BHARATHIAR UNIVERSITY Vs. SEETHA LAKSHMI RAM KRISHNANANDA

JUDGEMENT

(1.) The Appellant/3rd Respondent has filed this Writ Appeal as against the order of the learned Single Judge dated 03.08.1994 passed in W.P.No.11531 of 1984.

(2.) The Learned Single Judge while passing order in the Writ Petition has among other things observed that 'there has been no stay ordered by the Court, which acted as a impediment to the proceedings for award. While, no petitioner can take advantage of the order of stay on the one hand and the statutory limitation under Section 11-A of the Act on the other hand, the Respondents similarly cannot come forward and say that since the petition has been admitted and is pending, eventhough there is no order of stay, it has decided not to proceed in accordance with law' and resultantly, interfered with the proceedings of the Respondents 2 and 3 in G.O.Ms.No.694, Education, Science and Technology dated 09.04.1983 and published in Tamil Nadu Government Gazette dated 27.04.1983 and quashed the same and allowed the Writ Petition without costs.

(3.) The learned counsel for the Appellant/3rd Respondent submits that the order of the Learned Single Judge in allowing the Writ Petition was against Law and contrary to facts and as a matter of fact, as per proviso to Section 11(A) of the Land Acquisition Act, 1894 an award can be passed within 2 years from the date of coming into force of the Central Act 68/94, which came into force on 24.09.1994 and in the present case on hand, award was passed on 01.11.1985.