The Airport Authority of India, vs Saramma Mathai,(died)

CRP No. 2417 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Order Reserved on : 11.09.2026
Order Pronounced on: 09.10.2026
CORAM
THE HON'BLE MR.JUSTICE P.B. BALAJI
CRP Nos. 2417, 2421, 2424, 2422, 2319, 2419, 2425 & 2455 of 2026
& 4660, 4270, 4737, 4738, 4272, 4655 & 4656 of 2025
& CMP.Nos.10323, 10325, 10327, 10328, 10322, 11794, 11795, 11796, 10470,
11707, 13282, 10016 & 10319 of 2026
& 23918, 23919, 21910, 21921, 23562, 23566 & 23575 of 2025
The Airport Authority of India,
Rep. by Authorised Representative
Rep. by the Chairman and Managing Director,
Rajiv Gandhi Bhavan,
New Delhi-110 003.
Having Office at Chennai Airport
Meenambakkam,
Chennai -600 016.
..Petitioner(s)
Vs
1. Saramma Mathai,(died)
Quarter No.D1-2, MOSC Medical College
Hospital Quarters,
Kolanchery, Ernakulam,
Kerala -682 311.
2. Annie Reena Luke,
Quarter No. D1-2, MOSC Medical College
Hospital Quarters, Kolanchery, Ernakulam,
Kerala 682311.
3. The Revenue Divisional Officer,
Chengalpattu.
4. The State of Tamil Nadu,
Rep. by its Secretary,
Transport Department,
Chennai -600 009.
__________
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CRP No. 2417 of 2026
5. The District Collector,
Kancheepuram-631 501.
6. Basil John Mathai
B-307, Wiateria,
Brigade Meadows,
Kanakapura Road,
Bengaluru 560 082
(r1 died, r6 brought on record as LRs of the
deceased r1 vide court order dated 12.08.2026
made in cmp.nos.20240, 20223 and 20237/2026
in crp.no.2417/2026 (pbbj))
..Respondent(s)
CRP No. 2455 of 2026
The Airport Authority Of India,
Rep. by Authorised Representative
Rep. by the Chairman and Managing Director,
Rajiv Gandhi Bhavan,
New Delhi -110 003
Having Office at Chennai Airport
Meenambakkam,
Chennai-600 016.
..Appellant(s)
Vs
1. Usha Thomas,
Flat 4, Anugraha Apartments,
19/14, Nungambakkam High Road,
Chennai -600 024.
2. Prema Kuruvilla
Flat 4, Anugraha Apartments,
19/14, Nungambakkam High Road,
Chennai -600 024.
3. The Revenue Divisional Officer
Chengalpattu -603 001.
4. The state of Tamilnadu
Rep. by its Secretary,
Transport Department,
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CRP No. 2417 of 2026
Chennai -600 009.
5. District Collector
Kancheepuram 631 501
..Respondent(s)
CRP No. 2425 of 2026
The Airport Authority of India,
Rep. by Authorised Representative
Rep. by the Chairman and Managing Director,
Rajiv Gandhi Bhavan,
New Delhi-110 003.
Having Office at Chennai Airport
Meenambakkam,
Chennai -600 016.
..Appellant(s)
Vs
1. Alexander Kurien,(died)
2. Ipe Kurian,
Valiamparampil, 2/233,
E3, Pillai Veedu Nagar,
Kesavadasapuram,
Thiruvananthapuram -695 004.
3. The Revenue Divisional Officer,
Chengalpattu
4. The State of Tamil Nadu,
Rep. by its Secretary,
Transport Department,
Chennai -600 009.
5. The District Collector,
Kancheepuram-631 501.
6. Premila Alexander
Valiamparampil,
2/233, E3,
Pillai Veedu Nagar,
Kesavadapuram,
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CRP No. 2417 of 2026
Thiruvananthapuram 695 004. (r1-died, r6
brought on record as LRs of the deceased r1
vide court order dated 12.08.2026 made in
cmp.nos.20256, 20249 and 20253/2026 in
crp.no.2425 (pbbj))
..Respondent(s)
CRP No. 2421 of 2026
The Airport Authority of India,
Rep. by Authorised Representative
Rep. by the Chairman and Managing Director,
Rajiv Gandhi Bhavan,
New Delhi-110 003.
