G.Backiyalakshmi vs The District Collector,
2026 Latest Caselaw 2454 Mad

Citation : 2026 Latest Caselaw 2454 Mad
Judgement Date : 13 May, 2026

[Cites 1, Cited by 0]

Madras High Court

G.Backiyalakshmi vs The District Collector, on 13 May, 2026

Author: G.K. Ilanthiraiyan

Bench: G.K.Ilanthiraiyan

                                                                     W.P(MD)No.14140 of 2026


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 13.05.2026

                                                  CORAM:

                           THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN

                                          W.P(MD)No.14140 of 2026
                                                  and
                                         WMP (MD) No.10555 of 2026

                G.Backiyalakshmi                                       ... Petitioner(s)


                                                       Vs.


                1. The District Collector,
                Madurai District,
                Madurai.

                2. The Chairman / Managing Director,
                TANGEDCO,
                No.144, Npkrr Maaligai,
                Chennai.

                3. The Superintendent Engineer,
                TANGEDCO,
                TNEB Complex,
                Race Course Road,
                K.Pudur, Madurai.

                4. The Executive Engineer,
                TANGEDCO,
                TNEB Complex,
                Race Course Road,
                K.Pudur, Madurai.



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                                                                                 W.P(MD)No.14140 of 2026


                5. The Assistant Engineer,
                TANGEDCO,
                Samayanallur,
                Madurai.

                6. The Tahsildar,
                Vadipatti Taluk,
                Madurai District.                                                  ... Respondent(s)


                PRAYER:           Writ Petition filed under Article 226 of the Constitution of India,

                praying this Court to issue a Writ of Mandamus directing the respondents to

                determine and to pay adequate compensation to petitioner in respect of the land

                acquired by the respondents for laying High Tension Transmission Tower/

                Transmission Line being erected in Survey No.50/4A, measuring an extent of

                10 cents situated at Chinnailandhaikulam Village, Vadipatti Taluk, Madurai

                District covered under Patta No.1212 considering petitioner representation

                dated 29.04.2026 within a time frame to be fixed by this Honourable Court

                preferably within a period of two weeks and pass such other or further orders.


                                       For Petitioner     : Mr.S.Vishnuvardhan
                                       For Respondents : Mr.D.Gandhiraj
                                                         Special Government Pleader
                                                         for R1 & R6
                                                         Mr.S.Deenadhayalan for R2 to R5




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                                                                                  W.P(MD)No.14140 of 2026




                                                       ORDER

This writ petition has been filed for a direction directing the respondents

to determine and to pay adequate compensation to petitioner in respect of the

land acquired by the respondents for laying High Tension Transmission Tower/

Transmission Line being erected in Survey No.50/4A, measuring an extent of

10 cents situated at Chinnailandhaikulam Village, Vadipatti Taluk, Madurai

District covered under Patta No.1212 considering petitioner representation

dated 29.04.2026 within a time frame.

2. By consent of both parties, this writ petition is taken up for final

disposal at the stage of admission itself. Heard the learned counsel appearing

on either side and perused the materials placed before this Court.

3. Without expressing any opinion on the merits of the writ petition, the

first respondent is directed to consider the representation of the petitioner dated

29.04.2026 and pass orders on merits and in accordance with law, after giving

an opportunity of hearing to the petitioner and counter-parties, if any, within a

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

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erection proceedings on the subject land shall be subject to the order to be

passed by the first respondent.

4. With the above direction, the writ petition is disposed of. No costs.

Consequently, the connected miscellaneous petition is closed.




                                                                                        13.05.2026

                Index             :Yes/No
                Internet          :Yes/No
                PKN

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