A.RANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition challenges the insertion of Section 105-A of the Right to Fair Compensation and Transparency in land Acquisition Rehabilitation and Resettlement (Tamil Nadu Amendment Act), 2014 as ultra vires Article 14 of the Constitution of India and the Principal Act, viz., the Right to Fair Compensation and Transparency in land Acquisition Rehabilitation and Resettlement Act 2013 (Act 30 of 2013).

(2.) This Court in The Caritas India and others v. Union of India and others, decided on 3.7.2019 in W.P.No.22448 of 2018, etc. batch, has observed as under:

(3.) The said judgment was challenged before the Hon'ble Supreme Court by filing Special Leave Petition (C) Nos.22727 - 22730 of 2019, wherein the Hon'ble Supreme Court, issued notice by observing as under: