A. KANAGASABAPATHI Vs. STATE OF TAMIL NADU REP

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned Government Order dated 20.09.2018 issued by the 1st respondent, approving the acquisition of the lands under the Tamil Nadu Highways Act, 2001 [hereinafter called as ''the Act''] and the consequent Notification published in the Tamil Nadu Gazette on 17.10.2018, with respect to the property belonging to the petitioner.

(2.) The case of the petitioner is that the subject property was originally owned by the father of the petitioner and after his demise, the petitioner became the absolute owner of the property. The 2nd respondent issued a Notification on 27.11.2014 under Section 15[2] of the Act to acquire lands for the purpose of widening the existing Erode-Ooty State Highways and the Notification covered the lands belonging to the petitioner also. Pursuant to the said Notification, the 2nd respondent issued a show cause notice dated 27.11.2014 under Section 15[2] of the Act, directing the petitioner to submit his explanation within a period of thirty days. Even according to the petitioner, the objection / representation was given only on 24.10.2016 and this was followed by a number of reminder representations.

(3.) The 1st respondent, thereafter issued the impugned Government Order dated 20.09.2018 under Section 15[1] of the Act and this was published in the Government Gazette on 17.10.2018. Aggrieved by the same, the present writ petition has been filed before this Court.