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K.Dhanalashimi vs )The Principal Secretary
2021 Latest Caselaw 22035 Mad

Citation : 2021 Latest Caselaw 22035 Mad
Judgement Date : 8 November, 2021

Madras High Court
K.Dhanalashimi vs )The Principal Secretary on 8 November, 2021
                                                                                  W.A(MD)No.1538 of 2021


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 08.11.2021

                                                         CORAM :

                     THE HONOURABLE TMT.JUSTICE PUSHPA SATHYANARAYANA
                                            and
                         THE HONOURABLE THIRU.JUSTICE P.VELMURUGAN

                                                   W.A(MD)No.1538 of 2021
                     K.Dhanalashimi                                         ... Appellant/Petitioner

                                                             vs.

                     1)The Principal Secretary,
                     Commissioner of Land Revenue Administrative,
                     Disaster Management and Mitigation,
                     Chennai.
                     2)The District Collector,
                     Karur District,
                     Karur.
                     3)The Commissioner,
                     Directorate of Technical Education,
                     Guindy, Chennai-2.
                     4)The Correspondent,
                     Karur College of Engineering,
                     Athoor,
                     Karur District.                          ... Respondents/Respondents

                               Appeal filed under Clause 15 of Letters Patent, to set aside the order
                     of single Judge in W.P.No.17046/2020 dated 02.12.2020.


                                   For Appellant        : Mr.J.Gunaseelanmuthiah
                                   For R1 to R3         : Mr.P.Subbaraj, Government Advocate



                     1/4
https://www.mhc.tn.gov.in/judis/
                                                                                  W.A(MD)No.1538 of 2021


                                                       JUDGMENT

(Judgment of the Court was made by PUSHPA SATHYANARAYANA, J.)

The writ appeal is directed against the order passed by the learned

single Judge in W.P(MD)No.17046/2020, dated 02.12.2020.

2.The writ petition itself is filed claiming adequate compensation for

the petitioner who is a widow and who had lost her daughter being

murdered inside the 4th respondent college premises.

3.Admittedly, the criminal case is still pending in S.C.No.24/2017

before the Principal District Judge, Karur. The petitioner also seems to have

sent a representation to the District Collector as well as the Principal

Secretary to Government, claiming compensation for the death of her

daughter that is also still pending. Accepting the statement made by the

petitioner that her daughter was murdered within the college premises,

unless and otherwise the criminal case is decided, the question of

compensation cannot be decided. The relief sought for by the petitioner

cannot be granted, as, if for every murder, the Government has to pay

compensation, then there will be no end to it. Therefore, the Writ Court has

https://www.mhc.tn.gov.in/judis/ W.A(MD)No.1538 of 2021

rightly dismissed the writ petition. We also, do not want to interfere with

the same.

4.Accordingly, this Writ Appeal is dismissed.




                                                               [P.S.N.,J.] & [P.V.,J.]
                                                                        08.11.2021
                     Index         : Yes / No
                     Internet      : Yes / No
                     bala

                     To

                     1)The Principal Secretary,

Commissioner of Land Revenue Administrative, Disaster Management and Mitigation, Chennai.

2)The District Collector, Karur District, Karur.

3)The Commissioner, Directorate of Technical Education, Guindy, Chennai-2.

https://www.mhc.tn.gov.in/judis/ W.A(MD)No.1538 of 2021

PUSHPA SATHYANARAYANA, J.

and P.VELMURUGAN, J.

bala

JUDGMENT MADE IN W.A(MD)No.1538 of 2021 DATED : 08.11.2021

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

 
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