Madras High Court
P.S.Ramu @ T.P.S.Raam vs The District Collector on 28 June, 2024
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P. No.8836 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.06.2024
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
W.P.No.8836 of 2024
P.S.Ramu @ T.P.S.Raam ... Petitioner
Vs
1.The District Collector
Kancheepuram District
Kancheepuram
2.The Special Tahsildar (Land Acquisition)
SIPCOT - Unit VI
Sriperumbudur Extension Scheme - II
Sriperumbudur (Taluk)
Kancheepuram District ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Mandamus directing the respondents to consider my
representation dated 28.08.2023 and disburse the compensation amount
payable in respect of the property, being vacant house plot, bearing Nos.5, 12,
21 & 28 comprised in Survey No.307/1, 307/9, 307/8 of Vallakottai Village,
Sriperumpudur Taluk, Kancheepuram District, totally measuring an extent of
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W.P. No.8836 of 2024
14,400 sq.ft to the petitioner as contemplated under Section 7(3) of the Tamil
Nadu Acquisition of Land for Industrial Purposes Act, 1997.
For Petitioner : Mr.R.Munusamy
For Respondents : Mr.A.Selvendran
Spl. Govt. Pleader for R1 & R2
ORDER
This writ petition has been filed for a direction to the respondents to consider the representation of the petitioner dated 28.08.2023 and disburse the compensation amount payable in respect of the property, being vacant house plot, bearing Nos.5, 12, 21 & 28 comprised in Survey No.307/1, 307/9, 307/8 of Vallakottai Village, Sriperumpudur Taluk, Kancheepuram District, totally measuring an extent of 14,400 sq.ft to the petitioner, as contemplated under Section 7(3) of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997.
2. When the writ petition was taken up for hearing, the learned Special Government Pleader appearing for the respondents would submit that the compensation amount has already been deposited in L.A.O.P. No.129 of 2024 ________ https://www.mhc.tn.gov.in/judis Page 2/4 W.P. No.8836 of 2024 on the file of Sub Court, Kancheepuram. As the amount has already been deposited in the above LAOP, it is for the petitioner to approach the same court for release of the compensation.
3. With the above direction, the writ petition is disposed of. No costs.
28.06.2024
Index : Yes / No
Neutral Citation : Yes / No
Asr
To
1.The District Collector
Kancheepuram District
Kancheepuram
2.The Special Tahsildhar (L.A.) Sriperumbudur and Irungattukottai Existing Scheme SIPCOT Project Office, Pillaipakkam Village Sriperumbudur Taluk Kancheepuram District
3.The Government Pleader High Court, Madras ________ https://www.mhc.tn.gov.in/judis Page 3/4 W.P. No.8836 of 2024 N.SATHISH KUMAR, J.
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