Madras High Court
S.Sarojini vs P.Kumaravel Pandian on 26 November, 2021
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 26.11.2021
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011,
M.P.No.2 of 2011 and W.M.P.Nos.12919 and 24762 of 2016
Cont.P.No.2442 of 2016:-
S.Sarojini ... Petitioner
-Vs-
1. P.Kumaravel Pandian,
The Managing Director,
State Industrial Promotion Corporation of Tamil Nadu,
Registered Office,
19/A, Rukmani Lakshmipathy Road,
Egmore,
Chennai - 600 008.
2. Muthu,
The Special Tahsildar (L.A),
SIPCOT, TACID Division,
Oragadam Scheme,
Irunkattu Kottai,
Sriperumbudur.
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
3. Ramasamy,
The Senior Project Manager,
Project Administration Office,
SIPCOT Industrial Park,
Oragadam, Padappai,
Chennai - 601 301. ... Respondents
W.P.No.28709 of 2007:-
S.Sarojini ...Petitioner
-Vs-
1. The Tashildar,
Land Acquisition (Oragadam Project),
SIPCOT Industrial Park,
Irunkattu Kottai,
Sri Perumpudur - 602105.
2. The Chairman / Director,
State Industrial Promotion Corporation of Tamil Nadu,
Registered Office:
19/A, Rukmani Lakshimipathy Road,
Egmore,
Chennai - 600 008.
3. The Secretary to Government,
Industries Department,
Fort St.George,
Chennai - 600 009.
4. The District Revenue Officer (L.A),
SIPCOT (TACID Division),
Tambaram,
Chennai - 600 045.
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
5. The Special Commissioner,
Land Administration (Oragadam Project),
(SIPCOT Industrial Park),
Industries Department,
Chepauk (Ezhilagam),
Chennai - 600 005.
6. S.Rajeswari W/o Sundaravadivelan,
Representing as Power of Attorney for
(i) Moongili w/o Arumugam
(ii) Murugan s/o Arumugam
(iii) Kishtan s/o Arumugam
No.9, Masilamani Mudali Street,
T.Nagar, Chennai - 600 017.
7. T.Ramamurthi S/o Thangavel Pillai,
Representing as Power of Attorney for
(i) Rani w/o Chinnappan
(ii) Thangaraj s/o Chinnappan
(iii) Murugan s/o Chinnappan
(iv) Ganesan s/o Kullan
Mathur Village,
Sri Perumpudur,
Kanchipuram District. ....Respondents
W.P.No.6600 of 2011:-
S.Sarojini ...Petitioner
-Vs-
1. The Managing Director,
State Industrial Promotion Corporation of Tamil Nadu,
Registered Office,
19/A, Rukmani Lakshmipathy Road,
Egmore,
Chennai - 600 008.
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
2. The Special Thasildar (L.A),
SIPCOT,
TACID Division,
Oragadam Scheme,
Irunkattu Kottai,
Sriperumpudur.
3. The Senior Project Manager,
Project Administration Office,
SIPCOT Industrial Park,
Oragadam,
Padappai,
Chennai - 601 301.
4. The Secretary to Government,
Industries Department,
St.George Fort,
Chennai - 600 009.
(R4 impleaded as per order
dated 31.07.2017 in
W.M.P.No.6703 of 2017
in W.P.No.6600 of 2011)
5. M/s Apollo Infrastructure Projects Finance
Company Pvt. Ltd,
Mathur Village, Oragadam,
Sriperumbudur Taluk,
Kancheepuram District.
(R5 impleaded as per order
dated 18.08.2017 in
W.M.P.No.31026 of 2016
in W.P.No.6600 of 2011)
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
6. M/s Zetek Castings P Ltd.,
Plot No.33, SIDCO Industrial Estate,
Thirumudivakkam,
Chennai - 600 044.
(R6 impleaded as per order
dated 14.09.2017 in
W.M.P.No.26199 of 2017 in
W.P.No.6600 of 2011) .... Respondents
Prayer in Cont.P.No.2442 of 2016 :- Contempt Petition filed under
Section 11 of the Contempt of Courts Act, to punish the respondents who
willfully disobeyed the order dated 13.06.2016 in W.M.P.No.12919 of
2016 in W.P.No.6600 of 2011 and direct the respondents to remove the
superstructure in my property.
