CourtKutchehry.com
High CourtsSingle Bench(2026) 02 MAD CK 1763

M.Krishnaveni vs Managing Director And Others

Madras High Court · Decided on 19 February 2026

HON’BLE JUDGES
Senthilkumar Ramamoorthy, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition No. 4938 Of 2026

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

10 paragraphs · 323 words

Senthilkumar Ramamoorthy, J

1.

The petitioner was allotted 52.50 sq. m. by the first respondent under allotment order dated 26.04.1991. Subsequently, the first respondent executed Sale Deed dated 19.05.2011 and 03.06.2011. The said property was acquired for purposes of the Chennai Metro Rail Project. After submitting representation dated 08.10.2025 seeking payment of compensation for the land, the present writ petition has been filed.

2.

Mr.G.Sivakumar, learned Standing Counsel, accepts notice for the 1st respondent, Mr.B.Vijay, learned Standing Counsel, accepts notice for the 2nd respondent and Mr.P.Sathish, learned Additional Government Pleader, accepts notice for the 3rd respondent.

3.

Mr.Vijay submits that no objection letter from the first respondent is necessary for purposes of making funds available to the third respondent for disbursement of compensation to the petitioner. He also submits that a request for such no objection letter has been made to the first respondent.

4.

Mr.Vijay also submits that District Revenue Officer, Land Acquisition, CMRL, Chennai, should be added as a party. Accordingly, the District Revenue Officer, Land Acquisition, CMRL, Chennai, is suo motu added as the 4th respondent in this writ petition. The order shall be issued after carrying out the amendment.

5.

The petitioner has placed on record allotment order dated 26.04.1991 and Sale Deeds dated 19.05.2011 and 03.06.2011. In view of these documents, it is necessary that the first respondent provide the no objection letter to enable payment of compensation to the petitioner.

6.

Accordingly, this writ petition is disposed of on the following terms:

(1) The first respondent is directed to provide a no objection letter to the 2nd respondent within one month from the date of receipt of a copy of this order.

(2) The 4th respondent is directed to disburse the compensation to the petitioner within three months from the date of receipt of a copy of this order.

(3) The second respondent is directed to make necessary funds available sufficiently in advance to enable such disbursement.