Madras HC Dismisses Appeals Seeking Return Of Unused Land After Officials Decide Claimants’ Pleas

The appellants filed separate writ petitions concerning land in Survey No. 57/1 at Moongilthuraipattu Village.

On 9 January 2026, the Single Judge directed the fourth respondent to give the appellants a reasonable opportunity, conclude an inquiry, and pass a speaking order within four months.

In the appeals, the State produced an order dated 29 June 2026 recording that Award No. 4/2005–06 had been passed on 6 January 2006 and that, as the appellants were not inclined to receive compensation, it had been deposited in the Kallakurichi Treasury under revenue deposit.

The appeals were filed under Clause 15 of the Letters Patent.

The Court applied no identified statutory provision, precedent, or substantive legal doctrine in its reasoning; it determined the appeals on the basis that the direction under challenge had been complied with and nothing remained for adjudication.

The Single Judge had granted the limited relief of requiring the authority to consider the appellants’ representation within a specified period.

The authorities subsequently passed an order on 29 June 2026, and a copy had been communicated to the appellants.

The Court therefore held that the writ-petition order had been complied with and that no live issue remained in the appeals.

No order as to costs was made.