Madras High Court
V. Kousaliya vs Https://Www.Mhc.Tn.Gov.In/Judis on 13 February, 2025
Author: N. Anand Venkatesh
Bench: N. Anand Venkatesh
W.P.No. 1643 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.02.2025
CORAM:
THE HONOURABLE Mr. JUSTICE N. ANAND VENKATESH
W.P.No. 1643 of 2021
1. V. Kousaliya
2. V.M. Sathi
3. V.M. Saraswathi
4. Pushpalatha
5. Surendran Vadakke Mailadimmal
6. G. Rajina
7. Vemula Rajesh
8. Thushara C.P.
9. Subhash Stalin C.P.
10. Shiju Vadakke Myladimmal
11. Shimja V.M.
12. Vijitha K.V.
13. Vijil, K.V.
14. Ragil, G.
15. Rajan Vallil
16. Vijayan, V.
17. Chandran, V.
18. Sajila, V.
19. Sabitha Vallil
20. Siva Priya, T.K.
21. Vaishnavi, T.K.
22. Vasisht, P.
23. Krishnamurari, V.
24. Kamalakshi
25. Snisharini Jayaraj
26. Shimji, N.K. ... Petitioners
vs
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W.P.No. 1643 of 2021
1. The Government of Puducherry,
Represented by its Secretary,
Department of Revenue & Disaster Management,
Puducherry.
2. The Regional Administrator,
Mahe, Puducherry.
3. The Deputy Collector (Revenue) cum
Competent Authority for Land Acquisition,
Office of the Deputy Collector (Revenue),
Mahe, Puducherry.
4. The Project Director,
National Highways Authority of India,
Civil Lines PO, Kozhikode. ...Respondents
R4 suo-motu impleaded vide order dated 08.03.2021 made in
W.P. No.1643/2021
Prayer : Writ Petition filed under Article 226 of the Constitution of
India praying to issue a Writ of Mandamus or any other appropriate writ,
order or direction to direct the 3rd respondent to deposit Rs.2,71,13,799/-
being the compensation determined as being payable to the landowners
of Survey No.155/4B, Palloor Village, Mahe, vide proceedings dated
18.09.2017 of the Deputy Collector (Revenue) and Land Acquisition
Officer (Mahe), into the credit of A.S. No.14 of 2012 pending on the file
of the District Court, Puducherry, and to consequently direct the District
Court, Puducherry, to transfer the disputed sum of Rs.1,95,82,187.86 to
an interest bearing deposit, to renewed from time to time till the disposal
of the appeal in A.S. No.14 of 2012.
For Petitioners : Ms. Gopika Nambiar
for Mr. Govind Chandrasekhar
For Respondents : Mr. A. Tamilvanan
Additional Government Pleader,
Puducherry.
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W.P.No. 1643 of 2021
ORDER
This Writ Petition has been filed for the issue of writ of mandamus
directing the third respondent to deposit a sum of Rs.2,71,13,799/-, being
the compensation determined by the third respondent through
proceedings dated 18.09.2017, into the credit of A.S. No.14/2012
pending on the file of the District Court, Puducherry, and consequentially
direct the District Court, Puducherry, to transfer this amount to an
interest bearing deposit to be renewed from time to time.
2. Heard Ms. Gopika Nambiar, learned counsel appearing for the
petitioners and Mr. A. Tamilvanan, learned Additional Government
Pleader, Puducherry, appearing for the respondents.
3. The case of the petitioners is that they were the owners of the
subject property. The property became the subject matter of acquisition
under the National Highways Act. After the lands were acquired, an
Award was also passed by fixing the compensation. The total
compensation payable was determined at Rs.2,71,13,799/-. In the
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meantime, there was a dispute regarding the share in the property and
O.S. No.30/2007 was filed on the file of the Subordinate Court, Mahe,
seeking for the relief of partition and for allotment of 21/140 shares to
the plaintiffs and other consequential reliefs. The suit was decreed ex
parte by a judgment and decree dated 12.09.2011 and accordingly a
preliminary decree was passed declaring that the plaintiffs are entitled for
21/140 shares and the defendants 1 to 6 are entitled for 17/140 shares in
the plaint schedule property and likewise the defendants 7 to 10 are also
entitled for the same share.
4. The further case of the petitioners is that an appeal was filed in
A.S. No.14/2012 before the District Court, Puducherry, as against the
preliminary decree. This appeal was dismissed for default on
23.07.2014. The final decree is yet to be passed. It is under these
circumstances, the present writ petition came to be filed before this Court
for a direction to the third respondent to deposit the compensation
amount to the credit of the appeal which was pending before the District
Court, Puducherry.
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5. When the matter was taken up for hearing today, the learned
counsel for the petitioners submitted that the appeal in A.S.No.14/2012
was dismissed for default on 23.07.2014 and the same is yet to be
restored on file. Therefore, the learned counsel for the petitioners
requested this Court to direct the third respondent to deposit the
compensation amount in the suit and to issue consequential direction to
the court below to deposit the same in some interest bearing deposit.
6. Learned Additional Government Pleader appearing on behalf of
the respondents submitted that the amount now lies in the joint account
of the third respondent and the fourth respondent at Kotak Mahindra
Bank at Vadakara. Learned Additional Government Pleader, therefore,
submitted that an appropriate direction can be issued to the impleaded
fourth respondent also to give no objection in order to enable the third
respondent to withdraw the amount and to deposit the same before the
Court.
7. Taking into consideration the submissions made on either side,
there shall be a direction to the fourth respondent to give no objection to
the third respondent to withdraw the compensation amount which is now
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lying in the joint account in Kotak Mahindra Bank. This no objection
shall be given by the fourth respondent within a period of four weeks
from the date of receipt of a copy of this order. On such no objection
being given, the third respondent shall withdraw the entire compensation
amount of Rs.2,71,13,799/- and it shall be deposited to the account of
O.S. No.30/2007 on the file of the Subordinate Court, Mahe. This
deposit shall be done within a period of four weeks after getting no
objection from the fourth respondent. On such deposit being made, the
Subordinate Court, Mahe, shall, in turn, invest the amount in an interest
bearing fixed deposit, which shall be renewed from time to time till the
civil proceedings comes to its logical end. Depending upon the final
result in the proceedings, the amount can be disbursed by the trial court.
8. This Writ Petition is disposed of with the above directions. No
costs.
13.02.2025
Internet : Yes / No
Index: Yes / No
Speaking order / Non speaking order
Bga
https://www.mhc.tn.gov.in/judis
To
1. The Government of Puducherry,
Represented by its Secretary,
Department of Revenue & Disaster Management,
Puducherry.
2. The Regional Administrator,
Mahe, Puducherry.
3. The Deputy Collector (Revenue) cum
Competent Authority for Land Acquisition,
Office of the Deputy Collector (Revenue),
Mahe, Puducherry.
4. The Project Director,
National Highways Authority of India,
Civil Lines PO, Kozhikode.
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N. ANAND VENKATESH, J.
bga
13.02.2025
(1/2)
https://www.mhc.tn.gov.in/judis
