G DHANALAKSHMI Vs. SPECIAL DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) In all these writ petitions, the challenge is to the acquisition of lands of petitioners by the National Highways Authorities of India.

(2.) The lands were acquired for the purpose of laying four lane traffic between Thanjavur-Trichy National Highways No. 67 from Km.116/500 to 136/500 and for maintaining and operating the Highways. The lands were situated in various villages in Tiruchirappalli Taluk. The villages are known as Valavandankottai, Ariyamangalam, Ukkadai Ariyamangalam, Thuvakudi, Agaram, Ellakudi and Koothupar. A publication was made in a Tamil daily newspaper "Thina Thanthi", dated 11.08.2009 notifying various survey numbers, the purpose of acquisition, the nature of ownership, extent of land and classification of land. The notification was issued in terms of Section 3-A of the National Highways Act, 1956 . It was informed that any person, who has any objection, can raise objection either directly or through counsel and support their objections. None of the petitioners have raised any objection.

(3.) All these petitioners who have lands in Valavandan village have purchased the properties on different dates. The number of writ petition, date of purchase of each petitioner and the date of sale deed are as follows: <FRM>JUDGEMENT_292_LAWS(MAD)12_2011_1.html</FRM>