Madras High Court
The Project Director vs S.V.Ganesh Kumar on 3 October, 2023
W.A.No.2700, 2724, 2725
& 2726 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.10.2023
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.A.No.2700, 2724, 2725 & 2726 of 2023
The Project Director
National Highways Authority of India
Project Implementation Unit – Chennai
“SRI TOWER”, 3rd Floor, DP – 34(SP)
Industrial Estate, Guindy
Chennai – 600 032. .. Appellant in all W.As
Vs.
1. S.V.Ganesh Kumar
2. The Competent Authority cum
Special District Revenue Officer (Land Acquisition)
National Highways 205, No.3 & 4
Lal Bagadhur Sasthiri Street
Periyakuppam Railway Station, (Near) Thulasi Theatre
Thiruvallur – 602 001.
3. The District Collector
Office of the Thiruvallur District Collector
Master Plan Complex NH 205
Chennai – Tiruttani Highway Respondents in
Thiruvallur – 602 001. .. W.A.No.2700 of 2023
https://www.mhc.tn.gov.in/judis
W.A.No.2700, 2724, 2725
& 2726 of 2023
1. A.Balamurali
2. The Arbitrator and District Collector
Tiruvallur District.
3. The Special District Revenue Officer (Land Acquisition)
National Highways 205
No.3 & 4, Lal Bagadhur Sasthiri Street
Periyakuppam Railway Station
(Near) Thulasi Theatre Respondents in
Thiruvallur – 602 001. .. W.A.No.2724 of 2023
1. S.Gopi @ Bhuvaneswari
2. The Arbitrator & District Collector
Thiruvallur District.
3. The Special District Revenue Officer (LA)
NH 205, No.3 & 4, Lal Bagadhur Sasthiri St.
Periyakuppam Railway Station
(Near) Thulasi Theatre Respondents in
Thiruvallur – 602 001. .. W.A.No.2725 of 2023
1. K.Gajendran
2. The Arbitrator & District Collector
Tiruvallur District.
3. The Special District Revenue Officer (LA)
NH 205, No.3 & 4, Lal Bagadhur Sasthiri St.
Periyakuppam Railway Station
(Near) Thulasi Theatre Respondents in
Thiruvallur – 602 001. .. W.A.No.2726 of 2023
Prayer in W.A.No.2700 of 2023: Appeal filed under Clause 15 of the
Letters Patent against the order in W.P.No.17935 of 2021 dated
16.11.2021;
https://www.mhc.tn.gov.in/judis
W.A.No.2700, 2724, 2725
& 2726 of 2023
Prayer in W.A.No.2724 of 2023: Appeal filed under Clause 15 of the
Letters Patent against the order in W.P.No.21177 of 2021 dated
16.11.2021;
Prayer in W.A.No.2725 of 2023: Appeal filed under Clause 15 of the
Letters Patent against the order in W.P.No.24561 of 2021 dated
17.11.2021;
Prayer in W.A.No.2726 of 2023: Appeal filed under Clause 15 of the
Letters Patent against the order in W.P.No.21261 of 2021 dated
16.11.2021.
For the Appellant : Mr.S.Srinivasan
in all W.As
For the Respondents : R1 not ready in notice
in all W.As
Mr.P.Muthukumar
State Government Pleader
assisted by Mrs.R.Anitha
Special Government Pleader
for R2 & R3
COMMON JUDGMENT
(Delivered by the Hon'ble Chief Justice)
Heard Mr.S.Srinivasan, learned counsel for the appellant and
Mr.P.Muthukumar, learned State Government Pleader assisted by
Mrs.R.Anitha, learned Special Government Pleader appearing for
respondents 2 & 3 in all writ appeals.
https://www.mhc.tn.gov.in/judis
W.A.No.2700, 2724, 2725
& 2726 of 2023
2. A learned Single Judge of this Court has decided a batch of
writ petitions through common orders dated 16.11.2021 &
17.11.2021. The present appeals are filed against the said orders.
3. We have disposed of a batch of writ appeals in W.A.No.1970
of 2023 & etc. batch vide order dated 23.08.2023, which is similar to
the present appeals.
4. In view of that, we follow the same course in the present
writ appeals:
(i) The appellant shall deposit 50% of the
compensation amount with the concerned Court
within a period of ten weeks from today;
(ii) The original petitioners are at liberty to apply for
the withdrawal of the said amount, which application
shall be considered by the concerned District Judge,
on its own merits and after hearing all parties
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W.A.No.2700, 2724, 2725
& 2726 of 2023
concerned, appropriate orders shall be passed;
(iii) The present appellant may also seek further
orders on the stay petition before the learned District
Judge;
(iv) Depending upon the order, that may be passed
by the learned District Judge on the application of
the original petitioners for withdrawal of the amount,
further steps may be taken with regard to the
amount, if lying in the Court, such as to invest the
same in a Nationalised Bank or otherwise.
(v) Considering the huge amount involved, the
learned District Judge, with whom the application
under Section 34 of the Arbitration and Conciliation
Act, 1996 is pending, may endeavour to decide the
application under Section 34 of the Arbitration and
Conciliation Act, 1996 expeditiously.
https://www.mhc.tn.gov.in/judis
W.A.No.2700, 2724, 2725
& 2726 of 2023
5. With these observations, these writ appeals stand disposed
of. There will be no order as to costs. Consequently,
C.M.P.Nos.22740, 22927, 22731, 22934, 22723, 22727 & 22729 of
2023 are closed.
(S.V.G., CJ.) (D.B.C., J.)
03.10.2023
Index : Yes/No
Neutral Citation : Yes/No
drm
https://www.mhc.tn.gov.in/judis
W.A.No.2700, 2724, 2725
& 2726 of 2023
To
1. The Competent Authority cum
Special District Revenue Officer (Land Acquisition)
Lal Bagadhur Sasthiri Street
Periyakuppam Railway Station, (Near) Thulasi Theatre
Thiruvallur – 602 001.
2. The District Collector
Office of the Thiruvallur District Collector
Master Plan Complex NH 205
Chennai – Tiruttani Highway
Thiruvallur – 602 001.
https://www.mhc.tn.gov.in/judis
W.A.No.2700, 2724, 2725
& 2726 of 2023
THE HON'BLE CHIEF JUSTICE
AND
D.BHARATHA CHAKRAVARTHY, J.
(drm)
W.A.No.2700, 2724, 2725
& 2726 of 2023
03.10.2023
https://www.mhc.tn.gov.in/judis
