CHINNAMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Considering the common issues involved in all the Writ Petitions, coupled with the fact that the purpose of acquisition being the same, a common order is passed.

(2.) The Chennai Metropolitan Development Authority has been constituted under Section 9-C, Chapter II-A of the Tamil Nadu Town and Country Planning (Amendment) Act, 1973. Considering the enormous growth and development of Chennai Corporation, an ambitious programmed has been envisaged by the Chennai Metropolitan Development Authority by way of a comprehensive traffic and transportation study. The said exercise has been made keeping in view of the explosion in urban population, ever growing migration to the city of Chennai as well as the consequent increase in economic activities.

(3.) Therefore, it was proposed by the Chennai Metropolitan Development Authority to have a Mass Rapid Transit System, Electrified Suburban Train System, construction of Combined Railway Terminal, Inner Circular Corridor Railway, along with the construction of Inner and Outer Ring Roads. A proposal was mooted for the creation of Outer Ring Road to a length of 62.30km, width of 122m (400') wide providing for 3 lane dual carriage way with service lanes on both sides. Lands have been acquired for the above said public purpose in II phases. The Government of Tamil Nadu has also approved the proposal for the acquisition of lands. It has also given permission by way of a prior approval for the subsequent notifications which are the subject matters of W.P. Nos. 24042 and 23620 of 2003, since the proceedings in W.P. No. 23969 of 2001 have been initiated prior to the amendment made to the Land Acquisition Act, 1894 (hereinafter referred to as 'the Act') by way of introduction of Section 3(f) of the Act which has been notified on 08.12.1999 and the notification was made as early as on 03.02.1999.