Madras High Court
Sankaranarayanan vs The Competent Authority Cum on 29 June, 2021
W.A.(MD).No.1674 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.1674 of 2018
and
C.M.P(MD).No.12270 of 2018
Sankaranarayanan ...Appellant
Vs.
1. The Competent Authority cum
SPI District Revenue Officer,
(LA-NH) Ramanathapuram.
2. The Special Thasildar,
(Land Acq),
National Highways 49,
Unit-II, Manamadurai
3. The Project Officer,
National Highways Authority,
Manamadurai. ....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.
23385 of 2017 dated 07.12.2018 on the file of this Court.
1/5
https://www.mhc.tn.gov.in/judis/
W.A.(MD).No.1674 of 2018
For Appellant : Mr.R.M.Arun Swaminathan
For Respondents : Mr.C.Arul Vadivel @ Sekar,
For R1 & R3.
Mr.A.K.Manikkam,
Standing Counsel for Govt.
For R2.
JUDGMENT
[Judgment of the Court was delivered by T.S.SIVAGNANAM,J.]
This Writ Appeal is directed against the order dated 07.12.2018
made in W.P.(MD)No.23385 of 2017.
2. Heard the learned counsel for the petitioner and the respondents.
3. In the light of the subsequent development, no further
adjudication is required in this appeal. Pursuant to the report submitted
by the Advocate Commissioner and all other developments, the
respondent National Highways has passed an order stating that the
brickkiln falls within the area, which is subject matter of land acquisition
and this order has been challenged by the appellant, by filing
https://www.mhc.tn.gov.in/judis/
W.A.(MD).No.1674 of 2018
W.P(MD).No.12238 of 2019, in which an order of Interim Stay has also
been granted. Therefore, we dispose of the appeal giving liberty to the
appellant to raise all points in the said writ petition including the grounds
which have been canvassed in this appeal as well as the documents and
other material papers which the appellant has relied upon in this appeal
and those can be placed in the writ petition by way of an additional typed
set of papers.
4. With the above liberty, this Writ Appeal stands disposed of. No
costs. Consequently, connected miscellaneous petition is closed.
(T.S.S.,J.) (S.A.I.,J.)
29.06.2021
Index : Yes/No
Internet : Yes/No
kmm/sm
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.1674 of 2018
To
1. The Competent Authority cum
SPI District Revenue Officer,
(LA-NH) Ramanathapuram.
2. The Special Thasildar,
(Land Acq),
National Highways 49,
Unit-II, Manamadurai
3. The Project Officer,
National Highways Authority,
Manamadurai.
https://www.mhc.tn.gov.in/judis/
W.A.(MD).No.1674 of 2018
T.S.SIVAGNANAM, J.
and
S.ANANTHI, J.
kmm/sm
Order made in
W.A.(MD).No.1674 of 2018
Dated:
29.06.2021
https://www.mhc.tn.gov.in/judis/
