[Cites 1, Cited by 0]
Madras High Court
Mv.Biju Kumar vs The Commissioner (Land Acquisition) on 25 February, 2026
W.P.(MD)No.4736 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :25.02.2026
CORAM
THE HONOURABLE MR.JUSTICE K.SURENDER
W.P.(MD)No.4736 of 2026
MV.Biju Kumar ... Petitioner(s)
Vs.
1. The Commissioner (Land Acquisition),
Land Administrate Department,
Ezhilagam,
Cheppakam,
Chennai - 600 005.
2. The District Collector / Land Acquisition Officer,
Kanyakumari District,
At Nagercoil.
3. The Deputy General Manager,
Railway Vikaz Nigam Limited,
Palayamkottai,
Tirunelveli.
4. The Deputy Chief Engineer (Construction),
Related to Railway Land
Acquisition Divisional Office Building,
T.C. 24/466, Gandhi Bhavan Road,
Housing Board,
Thycaud,
Trivandrum.
5. The Special District Revenue Officer,
Office of District Revenue Officer,
Nagercoil, Kanyakumari District.
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W.P.(MD)No.4736 of 2026
6. The Revenue Divisional Officer,
Revenue Divisional Office,
Kanyakumari District.
7. The Tahsildar,
Vilavancode Taluk,
Kuzhithurai,
Kanyakumari District.
8. The Special Tahsildar,
Office of Special Tahsildar,
(Land Acquisition (Railway)),
Tiruvananthapuram - Kanyakumari Wing No.2 Division,
Alagiya Mandapam,
Kanyakumari District.
9. Village Administrative Officer,
Nallur,
Vilavancode Taluk,
Marthandam Post,
Kanyakumari District.
10. The District Registrar,
District Registration Office,
Marthandam - 629 165,
Kanyakumari District. ... Respondent(s)
PRAYER : Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the 1st respondent
to consider the petitioners representation dated 23.06.2025 and further
direct the respondents to refix the Fair Compensation on the basis of the
todays Market Price of Rs.30,00,000/- (Thirty Lakhs) per cent for the
petitioners land acquired in Land Survey No.175/4B, 175/21B, Nalloor
Village, Vilavancode Taluk, Kanyakumari District within the stipulated
time.
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W.P.(MD)No.4736 of 2026
For Petitioner :Mr. M.R.Sreenivasan
For Respondents :Mr.A.Haja Mohideen
for R3 to R4
Mr.D.S.Nedunchezhian
Government Advocate for R1, R2, R5 & R10
ORDER
This writ petition has been filed seeking the issuance of a writ of
mandamus, directing the first respondent to consider the petitioner's
representation dated 23.06.2025 and further to direct the respondents to
refix the fair compensation based on today's market price of Rs.
30,00,000/- (Thirty Lakhs) per cent for the petitioner's land acquired in
Land Survey Nos. 175/4B, 175/21B, Nalloor Village, Vilavancode Taluk,
Kanyakumari District, within the stipulated time.
2.Heard the learned counsel for the parties and perused the
available materials on record.
3. Earlier, this Court instructed the learned Government Advocate
appearing for respondents 1, 2, 5, and 10 to obtain instructions as to
whether the compensation award had been passed in the present case.
Today, when the matter was taken up for hearing, the learned
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Government Advocate submitted that the award has not been passed till
date in respect of the acquired subject land. He further submitted that the
second respondent/District Collector would consider and dispose of the
petitioner’s representation dated 23.06.2025 within the time frame
stipulated by this Court.
4. In view of the aforesaid submission, without expressing any
opinion on the merits of the matter, this Court directs the second
respondent/District Collector to consider and dispose of the petitioner’s
representation dated 23.06.2025 after conducting an enquiry, which shall
include issuing notice to the petitioner and to any other persons who may
be affected and considering any objections submitted by them. The
second respondent shall thereafter pass the final award in respect of the
acquired land. This exercise shall be completed within a period of sixteen
weeks from the date of receipt of a copy of this order. No costs.
(K.SURENDER, J)
25.02.2026
NCC :Yes/No
Internet :Yes/No
Index :Yes/No
PKN
Note: Issue order copy today (25.02.2026)
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To
1. The Commissioner (Land Acquisition),
Land Administrate Department,
Ezhilagam,
Cheppakam,
Chennai - 600 005.
2. The District Collector / Land Acquisition Officer,
Kanyakumari District,
At Nagercoil.
3. The Deputy General Manager,
Railway Vikaz Nigam Limited,
Palayamkottai,
Tirunelveli.
4. The Deputy Chief Engineer (Construction),
Related to Railway Land
Acquisition Divisional Office Building,
T.C. 24/466, Gandhi Bhavan Road,
Housing Board,
Thycaud,
Trivandrum.
5. The Special District Revenue Officer,
Office of District Revenue Officer,
Nagercoil,
Kanyakumari District.
6. The Revenue Divisional Officer,
Revenue Divisional Office,
Kanyakumari District.
7. The Tahsildar,
Vilavancode Taluk,
Kuzhithurai,
Kanyakumari District.
8. The Special Tahsildar,
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Office of Special Tahsildar,
(Land Acquisition (Railway)),
Tiruvananthapuram - Kanyakumari Wing No.2 Division,
Alagiya Mandapam,
Kanyakumari District.
9. Village Administrative Officer,
Nallur,
Vilavancode Taluk,
Marthandam Post,
Kanyakumari District.
10. The District Registrar,
District Registration Office,
Marthandam - 629 165,
Kanyakumari District.
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K.SURENDER, J.
PKN
25.02.2026
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