Prayer in W.P.No.28709 of 2007:- Writ Petition filed under Article
226 of the Constitution of India praying for the issuance of a Writ of
Mandamus, directing the respondents to issue to the petitioner, the patta
in respect of the property of an extent of Acre 1.56 cents bonafidely
purchased by her from the sixth and seventh respondents, being the
Power Agents of the petitioner's vendors, by way of a Sale Deed dated
14.12.2005, in Old Survey No.375, New Survey No.375/1 in the Mathur
Village, Registered as Document No: 11126 of 2005 with the Sub-
Registrar Office at Sriperumpudur and within the Registration district of
Kanchipuram.
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
Prayer in W.P.No.6600 of 2011:- Writ Petition filed under Article 226
of the Constitution of India praying for the issuance of a Writ of
Declaration, declaring that the Award No.02 of 2001 passed by the third
respondent through his proceedings in Na.Ka.24/98/aa dated 05.10.2001
with respect to Survey No.375/1 (Old Survey No.375), Mathur Village,
Sriperumpudur Taluk, Kancheepuram District to an extent of 1 acre 56
cents land is null and void and not binding upon the petitioner.
In Cont.P.No.2442 of 2016
For Petitioner : Mr.T.Karunakaran
For R1 and R3 : M/s.Sudarshana Sunder
For R2 : Mr.A.Selvendran
Special Government Pleader
In W.P.No.28709 of 2007
For Petitioner : Mr.T.Karunakaran
For R1, R3, R4
and R5 : Mr.A.Selvendran
Special Government Pleader
For R2 : M/s.Sudarshana Sunder
For R6 : Dismissed vide order dated
15.11.2010.
In W.P.No.6600 of 2011
For Petitioner : Mr.T.Karunakaran
For R1 and R3 : M/s.Sudarshana Sunder
For R2 and R4 : Mr.A.Selvendran
Special Government Pleader
For R6 : Mr.Karthikeyan
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
COMMON ORDER
The Contempt petition in Cont.P.No.2442 of 2016 has been
filed, to punish the respondents who willfully disobeyed the order dated
13.06.2016 in W.M.P.No.12919 of 2016 in W.P.No.6600 of 2011 and
direct the respondents to remove the superstructure in my property.
2. The writ petition in W.P.No.28709 of 2007 has been filed,
to direct the respondents to issue to the petitioner, the patta in respect of
the property of an extent of Acre 1.56 cents bonafidely purchased by her
from the sixth and seventh respondents, being the Power Agents of the
petitioner's vendors, by way of a Sale Deed dated 14.12.2005, in Old
Survey No.375, New Survey No.375/1 in the Mathur Village, Registered
as Document No: 11126 of 2005 with the Sub-Registrar Office at
Sriperumpudur and within the Registration district of Kanchipuram.
3. The writ petition in W.P.No.6600 of 2011 has been filed, to
declare that the Award No.02 of 2001 passed by the third respondent
through his proceedings in Na.Ka.24/98/aa dated 05.10.2001 with
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
respect to Survey No.375/1 (Old Survey No.375), Mathur Village,
Sriperumpudur Taluk, Kancheepuram District to an extent of 1 acre 56
cents land is null and void and not binding upon the petitioner.
4. Heard, the learned counsel on both sides.
5. The case of the petitioner is that the petitioner purchased the
property comprised in Old Survey No.375, New Survey No.375/1, in
Mathur Village, Sriperumpudur Taluk, Kancheepuram District, to an
extent to 1 Acre and 56 cents from Moongili wife of Arumugam,
Murugan son of Arumugam and Kishtan son of Arumugam, through
their Power Agent, S.Rajeswari and Rani wife of Chinnappan, Thangaraj
son of Chinnappan, Murugan son of Chinnappan and Ganesan son of
Kullan through their Power Agent T.Ramamurthi, by the registered sale
deed, dated 14.12.2005 registered vide Document No.11126 of 2005.