Having Office at Chennai Airport
Meenambakkam,
Chennai -600 016.
..Appellant(s)
Vs
1. Roy K George,
Flat 5B, 7B, 4B Btechkallor Apartments,
Railway Station Road,
Tiruvalla, Kerala -689 101.
2. Jacob Koshy,
Flat 5B,7B,4B Btechkallor Apartments Railway
station road, Tiruvalla, Kerala -689101
3. Mathew Koshy,
Flat 5B, 7B, 4B Btechkallor Apartments,
Railway Station Road,
Tiruvalla, Kerala -689 101.
4. The Revenue Divisional Officer,
Chengalpattu
5. The State of Tamil Nadu,
Rep. by its Secretary,
Transport Department,
Chennai -600 009.
6. The District Collector,
Kancheepuram
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CRP No. 2417 of 2026
..Respondent(s)
CRP No. 2419 of 2026
The Airport Authority of India,
Rep. by Authorised Representative
Rep. by the Chairman and Managing Director,
Rajiv Gandhi Bhavan,
New Delhi-110 003.
Having Office at Chennai Airport
Meenambakkam,
Chennai -600 016.
..Appellant(s)
Vs
1. Valsa Cherian,
2. Molly Daniel,
9A-Abad, Silver Crest,SCB Road,
Kadavanthra,Kochi 682020
3. Susan Mathew,
9A-Abad, Silver Crest,SCB Road,
Kadavanthra,Kochi 682020
4. The Revenue Divisional Officer,
Chengalpattu
5. The State of Tamil Nadu,
Rep. by its Secretary,
Transport Department,
Chennai -600 009.
6. The District Collector,
Kancheepuram
..Respondent(s)
CRP No. 2319 of 2026
The Airports Authority of India
Rep by Authorised Representative
Rep by the Chairman and Managing Director,
Rajiv Gandhi Bhavan,
New Delhi 110 003
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CRP No. 2417 of 2026
Having office at Chennai Airport,
Meenambakkam,
Chennai 600016
..Appellant(s)
Vs
1. Justice K John Mathew (died)
2. Rachy Mathew
No.1411, Flat 1-B,
Apollo Bella Vista,
H-Block, 5th street,
Annanagar,
West, Chennai 600040.
Late Betsy Selvarathnam
No.1411, Flat 1-B,
Apollo Bella Vista,
H-Block, 5th street,
Annanagar,
West, Chennai 600040.
3. The Revenue Divisional Officer
Chengalpattu 603001
4. The State of Tamil Nadu
Rep by iys Secretary,
Transport Department
Chennai 600 009
5. The District Collector
Kancheepuram
631 501
6. Issac Thomas
13-A, Mather EI Castillo,
Jawahar Nagar,
Kadavanthra,
Cochin-20. (r1 Died, r6 brought on record as
LRs of the deceased r1 vide court order dated
12.08.2026 made in cmp.nos.20254, 20251 and
20257/2026 in crp.no.2319/2026.(pbbj)
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CRP No. 2417 of 2026
7. sreela selvarathnam
f-52, greenwood city, sector 46, gurgaon,
haryana-122003
(Betsy Selvarathnam (Died), r7 brought on
record as LRs of the deceased Betsy
Selvarathnam vide court order dated 12.08.2026
made in cmp.nos.20262, 20263 and 20264/2026
in crp.no.2319/2026 (pbbj)
..Respondent(s)
CRP No. 2424 of 2026
The Airport Authority of India,
Chennai Airport, Meenambakkams
..Appellant(s)
Vs
1. Rony Mathew,
Chennai Airport, Meenambakkams
2. Achyamma Thomas,
W/o. Late P.G.Thomas,
B-001, Chartered Coronet,
Arakere Mico Layout, Bannerghatta Road,
Bangalore -560 076.
