STATE OF TAMIL NADU Vs. MAHALAKSHMI AMMAL

JUDGEMENT

(1.) Delay condoned.

(2.) Leave Granted.

(3.) A notification under Station 4(1) of the Land Acquisition Act. 1894 (for short, 'the Act') was published in the State Gazette on July 26, 1978. An enquiry under Section 5A of the Act was made followed by a declaration under Section 6 of the Act, published on June 3, 1980. The Amendment Act 68 of 1984 came into force with effect from September 24, 1984. The Land Acquisition Collector made his award on September 22. 1986. The possession was taken on November 24, 1986. It would appear that in respect of Survey No. 2/11, a further award was made on 31st August, 1990.