Even before the purchase of the subject property, the Government of
Tamil Nadu through G.O.Ms.No.125, Ind. (MII) Department, dated
09.05.1997 had accorded Administrative Sanction for acquisition of
lands to an extent of 638.88.0 hectares of dry lands and to an extent of
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
190.34.0 hectares of Poramboke lands in Oragadam and 8 other villages
in Sriperumpudur Taluk, Kanchipuram District for setting up of
industrial complex by SIPCOT. However, some of the land owners
sought for exclusion of their respective lands and hence, the Government
of Tamil Nadu by its Letter, dated 30.12.1998, had informed to send a
consolidated exclusion proposal and accordingly, the District Revenue
Officer (LA), Tambaram through his letter, dated 09.04.1999, had
proposed for exclusion of properties.
6. Thereafter, the SIPCOT had sent a letter, dated 19.06.2000
to the Government, requesting the Government of Tamil Nadu to issue a
Government order deleting such extent of lands from acquisition. As per
the said proposal, the subject land was excluded from acquisition.
However, on 06.04.2009 the fifth and sixth respondents in W.P.No.6600
of 2011, were trying to interfere with the peaceful possession and
enjoyment of the subject land. Therefore, the petitioner filed a writ
petition in W.P.No.6757 of 2009 for direction, directing the respondents
1 to 3 not to allot any portion of the subject land to any third party. In
the said writ petition, the SIPCOT has filed a counter and stated that the
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
subject land has not been excluded and award has been passed in respect
of the subject land. Therefore, the said writ petition was withdrawn with
a liberty to challenge the award, dated 05.10.2001.
7. On the strength of the sale deed, dated 14.12.2005, the
petitioner applied for Patta and it was not considered and as such the
petitioner filed a writ petition in W.P.No.28709 of 2007, for direction,
directing the respondents to issue Patta for the subject land. Insofar as
the contempt petition is concerned, the respondents violated the interim
order granted by this Court and the petitioner has filed a contempt
petition in Cont.P.No.2442 of 2016, to punish the respondents for willful
disobedience of the order passed by this Court.
8. The learned counsel for the petitioner would submit that the
subject land had been wrongly included in the award, since, already the
subject land has been excluded by the proceedings of the first respondent,
in W.P.No.6600 of 2011, dated 19.06.2000. The encumbrance certificate
does not reflect any encumbrance with regard to the award. The
possession of the property is very will with the petitioner and in fact,
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
while admitting the writ petition, this Court granted an interim injunction
restraining the respondents 5 and 6 in W.P.No.6600 of 2011, not to put
up any construction in the subject land. Thereafter, it was modified to
maintain the Status Quo, since, they started construction in the subject
property. He further submitted that so far no compensation amount was
paid to the petitioner's vendors or any other interested persons in respect
of the subject property. Even then, the fifth and sixth respondents in
W.P.No.6600 of 2011, continued their construction and as such they are
liable to be punished.
9. Per contra, the respondents 1, 3, 4 and 5 in W.P.No.28709
of 2007, filed counter and Mr.A.Selvendran, learned Special Government
Pleader, submitted that the Government of Tamil Nadu have accorded
sanction for acquisition of 636.88.0 hectares of dry Patta land under the
urgency provision of Section 17(1) of the Land Acquisition Act, 1894 and
for an extent of 190.34.0 hectares of Government Poramboke lands in
Oragadam, Panapakkam, Mathur, Karanithangal villages and Panruti of
Sriperumbudur Taluk, Kancheepuram District, for the purpose of setting
up of SIPCOT Oragadam Industrial Growth Centre by Tamil Nadu
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
Corporation for Industrial Infrastructure Development Limited, which
was later on emerged with State Industrial Promotion Corporation of
Tamil Nadu in respect of the land comprised in Survey No.375/1, situated
in Mathur village forms part of the total extent of the land and covered
with Administrative Sanction.