3. Prema Adak,
54, Ghuhan Garden, Post Office Bhartiyar
University, Coimbatore 641046.
4. Bina Mohan,
D/o.Late P.G.Thomas,
15/39, Ponnuswamy Road,
R S Puram, Coimbatore -641 002.
5. The Revenue Divisional Officer,
Chengalpattu
6. The State of Tamil Nadu,
Rep. by its Secretary,
Transport Department,
Chennai -600 009.
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CRP No. 2417 of 2026
7. The District Collector,
Kancheepuram
..Respondent(s)
CRP No. 2422 of 2026
The Airport Authority of India,
Rep. by Authorised Representative
Rep. by the Chairman and Managing Director,
Rajiv Gandhi Bhavan,
New Delhi-110 003.
Having Office at Chennai Airport
Meenambakkam,
Chennai -600 016.
..Appellant(s)
Vs
1. M.C.Jacob,
S/o.Late M.C.Chacko,
Mannar House, 20,
Avittom Road,
Trivandrum -695 011.
2. Alimma Chacko,
W/o.Late M.C.Chacko,
Mannar House, 20,
Avittom Road,
Trivandrum -695 011.
3. The Revenue Divisional Officer,
Chengalpattu
4. The State of Tamil Nadu,
Rep. by its Secretary,
Transport Department,
Chennai -600 009.
5. The District Collector,
Kancheepuram-631 501.
..Respondent(s)
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CRP No. 2417 of 2026
CRP No. 4272 of 2025
The Airport Authority of India,
Reb. by the Airport Chairman and Managing
Director, Rajiv Gandhi Bhavan, New Delhi -110
003 Having office at Chennai Airport,
Meenambakkam, Chennai-600016
..Appellant(s)
Vs
1. Achamma George (DIED)
2. The Revenue Divisional Officer,
Chengalpattu - 603001
3. The State of Tamil Nadu,
rep. by its Secretary, Transport Department,
Chennai -600 009.
4. The District Collector,
Kancheepuram- 631501
5. Shereen Annie Abraham
32/9, Spencer Road,
Fraser Town,
Bangalore 560 005.
6. Shaju John George
32/9, Spencer Road,
Fraser Town,
Bangalore 560 005.
7. Sheeba Rachel Thomas
32/9 Spencer Road,
Frazer Town,
Banglore 560 005.
R1 DIED, RR5 TO 7 BROUGHT ON
RECORD AS LRS OF THE DECEASED R1
VIDE ORDER OF COURT DATED
06/07/2026 MADE IN
CMP.11700,11707,11708/2026 IN
CRP.NO.4272/2025 (PBBJ)
..Respondent(s)
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CRP No. 2417 of 2026
CRP No. 4270 of 2025
The Airport Authority of India
Rep by the Chairman and Managing Director
Rajiv Gandhi Bhavan, New Delhi -110003 Having
office at Chennai Airport Meenambakkam,
Chennai-60001 6
..Appellant(s)
Vs
1. Saramma Mathai (died)
C/o. Dr. Basil John Mathai, Dept of Anesthesia,
Quarter No.D1-2, MOSC, Medical College
Hospital Quarters, Kolanchery, Ernakulam,
Kerala 682311
2. The Revenue Divisional Officer,
Chengalpattu - 603001
3. The State of Tamil Nadu
ep. by its Secretary, Transport Department,
Chennai - 600009
4. The District Collector,
Kancheepuram- 631501
5. Basil Mathai
307, Wisteria, Brigade Meadows, Karnataka,
Bengaluru-560 082.
6. Reena Luke
307, Wisteria, Brigade Meadows, Karnataka
Road,
Bengaluru-560 082
R1 DIED, RR5 AND 6 BROUGHT ON
RECORD AS LRS OF THE DECEASED R1
VIDE ORDER OF COURT DATED 6/7/2026
MADE IN CMP.13282, 13289, 13290/2026 IN
CRP.4270/2025 (PBBJ)
..Respondent(s)
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CRP No. 2417 of 2026
CRP No. 4737 of 2025
The Aiport Authority of India
..Appellant(s)
Vs
1. Late Mariamma Cherian
9A-Abad Silver Crest, SCB Road, Kadavanthra,
Kochi 682020
2. Valsa Cherian
9-A-Abad Silver Crest, SCB Road
Kadavanthra, Kochi-682020.
