The Madras High Court had observed that Special District Revenue Office (SDRO) should hold an meeting to know the exact amount paid by the petitioner to the Respondent 2 (State Bank of India).
If there was no consensus, then SDRO will deposit the entire before the concerned Court:
“It is important that the Land Acquisition Authority holds an immediate meeting to enquire it, and to ascertain the amount payable by the petitioner to the second respondent. Accordingly, this Court directs the first respondent/ Special District Revenue Officer (Land Acquisition), Villupuram, to hold an enquiry on or before 05.03.2021, after serving necessary notice to both sides. If there is no consensus on the amount payable by the petitioner to the second respondent, he is directed to deposit the entire amount forthwith before the concerned civil Court, which may decide the interest se dispute in sharing the compensation amount determined by the Land Acquisition Authority.”
The above observation had made by the Single-judge bench of Madras High Court comprising of the Justice N. Seshasayee while dealing with the Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus to direct the first respondent to pay the compensation payable to the petitioner for the acquisition of land and building comprised in S.No.239/11B2 of Chozhatharam Village, Srimushnam Circle, Cuddalore District to the extent of 100 sq.mtrs., of punja land belonging to the petitioner after deducting a sum of Rs.10,18,816/- towards the Home Loan payable by the petitioner as per the Award No.25 of 2019 dated 14.02.2019 passed by the Lok Adalat.
Court Judgment
The Bench ordered for an investigation under the perusal of Special District Revenue Office which may decide the interest se dispute in sharing the compensation amount determined by the Land Acquisition Authority. The Petition before the Court was disposed of and connected miscellaneous petition was also closed without any cost.
Case Details
Case: W.P.No.3820 of 2021
Petitioner: V. Anantha Padmanathan
Respondent: The Special District Revenue Officer & Ors
Counsel for the Petitioner: M/s.T.Dharani
Counsel for the Respondents : Mr.D.Raja
Quorum: Justice N. Seshasayee
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