[Cites 2, Cited by 0]
Madras High Court
P.Roselin vs The State Of Tamil Nadu on 27 February, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 6255 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27-02-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 6255 of 2026
P.Roselin
D/o.S.Peter,
No.15, Varghese Avenue,
Ashok Nagar, Chennai-600 083
..Petitioner(s)
Vs
1. The State of Tamil Nadu
Rep. by its Secretary to Government,
Revenue and Disaster Management
Department,
Government of Tamilnadu,
Secretariat, Fort St. George
Chennai-600 009
2. The Special District Revenue Officer (L.A)
Chennai-Kanyakumari Industrial Corridor
Project Office of the District Collector
Kancheepuram District,
First Floor, Collectorate,
Kanchipuram-631 501
3. The District Collector
Kanchipuram District
First Floor, Collectorate,
Kanchipura-631 501
..Respondent(s)
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
pleased to issue a Writ of Mandamus, directing the respondents 1 to 3 to
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WP No. 6255 of 2026
consider the petitioner’s representation dated 18.07.2023 stating that the land in
Survey No.92 proposed for widening state Highway-113 is a school playground
used by hundreds of students and, while having no objection to the acquisition,
requested exchange of the said lad in lieu of compensation with equivalent
Government Poramboke land in Survey No.91 or Survey No.93 in the same
locality in accordance with G.O.(Ms) No.201 Revenue and Disaster
Management Department, Land Disposal Wing, LD 3(1) Section dated
10.05.2022 within a time frame to be fixed by this Honourable Court.
For Petitioner(s): Mr.Richarson Wilson
for M/s.P Wilson Associates
Pradeep T
For Respondent(s): Ms.S.Indhu Bala,
Additional Government Pleader
ORDER
The petitioners land in Survey No.91 at Kavanur Village, Sriperumbudur
Taluk is proposed to be acquired under the Tamil Nadu Highways Act. In
relation thereto, the petitioner made a request for exchange under RSO 26A by
relying on G.O.Ms.No.201, Revenue and Disaster Management dated
10.05.2022. The present writ petition relates thereto.
2. Ms.S.Indhu Bala, learned Additional Government Pleader, accepts
notice for all the respondents. Subject to feasibility, she submits that the
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representation would be considered and disposed of on merits.
3. In view of the above submissions, without making any observations on
the merits, this writ petition is disposed of by directing the second respondent to
consider and dispose of petitioners representation dated 18.07.2023 on merits
and in accordance with law within two months from the date of receipt of a
copy of this order. A reasonable opportunity shall be provided to the petitioner.
No costs.
27-02-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
RNA
To
1. The Sstate of Tamil Nadu
Rep. by its Secretary to Government,
Revenue and Disaster Management
Department, Government of Tamilnadu,
Secretariat, Fort St. George Chennai-600 009
2. The Special District Revenue Officer (L.A)
Chennai-Kanyakumari Industrial Corridor
Project Office of the District Collector
Kancheepuram District, First Floor,
Collectorate, Kanchipuram-631 501
3. The District Collector
Kanchipuram District
First Floor, Collectorate,
Kanchipura-631 501
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SENTHILKUMAR RAMAMOORTHY, J.
RNA
27-02-2026
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