3. Molly Daniel
9-A-Abad Silver Crest, SCB Road
Kadavanthra, Kochi-682020.
4. Susan Mathew
9-A-Abad Silver Crest, SCB Road
Kadavanthra, Kochi-682020.
5. The Revenue Divisional Officer
Chengalpattu 603 001.
6. The State of Tamil Nadu
Rep.by its Secretary, transport Department,
Chennai 9
7. The District Collector
Kancheepuram 631501
..Respondent(s)
CRP No. 4738 of 2025
The Airport Authority of India
Rep.by Authorised Representative Rep.by The
Chairman and Managing Director, Rajiv Gandhi
Bhavan, New Delhi 110003 Having office at
Chennai Airport Meenambakkam, Chennai 16.
..Appellant(s)
Vs
1. Gracy Jacob
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CRP No. 2417 of 2026
28/35, PC Hostel Road, Chetpet, Chennai 31
2. Anita Sara Koshy
28/35, PC Hostel Road, Chetpet Chennai -
600031
3. Anju Mary Koshy
28/35, PC Hostel Road, Chetpet Chennai -
600031
4. Leela Koshy
28/35, PC Hostel Road, Chetpet, Chennai 31
5. Minny Jacob
28/35, PC Hostel Road, Chetpet Chennai -
600031
6. The Revenue Divisional Officer
Chengalpattu - 603001
7. The State of Tamil Nadu
Transport Department, Chennai - 600009
8. The District Collector
Kancheepuram 631501
..Respondent(s)
CRP No. 4660 of 2025
The Airport Authority of India
Rep.by Authorised Representative Rep.by The
Chairman and Managing Director, Rajiv Gandhi
Bhavan, New Delhi 110003 Having office at
Chennai Airport Meenambakkam, Chennai 16.
..Appellant(s)
Vs
1. KM Joseph
2. KM Mathai
Plot 56, 1st Street, Jeevan Nagar,
Adambakkam, Chennai
3. Sara Mathai
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CRP No. 2417 of 2026
1st Street, Jeevan Nagar, Adambakkan,
Chennai.
4. K.M. Oommen
1st Street, Jeevan Nagar, Adambakkan,
Chennai.
5. K. Georgie Mathai
1st Street, Jeevan Nagar, Adambakkan,
Chennai.
6. The Revenue Divisional Officer
Chengalpattu 603 001.
7. The State of Tamil Nadu
Rep.by its Secretary, transport Department,
Chennai 9
8. The District Collector
Kancheepuram 631501
..Respondent(s)
CRP No. 4655 of 2025
The Airport Authority of India
Rep by Authorised Representative Rep.by The
Chairman and Managing Director, Rajiv Gandhi
Bhavan, New Delhi 110003 Having office at
Chennai Airport Meenambakkam, Chennai 16.
..Appellant(s)
Vs
1. Achamma George (DIED)
2. KP Joseph
Bethesda 4/1099, RP Lane Kowdiar PO,
Trivandram
3. Revenue Divisional Officer
Chengalpattu - 603001
4. The State of Tamil Nadu
Transport Department, Chennai - 9
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CRP No. 2417 of 2026
5. The District Collector
Kancheepuram 631501
6. Shereen Annie Abraham
32/9, Spencer Road,
Fraser Town, Bangalore
560005
7. Shaju John George
32/9, Spencer Road,
Fraser Town, Bangalore
560005
8. Sheeba Rachel Thomas
32/9 Spencer Road,
Fraser Town, Bangalore
560005
R1 DIED RR6 TO 8 BROUGHT ON RECORD
AS LRS OF DECEASED R1 VIDE ORDER
OF COURT DATED 06/07/2026 MADE IN
CMP.NO.11204, 11206, 11208/2026 IN
CRP.4655/2025(PBBJ)
..Respondent(s)
CRP No. 4656 of 2025
The Airport Authority of India
Rep. by Authorised Representative Rep. by The
Chairman and Managing Director, Rajiv Gandhi
Bhavan, New Delhi 110003 Having office at
Chennai Airport Meenambakkam, Chennai 16.
