Madras High Court
Tamil Nadu Housing Board vs V.R.Aruchamy on 6 April, 2023
M.P.Nos.1 of 2011 (16 nos.) & W.A.Nos.
SR 78578 to 78588, 78592, 78594 & 78595 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.04.2023
CORAM
THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
M.P.Nos.1 of 2011 (16 nos.)
&
W.A.Nos.SR 78578 to 78588, 78592, 78594 & 78595 of 2011
M.P.No.1 of 2011 &
W.A.No.SR 78578 of 2011
Tamil Nadu Housing Board
Rep. by its Executive Engineer & Admn. Officer
Coimbatore Housing Unit
Tatabd, Sivanandha Colony Petitioner &
Coimbatore 641 012. .. Appellant
Vs.
1. V.R.Aruchamy
2. The Land Acquisition Officer
and Special Tahsildar (L.A)
Housing Scheme Unit I
Coimbatore.
3. The Government of Tamil Nadu
Rep. by its Housing and
Urban Development Department
Fort St. George, Chennai 9. .. Respondents
https://www.mhc.tn.gov.in/judis
M.P.Nos.1 of 2011 (16 nos.) & W.A.Nos.
SR 78578 to 78588, 78592, 78594 & 78595 of 2011
Prayer: Petition under Section 151 of Civil Procedure Code, 1908, to
grant leave to file writ appeals against the orders even dated
22.11.1994 made in W.P.Nos.19241 to 19251 of 1994 and the orders
even dated 14.02.2002 made in W.P.Nos.15165, 15261 and 15262 of
1998; and
(ii) Appeals under Clause 15 of Letters Patent against the orders
even dated 22.11.1994 made in W.P.Nos.19241 to 19251 of 1994 and
the orders even dated 14.02.2002 made in W.P.Nos.15165, 15261 and
15262 of 1998.
For the Petitioner/ : Ms.R.Shyamala
Appellant in all W.A.SRs.
For the Respondents : Mr.P.Muthukumar
in all W.A.SRs. State Government Pleader
for Respondents 2 & 3
COMMON JUDGMENT
(Delivered by the Hon'ble Acting Chief Justice)
These petitions have been filed seeking leave to file appeals
against the orders even dated 22.11.1994 made in W.P.Nos.19241 to
19251 of 1994 and the orders even dated 14.02.2002 made in
W.P.Nos.15165, 15261 and 15262 of 1998.
https://www.mhc.tn.gov.in/judis
M.P.Nos.1 of 2011 (16 nos.) & W.A.Nos.
SR 78578 to 78588, 78592, 78594 & 78595 of 2011
2. The learned Single Judge passed the impugned order on
22.11.1994 and 14.02.2002 in the writ petitions quashing the land
acquisition proceedings initiated under Section 4(1) of the Land
Acquisition Act, followed by the declaration made under Section 6 of
the Act. It is not known as to why the Housing Board has chosen to file
the appeals in the year 2011 and thereafter, kept the same in SR stage
for nearly 12 years, when it has a huge panel of lawyers, which would
make it clear that the appellant is not aggrieved by the impugned
order, as otherwise, it would have taken steps immediately to
prosecute the appeals.
3. In view of the above, we do not find any merit to grant leave
to file the appeals nor to entertain the appeals. Accordingly, these
petitions are dismissed. Consequently, the writ appeals are rejected at
SR stage.
(T.R., ACJ.) (D.B.C., J.)
06.04.2023
Index : Yes/No
Neutral Citation : Yes/No
kpl
https://www.mhc.tn.gov.in/judis
M.P.Nos.1 of 2011 (16 nos.) & W.A.Nos.
SR 78578 to 78588, 78592, 78594 & 78595 of 2011
To
1. The Land Acquisition Officer
and Special Tahsildar (L.A)
Housing Scheme Unit I
Coimbatore.
2. The Government of Tamil Nadu
Housing and Urban Development Department
Fort St. George
Chennai 9.
https://www.mhc.tn.gov.in/judis
M.P.Nos.1 of 2011 (16 nos.) & W.A.Nos.
SR 78578 to 78588, 78592, 78594 & 78595 of 2011
T.RAJA, ACJ,
and
D.BHARATHA CHAKRAVARTHY,J
(kpl)
M.P.Nos.1 of 2011 (16 nos.) &
W.A.Nos.78578 to 78588, 78592,
78594 & 78595 of 2011
06.04.2023
https://www.mhc.tn.gov.in/judis
