Madras High Court
Ranganathan vs Union Of India on 20 January, 2022
W.P.Nos.600 and 601 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.01.2022
CORAM
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.Nos.600 and 601 of 2022
Ranganathan ... Petitioner in W.P.No.600 of 2022
Thilagavathy ... Petitioner in W.P.No.601 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
1/5
https://www.mhc.tn.gov.in/judis
W.P.Nos.600 and 601 of 2022
Prayer in W.P.No.600 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.97/9 for an extent of 0-39-00 hectares at Pillaichavady, Pondicherry.
Prayer in W.P.No.601 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.36/2 for an extent of 0-42-80 hectares at Pillaichavady, Pondicherry.
For Petitioners
in both W.Ps : Mr.R.Venkatesulu
For Respondents
in both W.Ps : Mrs. G.Djerany
Government Advocate
(Puducherry)
COMMON ORDER
2/5
https://www.mhc.tn.gov.in/judis
W.P.Nos.600 and 601 of 2022
Both the writ petitions have been filed for the issuance of
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.97/9 for an extent of 0-39-00
hectares at Pillaichavady, Pondicherry and the lands comprised in
R.S.No.36/2 for an extent of 0-42-80 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.
3/5
https://www.mhc.tn.gov.in/judis
W.P.Nos.600 and 601 of 2022
3. With the above direction, both the writ petitions are
disposed of. There shall be no order as to costs.
20.01.2022
Index:Yes/No
Speaking Order: Yes
mn
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.
G.K.ILANTHIRAIYAN, J.
https://www.mhc.tn.gov.in/judis
W.P.Nos.600 and 601 of 2022
mn
W.P.Nos.600 and 601 of 2022
20.01.2022
https://www.mhc.tn.gov.in/judis