..Appellant(s)
Vs
1. Justice K. John Mathew (DIED)
2. Rachy Mathew
Plot 1411, Flat 1B Apollo Bella Vista, H Block,
5th Street, Annanagar, Chennai - 600040 Betsy
Selvaratnam (Died)
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CRP No. 2417 of 2026
3. The Revenue Divisional Officer
Chengalpattu 603001
4. The State of Tamil Nadu
Rep.by its Secretary, Transport Department,
Chennai 9
5. The District Collector
Kancheepuram 631501
6. Issac Thomas
Joseph and Kurian
Providence Road,
Ernakulam 682 018.
R1 DIED, R6 BROUGHT ON RECORD AS
LRS OF THE DECEASED R1 VIDE ORDER
OF COURT DATED 06/07/2026 MADE IN
CMP.11783, 11793/2026 IN
CRP.4656/2025(PBBJ)
..Respondent(s)
CRP No. 2417 of 2026
To set-aside the Order dated 13.08.2025 in EP.No.197 of 2021 in
LAOP.No.508 of 2009 on the file of Subordinate Court, Alandur, and thus
render justice.
CRP No. 2455 of 2026
To set aside the Order dated 13.08.2025 in E.P.No.195 of 2021 in
LAOP.No.513 of 2009 on the file of subordinate Court, Alandur
CRP No. 2425 of 2026
To set-aside the Order dated 13.08.2025 in EP.No.492 of 2021 in
LAOP.No.499 of 2009 on the file of Subordinate Court, Alandur, and thus
render justice.
CRP No. 2421 of 2026
To set-aside the Order dated 13.08.2025 in EP.No.105 of 2021 in
LAOP.No.512 of 2009 on the file of Subordinate Court, Alandur, and thus
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CRP No. 2417 of 2026
render justice.
CRP No. 2419 of 2026
To set-aside the Order dated 13.08.2025 in EP.No.158 of 2021 in
LAOP.No.507 of 2009 on the file of Subordinate Court, Alandur, and thus
render justice.
CRP No. 2319 of 2026
To set aside the Order dated 13.08.2025 in EP.No.768 of 2021 in
LAOP.No.502 of 2009 on the file of Subordinate Court, Alandur
CRP No. 2424 of 2026
To set-aside the Order dated 13.08.2025 in EP.No.690 of 2021 in
LAOP.No.499 of 2009 on the file of Subordinate Court, Alandur, and thus
render justice.
CRP No. 2422 of 2026
To set-aside the Order dated 13.08.2025 in EP.No.969 of 2021 in
LAOP.No.499 of 2009 on the file of Subordinate Court, Alandur, and thus
render justice.
CRP No. 4272 of 2025
To set aside the order dated 13.08.2025 in E.P.No.74 of 2021 in
L.A.O.P.No.501 of 2009 on the file of Subordinate Court, Alandur, and thus
render justice.
CRP No. 4270 of 2025
To set aside the order dated 13.08.2025 in EP. 57 of 2021 in LAOP
No. 504 / 2009 on the file of subordinate Court, Alandur.
CRP No. 4737 of 2025
To set aside the order dated 13.8.2025 in EP.NO.21/2021 in
LAOP.No.512/2009 on the file of Subordinate Court, Alandur.
CRP No. 4738 of 2025
To set-aside the Docket order dt. 13.08.2025 in EP No. 55 of 2021
in LAOP No. 503 of 2009 on the file of Subordinate Court, Alandur.
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CRP No. 2417 of 2026
CRP No. 4660 of 2025
To set aside the order dated 13.8.2025 in EP. 258/2021 in LAOP
498/2009 on the file of Subordinate Court, Alandur.
