CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY Vs. DHARMALINGAM

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) The Appellant-Chennai Metropolitan Development Authority is in appeal against the judgment dtd. 12/7/2013 (First Impugned Judgment) and the subsequent order dtd. 25/9/2014 (Second Impugned Order) passed by two different Division Benches of the High Court of Judicature at Madras (High Court). Vide the first judgment, the intra-court appeals preferred by the respondent-land owners were allowed, with a direction to release the acquired land in purported exercise of powers under Sec. 48-B of the Land Acquisition Act, 1894 (LA Act), as applicable in the State of Tamil Nadu. The second order was passed by the High Court, rejecting the Review Application preferred by the Appellant.

(3.) The relevant facts giving rise to the instant Appeals are presented hereafter: