CHELLARANI DAVID Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE two Writ Petitions have been filed by the petitioner, challenging the declaration issued by the first respondent in G.O.Ms.No.15, Housing and Urban Development Department dated 17.01.2001 and the consequential award enquiry notice dated 30.11.2001 for the lands situated in Survey No.167/2A part, Nemilicheri Village, Thiruvallur District which have been acquired for the purpose of formulation of the Outer Ring Road.

(2.) THE second respondent, 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 programme 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.) NOTICES under Section 9(3) and 10 of the Act were sent on 30.11.2001. In pursuant to the said notice, award enquiries were conducted under Section 11 of the Act on 26.12.2001, 27.12.2001 and 28.12.2001. Thereafter, an award was passed in Award No.1 of 2002 dated 31.01.2002. The notice under Section 12(2) of the Act was issued on 09.04.2002. The Writ Petitions have been filed by the petitioner challenging the declaration under Section 6 of the Act as well as the award enquiry notice on 18.03.2002.