Mylvaganan Lakshmanan vs The District Collector

Court
Madras High Court

WP(MD) Nos. 29089 & 17185 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12-11-2026
CORAM
THE HON'BLE MR. JUSTICE K.KUMARESH BABU
WP(MD) No. 29089 of 2026
CNR:{HCMD011381382026}
and WP(MD) NO. 17185 OF 2026
and WMP(MD) NOS. 22064 & 22066 OF 2026
1.W.P(MD)No.29089 of 2026 :
Mylvaganan Lakshmanan
S/o.Late.A.L.R.Lakshmanan Chettiar,
Door No.99/1, EMS Nagar
Ponmeni
Madurai- 625016.
..Petitioner(s)
Vs
1. The District Collector
Madurai.
2. The District Revenue Officer (Special)
Land Acquisition, Highways Department
Madurai.
3. The Tahsildar
Madurai South Taluk
Madurai.
4. A. Jamal Khan
S/o.Abdul Rajeeth Khan
Valluvar Nagar
Dharmapuri
Dharmapuri District.
5. A. Jahir Hussain
S/o.Abdul Rajeeth Khan
Hosur
Krishnagiri District.
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WP(MD) Nos. 29089 & 17185 of 2026
6. J. Jakeela Banu
W/o.Janab Kaja Hussain
Door No. 23, P.T.Rajan Road
Goripalayam
Madurai.
..Respondent(s)
2.WP(MD) No. 17185 of 2026:
1. A.Jamal Khan,
S/o.Abdul Rajeeth Khan, Valluvar Nagar,
Dhamapuri, Dhamapuri District.
2. A.Jahir Husskain,
S/o.Abdul Rajeeth Khan, Hosur, Krishnagiri
District.
3. J.Jakeela Banu,
W/o.Janab Kaja Hussain, Door No.23, P.T.Rajan
Road, Goripalayam, Madurai.
Petitioners are rep. by their power of attorney,
M.Sahul Hameed, S/o.Late.N.Mohamed
Habibullah, President, Polluvarathu Nagar
Kudiyirupoor Nala Sangam, Plot No.262,
Transport Nagar, Perungudi, Madurai - 625 022.
..Petitioner(s)
Vs
1. The District Collector
Madurai.
2. The District Revenue Officer (Special)
Land Acquisition, Highways Department,
Madurai.
3. The District Revenue Officer,
Madurai.
4. The Revenue Divisional Officer,
Madurai.
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WP(MD) Nos. 29089 & 17185 of 2026
5. The Tahsildar,
Madurai South Taluk, Madurai.
6. Mylvaganan Lakshmanan,
S/o.Late.A.L.R.Lakshmanan Chettiar, Door
No.7/23, Bharathy Nagar 1st Street, 2nd Cross,
T.Nagar, Chennai - 600 017.
7. Sivasubramani,
S/o.A.L.R.Lakshmanan Chettiar, Door No.7/23,
Bharathy Nagar 1st Street, 2nd Cross, T.Nagar,
Chennai - 600 017.
..Respondent(s)
WP(MD) No. 29089 of 2026
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus to
call for the records relating to the impugned order passed by the second
respondent's proceeding in Na.Ka.No.11/2023/SH-1 dated 30.03.2026
and quash the same as illegal and consequently direct the second
respondent to disburse the compensation for acquisition of the petitioner's
lands in Survey No.5, Ramankulam Village, Madurai South Taluk,
Madurai District in accordance with law.
WP(MD) No. 17185 of 2026
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorarified Mandamus to
call for the records pertaining to the impugned order passed in
Na.Ka.No.11/2023/SH-1 dated 30.03.2026 by the second respondent and
quash the same and further direct the respondent not to disburse the
compensation for acquisition of the lands in Survey Nos.4 and 5,
Ramankulam Village, Madurai South Taluk, Madurai District to 6th and
7th respondents.
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WP(MD) Nos. 29089 & 17185 of 2026
WP(MD) No. 29089 of 2026
For Petitioner(s) : Mr.V.R.Shanmuganathan
for Mr.DMuruganantham
For Respondent(s) : S.Vashik Ali (R1 to R3)
Additional Government Pleader
WP(MD) No. 17185 of 2026
For Petitioner(s) : Mr.T.S.Mohamed Mohideen
For Respondent(s) : S.Vashik Ali (R1 to R5)
Additional Government Pleader
: Mr.D.Muruganantham (R6 & R7)
COMMON ORDER
W.P(MD)No.29089 of 2026 has been filed challenging the
impugned order dated 30.03.2026 passed by the second respondent,
seeking to quash the same and consequently to direct the second
respondent to disburse the compensation for acquisition of the petitioner's
lands in Survey No.5, Ramankulam Village, Madurai South Taluk,
Madurai District, in accordance with law.
2.W.P(MD)No.17185 of 2026 has been filed challenging the
impugned order dated 30.03.2026 passed by the second respondent,
seeking to quash the same and further to direct the respondents 1 to 5 not
to disburse the compensation for acquisition of the lands in Survey Nos.4
and 5, Ramankulam Village, Madurai South Taluk, Madurai District, to
the respondents 6 and 7.
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WP(MD) Nos. 29089 & 17185 of 2026
3.Heard the learned counsel appearing on either side.
4. The writ petitioners challenge an order passed by the second
respondent dated 30.03.2026, whereunder, taking noting of the dispute
with regard to the rival claims made by the respective writ petitioners on
the lands that were acquired, had refused to pay compensation to the
respective petitioners.
5. When such disputes of title had been raised by rival parties,
Section 77(2) of the Right to Fair Compensation and Transparency in
Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act 30 of
2013) (in short hereinafter referred to as 'the Act') empowers the
acquiring authority to deposit the compensation amount before a
competent authority as specified under Section 64 of the Act, which is the
jurisdictional Sub Court. Since there are rival claims, the parties have to
work out their rights as contemplated under Sections 76 and 77 of the
Act.
6. It is also brought to the notice of this Court that the amount
awarded is yet to be deposited before the competent authority under
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WP(MD) Nos. 29089 & 17185 of 2026
Section 64 of the Act, in view of the pendency of these Writ Petitions.
7. In that regard, there shall be a direction to the District Revenue
Officer (Special), Land Acquisition, Highways Department, Madurai, to
deposit the compensation amount in respect of Survey Nos.4 and 5 of
Ramankulam Village, Madurai South Taluk, Madurai, within a period of
two weeks from today. Thereafter, the respective writ petitioners are at
liberty to approach the authority where such deposit had been made and
establish their rights to receive the compensation. The jurisdictional
authority shall also deposit the compensation amount so received in an
interest-bearing account, which would be beneficial to the land owners
and is also requested to dispose of the reference as expeditiously as
possible.
8. With the above directions, these Writ Petitions are disposed of.
There shall be no order as to costs. Consequently, connected
Miscellaneous Petitions are closed.
12-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
PS
Note: Issue Order Copy on 13.11.2026 .
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WP(MD) Nos. 29089 & 17185 of 2026
To
1. The District Collector,
Madurai.
2. The District Revenue Officer (Special),
Land Acquisition, Highways Department,
Madurai.
3. The Tahsildar,
Madurai South Taluk,
Madurai.
4. The District Revenue Officer,
Madurai.
5. The Revenue Divisional Officer,
Madurai.
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WP(MD) Nos. 29089 & 17185 of 2026
K.KUMARESH BABU J.
PS
WP(MD) No. 29089 of 2026
AND
WP(MD) NO. 17185 of 2026
12-11-2026
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