Madras High Court
Mouttalou @ Muthalammal vs Union Of India on 20 October, 2022
Author: M.Dhandapani
Bench: M. Dhandapani
W.P.Nos.27722 & 27727 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.10.2022
CORAM :
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
W.P.Nos.27722 & 27727 of 2022
1. Mouttalou @ Muthalammal
2. Siva
3. Saravanan ... Petitioners in W.P.No.27722
of 2022
1. Muniappan
2. Mathiazhagan
3. Pragasam
4. Kalyani
5. Sugandavalli
6. Suseela
7. Meena
8. Mounisamy
9. Latchoumamane
10. Meenatchi
11. Rukku
12. Calaiselvi
13. Suganya
14. Gomal
15. Balajee @ Amarneethi ... Petitioners in W.P.No.27727
of 2022
Vs.
1. Union of India,
Rep. by the Secretary to Government,
Revenue Department,
Government of Pondicherry,
Pondicherry.
https://www.mhc.tn.gov.in/judis
1/6
W.P.Nos.27722 & 27727 of 2022
2. Revenue Officer-cum-Land Acquisition Officer,
Central University,
Land Acquisition Wing,
(Education Department),
Pondicherry. ... Respondents in Both W.Ps.
Prayer in W.P.No.27722 of 2022 : Writ Petition filed under Article 226 of
the Constitution of India for issuance of a Writ of Mandamus, directing the
respondents to pay interest to the petitioners in accordance with the
provisions of the Land Acquisition Act in respect of the acquisition of lands
comprised in R.S.No.78/3 for an extent of 0-32-00 hectares at Kalapet,
Pondicherry.
Prayer in W.P.No.27727 of 2022 : Writ Petition filed under Article 226 of
the Constitution of India for issuance of a Writ of Mandamus, directing the
respondents to pay interest to the petitioners in accordance with the
provisions of the Land Acquisition Act in respect of the acquisition of lands
comprised in R.S.Nos.178/4, 74/11 and 74/5 for an extent of 2-02-50
hectares at Kalapet, Pondicherry.
Appearance of Counsels in both W.Ps
For Petitioners : M/s.Usha Ramman
For Respondents : Mr.J.Kumaran
Additional Government Pleader
COMMON ORDER
The petitioners have filed these Writ petitions seeking issuance of a Writ of Mandamus to direct the respondents to pay the interest to the petitioners in respect of their acquired lands, as early as possible. https://www.mhc.tn.gov.in/judis 2/6 W.P.Nos.27722 & 27727 of 2022
2. Learned Additional Government Pleader takes notice on behalf of the respondents. In view of the consent expressed by the learned counsel on either side, this petition is taken up for final hearing.
3. The case of the petitioners is that, the petitioners lands were acquired for the purpose of establishment of Central University under Phase I and Phase V of the Land Acquisition Act (in short 'Act') by invoking urgency provision and two Award were passed by fixing a compensation of Rs.234/- and Rs.318/- per Are, which was thereafter enhanced. In order to avail the benefit of enhancement, the petitioners made applications before the authorities and by considering the same, the authority paid the enhanced compensation to the petitioners respectively, however, the interest for the same was not paid to the petitioners. Therefore, the petitioners made several representations seeking payment of interest, however, the same were kept pending on the ground that, the subject matter was pending before this Court and subsequently, before the Hon'ble Apex Court. It is pertinent to note that, though, the proceedings of the subject matter was taken up by the Apex Court and the same was ended in favour of the similarly situated persons, however, till date, the petitioners representations dated 22.06.2022 and https://www.mhc.tn.gov.in/judis 3/6 W.P.Nos.27722 & 27727 of 2022 26.08.2021 respectively, seeking payment of interest for the enhanced compensation were not considered and the petitioners were not paid with the interest. Hence, these Writ petitions are filed.
4. Though very many grounds have been raised, learned counsel for the petitioners submitted that, it would suffice, if this Court issues direction to the respondents to consider the petitioners' representations dated 22.06.2022 and 26.08.2021 respectively and pay the interest amount to the petitioners as early as possible.
5. Learned Additional Government Pleader appearing on behalf of the respondents has no serious objection for the said order being passed and he fairly submitted that, the petitioners' representations would be considered and appropriate orders will be passed on merits within the time that to be stipulated by this Court.
6. In view of the above submission, this Court without expressing any opinion on the merits of the case, issues direction to the respondents to consider the petitioners' representations dated 22.06.2022 and 26.08.2021 respectively, on merits and pass appropriate orders in accordance with law https://www.mhc.tn.gov.in/judis 4/6 W.P.Nos.27722 & 27727 of 2022 within a period of eight weeks from the date of receipt of a copy of this order, after affording an opportunity of personal hearing to the petitioners.
7. Accordingly, these Writ petitions are disposed of. No costs.
20.10.2022 Index : Yes / No Speaking order: Yes/ No jd To
1. The Secretary to Government, Union of India, Revenue Department, Government of Pondicherry, Pondicherry.
2. Revenue Officer-cum-Land Acquisition Officer, Central University, Land Acquisition Wing, (Education Department), Pondicherry.
https://www.mhc.tn.gov.in/judis 5/6 W.P.Nos.27722 & 27727 of 2022 M.DHANDAPANI, J.
jd W.P.Nos.27722 & 27727 of 2022 20.10.2022 https://www.mhc.tn.gov.in/judis 6/6