CRP No. 4655 of 2025
To set aside the order dated 13.8.2025 in EP. 272/2021 in
LAOP.NO. 501/2009 on the file of Subordinate Court, Alandur.
CRP No. 4656 of 2025
To set aside the Order dated 13.8.2025 in EP. 76/2021 in LAOP
509/2009 on the file of Subordinate Court, Alandur.
For Petitioner(s): Mr.Ramaswamy Meyyappan in all CRPs
For Respondent(s): Mr.T.Gowthaman
Additional Advocate General
assisted by Mr.P.Sunil
Government Advocate
for official respondents in all CRPs
Mr.Suhrit Parthasarathy
for Mr.K.S.Navin Balaji for respondents in all
CRPs, except in CRP.No.2455 of 2026
Mr.Bijesh Thomas
for Mr.Manavalan for RR1 & 2 in CRP.No.2455 of
2026
COMMON ORDER
These batch of civil revision petitions are filed by the Airports Authority
of India, challenging the orders passed in execution petitions, attaching the
primary bank account of the revision petitioner, in execution of the awards
passed in favour of the respondents, in land acquisition proceedings.
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CRP No. 2417 of 2026
2.I have heard Mr.Ramaswamy Meyappan, learned counsel for the
revision petitioner in all the revision petitions, Mr.Suhrit Parthasarathy for
Mr.K.S.Navin Balaji, learned counsel for the respondents/land owners,
Mr.Bijesh Thomas for Mr.K.F.Manavalan, learned counsel for the other
respondents/land owners and Mr.T.Gowtham, learned Additional Advocate
General assisted by Mr.P.Sunil, learned Government Advocate for the official
respondents in all the revision petitions.
3.The learned counsel for the revision petitioner would contend that the
petitioner being a public sector entity, the Executing Court, by ordering
attachment of the primary bank account, has caused serious prejudice and
hardships to the Government and the attachment order would invite unnecessary
complications in discharging public duty, including disbursement of salaries to
the employees of the petitioner and meeting expenses relating to public cause.
He would further state that admittedly, an appeal is pending against the land
acquisition compensation amount awarded to the respondents/land owners and
therefore, the Executing Court erred in permitting coercive measures to be
initiated against the revision petitioner.
4.It is also the submission of the learned counsel for the petitioner that the
duty to pay compensation to land losers is only on the acquiring authority who
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CRP No. 2417 of 2026
is the dispensing authority and not the beneficiary, namely the revision
petitioner. He would therefore state that execution proceedings can be laid only
against the State of Tamil Nadu, which alone is the appropriate party, against
whom in fact the land acquisition proceedings were initiated and the execution
proceedings therefore cannot be laid against the beneficiary of the land
acquisition proceedings, namely the revision petitioner. He would further state
that the State Government had already preferred appeals, challenging the
compensation awarded by the Reference Court and the matter has not attained
finality and therefore, the Executing Court clearly erred in taking the extreme
step of ordering attachment of the primary bank account of the revision
petitioner, which would practically cripple the very functioning of the revision
petitioner.
5.Per contra, Mr.Suhrit Parthasarathy, Mr.K.F.Manavalan and Mr.Bijesh
Thomas, learned counsel for the respondents/land owners would contend that it
is a very unfortunate case where even without initiating land acquisition
proceedings in a manner known to law, possession was taken forcibly from the
land owners way back in 1960s and only after the land owners approached this
Court, the proceedings under the Land Acquisition Act were even initiated.
They would further state that for more than six decades, they have been waiting
for fair and just compensation to be paid to them and unfortunately, even the
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CRP No. 2417 of 2026
original land owners have passed away and the successive generation of legal
heirs are now fighting for getting their legitimate and due share of
compensation. They would further state that it is only the petitioner, who
deposited the compensation amount, in compliance with the orders of Court
earlier and therefore, today, the petitioner cannot attempt to take a stand,
contending that they are only beneficiaries of the acquisition proceedings and
the entire liability should be saddled on the State Government, the acquiring
authority.
