Madras High Court
K.Ekambaram vs The District Collector on 18 November, 2021
WP.Nos.323, 332 & 333 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 18.11.2021
CORAM
THE HONOURABLE Mr. JUSTICE G.K.ILANTHIRAIYAN
WP.Nos.323, 332 & 333 of 2020
WP.No.323 of 2020
K.Ekambaram ... Petitioner
Vs
1.The District Collector,
Tiruvallur District,
Tiruvallur
2.The Sub Collector,
Tiruvallur Division,
Tiruvallur
3.The Revenue Divisional Officer,
Central Chennai Division,
Anna Nagar West Extension,
Chennai 600 101
4.National Highways Authority of India,
Ministry of Surface and Transport,
D.P.34 South Phase,
Guindy, Industrial Estate,
New Olympic Towers,
Chennai 600 032 ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents herein to
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WP.Nos.323, 332 & 333 of 2020
deposit the entire compensation amount to the credit of LAOP.No.44 of
1990 on the file of II Additional District and Sessions Judge, Tiruvallur
District at Poonamallee, pursuant to the judgment and decree of this Court
dated 03.09.2010 made in AS.No.728 of 2010 and as per judgment and
decree of the Additional District Judge – Fast Track Court No.III,
Poonamallee dated 29.10.2004 made in LAOP.No.44 of 1990 by fixing a
time limit.
For Petitioner : Mr.M.S.Subramanian
For Respondents
For R1 to 3 : Mr.A.Selvendran,
Special Government Pleader
For R4 : Mr.Su.Srinivasan
WP.No.332 of 2020
G.Gajendran ... Petitioner
Vs
1.The District Collector,
Tiruvallur District,
Tiruvallur
2.The Sub Collector,
Tiruvallur Division,
Tiruvallur
3.The Revenue Divisional Officer,
Central Chennai Division,
Anna Nagar West Extension,
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WP.Nos.323, 332 & 333 of 2020
Chennai 600 101
4.National Highways Authority of India,
Ministry of Surface and Transport,
D.P.34 South Phase,
Guindy, Industrial Estate,
New Olympic Towers,
Chennai 600 032 ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents herein to
deposit the entire compensation amount to the credit of LAOP.No.46 of
1990 on the file of II Additional District and Sessions Judge, Tiruvallur
District at Poonamallee, pursuant to the judgment and decree of this Court
dated 03.09.2010 made in AS.No.729 of 2010 and as per judgment and
decree of the Additional District Judge – Fast Track Court No.III,
Poonamallee dated 29.10.2004 made in LAOP.No.46 of 1990 by fixing a
time limit.
For Petitioner : Mr.M.S.Subramanian
For Respondents
For R1 to 3 : Mr.A.Selvendran,
Special Government Pleader
For R4 : Mr.Su.Srinivasan
WP.No.333 of 2020
https://www.mhc.tn.gov.in/judis
WP.Nos.323, 332 & 333 of 2020
S.Loganayaki ... Petitioner
Vs
1.The District Collector,
Tiruvallur District,
Tiruvallur
2.The Sub Collector,
Tiruvallur Division,
Tiruvallur
3.The Revenue Divisional Officer,
Central Chennai Division,
Anna Nagar West Extension,
Chennai 600 101
4.National Highways Authority of India,
Ministry of Surface and Transport,
D.P.34 South Phase,
Guindy, Industrial Estate,
New Olympic Towers,
Chennai 600 032 ... Respondents
Prayer :- Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents herein to
deposit the entire compensation amount to the credit of LAOP.No.82 of
1990 on the file of II Additional District and Sessions Judge, Tiruvallur
District at Poonamallee, pursuant to the judgment and decree of this Court
dated 03.09.2010 made in AS.No.730 of 2010 and as per judgment and
decree of the Additional District Judge – Fast Track Court No.III,
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WP.Nos.323, 332 & 333 of 2020
Poonamallee dated 29.10.2004 made in LAOP.No.82 of 1990 by fixing a
time limit.
