Madras High Court
Manimegalai vs The Secretary To Government on 29 November, 2021
W.P.No.20076 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.11.2021
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.20076 of 2021
and
W.M.P.No.21334 of 2021
1.Manimegalai
2.S.Ravi
3.S.Sundar
4.S.Suguna
5.S.Sumathi
6.S.Suresh
7.S.Ramesh
8.S.Senthilkumar ... Petitioners
vs.
1.The Secretary to Government,
Adi-Dravida Tribal Welfare Department,
Fort St.George,
Chennai – 600 009.
2.The District Collector,
Vellore.
1/6
https://www.mhc.tn.gov.in/judis
W.P.No.20076 of 2021
3.The Special Tahsildar,
Adi-Dravida Welfare Department,
Tirupattur. ... Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the 3rd respondent to pay the
compensation amount on the acquisition of the petitioners land measuring
2.30.5 Hectares in S.No.159/2, Nayana Cheruvu Village, Tirupattur Taluk,
Vellore District and based on the judgment and decree passed by this Court
in Cross-Objection No.27 of 2010 in A.S.No.372 of 2008 dated 18.11.2016
with respect to the award passed by the 3rd respondent in proceedings
No.9/97-98 dated 24.03.1998, to the petitioners.
For Petitioners : Mr.S.F.Mohamed Yousuf
For Respondents : Mr.Yogesh Kannadasan
Special Government Pleader
ORDER
This writ petition has been filed to issue a Writ of Mandamus,
directing the 3rd respondent to pay the compensation amount on the
acquisition of the petitioners land measuring 2.30.5 Hectares in S.No.159/2,
Nayana Cheruvu Village, Tirupattur Taluk, Vellore District and based on the
https://www.mhc.tn.gov.in/judis
W.P.No.20076 of 2021
judgment and decree passed by this Court in Cross-Objection No.27 of 2010
in A.S.No.372 of 2008 dated 18.11.2016 with respect to the award passed by
the 3rd respondent in proceedings No.9/97-98 dated 24.03.1998, to the
petitioners.
2. The petitioners land comprised in S.No.159/2 measuring to an
extent of 2.30.5 hectares situated at Nayana Cheruvu Village, Tirupattur
Taluk, Vellore District was acquired and award was passed by the 3rd
respondent in proceedings No.9/97-98 dated 24.03.1998, thereby fixed the
compensation amount at Rs.8/- per sq.ft. On the objections raised by the
petitioners, referred before the referral Court viz., Sub Court, Tirupattur in
L.A.O.P.No.2 of 1999 and by the judgment and decree dated 01.07.2005 the
enhancement amount was enhanced from Rs.8/- to R.12/- per sq.ft.
Thereafter, this Court by the judgment and decree dated 18.11.2016 in
Cross-Objection No.27 of 2010 in A.S.No.372 of 2008 enhanced the
compensation amount at Rs.15/- per sq.ft. However, even till today, they
were not paid the compensation amount to the petitioners.
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W.P.No.20076 of 2021
3. Considering the said submission, the petitioners are directed to
make a representation before the 2nd and 3rd respondents within a period of
two weeks from the date of receipt of a copy of this order. On receipt of the
same, the 2nd and 3rd respondents are directed to consider the same and
disburse the compensation amount after verifying all the original documents
and as per the judgment and decree dated 18.11.2016 in Cross-Objection
No.27 of 2010 in A.S.No.372 of 2008 passed by this Court, within a period
of twelve weeks, thereafter.
4. With the above direction, this writ petition is disposed of.
Consequently, the connected miscellaneous petition is closed. No costs.
29.11.2021
Index:Yes/No
dm
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W.P.No.20076 of 2021
To
1.The Secretary to Government,
Adi-Dravida Tribal Welfare Department,
Fort St.George,
Chennai – 600 009.
2.The District Collector,
Vellore.
3.The Special Tahsildar,
Adi-Dravida Welfare Department,
Tirupattur.
https://www.mhc.tn.gov.in/judis
W.P.No.20076 of 2021
G.K.ILANTHIRAIYAN, J.
dm
W.P.No.20076 of 2021
and
W.M.P.No.21334 of 2021
29.11.2021
https://www.mhc.tn.gov.in/judis
