R NATARAJAN Vs. UNION OF INDIA

JUDGEMENT

(1.) SINCE these appeals arise out of common judgment and order passed in batch of writ petitions, the same were heard together and are disposed of by this common judgment.

(2.) THE petitioners are the appellants. THEy filed writ petitions seeking issuance of writ of certiorari for quashing the order dated. 9.7.2008 in Na.Ka. No. 28943/06/Vu7 published in the "Daily Tanthi" dated 16.7.2008 so far as it relates to the petitioners/appellants.

(3.) THE authority of the respondents, National Highways, in their counter affidavit, have stated that the gazette notification dated 26.10.2007 for acquisition of land of the appellants was notified and the same was published in two daily newspapers. A public notice was also issued calling for objections from interested persons. Necessary enquiry was made under Section 3-C(2) of the Act on 8.1.2008 and after perusing the representation, the 2nd respondent came to the conclusion that the acquisition of land is inevitable for widening the road and, accordingly, the objections/claim of the appellants was disallowed on 29.1.2008 THE further case of the respondents is that after the aforesaid order under Section 3-C(2) of the Act was passed, necessary notification under Section 3-D(l) of the Act was notified in the gazette on 23.5.2008 and the substance of the gazette notification was published in the newspapers as required under Section 3-G(3) of the Act.