Madras High Court
Unknown vs The State Of Tamil Nadu on 25 October, 2025
Author: S.M.Subramaniam
Bench: S. M. Subramaniam, Mohammed Shaffiq
2025:MHC:2673
WP No. 19351 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25-10-2025
CORAM
THE HONOURABLE MR JUSTICE S. M. SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
WP No. 19351 of 2022
and
WMP Nos.18699 to 18701 & 24177 of 2022
1.Sakthivel
2.Sathya
3.Sangeetha
4.Pavithra
5.Santhanyaki
6.Vasanthi
7.Kulanthaivel
8.Parvathi
9.Mahaveeran
10.Meera Hussain
11.Durairaj
12.Madhavan
13.Perumalsamy
14.Vijaya
15.Abinaya
16.Manickavel
17.Rajarethinam
18.Saravanaperumal
19.Gopinath
20.Keerthivasan
Page No.1 of 12
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm )
WP No. 19351 of 2022
21.Manimegalai
22.Sivakumar
23.Muthukumaran
24.Tamilselvi
25.Ramesh
26.Neelamegam
27.Nagalakshmi
28.Packirisamy
29.Indhumathi
30.Ravikumar
31.Ramesh
32.Vijayarani
33.Saravanan
34.Anbalagan
35.Suganya
36.Gunasekaran
37.Manjula
38.Veerapathiran
39.Ramalingam
40.Govindaraj
41.Meenatchisundaram
42.Devendiran
43.Selventhiran
44.Sathyaprakash
45.Banumathi
46.Amutha,
47.Srinivasan
48.Eswari
49.Ummukolusum
50.Arulraj
51.Krishnamoorthy
52.Ravi
53.Minor. Kaviyasree
D/o.Anbusekaran
GuardianAnbusekaran
Page No.2 of 12
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm )
WP No. 19351 of 2022
S/o.Thirugnanam),F2, ONGC Main
road, Neravy, Karaikal 609 604.
54.Kudiyarasi
55.Madamuthu
56.Sathyakumar
57.Maheshwaran
58.Mani
59.Asha
60.Nirmal
61.Saranya
62.Jayaraj
63.Vijayasamy
64.Rajakumar
65.Amusavalli
66.Jayaprakash
67.Veeraganesh
68.Rengasamy
69.Mahalingam
70.Gobalakrishnan
71.Katthamuthu
72.Kamala
73.Geetha
74.Raja
75.Sathishkumar
76.Hemavathy
77.Mohamed Naina
78.Suganya
79.Ramesh
80.Dhanasekaran
81.Marimuthu
82.Krishnan
83.Nadarajan
84.Murugavel
85.Suriya
Page No.3 of 12
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm )
WP No. 19351 of 2022
86.Anitha
87.Geetha
88.Rajalakshmi
89.Anbudurai
90.Mohamed Yusuf
91.Minor.Balaji
S/o.Sakthivel, (Guardian Sathivel
S/o.Natarajan), 1/29A, Kudiyana
Street, Panangudi 611 002.
92.Senthilkumaran
93.Selvarani
94.Kumaresan
95.Yuvaraj
96.Backiyanathan
97.Sakthivel
98.Bhuvaneshwari
99.Murugesan
100.Thangamani
101.Sekar
102.Elamaran
103.Nagaraj
104.Shiyamala
105.Veeravel
106.Swathi
107.Narayanasamy
108.Rajendiran
109.Kalaiyarasan
110.Muruganandham
111.Kamal Basha
112.Saravanan
113.Senthilkumaran
114.Balaji
115.Vijayaraj
116.Arulmani
Page No.4 of 12
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm )
WP No. 19351 of 2022
117.Iniyan
118.Ramesh
119.Palanivelrajan
120.Manikandan
121.Durairaj
122.Santhi
123.Mariyammal
124.Raja
125.Jahir Hussain
126.Murugesan
127.Usharani
128.Balaiah
129.Ramani
130.Senthil
131.Shanthi
132.Paneerselvam
133.Gunasekaran
134.Vinodhini
135.Buvaneswari
136.Kalaiselvi
137.Manoharan
138.Gopinath
139.Ajithkumar
140.Abitha Begum
141.Sivakumar
142.Vinoth
143.Jayalakshmi
144.Ramakrishnan
145.Syed Johara Beevi
146.Sridhar
147.Nowsath Babu
148.Rufnul Afrudeen
149.Karikalan
150.Lakshmi Narayanan
151.Nagarajan
Page No.5 of 12
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm )
WP No. 19351 of 2022
152.Anbazhagi
153.Kalidass
154.Saroja
Petitioner(s)
Vs.
1. The State of Tamil Nadu
Rep. by its Secretary (Home
Department), Fort St. George,
Chennai, Tamil Nadu.