10. The notification under Section 4 (1) of the Land Acquisition
Act, 1894 by the G.O.Ms.No.503, dated 24.06.1999, published in the
Tamil Nadu Government Gazette. The said notification has been
published invoking the emergency provision under Section 17(1) of the
Land Acquisition Act, 1894 and the enquiry under Section 5 (A) of the
Land Acquisition Act, 1894 was dispensed with. The draft declaration
under Section 6 of the Land Acquisition Act, 1894 was approved by the
Government in G.O.Ms.No.747, Industries Department, dated
07.10.1999. The draft declaration under Section 7 of the Land
Acquisition Act, 1894 was approved on 20.01.2000 and the award
enquiry was conducted on 23.08.2001 and 24.08.2001. The Award was
passed in Award No.02 of 2001 on 05.10.2001 for the extent of 8.30.5
hectares including the subject property. The possession of the property
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
had been taken over and handed over to the SIPCOT on 19.03.2003.
Therefore, the entire acquisition proceedings was completed as early as in
the year 2003 itself.
11. In respect of the subject land, it was developed by the
SIPCOT to an extent of 2.48 acres of land comprised in Plot No.B-31 was
allotted in favour of the fifth respondent in W.P.No.6600 of 2011, by the
Allotment order, dated 18.08.2008, which includes the subject land
comprised in Survey No.375 (part). The possession of the subject
property was handed over to the fifth respondent in W.P.No.6600 of
2011 on 08.12.2008. During the course of acquisition, it was proposed to
exclude certain pieces of Patta and Poramboke lands from acquisition and
accordingly the proposal dated 19.06.2000 were sent to the Government
for deletion of 23.93.0 hectares of Patta lands from acquisition in which
1.51.0 hectares comprised in Survey No.375 was also included.
12. However, by the communication, dated 26.11.2001, the
second respondent in W.P.No.6600 of 2011 informed to the first
respondent in W.P.No.6600 of 2011, that in respect of the subject land
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
and other lands which were under the proposal for deletion, the award
was passed on 05.10.2001. Therefore, by the communication, dated
12.12.2001, the proposal for deletion of certain lands were returned and
directed to delete those lands from the schedule of deletion proposal. As
per the award, dated 05.10.2001, the compensation for the subject land
was duly paid to the petitioner's vendors' predecessors. It is also evident
from the records produced by the respondents and proved the same. In
fact, they were also duly served with the notice under Section 12(2) of the
Land Acquisition Act,1894, after the award. The records further revealed
that the land delivery receipt produced by the respondents, dated
19.03.2003, the subject land comprised in Survey No.375/1 were taken
possession before two witnesses on 19.03.2003. Those who were not
received the compensation in respect of the other land owners, it had been
duly deposited under the Revenue Deposit by the order dated 18.08.2008.
The subject land including other lands were allotted to the fifth
respondent in W.P.No.6600 of 2011 and accordingly they started
construction.
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
13. The petitioner is being a subsequent purchaser by the sale
deed, dated 14.12.2005 cannot challenge the Award, dated 05.10.2001 in
respect of the property comprised in Survey No.375/1, Old Survey
No.375 to an extent of 1.56 acres. Pending the writ petition, this Court
raised queries that, whether the proposal, dated 19.06.2000 sent by the
SIPCOT has been accepted or rejected.
14. As stated supra, the proposal for deletion of certain lands
were duly returned by the communication, dated 26.11.2001 and
12.12.2001. Thereafter, the possession of the subject property has been
duly taken on 19.03.2003 and thereafter by an order dated 18.08.2008
including the subject property to an extent of 2.48 acres was duly allotted
in favour of the fifth respondent in W.P.No.6600 of 2011.
15. Insofar as the compensation is concerned, the predecessors
in title over the subject property were duly received the compensation as
per the Award, dated 05.10.2001. Admittedly, the petitioner is a
subsequent purchaser and she has no locus to challenge the Award, dated
05.10.2001 passed in the name of the petitioner's vendors' predecessors.
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
16. In this regard, it is relevant to rely upon the judgment
reported in (2019) 10 SCC 229 in the case of Shiv Kumar and anr Vs
Union of India and ors, in which the Hon'ble Supreme Court of India
held as follows :-
“13. The definition of 'landowner' is in
Section 3(r), the same is extracted
hereunder:
3. Definition.-In this Act, unless the context
otherwise requires,-- .....
