REGENT COMPUTRONICS PVT. LTD.

NACHIMUTHU GOUNDER Appellant

V/S

STATE OF TAMIL NADU Respondents

Referred Judgements :-

H.D.SIMON V. THE STATE OF TAMIL NADU AND OTHERS [REFERRED TO]
SANNARANGAPPA V. STATE OF KARNATAKA AND OTHERS [REFERRED TO]
USHA AGARWAL VS. UNION OF INDIA [REFERRED TO]
KUNWAR PAL SINGH VS. STATE OF U P [REFERRED TO]
RAVI ALIAS RAVICHANDRAN VS. STATE [REFERRED TO]
DEV SHARAN VS. STATE OF U P [REFERRED TO]
BALKIS AMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
MARIAPPAN VS. STATE OF TAMIL NADU [REFERRED TO]
K SUBBIA GOUNDER VS. STATE OF TAMIL NADU [REFERRED TO]
SHARP TOOLS VS. STATE OF TAMIL NADU [REFERRED TO]
KOLAMMAL VS. STATE OF TAMIL NADU [REFERRED TO]
JAYARAMAN VS. STATE OF TAMILNADU [REFERRED TO]
UNION OF INDIA VS. SHIV RAJ [REFERRED TO]
K.G.PARTHASARATHY VS. THE STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) These three appeals arise out of a common judgment dated 30.8.2019, whereby the learned Single Judge has declined relief to the appellants in relation to land acquisition proceedings under the Tamil Nadu Highways Act, 2001 (for brevity, "the 2001 Act") for the purpose of an Outer Ring Road through Pudur Pudupalayam Village, in Erode "C" Village, Erode, the details of the land are all expressly set out in the impugned judgment of the learned Single Judge and, therefore, need not be reproduced herein under.

(2.) Encouraging legal arguments, that could have led to a valuable legal discourse before the learned Single Judge, have been strategically advanced seeking remedies against the acquisition.

(3.) The acquisition proceedings have been challenged by contending that:

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NACHIMUTHU GOUNDER Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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