A.THANGARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Petitioner claims to be the erstwhile owner of the land measuring about 1.25 acres situated in Survey No.729/1, 0.34 Acres situated in Survey No.729/2 and 0.33 Acre situated in Survey No.729/3 at Pudukudi Village, Puliyankudi, Sivagiri Taluk, Tirunelveli District, which had been acquired for the purpose of Satellite City under the South Neighbourhood Scheme by notification in G.O.Ms.No.1028, Housing and Urban Development Department, dated 24.10.1989 issued under Section 6 of the Land Acquisition Act, 1894.

(2.) This Writ Petition has been filed claiming benefit of deemed lapse of the aforesaid land acquisition proceedings relying on Section 24 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013, (hereinafter referred to as 'the Act of 2013' for short), which has come into effect from 01.01.2014, and reads as follows:-

(3.) While interpreting Section 24(2) of the Act of 2013, the Constitution Bench of the Hon'ble Supreme Court in Indore Development Authority Vs. Manoharlal and others (Order dated 06.03.2020 in S.L.P. (C) No.9036-9038 of 2016) considered the following questions:-