6.The learned counsel for the respondents would also bring to my notice
several orders that have been passed by this Court in connected proceedings to
drive home their submissions that the petitioner cannot, that too, at this belated
juncture, attempt to shift the liability on the State and avoid settlement of the
compensation amounts payable to the land owners, whose lands have been
acquired and possession has also been taken from them and the lands have also
been put to use for the benefit of the revision petitioner.
7.I have carefully considered the submissions advanced by the learned
counsel on either side.
8.Even forgetting the allegations of the respondents/land owners that
possession was taken from them even in late 1960s and much later, the land
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CRP No. 2417 of 2026
acquisition proceedings were initiated, even as per the admitted records, the
award itself came to be passed as early as in 2002. The Land Acquisition
Officer awarded a compensation of Rs.6.88/- per sq.ft. On reference to the Civil
Court, the compensation was enhanced to Rs.100/- per sq.ft. The LAOP
proceedings concluded in the year 2014. The said land acquisition awards were
challenged belatedly in 2017 and 2018 and conditional orders requiring deposit
of 50%, for even entertaining the condone delay applications was imposed on
the petitioner and admittedly, the said order was modified by subsequent orders
and in all, a sum of Rs.10 crores has been deposited only by the revision
petitioner.
9.Though the learned counsel for the petitioner has reiterated that a huge
sum of Rs.10 crores has already been deposited by the petitioner, considering
the actual amounts due and payable in terms of the award, the said amount of
Rs.10 crores, in fact, pales into insignificance and therefore, I am unable to
countenance the line of arguments advanced by the learned counsel for the
petitioner to the factum of the petitioner having deposited Rs.10 crores.
10.The land losers, who have been deprived of their property way back in
the year 1960s, are yet to see the colour of the coin. As already indicated, the
land acquisition proceedings before the Reference Court also ended in 2014 and
despite the same, till date, the petitioner has not been able to obtain any interim
stay or protection from this Court, in appeal proceedings.
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CRP No. 2417 of 2026
11.Further, as rightly pointed out by the learned counsel for the
respondents, even the sum of Rs.10 crores that has been deposited is only by the
petitioner and not by the acquiring authority, namely the State Government.
Therefore, it does not lie in the mouth of the petitioner to contend that the it is
not their liability to meet compensation amount and the State Government
alone, being the acquiring authority, has to compensate the claimants/land
owners. Though it is also contended by the learned counsel for the petitioner
that the policy of the State Government has changed under the new policy, the
State Government is obligated to acquire and hand over lands free of cost to the
Airports Authority of India, admittedly, the present acquisition proceedings are
not pursuant to the new policy and therefore, citing subsequent change of
policy, the petitioner cannot try to wriggle out and contend that they are not
liable to meet the compensation amount payable to the land losers.
12.Coming to the impugned order, the Executing Court, rightly finding
that there is no stay of the compensation awards in favour of the claimants,
rightly rejected the contention of the revision petitioner that the compensation
has to be met only by the State Government and not by the revision petitioner
and proceeded to order attachment of the bank account of the petitioner. I do not
see any perversity or infirmity in the said order, warranting interference in
revision petition. Merely because the petitioner's primary bank account is
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CRP No. 2417 of 2026
sought to be attached, it cannot be a ground for interference, when admittedly
huge amounts payable by way of compensation to land losers, have not been
paid for decades together. In the light of the above, I do not see any merit in the
revision petitions, warranting interference with the well merited order of the
Executing Court, ordering attachment of the primary bank account of the
petitioner.
13.In fine, these Civil Revision Petitions are dismissed. The petitioner is
directed to settle the claim of the respondents in full settlement, within a period
of eight weeks from today. It is needless to state that in the event of the
petitioner settling the amounts due and payable to the respondents/land owners,
as stipulated herein above, the order of attachment shall stand raised. However,
in the event of the compensation amount not being fully settled, then the
respondents are at liberty to proceed, in pursuance of the order of attachment
under challenge in these revision petitions and take such further steps in
accordance with law, to satisfy their respective compensation claims. No costs.
