[Cites 1, Cited by 0]
Madras High Court
Rahmath Nisha vs The District Collector on 20 January, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 50375 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20-01-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 50375 of 2025
Rahmath Nisha
..Petitioner
Vs
1. The District Collector
Tiruvallur District,
Tiruvallur Collectorate Office,
Tiruvallur-602 001
2. The Special District Revenue Officer
Outer Ring Road Scheme, CMDA,
Koyambedu, Chennai-600 107
3. The Special Tahsildar
Outer Ring Road Scheme Unit-V, CMDA
Koyambedu, Chennai-600 107
4. The Member Secretary
Chennai Metropolitan Development Authority,
Egmore, Chennai-600 008
..Respondents
Writ of mandamus directing the 1st respondent to re-determine the
compensation payable for the petitioner's acquired land in accordance with the
judgement dated 29.1.2024 passed by the Hon'ble Special Sub Court for
L.A.O.P.Cases, Tiruvallur in L.A.O.P. No.267 of 2023 by duly considering the
petitioner's application dated 24.4.2024 filed under section 28A of the Land
Acquisition Act 1984 within such time frame as may be fixed by this court.
__________Page 1 of 4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 06:10:52 pm )
WP No. 50375 of 2025
For Petitioner: Ms.Harini.P.M for
M/s.K.Nagarajan
For RR1 to 3: Mr.P.Sathish, AGP
For R4 Mr.Sudalaiselvan
ORDER
Lands owned by the petitioner were acquired under the Land Acquisition
Act, 1894 and the compensation in respect thereof was paid to the petitioner.
Upon coming to know that the compensation in respect of the lands covered
under the same notification was enhanced pursuant to the judgment dated
29.01.2024 in L.A.O.P.No.267 of 2023, the petitioner asserts that she had
submitted an application dated 24.04.2024 under Section 28A of the Land
Acquisition Act. The early disposal of such application is requested for in this
writ petition.
2. Learned counsel for the petitioner relies upon a communication dated
17.05.2024 from the District Collector as evidence for the submission of the
application under Section 28A within the prescribed time limit.
3. Learned Additional Government Pleader accepts notice for respondents
1 to 3. He submits that the petitioner's application would be considered and
disposed of by the first respondent within six weeks.
4. Accordingly, this writ petition is disposed of by directing the first
respondent to consider and dispose of the petitioner's application dated
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 06:10:52 pm )
24.04.2024 within six weeks from the date of receipt of a copy of this order. No
costs.
20-01-2026
Index: No
Speaking order
Neutral Citation: No
ssk
To
1. The District Collector
Tiruvallur District,
Tiruvallur Collectorate Office,
Tiruvallur-602 001
2. The Special District Revenue Officer
Outer Ring Road Scheme, CMDA,
Koyambedu, Chennai-600 107
3. The Special Tahsildar
Outer Ring Road Scheme Unit-v, CMDA
Koyambedu, Chennai-600 107
4. The Member Secretary
Chennai Metropolitan Development Authority,
Egmore, Chennai-600 008
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 06:10:52 pm )
SENTHILKUMAR RAMAMOORTHY, J.
ssk
20-01-2026
https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/01/2026 06:10:52 pm )
