Madras High Court
P.Venkatesan vs The State Government Of Tamilnadu on 20 June, 2023
W.A.No.1939 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.06.2023
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.A.No.1939 of 2021
1. P.Venkatesan
2. Saraswathy Venkatesan .. Appellants
Vs.
1. The State Government of Tamilnadu
Rep. by its Principal Secretary
Highways and Minor Ports (HW1) Department
Chennai 600 009.
2. The Special Deputy Collector (Land Acquisition)
Tamilnadu Urban Development Project-III
Poonamallee
Chennai 600 056.
3. The District Revenue Officer
The Revenue Department
Chennai 600 009.
4. The District Collector
Chennai Collectorate
4th Floor, Rajaji Salai
Chennai 600 001. .. Respondents
Page 1 of 6
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W.A.No.1939 of 2021
Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order dated 16.09.2019 made in W.P.No.12704 of 2013.
For the Appellants : Mr.V.Krishnamoorthy
For the Respondents : Mr.U.Bharanidharan
Additional Government Pleader
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
We have heard Mr.V.Krishnamoorthy, learned counsel for the
appellants and Mr.U.Bharanidharan, learned Additional Government
Pleader for the respondents.
2. On the last date, we have recorded as under:
"The learned Additional Government Pleader has
placed the draft minutes of the 5th Steering Committee
Meeting and submits that the work of Section IV (Level-2)
Grade Separator and DFR Study for Grade Separator from
Razack Garden junction to Koyambedu is proposed to be
deleted. He seeks time to get written instructions in the
matter.
List on 20.06.2023."
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W.A.No.1939 of 2021
3. Today, learned Additional Government Pleader placed on
record the communication received from the Special District
Revenue Officer dated 16.06.2023. The relevant portion of the
communication reads thus:
"Subsequently in the Steering Committee held on
20.01.2023 it is stated that, as the NHAI proposal of Chennai
Port to Madhuravoyal elevated corridor project will
decongest the traffic in EVR Salai, the Committee accepted
the deletion of
(i) Section IV (Level-2) Grade Separator and
(ii) DFR study for Grade Separator from Razack
Garden Junction to Koyambedu.
As the proposal in the section IV, level 2 Grade
Separator is deleted, the lands proposed to be acquired as
detailed in the Table-I are not required.
In this regard, I state that the extent of land of Thiru
P.Venkatesan & Saraswathi Venkatesan is not required."
4. The aforesaid communication clearly states that as the
proposal in Section IV, Level II Grade Separator is deleted, the writ
lands proposed to be acquired are not required.
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W.A.No.1939 of 2021
5. It is again clearly stated that extent of land of Thiru.
P.Venkatesan and Saraswathi Venkatesan are not required. They are
the appellants before this Court.
6. In view of the said statement, the purpose of the appeal
stands served. Accordingly, the writ appeal is disposed of. There
will be no order to costs. Consequently, CMP No.12538 of 2021 is
closed.
(S.V.G., CJ.) (P.D.A., J.)
20.06.2023
Index : Yes/No
Neutral Citation : Yes/No
kpl
https://www.mhc.tn.gov.in/judis
W.A.No.1939 of 2021
To
1. The State Government of Tamilnadu
Rep. by its Principal Secretary
Highways and Minor Ports (HW1) Department
Chennai 600 009.
2. The Special Deputy Collector (Land Acquisition)
Tamilnadu Urban Development Project-III
Poonamallee
Chennai 600 056.
3. The District Revenue Officer
The Revenue Department
Chennai 600 009.
4. The District Collector
Chennai Collectorate
4th Floor, Rajaji Salai
Chennai 600 001.
https://www.mhc.tn.gov.in/judis
W.A.No.1939 of 2021
THE HON'BLE CHIEF JUSTICE
AND
P.D.AUDIKESAVALU, J.
(kpl)
W.A.No.1939 of 2021
20.06.2023
https://www.mhc.tn.gov.in/judis
