Madras High Court
A.R.Anjaneyalu Naidu vs The Commissioner And Secretary on 5 November, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, Mohammed Shaffiq
W.A.No.3529 of 2023
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 05.11.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ
W.A.No. 3529 of 2023
and
C.M.P.No.28832 of 2023
A.R.Anjaneyalu Naidu ...Appellant
Vs.
1.The Commissioner and Secretary,
Government of Tamil Nadu,
Housing and Urban Development Department,
Fort St. George,
Chennai – 600 009.
2.The Chairman,
Tamil Nadu Housing Board,
Nandanam, Anna Salai,
Chennai – 600 035.
3.Tamil Nadu Housing Board,
Vellore Division,
Rep. by the Executive Engineer and
Administrative Officer,
Sathuvachari, Vellore – 632 009.
4.The Revenue Divisional Officer (RDO),
Vellore Division,
Collector's Office,
Vellore District,
Vellore – 9.
Formerly
1/5
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W.A.No.3529 of 2023
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The Special Tahsildar (Land Acquisition),
For Tamil Nadu Housing Board,
Taluk Office,
Tirupattur,
Vellore District. ...Respondents
PRAYER: The Writ Appeal filed under Clause 15 of the Letters Patent praying
to set aside the order made in W.P.No.2598 of 2014 dated 09.06.2022.
For Appellant : Mr.D.Ananth
for Mr.D.Rajagopal
For Respondents : Mrs.Akila Rajendran,
Govt. Advocate for R1 and R4
Mr.P.S.Seetharaman,
Standing Counsel for R2 and R3
*******
JUDGMENT
(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)
Writ petitioner is appellant before this Court. Appellant seeks to re-
convey acquired lands based on G.O.Ms.No.1451 dated 28.10.1988.
2. It is not in dispute between parties that subject lands were acquired
by Government and acquisition proceedings completed in all respects in the
year 1988. Acquired lands were handed over to Tamil Nadu Housing Board for
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developing neighbourhood housing scheme. Learned Government Advocate
would submit that apartments have been constructed and allottees occupied
their respective premises.
3. That being the factum, direction issued by writ Court granting liberty
to petitioner to workout remedy under The Right to Fair Compensation and
Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013
would not arise at all. In the present case award passed, compensation
deposited, possession taken and acquired properties have been developed by
Tamil Nadu Housing Board. Thus, appellant has not established even a
semblance of legal right to grant the relief to re-convey the acquired land.
4. Accordingly, this Writ Appeal stands dismissed. No costs.
Consequently, the connected miscellaneous petition is closed.
(S.M.S., J.) (M.S.Q., J.)
05.11.2025
dsa
Index :Yes/No
Neutral Citation :Yes/No
Speaking/Non-speaking order
To
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1.The Commissioner and Secretary,
Government of Tamil Nadu,
Housing and Urban Development Department,
Fort St. George,
Chennai – 600 009.
2.The Chairman,
Tamil Nadu Housing Board,
Nandanam, Anna Salai,
Chennai – 600 035.
3.Executive Engineer and
Administrative Officer,
Tamil Nadu Housing Board,
Vellore Division,
Sathuvachari, Vellore – 632 009.
4.The Revenue Divisional Officer (RDO),
Vellore Division,
Collector's Office,
Vellore District,
Vellore – 9.
Formerly
The Special Tahsildar (Land Acquisition),
For Tamil Nadu Housing Board,
Taluk Office,
Tirupattur,
Vellore District.
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S.M.SUBRAMANIAM, J.
and
MOHAMMED SHAFFIQ, J.
dsa
05.11.2025
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