Lakshmanan vs The Special Thasildar
2021 Latest Caselaw 12665 Mad

                                                                           W.A.(MD).No.1630 of 2018


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 29.06.2021

                                                     CORAM:

                                   The Hon'ble Mr.JUSTICE T.S.SIVAGNANAM
                                                     AND
                                     The Hon'ble Mrs.JUSTICE S.ANANTHI

                                           W.A.(MD).No.1630 of 2018

                     Lakshmanan                                                  ...Appellant

                                                      Vs.

                     1. The Special Thasildar,
                        (Land Acq)
                        National Highways 49,
                        Unit-II, Manamadurai.

                     2. Project Director,
                        National Highways Authority of India,
                        Subramaniapuram 3rd Street,
                        Karaikudi,
                        Sivagangai District.                               ....Respondents

                     PRAYER: Writ Appeal filed under Clause 15 of the Letter Patent Act, to
                     allow this Writ Appeal by setting aside the order passed in W.P.(MD).No.
                     21080 of 2018 dated 27.11.2018 on the file of this Court.




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https://www.mhc.tn.gov.in/judis/
                                                                               W.A.(MD).No.1630 of 2018



                                     For Appellant       : Mr.R.M.Arun Swaminathan

                                     For Respondents     : Mr.A.K.Manikkam,
                                                           Standing Counsel for Govt.
                                                           For R1.
                                                           Mr.C.Arulvadivel @ Sekar
                                                           for R2.

                                                        JUDGMENT

[Judgment of the Court was delivered by T.S.SIVAGNANAM,J.]

This Writ Appeal is directed against the order dated 27.11.2018

made in W.P.(MD)No.21080 of 2018.

2. Heard the learned counsel for the petitioner and the learned

counsel for the respondent.

3.The learned counsel for the petitioner submitted that liberty may

be granted for claiming compensation.

4.Since the said request is beyond the scope of the writ petition

and the prayer sought for in the writ petition, we leave it open to the

https://www.mhc.tn.gov.in/judis/ W.A.(MD).No.1630 of 2018

appellant to work out his remedy under the provisions of the law in this

regard.

5.Even at the time when the writ appeal was heard earlier ie., on

04.12.2019, the Interim Order was vacated and it is admitted by the

learned counsel for the appellant that the building has been demolished.

Hence, no further adjudication is required and accordingly, this Writ

Appeal is dismissed.

                                                                     (T.S.S.,J.)        (S.A.I.,J.)

                                                                                   29.06.2021

                     Index           : Yes/No
                     Internet        : Yes/No
                     kmm

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ W.A.(MD).No.1630 of 2018

To

1. The Special Thasildar, (Land Acq) National Highways 49, Unit-II, Manamadurai.

2. Project Director, National Highways Authority of India, Subramaniapuram 3rd Street, Karaikudi, Sivagangai District.

https://www.mhc.tn.gov.in/judis/ W.A.(MD).No.1630 of 2018

T.S.SIVAGNANAM, J.

and S.ANANTHI, J.

kmm

Order made in W.A.(MD).No.1630 of 2018

Dated:

29.06.2021

https://www.mhc.tn.gov.in/judis/