondents
Prayer: The writ petition filed under Article 226 of the
Constitution of India, to issue a writ of Mandamus, directing the 2 nd
respondent to consider the petitioner's representation dated
01.04.2019 within a time stipulated by this Court.
For Petitioner : Mr.P.Kalimuthu
For Respondents : Mr.Elumalai
Government Advocate
ORDER
By consent, the Writ Petition itself is taken up for final disposal.
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2.The learned counsel for the petitioner would submit that the petitioner is the owner of the property by virtue of Registered sale deed (1) Doc.No.632/1983 dated 12.04.1983 on the file of Palladam SRO, executed by the legal heirs of the Murugasamy Gounder. The Agricultural land of the petitioner and the neighbouring lands were acquired by the Government during 1984 for the purpose of Aliyar PAP Canal Extension Scheme. Though the lands were acquired for the purpose of PAP Canal Extension Scheme, however, no compensation was paid to the petitioner.
3.The learned counsel for the petitioner would further submit that the petitioner has also made a representation dated 01.04.2019 to the 2nd respondent and the same is kept pending without any action till date. It would suffice, if a direction is issued to the 2 nd respondent to pass appropriate orders based on the representation made my the petitioner.
4.The learned Government Advocate on instructions would submit that he concedes the request made by the petitioner. The 2nd respondent shall pass appropriate orders within a period of eight weeks.
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5.Considering the limited scope of the prayer sought for in the writ petition, this Court is inclined to direct the 2nd respondent herein to consider the representation dated 01.04.2019, said to have been made by the petitioner and pass appropriate orders on merits and in accordance with law within a period of eight weeks from the date of receipt of a copy of this order.
6.The writ petition is disposed of accordingly. No costs. Consequently, connected miscellaneous petition if any is closed.
04.06.2019 kas To
1.The Secretary to Government of Tamilnadu Public Works Department Secretariat, Fort St. George Chennai 600 009
2.The District Collector Office of the District Collector Tiruppur District http://www.judis.nic.in 4 M.DHANDAPANI, J.
kas W.P.No.13850 of 2019 04.06.2019 http://www.judis.nic.in