(r) "landowner" includes any person,-- (i)
whose name is recorded as the owner of the
land or building or part thereof, in the
records of the authority concerned; or
(ii) any person who is granted forest rights
under the Scheduled Tribes and Other
Traditional Forest Dwellers (Recognition of
Forest Rights) Act, 2006 (2 of 2007) or under
any other law for the time being in force; or
(iii) who is entitled to be granted Patta
rights on the land under any law of the State
including assigned lands; or (iv) any person
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
who has been declared as such by an order
of the court or Authority;
Landowner is a person who is recorded as
the owner of land or building. The record of
date of issuance of preliminary notification
Under Section 11 is relevant. A purchaser
after Section 11 cannot be said to be a
landowner within the purview of Section 3(r).
............................
21. Thus, under the provisions of
Section 24 of the Act of 2013, challenge to
acquisition proceeding of the taking over of
possession under the Act of 1894 cannot be
made, based on a void transaction nor
declaration can be sought Under Section
24(2) by such incumbents to obtain the land.
The declaration that acquisition has lapsed
under the Act of 2013 is to get the property
back whereas, the transaction once void, is
always a void transaction, as no title can be
acquired in the land as such no such
declaration can be sought. It would not be
legal, just and equitable to give the land back
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
to purchaser as land was not capable of
being sold which was in process of
acquisition under the Act of 1894. The Act of
2013 does not confer any right on purchaser
whose sale is ab initio void. Such void
transactions are not validated under the Act
of 2013. No rights are conferred by the
provisions contained in the 2013 Act on such
a purchaser as against the State.
22. 'Void is, ab initio,' a nullity, is
inoperative, and a person cannot claim the
land or declaration once no title has been
conferred upon him to claim that the land
should be given back to him. A person cannot
enforce and ripe fruits based on a void
transaction to start claiming title and
possession of the land by seeking a
declaration Under Section 24 of the Act of
2013; it will amount to conferment of benefit
never contemplated by the law. The question
is, who can claim declaration/rights Under
Section 24(2) for the restoration of land or
lapse of acquisition. It cannot be by a person
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
with no title in the land. The provision of the
Act of 2013 cannot be said to be enabling or
authorizing a purchaser after Section 4 to
question proceeding taken under the Act of
1894 of taking possession as held in U.P. Jal
Nigam (supra) which is followed in M.
Venkatesh (supra) and other decisions and
consequently claim declaration Under
Section 24 of the Act of 2013. What cannot be
done directly cannot be permitted in an
indirect method.
23. The provisions of the Act of 2013
aimed at the acquisition of land with least
disturbance to the landowners and other
affected families and to provide just and fair
compensation to affected families whose land
has been acquired or proposed to be
acquired or are affected and to make
adequate provisions for such affected
persons for their rehabilitation and
resettlement. The provisions of Act of 2013
aim at ousting all inter-meddlers from the
fray by ensuring payment in the bank account
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
of landholders Under Section 77 of the Act.
24. The intendment of Act of 2013 is to
benefit farmers etc. Subsequent purchasers
cannot be said to be landowners entitled to
restoration of land and cannot be termed to
be affected persons within the provisions of
Act of 2013. It is not open to them to claim
that the proceedings have lapsed Under
Section 24(2).”
17. In the above judgment, the Hon'ble Supreme Court of India
held that challenging the acquisition proceedings under the provision of
Section 24 of the New Act cannot be made, based on a void transaction
nor declaration to get the property back. The transaction once void, is
always a void transaction, as no title can be acquired in the land as such,
no such declaration can be sought. It would not be legal, just and
equitable to give the land back to the purchaser as land was not capable
of being sold which was in process of acquisition under the Act of 1894.
Therefore, the New Act does not confer any right on purchaser whose
sale is ab initio void. Therefore the petitioner cannot challenge the
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
acquisition proceedings being the subsequent purchaser.