Connected Civil Miscellaneous Petitions are closed.
09-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
ATA
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CRP No. 2417 of 2026
To
1.The Sub Court, Alandur.
2.The Revenue Divisional Officer, Chengalpattu.
3.The Secretary, Transport Department, Chennai -600 009.
4.The District Collector, Kancheepuram-631 501.
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CRP No. 2417 of 2026
P.B.BALAJI J.
ATA
CRP Nos. 2417, 2421, 2424, 2422, 2319, 2419, 2425 & 2455 of 2026
& 4660, 4270, 4737, 4738, 4272, 4655 & 4656 of 2025
& CMP.Nos.10323, 10325, 10327, 10328, 10322, 11794, 11795, 11796, 10470,
11707, 13282, 10016 & 10319 of 2026
& 23918, 23919, 21910, 21921, 23562, 23566 & 23575 of 2025
09-10-2026
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CRP No. 2417 of 2026
CRP Nos. 2417, 2421, 2424, 2422, 2319, 2419, 2425 & 2455 of 2026
& 4660, 4270, 4737, 4738, 4272, 4655 & 4656 of 2025
& CMP.Nos.10323, 10325, 10327, 10328, 10322, 11794, 11795, 11796, 10470,
11707, 13282, 10016 & 10319 of 2026
& 23918, 23919, 21910, 21921, 23562, 23566 & 23575 of 2025
P.B.BALAJI,J.
After pronouncement of orders in these revisions, the learned Additional
Advocate General would bring to my notice that though First Appeals are
pending at the SR stage, and without prejudice to the pendency of the First
Appeal, the petitioner will comply with the order of this Court.
2.Mr.Ramasamy Meyyappan, learned counsel appearing for the Airport
Authority of India would bring to my notice that many of the original land
owners are no more and though their legal representatives are before this Court,
they are yet to be impleaded in the Execution Petition. Therefore, there may be
difficulty for the Airport Authority of India to release payments in favour of the
present land owners.
3.The learned counsel appearing for the land owners would state that
necessary Application would be immediately taken out by the petitioners in the
pending Execution Petitions to implead the legal representatives of the deceased
claimants, wherever necessary and any such application filed shall not be
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CRP No. 2417 of 2026
opposed by the respondent and shall be entertained and allowed by the
Executing Court, without any delay.
4.After the necessary Applications filed to implead the legal
representatives are filed, the Executing Court shall ascertain the bank details of
the land owners and shall direct the Airports Authority of India, to make direct
RTGS/NEFT, online payments to the respective parties within a period of eight
(8) weeks in compliance with the award.
5.Mr.Navin Balaji, learned counsel for some of the claimants would bring
to my notice that three Execution Petitions in E.P. Nos.133, 134 & 135 of 2016,
filed before the Sub Court, Tambaram came to be dismissed for non prosecution
and he seeks liberty to take out fresh Execution Petitions before the Sub Court,
Alandur, which is presently having jurisdiction. He further brings to my notice
that the fresh Execution Petitions are in time and will not be barred by
limitation. In view of the above, considering the fact that the awards of the
year 2014, liberty is granted to the claimants in E.P. Nos.133, 134 & 135 of
2016, to file fresh Execution Petition before the Sub Court, Alandur. This order
shall read in conjunction with the order dated 09.10.2026.
09.10.2026
rkp
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CRP No. 2417 of 2026
P.B.BALAJI J.
rkp
CRP Nos. 2417, 2421, 2424, 2422, 2319, 2419, 2425 & 2455 of 2026
& 4660, 4270, 4737, 4738, 4272, 4655 & 4656 of 2025
& CMP.Nos.10323, 10325, 10327, 10328, 10322, 11794, 11795, 11796, 10470,
11707, 13282, 10016 & 10319 of 2026
& 23918, 23919, 21910, 21921, 23562, 23566 & 23575 of 2025
09-10-2026
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