Madras High Court
Fazule Wajith vs The Land Acquisition Officer Cum on 6 October, 2025
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.No.36798 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 06.10.2025
CORAM
THE HON'BLE Mr. JUSTICE KRISHNAN RAMASAMY
W.P.No.36798 of 2025
Fazule Wajith ... Petitioner
Vs.
1.The Land Acquisition Officer cum
District Collector, Kancheepuram,
District Collector Office, Kancheepuram.
2.The Special Tahsildar, (Land Acquisition),
Chennai City Water Ways Scheme,
Ambattur Taluk Office Building 1st Floor,
Ambattur, Chennai – 600 053.
3.The Executive Engineer,
Kosathalaiyur Basin Division W.R.O.,
Public Works Department, Thiruvallur Division,
Thiruvallur Town and District. ... Respondents
Prayer:
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the respondents to
consider the petitioner's representation dated 22.07.2025 and pay
petitioner the enhanced compensation by fixing the value of the land at
Rs.50,000/- per cent with all other benefits as per the Land Acquisition
1/6
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W.P.No.36798 of 2025
Act with interest on solatium and with all other benefits in the light of the
decree and judgment passed by the Hon'ble Supreme Court of India in
Civil Appeal Nos.9531 and 9532 of 2018 the respondents are hereby
requested to pay the difference amount of Rs.16,925/- which the
petitioner also entitled to receive.
For Petitioner : Mr.J.Ram
For Respondents 1 & 2 : Mrs.S.Indhu Bala,
Additional Government Pleader
ORDER
The relief sought for in this writ petition is to direct the
respondents to consider the petitioner's representation dated 22.07.2025
and pay petitioner the enhanced compensation by fixing the value of the
land at Rs.50,000/- per cent with all other benefits as per the Land
Acquisition Act with interest on solatium and with all other benefits in
the light of the decree and judgment passed by the Hon'ble Supreme
Court of India in Civil Appeal Nos.9531 and 9532 of 2018 the
respondents are hereby requested to pay the difference amount of
Rs.16,925/- which the petitioner also entitled to receive.
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2. Mrs.S.Indhu Bala, learned Additional Government Pleader takes
notice on behalf of the respondents. By consent of both the parties, this
writ petition is taken up for final hearing at the admission stage itself.
3. Learned counsel for the petitioner submitted that the present
writ petition is filed for fixing the compensation at a sum of Rs.50,000/-
per cent, for the petitioner's land in S.Nos.125/1, 273/3 & 273/5, to an
extent of 0.20.5 hectares situated at Thirumudivakkam Village,
Sriperumpudur Taluk, Kancheepuram, which have been acquired by the
Government for the purpose of effecting improvements to
Chembarambakkam Surplus Water Ways Scheme, in the light of decree
and judgment passed by the Hon'ble Supreme Court of India in Civil
Appeal Nos.9531 and 9532 of 2018.
4. After getting instruction, learned Additional Government
Pleader appearing for the respondents 1 & 2 would submit that in a
similar issue, the Hon'ble Supreme Court has directed the authority
concerned to fix the value of the acquired lands at a sum of Rs.50,000/-
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per cent and also directed to disburse the amount to the beneficiaries and
to file the compliance report on or before 10.10.2025.
5. She would further submit that pursuant to the aforesaid
direction, the compensation in respect of the petitioner's lands has been
determined at Rs.50,000/- per cent, along with other benefits as per the
prevailing rules. Therefore, she seeks four weeks time to complete the
said exercise.
6. Heard the learned counsel on either side and perused the
materials available on record.
7. In view of the above facts and circumstances of the case, this
Court directs the respondents to fix the compensation in respect of the
petitioner's land at a sum of Rs.50,000/-, as directed by the Hon'ble
Supreme Court by considering the petitioner's representation dated
22.07.2025, within a period of four weeks from the date of receipt of a
copy of this order.
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With the aforesaid direction, this writ petition is disposed of. No
costs.
06.10.2025
Speaking/Non-speaking order
Index : Yes / No
Neutral Citation : Yes / No
vm
To:
1.The Land Acquisition Officer cum
District Collector, Kancheepuram,
District Collector Office, Kancheepuram.
2.The Special Tahsildar, (Land Acquisition),
Chennai City Water Ways Scheme,
Ambattur Taluk Office Building 1st Floor,
Ambattur, Chennai – 600 053.
3.The Executive Engineer,
Kosathalaiyur Basin Division W.R.O.,
Public Works Department, Thiruvallur Division,
Thiruvallur Town and District.
KRISHNAN RAMASAMY.J.,
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vm
06.10.2025
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