R.Thajunnissa vs The District Collector on 17 February, 2025

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Madras High Court

R.Thajunnissa vs The District Collector on 17 February, 2025

Bench: N.Anand Venkatesh

                                                                                         WP.No.3920 of 2011



                                     In the High Court of Judicature at Madras

                                                 Dated : 17.2.2025

                                                         Coram :

                                  The Honourable Mr.Justice N.ANAND VENKATESH

                                          Writ Petition No.3920 of 2011

                1.R.Thajunnissa
                2.Mumtaz Begum

                3.K.H.Akthar Basha
                  rep. by his power agent
                  K.Mubarak Basha

                4.R.Mubarak Basha
                5.Nazeer Ahmed
                6.Nizar Ahmed
                7.Mumtaz Begum
                8.Shamsad Begum
                9.Shenaz Begum

                  Petitioners 5 to 9 rep. by
                  their power of attorney
                  agent T.E.Ershad Ahmed                                                 ...Petitioners
                                                              Vs

                1.The District Collector,
                  Kanchipuram District,
                  Kanchipuram.

                2.The Special Tahsildar (LA),
                  Arakonam - Chengalpet
                  Gauge Conversion,
                  Madurantakkam, Kanchipuram
                  District.

                3.The Deputy Chief Engineer
                  (Constructions), Gauge
                  Conversion, Southern
                  Railways, Chennai.                                                     ...Respondents
https://www.mhc.tn.gov.in/judis                ( Uploaded on: 05/03/2025 11:25:42 am )
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                                                                                            WP.No.3920 of 2011



                          PETITION under Article 226 of The Constitution of India praying

                for the issuance of a Writ of Mandamus directing the respondents to

                pay compensation to the petitioners for the lands in Survey Nos.150

                and 151 measuring to an extent of 0.11.50 hec (0.26 cents) in

                Konnerikuppam Village, Kanchipuram Taluk, Kanchipuram District

                under        the    provision   of   the      Right       to    Fair      Compensation    and

                Transparency in Land Acquisition, Rehabilitation and Resettlement Act,

                2013 (Prayer amended vide order dated 22.4.2019 made in WMP.No.

                33545 of 2017 by VPNJ).


                                   For Petitioners     :         No appearance
                                   For R1 & R2         :         Mr.A.Selvendran, SGP
                                   For R3              :         Mr.M.T.Arunan


                                                           ORDER

The bundle is not available in court.

2. The learned counsel for the petitioners has also not appeared.

3. Hence, the writ petition is closed. If ultimately the learned counsel for the petitioners wants to revive this writ petition, an appropriate miscellaneous petition shall be filed and the bundle shall be reconstructed. No costs.

17.2.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2025 11:25:42 am ) 2/3 WP.No.3920 of 2011 N.ANAND VENKATESH,J RS To

1.The District Collector, Kanchipuram District, Kanchipuram.

2.The Special Tahsildar (LA), Arakonam - Chengalpet Gauge Conversion, Madurantakkam, Kanchipuram District.

3.The Deputy Chief Engineer (Constructions), Gauge Conversion, Southern Railways, Chennai.

W.P.No.3920 of 2011

17.2.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 05/03/2025 11:25:42 am ) 3/3

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