TAMIL SELVI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri V.Raghavachari, learned counsel for the appellant; Shri Richardson Wilson, learned counsel for the second respondent and Shri V.Anandha Murthy, learned Additional Government Pleader for the third respondent.

(2.) Learned counsel for the appellant and learned counsel for the second respondent - National Highways Authority of India have relied upon the communication dated 10.9.2020, which was in response to a compromise proposal that was mooted before this Court. The said communication dated 10.9.2020 is re-produced herein under:

(3.) The issue, therefore, relating to acquisition of the land comes to a close with the aforesaid compromise arrived at between the parties and the appellant will therefore be under an obligation to hand over possession, which stood protected in terms of the interim order dated 1.6.2019.