Madras High Court
R.Nachall vs The State Of Tamil Nadu on 7 December, 2020
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.No.12915 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.12.2020
CORAM:
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
W.P.No.12915 of 2020
R.Nachall ...Petitioner
Vs.
1 The State of Tamil Nadu
rep by Secretary to Government
Industrial Department
Fort St. Geroge, Secretariat
Chennai-09
2 SIPCOT
Rep by its Chairman and Managing Director
No.19A, Rukmani Lakshmipathy Road
Egmore, Chennai.
3 The District Collector
Collectorate, Kancheepuram District.
4 Special Tahsildar Land Acquisition
SIPCOT
Irungattukottai and Sriperumpudur Scheme
Sriperumbudur, Kanchipuram District.
...Respondents
1/8
http://www.judis.nic.in
W.P.No.12915 of 2020
This Writ Petition is filed under Article 226 of the
Constitution of India praying to issue a Writ of Mandamus
directing the respondents to fix compensation for the lands of
the petitioner at S. No.354/ 4A1, Santhavelur Village,
Sriperumbudur Taluk, Kanchipuram District under The Right to
Fair Compensation and Transparency in Land Acquisition
Rehabilitation and Resettlement Act 2013.
For Petitioners : Mr.Solaiappan
For Respondents 1 & 3 : Mr.K.Parameshwaran
Government Advocate
For Respondents 2 & 4 : E.Manoharan
Special Government Pleader
ORDER
This Writ Petition has been filed for the issue of a Writ of Mandamus directing the respondents to fix the compensation for the lands belonging to the petitioner, under the Right to Fair Compensation and Transparency in Land Acquisition 2/8 http://www.judis.nic.in W.P.No.12915 of 2020 Rehabilitation and Resettlement Act of 2013 and to pay the same to the petitioner within the time stipulated by this Court.
2. When the matter came up for hearing on 11.11.2020, the following order was passed by this Court:-
“Mr.E.Manoharan, learned Special Government Pleader, on instructions, submitted that the award has been passed by the third respondent only during the month of March 2020 under the 2013 Act. The learned counsel submitted that the compensation that was determined, will also be deposited within the time fixed by this Court. The learned Special Government Pleader further submitted that a copy of the award will be served on the learned counsel for the petitioner and it will also be filed before this Court.
2. Post this case under the same caption 'for orders' on 07.12.2020. In the mean time, the compensation amount shall be deposited. The learned counsel for the petitioner shall also take 3/8 http://www.judis.nic.in W.P.No.12915 of 2020 instructions on the award passed by the third respondent.”
3. The petitioner has filed an additional affidavit to the effect that he may be permitted to withdraw the compensation, without prejudice to his rights to claim for enhanced compensation in accordance with law.
4. Mr.E.Manoharan, learned Special Government Pleader submitted that the copy of the award is ready and it will be served on the learned counsel for the petitioner today itself.
The learned Special Government Pleader further submitted that if the petitioner is not satisfied with the compensation already fixed, it is left open to him to seek for enhancement in the manner known to law.
5. Taking into consideration the facts and circumstances 4/8 http://www.judis.nic.in W.P.No.12915 of 2020 of the case and the specific stand that has been taken on either side, this Writ Petition is disposed of with the following directions:-
(a) The petitioner is permitted to withdraw the entire compensation, without prejudice to his rights to claim for the enhanced compensation in accordance with the law. The second respondent shall ensure that the petitioner withdraws the compensation within a period of four weeks from the date of receipt of a copy of this order;
(b) The Tamil Nadu Acquisition of Lands for Industrial Purposes Act, 1997 specifically provides under Section 8 of the Act that any person aggrieved by the decision of the Collector determining the compensation amount, may within 60 days from the date of such compensation, can request the Collector to refer the matter to the concerned Court in order to seek for an enhanced compensation. The petitioner has been given a copy of the award only now. Hence, if the petitioner is not satisfied with 5/8 http://www.judis.nic.in W.P.No.12915 of 2020 the compensation already fixed, the petitioner is directed to make a representation to the third respondent on or before 28.12.2020, seeking for reference before the competent Court;
and
(c) The third respondent, on receipt of the representation/application from the petitioner, shall immediately refer the matter before the competent Court and thereafter, the petitioner can work out his remedy before the competent Court seeking for enhanced compensation.
No costs.
mra 07.12.2020
Internet: Yes
Index : Yes/No
Speaking/Non speaking order
Note : Upload this order on 10.12.2020 6/8 http://www.judis.nic.in W.P.No.12915 of 2020 To 1 The State of Tamil Nadu rep by Secretary to Government Industrial Department Fort St. Geroge, Secretariat Chennai-09 2 SIPCOT Rep by its Chairman and Managing Director No.19A, Rukmani Lakshmipathy Road Egmore, Chennai.
3 The District Collector Collectorate, Kancheepuram District.
4 Special Tahsildar Land Acquisition SIPCOT Irungattukottai and Sriperumpudur Scheme Sriperumbudur, Kanchipuram District.
7/8http://www.judis.nic.in W.P.No.12915 of 2020 N.ANAND VENKATESH. J, mra W.P.No.12915 of 2020 07.12.2020 8/8 http://www.judis.nic.in