Madras High Court
Govindaraju vs Union Of India on 12 January, 2022
W.P.Nos.380 and 385 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.01.2022
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.Nos.380 and 385 of 2022
and
W.M.P.Nos.439 and 442 of 2022
1. Govindaraju
2. Manicandane
3. Mouralidarane
4. Santhanalatchoumy ... Petitioners in W.P.No.380 of 2022
1. Valliammal
2. Kodai
3. Bathmavathi ... Petitioners in W.P.No.385 of 2022
Vs
1. Union of India,
Rep.by the Secretary to Government,
Revenue Department,
Government of Pondicherry,
Pondicherry.
2. Revenue Officer-cum-Land Acquisition Officer,
Central University,
Land Acquisition Wing,
(Education Department),
Pondicherry. ... Respondents in both W.Ps
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https://www.mhc.tn.gov.in/judis
W.P.Nos.380 and 385 of 2022
Prayer in W.P.No.380 of 2022: Writ Petition is filed under Article 226 of
the Constitution of India praying to issue a Writ of Mandamus, directing the
respondents to pay interest to the petitioner in accordance with the
provisions of the Land Acquisition Act in respect of the acquisition of lands
comprised in R.S.No.18/2 pt. for an extent of 0-58-50 hectares and 192/5
for an extent of 0-13-15 hectares totalling to 0-71-65 hectares at Kalapet,
Pondicherry.
Prayer in W.P.No.385 of 2022: Writ Petition is filed under Article 226 of
the Constitution of India praying to issue a Writ of Mandamus, directing the
respondents to pay interest to the petitioner in accordance with the
provisions of the Land Acquisition Act in respect of the acquisition of lands
comprised in R.S.No.44/5C for an extent of 0-21-40 hectares at
Pillaichavady, Pondicherry.
For Petitioners
in both W.Ps : Mr.R.Venkatesulu
For Respondents
in both W.Ps : Mr.C.T.Ramesh
Additional Government Pleader
(Puducherry)
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https://www.mhc.tn.gov.in/judis
W.P.Nos.380 and 385 of 2022
COMMON ORDER
Both the writ petitions are filed to issue a Writ of Mandamus to
direct the respondents to pay interest to the petitioners in accordance with
the provisions of the Land Acquisition Act in respect of the acquisition of
lands comprised in R.S.No.18/2 pt. for an extent of 0-58-50 hectares and
192/5 for an extent of 0-13-15 hectares totalling to 0-71-65 hectares at
Kalapet, Pondicherry and the lands comprised in R.S.No.44/5C for an extent
of 0-21-40 hectares at Pillaichavady, Pondicherry.
2. Considering the limited relief sought for in the petitions,
without expressing any opinion on the merits of the writ petitions, the
second respondent is directed to consider the representation of the
petitioners, dated 27.07.2021, in the light of the judgment of the Hon'ble
Supreme Court of India in Union of India Vs. Pushpavathi & others
reported in 2018 (4) MLJ pg.140, after issuance of notice to the petitioners
and counter parties, if any and after giving opportunity of hearing to them,
pass orders on merits and in accordance with law, within a period of twelve
weeks from the date of receipt of a copy of this order.
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https://www.mhc.tn.gov.in/judis
W.P.Nos.380 and 385 of 2022
3. With the above direction, both the writ petitions are disposed
of. Consequently, the connected Miscellaneous Petitions are closed. No
costs.
12.01.2022
Index:Yes/No
Speaking Order: Yes
kv
To
1. The Secretary to Government,
Union of India,
Revenue Department,
Government of Pondicherry,
Pondicherry.
2. Revenue Officer-cum-Land Acquisition Officer,
Central University,
Land Acquisition Wing,
(Education Department),
Pondicherry.
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https://www.mhc.tn.gov.in/judis
W.P.Nos.380 and 385 of 2022
G.K.ILANTHIRAIYAN, J.
kv
W.P.Nos.380 and 385 of 2022
12.01.2022
https://www.mhc.tn.gov.in/judis
