Mariappan D vs The Secretary To Government Of Tamil ...
2026 Latest Caselaw 604 Mad

Madras High Court

Mariappan D vs The Secretary To Government Of Tamil ... on 20 February, 2026

Author: Krishnan Ramasamy

Bench: Krishnan Ramasamy

                                                                                          W.P.(MD)No.4744 of 2026

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED :20.02.2026

                                                         CORAM

                        THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                             W.P.(MD)No.4744 of 2026

                     Mariappan D                                                       ... Petitioner

                                                              Vs

                     1. The Secretary to Government of Tamil Nadu,
                     Home, Prohibition and Excise Department,
                     Secretariat,
                     Chennai - 600 009..

                     2. The Member Secretary,
                     Tamil Nadu State Legal Services Authority,
                     Chennai..

                     3. The District Legal Service Committee,
                     District Legal Services Committee,
                     District Court Campus,
                     Trichy..

                     4. The District Collector,
                     Trichy District,
                     Trichy..                                                    ... Respondents

                     PRAYER :- Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the 4th
                     respondent to implement the award passed by the 3rd respondent in V.C.
                     No.37 of 2025 dated 24.11.2025 and disburse Victim Compensation
                     Amount of Rs.3,00,000/- (Rupees Three Lakhs only) to the petitioner and

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                                                                                             W.P.(MD)No.4744 of 2026

                     petitioners wife Shanthi by considering the petitioner's representation
                     dated 15.12.2025.
                                        For Petitioner        :Mr.D.Venkatesh
                                        For Respondents :Mrs.S.Jeyapriya
                                                        Government Advocate

                                                              ORDER

This writ petition has been filed seeking a direction to the 4th

respondent to implement the award passed by the 3rd respondent in V.C.

No.37 of 2025 dated 24.11.2025 and disburse Victim Compensation

Amount of Rs.3,00,000/- (Rupees Three Lakhs only) to the petitioner and

petitioner's wife Shanthi by considering the petitioner's representation

dated 15.12.2025.

2. Heard the learned counsel for the petitioner and learned

Government Advocate appearing for the official respondents. By

consent of both sides, the writ petition itself is taken up for final disposal

at the stage of admission itself.

3. The petitioner submitted representation to the 4th respondent for

implementing the award passed by the 3rd respondent in V.C. No.37 of

2025 dated 24.11.2025 and disburse Victim Compensation Amount of

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Rs.3,00,000/- (Rupees Three Lakhs only) to the petitioner and

petitioner's wife Shanthi. However, since no action has been taken on the

said representation, the petitioner is before this Court with this writ

petition.

4. Learned Government Advocate for the respondents, would

submit that within a considerable period, the representation would be

considered.

5. In view of the above submissions, without expressing any

opinion on the merits of the matter, this writ petition is disposed of with a

direction to the 4th respondent to consider the petitioner's representation

and pass appropriate orders on merits and in accordance with law within

a period of four weeks from the date of receipt of a copy of this order.

There shall be no order as to costs.

                                                                                            20.02.2026
                     NCC               :Yes/No
                     Index             :Yes/No
                     RR







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                     To

1. The Secretary to Government of Tamil Nadu, Home, Prohibition and Excise Department, Secretariat, Chennai - 600 009..

2. The Member Secretary, Tamil Nadu State Legal Services Authority, Chennai..

3. The District Legal Service Committee, District Legal Services Committee, District Court Campus, Trichy..

4. The District Collector, Trichy District, Trichy..

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 06:49:23 pm )

KRISHNAN RAMASAMY, J.

RR

20.02.2026

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/02/2026 06:49:23 pm )