18. In respect of the grounds raised by the petitioner, that the
possession of the property and the payment of compensation are
concerned, already the Constitution Bench of the Hon'ble Supreme Court
of India settled the issues in the judgment reported in (2020) 8 SCC 129
in the case of Indore Development Authority Vs. Manoharlal and ors
etc., and held as follows:
“366. In view of the aforesaid discussion,
we answer the questions as under:
1. Under the provisions of Section 24(1)(a)
in case the award is not made as on 1.1.2014 the
date of commencement of Act of 2013, there is no
lapse of proceedings. Compensation has to be
determined under the provisions of Act of 2013.
2. In case the award has been passed
within the window period of five years excluding
the period covered by an interim order of the
court, then proceedings shall continue as
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
provided under Section 24(1)(b) of the Act of
2013 under the Act of 1894 as if it has not been
repealed.
3. The word or used in Section 24(2)
between possession and compensation has to be
read as nor or as and. The deemed lapse of land
acquisition proceedings under Section 24(2) of
the Act of 2013 takes place where due to inaction
of authorities for five years or more prior to
commencement of the said Act, the possession of
land has not been taken nor compensation has
been paid. In other words, in case possession has
been taken, compensation has not been paid then
there is no lapse. Similarly, if compensation has
been paid, possession has not been taken then
there is no lapse.
4. The expression 'paid' in the main part of
Section 24(2) of the Act of 2013 does not include
a deposit of compensation in court. The
consequence of non-deposit is provided in
proviso to Section 24(2) in case it has not been
deposited with respect to majority of land
holdings then all beneficiaries (landowners) as
on the date of notification for land acquisition
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
under Section 4 of the Act of 1894 shall be
entitled to compensation in accordance with the
provisions of the Act of 2013. In case the
obligation under Section 31 of the Land
Acquisition Act of 1894 has not been fulfilled,
interest under Section 34 of the said Act can be
granted. Non-deposit of compensation (in court)
does not result in the lapse of land acquisition
proceedings. In case of non-deposit with respect
to the majority of holdings for five years or more,
compensation under the Act of 2013 has to be
paid to the "landowners" as on the date of
notification for land acquisition under Section 4
of the Act of 1894.
5. In case a person has been tendered the
compensation as provided under Section 31(1) of
the Act of 1894, it is not open to him to claim that
acquisition has lapsed under Section 24(2) due
to non-payment or non-deposit of compensation
in court. The obligation to pay is complete by
tendering the amount under Section 31(1). Land
owners who had refused to accept compensation
or who sought reference for higher
compensation, cannot claim that the acquisition
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Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
proceedings had lapsed under Section 24(2) of
the Act of 2013.
6. The proviso to Section 24(2) of the Act of
2013 is to be treated as part of Section 24(2) not
part of Section 24(1)(b).
7. The mode of taking possession under the
Act of 1894 and as contemplated under Section
24(2) is by drawing of inquest report/
memorandum. Once award has been passed on
taking possession under Section 16 of the Act of
1894, the land vests in State there is no divesting
provided under Section 24(2) of the Act of 2013,
as once possession has been taken there is no
lapse under Section 24(2).
8. The provisions of Section 24(2)
providing for a deemed lapse of proceedings are
applicable in case authorities have failed due to
their inaction to take possession and pay
compensation for five years or more before the
Act of 2013 came into force, in a proceeding for
land acquisition pending with concerned
authority as on 1.1.2014. The period of
subsistence of interim orders passed by court has
to be excluded in the computation of five years.
https://www.mhc.tn.gov.in/judis
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
9. Section 24(2) of the Act of 2013 does not
give rise to new cause of action to question the
legality of concluded proceedings of land
acquisition. Section 24 applies to a proceeding
pending on the date of enforcement of the Act of
2013, i.e., 1.1.2014. It does not revive stale and
time-barred claims and does not reopen
concluded proceedings nor allow landowners to
question the legality of mode of taking
possession to reopen proceedings or mode of
deposit of compensation in the treasury instead
of court to invalidate acquisition.”
19. The Hon'ble Supreme Court of India settled all proposition of
law in the above judgment including the grounds raised by the petitioner.
That apart, the award has been passed in Award No.02 of 2001 on
05.10.2001 itself and the possession of the property has already been
taken by the second respondent in W.P.No.6600 of 2011 and handed
over to the fifth respondent W.P.No.6600 of 2011 on 19.03.2003 itself.
