Madras High Court
T.D.Tataji vs The Collector on 13 October, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, Mohammed Shaffiq
W.A.Nos.1568 and 1570 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.10.2025
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ
W.A.Nos.1568 and 1570 of 2022
T.D.Tataji ... Appellant in
W.A. No.1568 of 2022
Dr.T.D.Naidu ... Appellant in
W.A. No.1570 of 2022
Vs.
1.The Collector,
Thiruvallur District,
Thiruvallur – 602 001.
2.The Project Director,
National Highways Authority of India,
Project Implementation Unit,
“Sri Tower”, 3rd Floor, DP-34(SP),
Industrial Estate, Guindy,
Chennai – 600 032.
3.The Special District Revenue Officer
(Land Acquisition), NH-205,
Nos.3 & 4, Lal Bagadhur Sasthri Street,
Periyakuppam Railway Station,
(Near) Thulasi Theatre,
Thiruvallur – 602 001. ... Respondents in
both W.As
Page 1 of 4
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W.A.Nos.1568 and 1570 of 2022
Writ Appeals filed under Clause 15 of the Letters Patent to set aside
the order dated 25.04.2022 passed in W.P.Nos.18697 and18699 of 2021
and consequently direct the first respondent to pay statutory entitlements
namely solatium @ 30% per annum as per Land Acquisition Act, 1894,
additional amount @ 12% per annum under Section 23(1A) of the Land
Acquisition Act, 1894, to pay the interest @ 9% per annum for first year
from possession and @ 15% per annum for subsequent period till
payment as per Section 28 of the Land Acquisition Act, 1894 in respect of
the Award passed by the first respondent in R.C. Nos.21899-1/2011/F2
(Arbit) and 21899-1/2011/F2 (Arbit) dated 16.02.2021.
For Appellant : Mr.G.Viswanathan
in both W.As
For Respondents : Mr.A.Selvendran,
Special Government Pleader
for R1 and R3 in both W.As
Mr.Su.Srinivasan,
Standing Counsel for R2
in both W.As
COMMON JUDGMENT
(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)
Learned counsel for the appellants seeks permission to withdraw
the writ appeals and he has also made an endorsement to that effect.
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W.A.Nos.1568 and 1570 of 2022
2. In view of the endorsement made by the learned counsel for the
appellants, these writ appeals are dismissed as withdrawn. There shall be
no order as to costs.
[S.M.S., J.] [M.S.Q., J.]
13.10.2025
mmi
To
1.The Collector,
Thiruvallur District,
Thiruvallur – 602 001.
2.The Project Director,
National Highways Authority of India,
Project Implementation Unit,
“Sri Tower”, 3rd Floor, DP-34(SP),
Industrial Estate, Guindy,
Chennai – 600 032.
3.The Special District Revenue Officer
(Land Acquisition), NH-205,
Nos.3 & 4, Lal Bagadhur Sasthri Street,
Periyakuppam Railway Station,
(Near) Thulasi Theatre,
Thiruvallur – 602 001.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 15/10/2025 08:37:15 pm )
W.A.Nos.1568 and 1570 of 2022
S.M.SUBRAMANIAM, J.
AND
MOHAMMED SHAFFIQ, J.
mmi
W.A.Nos.1568 and 1570 of 2022
13.10.2025
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