M. KRISHNAVENI Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The petitioner was allotted 52.50 sq. m. by the first respondent under allotment order dtd. 26/4/1991. Subsequently, the first respondent executed Sale Deed dtd. 19/5/2011 and 3/6/2011. The said property was acquired for purposes of the Chennai Metro Rail Project. After submitting representation dtd. 8/10/2025 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.