Therefore, the petitioner failed to satisfy the twin requirements under
Section 24 (2) of the New Act i.e., the physical possession of the land
was not taken and the compensation has not been
https://www.mhc.tn.gov.in/judis
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
paid/tendered/deposited in accordance with law. In view of the dictum
laid down by the Hon'ble Supreme Court of India, the issues raised by the
petitioner were settled and therefore, the acquisition proceedings have not
been lapsed by operation of law under Section 24 (2) of the New Act i.e.,
Right to Fair Compensation and Transparency in Land Acquisition,
Rehabilitation and Resettlement Act, 2013.
20. In view of the above, the writ petition in W.P.No.6600 of
2011 is devoid of merits and it is liable to be dismissed. Accordingly, the
writ petition in W.P.No.6600 of 2011 stands dismissed.
21. In view of the dismissal of the writ petition in W.P.No 6600
of 2011, the petitioner is not entitled for Patta and the writ petition in
W.P.No.28709 of 2007 is also dismissed.
22. In view of the dismissal of both the writ petitions, no
contempt is made out as against the respondents. Therefore, the
contempt petition in Cont.P.No2442 of 2016 is dismissed. Consequently,
https://www.mhc.tn.gov.in/judis
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
connected Miscellaneous petitions are closed. There shall be no order as
to costs.
26.11.2021
Internet : Yes
Index : Yes/No
Speaking order/Non-speaking order
mn
https://www.mhc.tn.gov.in/judis
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
To
1. The Secretary to Government,
Industries Department,
St.George Fort,
Chennai - 600 009.
2. The Tashildar,
Land Acquisition (Oragadam Project),
SIPCOT Industrial Park,
Irunkattu Kottai,
Sri Perumpudur – 602105.
3. The Special Thasildar (L.A),
SIPCOT,
TACID Division,
Oragadam Scheme,
Irunkattu Kottai,
Sriperumpudur.
4. The Chairman / Director,
State Industrial Promotion Corporation of Tamil Nadu,
Registered Office:
19/A, Rukmani Lakshimipathy Road,
Egmore,
Chennai - 600 008.
5. The District Revenue Officer (L.A),
SIPCOT (TACID Division),
Tambaram,
Chennai - 600 045.
6. The Special Commissioner,
Land Administration (Oragadam Project),
(SIPCOT Industrial Park),
Industries Department,
Chepauk (Ezhilagam),
Chennai - 600 005.
https://www.mhc.tn.gov.in/judis
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
7. The Managing Director,
State Industrial Promotion Corporation of Tamil Nadu,
Registered Office,
19/A, Rukmani Lakshmipathy Road,
Egmore,
Chennai - 600 008.
8. The Senior Project Manager,
Project Administration Office,
SIPCOT Industrial Park,
Oragadam,
Padappai,
Chennai - 601 301.
9. M/s Apollo Infrastructure Projects Finance
Company Pvt. Ltd,
Mathur Village, Oragadam,
Sriperumbudur Taluk,
Kancheepuram District.
10. M/s Zetek Castings P Ltd.,
Plot No.33, SIDCO Industrial Estate,
Thirumudivakkam,
Chennai - 600 044.
11. P.Kumaravel Pandian,
The Managing Director,
State Industrial Promotion Corporation of Tamil Nadu,
Registered Office,
19/A, Rukmani Lakshmipathy Road,
Egmore,
Chennai - 600 008.
https://www.mhc.tn.gov.in/judis
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
12. Muthu,
The Special Tahsildar (L.A),
SIPCOT, TACID Division,
Oragadam Scheme,
Irunkattu Kottai,
Sriperumbudur.
13. Ramasamy,
The Senior Project Manager,
Project Administration Office,
SIPCOT Industrial Park,
Oragadam, Padappai,
Chennai - 601 301.
https://www.mhc.tn.gov.in/judis
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
G.K.ILANTHIRAIYAN, J.
mn
Cont.P.No.2442 of 2016, W.P.Nos. 28709 of 2007 and 6600 of 2011
26.11.2021
https://www.mhc.tn.gov.in/judis
