Madras High Court
K.Muthuvel vs The State Of Tamil Nadu on 30 March, 2022
Author: M.Dhandapani
Bench: M. Dhandapani
W.P.No.18673 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :30.03.2022
CORAM :
THE HONOURABLE MR. JUSTICE M. DHANDAPANI
W.P. No.18673 of 2014
and W.M.P.Nos.1 & 2 of 2014
K.Muthuvel ... Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Animal Husbandry, Dairying and Fisheries Department,
Secretariat, Chennai 600 009.
2.The District Collector,
Nagappattinam District,
Nagappattinam.
3.The Revenue Divisional Officer,
Nagappattinam District,
Nagappattinam.
4.The Special Tahsildar,
Land Acquisition Department,
Nagappattinam District,
Nagappattinam. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Certiorari, calling for the entire records connected with
the Impugned Notification issued by the 1st respondent under section 4(1) of
the Land Acquisition Act 1894 in G.O.Ms.No.173, Animal Husbandry,
Dairying and Fisheries (FS-4) dated 08.10.2012 consequential declaration
under section 6 of the Land Acquisition Act 1894 in G.O.Ms.No.243, Animal
Husbandry, Dairying and Fisheries (FS-4) dated 23.09.2013 for petitioner's
lands bearing R.S.No.72/511 of 0.06.5 hectares, R.S.No.72/513 of 0.04.0
hectares, R.S.No.73/5 of 1.72.0 hectares, R.S.No.75/2 of 1.13.5 hectares,
R.S.No.76/4 of 0.79.0 hectares in Nagore, Muttam Village, Nagappattinam
Taluk, Nagappattinam District and quash the same.
https://www.mhc.tn.gov.in/judis
1/4
W.P.No.18673 of 2014
For Petitioner : Mr.G.Saravanabhavan
for M/s.T.P.Senthilkumar
For Respondents : Mr.V.Veluchamy
Additional Government Pleader
ORDER
This Writ Petition has been filed seeking for issuance of a Writ of Certiorari to call for the entire records connected with the Impugned Notification issued by the 1st respondent under section 4(1) of the Land Acquisition Act 1894 in G.O.Ms.No.173, Animal Husbandry, Dairying and Fisheries (FS-4) dated 08.10.2012 consequential declaration under section 6 of the Land Acquisition Act 1894 in G.O.Ms.No.243, Animal Husbandry, Dairying and Fisheries (FS-4) dated 23.09.2013 for petitioner's lands bearing R.S.No.72/511 of 0.06.5 hectares, R.S.No.72/513 of 0.04.0 hectares, R.S.No.73/5 of 1.72.0 hectares, R.S.No.75/2 of 1.13.5 hectares, R.S.No.76/4 of 0.79.0 hectares in Nagore, Muttam Village, Nagappattinam Taluk, Nagappattinam District and quash the same.
2. Today, when the matter is taken up for hearing, the learned Additional Government Pleader appearing for the respondents submitted that during the pendency of the Writ Petition, the petitioner had received the compensation of about Rs.88,37,000/-, without any protest. Hence, nothing survives for adjudication.
https://www.mhc.tn.gov.in/judis 2/4 W.P.No.18673 of 2014
3. In view of the above submission, this Writ Petition is closed. However, if the petitioner has any grievance with regard to the quantification of compensation, liberty is granted to the petitioner to work out his remedy in the manner known to law. No costs. Consequently, connected miscellaneous petitions are closed.
30.03.2022 Index : Yes / No Speaking order : Yes / No jd/rap To
1.The Secretary to Government, State of Tamil Nadu, Animal Husbandry, Dairying and Fisheries Department, Secretariat, Chennai 600 009.
2.The District Collector, Nagappattinam District, Nagappattinam.
3.The Revenue Divisional Officer, Nagappattinam District, Nagappattinam.
4.The Special Tahsildar, Land Acquisition Department, Nagappattinam District, Nagappattinam.
https://www.mhc.tn.gov.in/judis 3/4 W.P.No.18673 of 2014 M.DHANDAPANI, J.
jd/rap W.P. No.18673 of 2014 and W.M.P.Nos.1 & 2 of 2014 30.03.2022 https://www.mhc.tn.gov.in/judis 4/4