For Petitioner : Mr.M.S.Subramanian
For Respondents
For R1 to 3 : Mr.A.Selvendran,
Special Government Pleader
For R4 : Mr.Su.Srinivasan
COMMON ORDER
The writ petitions have been filed for direction directing the
respondents herein to deposit the entire compensation amount to the credit
of LAOP.Nos.44, 46 & 82 of 1990 on the file of II Additional District and
Sessions Judge, Tiruvallur District at Poonamallee, pursuant to the judgment
and decree of this Court dated 03.09.2010 made in AS.Nos.728 to 730 of
2010 and as per judgment and decree of the Additional District Judge – Fast
Track Court No.III, Poonamallee dated 29.10.2004 made in LAOP.Nos.44,
46 & 82 of 1990.
2. Mr.Su.Srinivasan, the learned counsel for the fourth respondent
submitted that as per the judgment and decree passed in AS.Nos.728 to 730
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WP.Nos.323, 332 & 333 of 2020
of 2010, the entire calculations have been now over and they are about to
deposit the same within a period of four weeks.
3.Considering the said representation, the petitioners are directed
to furnish their bank account details along with Account Numbers and IFSC
Code of their respective banks to the fourth respondent within a period of
two weeks from the date of receipt of copy of this order. Thereafter, the
fourth respondent is directed to directly transfer the enhanced compensation
amounts to the petitioners' bank accounts within a period of two weeks
thereafter.
4. With the above directions, all the writ petitions are disposed of.
No order as to costs.
5. Post these matters on 20.12.2021 'for reporting compliance'.
18.11.2021
lok
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WP.Nos.323, 332 & 333 of 2020
Index:Yes/No
Internet:Yes/No
Speaking/Non speaking
G.K.ILANTHIRAIYAN, J.
lok
To
1.The District Collector,
Tiruvallur District,
Tiruvallur
2.The Sub Collector,
Tiruvallur Division,
Tiruvallur
3.The Revenue Divisional Officer,
Central Chennai Division,
Anna Nagar West Extension,
Chennai 600 101
4.National Highways Authority of India,
Ministry of Surface and Transport,
D.P.34 South Phase,
Guindy, Industrial Estate,
New Olympic Towers,
Chennai 600 032
WP.Nos.323, 332 & 333 of 2020
18.11.2021
https://www.mhc.tn.gov.in/judis
WP.Nos.323, 332 & 333 of 2020
W.P.Nos.323, 332 and 333 of 2020
G.K.ILANTHIRAIYAN, J.
This petition has been listed today before this Court under the
caption "For Reporting Compliance".
2. The learned counsel for the petitioners submitted that this Court
by an order dated 18.11.2021, directed the petitioners to furnish the bank
details to the fourth respondent. He further submitted that since, the other
claimants have not furnished their bank details, the matter is still pending on
the file of the fourth respondent. Therefore, he sought for necessary
corrections in the order dated 18.11.2021.
3. In view of the submission made by the learned counsel
appearing for the petitioners, the "paragraph 3" of the order dated
18.11.2021 in WP.Nos.323, 332 and 333 of 2020 shall read as follows:
"3.Considering the said representation, the
petitioners and other claimants are directed to
furnish their bank account details along with Account
Numbers and IFSC Code of their respective banks to
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WP.Nos.323, 332 & 333 of 2020
the fourth respondent within a period of two weeks
from the date of receipt of copy of this order.
Thereafter, the fourth respondent is directed to
directly transfer the enhanced compensation amounts
to the petitioners' bank accounts within a period of
two weeks thereafter."
4. Registry is directed to issue a fresh order copy in W.P.Nos.323,
332 and 333 of 2020, dated 18.11.2021, after making necessary corrections.
5. Post the matter on 10.01.2022, under the caption "for reporting
compliance".
20.12.2021
mn
https://www.mhc.tn.gov.in/judis
WP.Nos.323, 332 & 333 of 2020
G.K.ILANTHIRAIYAN, J.
mn
WP.Nos.323, 332 & 333 of 2020
20.12.2021
https://www.mhc.tn.gov.in/judis
