[Cites 1, Cited by 0]
Madras High Court
Arunkumar A vs The District Collector on 23 January, 2026
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
WP No. 185 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23-01-2026
CORAM
THE HON'BLE MR JUSTICE SENTHILKUMAR RAMAMOORTHY
WP No. 185 of 2026
Arunkumar A,
S/o.Arunachalam, No.6/191,
Boppana Venkatrathnam Street,
Golden George Nagar, Nerkundram,
Tiruvallur – 600 107.
..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
Prayer : 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
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WP No. 185 of 2026
petitioner's application dated 24.4.2024 filed under section 28A of the Land
Acquisition Act 1894 within such time frame as may be fixed by this Court.
For Petitioner: Ms.Harini.P.M for
Mr. K.Nagarajan
For RR1 to 3: Mr.P.Sathish, AGP
For R4 Mr.B.Sanjay Balachandar for R4
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 he 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.
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3. Mr.P.Sathish, learned Additional Government Pleader, accepts notice
for respondents 1 to 3. Mr.B.Sanjay Balachandar, learned counsel, accepts
notice for the fourth respondent.
4. Learned Additional Government Pleader submits that the petitioner's
application would be considered and disposed of by the first respondent within
six weeks.
5. Accordingly, this writ petition is disposed of by directing the first
respondent to consider and dispose of the petitioner's application dated
24.04.2024 within six weeks from the date of receipt of a copy of this order. No
costs.
23-01-2026
Index: No
Speaking order
Neutral Citation: No
kj
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SENTHILKUMAR RAMAMOORTHY, J.
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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.
23-01-2026
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