2.The Commissioner,
Land Administration Department
2nd Floor Ezhilagam, Chepauk,
Chennai, Tamil Nadu -600005
3.The District Collector,
Nagapattinam District, Nagapatttinam
Tamil Nadu 611003
4.The Land Acquisition Officer
District Revenue Officer Collectorate,
Nagapattinam, Tamil Nadu, 611003
5.Special Thasildhar (CPCL Land
Acquisition)
Special Thasildhar office Unit -4,
District Collector Office First Floor,
Nagapattinam, Tamil Nadu, 611003
6.Special Thasildhar (CPCL Land
Acquisition)
Special Thasildhar office Unit -I,
Revenue Divisional Office,
Page No.6 of 12
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm )
WP No. 19351 of 2022
Nagapattinam, Tamil Nadu, 611001
7.Special Thasildhar (CPCL Land
Acquisition)
Special Thasildhar office Unit -2,
Revenue Divisional Office,
Nagapattinam, Tamil Nadu, 611001
8.Special Thasildhar (CPCL Land
Acquisition)
Special Thasildhar office Unit -3,
Revenue Divisional Office,
Nagapattinam,Tamil Nadu,611001
Respondent(s)
PRAYER
Writ Petition filed under Article 226 of the Constitution of India for issuance of
a Writ of Certiorarified Mandamus, to quash the Notice dated 24.01.2022
issued by the 4th respondent herein under Section 7(2) of Tamil Nadu
Acquisition of Land for Industrial purpose Act, 1997 in Na.Ka.No.7807/2020/
CPCL (LA), Unit-4 and further direct the respondents herein to fix the open
Market value before conducting enquiry under Section 7(2).
For Petitioner(s): Mr.V.N.Subramaniam
For Respondent(s): Mr.Vadivelu Deenadayalan
Additional Government Pleader
Page No.7 of 12
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm )
WP No. 19351 of 2022
ORDER
(Order of the Court was made by S.M.Subramaniam J.) The call letter issued under Section 7(2) of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 dated 24.01.2022 is under challenge in the present writ proceedings.
2. Section 7(2) of the Act enumerates that “Where the amount has been determined by agreement between the Government and the person to whom the amount has to be paid, it shall be paid in accordance in accordance with such agreement”.
3. The petitioners, in response to the notice, are expected to submit their explanations or disagreement for negotiation or otherwise. However, no writ against such notice is entertainable. A writ petition challenging a notice can be entertained, if it is issued by an incompetent authorities having no jurisdiction or tainted with allegation of mala fides.
Page No.8 of 12https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm ) WP No. 19351 of 2022
4. In the present case, the learned counsel for the writ petitioners would submit that the land acquisition proceedings were concluded and in respect of portion of the land possession also had been taken. That being the factum, the impugned notice has lost its relevance. However, if any grievances exist regarding the subsequent actions initiated and concluded, the petitioners are at liberty to pursue their grounds in the pending proceedings.
5. Thus, the Writ Petition stands dismissed. No costs. Consequently, the connected Miscellaneous Petitions are closed.
(S.M.SUBRAMANIAM J.)(MOHAMMED SHAFFIQ J.) 25-10-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No Jeni Page No.9 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm ) WP No. 19351 of 2022 To
1.The State of Tamil Nadu Rep. by its Secretary (Home Department), Fort St. George, Chennai, Tamil Nadu.
2.The Commissioner, Land Administration Department 2nd Floor Ezhilagam, Chepauk, Chennai, Tamil Nadu -600005
3.The District Collector, Nagapattinam District, Nagapatttinam Tamil Nadu 611003
4.The Land Acquisition Officer District Revenue Officer Collectorate, Nagapattinam, Tamil Nadu, 611003
5.Special Thasildhar (CPCL Land Acquisition) Special Thasildhar office Unit -4, District Collector Office First Floor, Nagapattinam, Tamil Nadu, 611003
6.Special Thasildhar(CPCL Land Acquisition) Special Thasildhar office Unit -I, Revenue Divisional Office, Nagapattinam, Tamil Nadu, 611001
7.Special Thasildhar (CPCL Land Acquisition) Page No.10 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm ) WP No. 19351 of 2022 Special Thasildhar office Unit -2, Revenue Divisional Office, Nagapattinam, Tamil Nadu, 611001
8.Special Thasildhar (CPCL Land Acquisition) Special Thasildhar office Unit -3, Revenue Divisional Office, Nagapattinam,Tamil Nadu,611001 Page No.11 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm ) WP No. 19351 of 2022 S.M.SUBRAMANIAM J.
AND MOHAMMED SHAFFIQ J.
Jeni WP No. 19351 of 2022 25-10-2025 Page No.12 of 12 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/11/2025 07:41:15 pm )