LAWS(MAD)-2021-7-112

K. RAKKU Vs. UNION OF INDIA

Decided On July 22, 2021
K. Rakku Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The issue involved in all these Writ Petitions are common and hence, they are taken up together, heard and disposed of through this common order.

(2.) The writ petitioners are challenging the award passed by the fifth respondent under Section 3G of the National Highways Act, 1956, (hereinafter called as "the Act") and for a consequential direction to direct the fifth respondent to determine the award under the provisions of Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter called as "the New Act") and to pay the compensation to the petitioners with respect to the lands acquired from them.

(3.) A Notification was issued under Section 3 A (1) of the Act on 29.03.2012 and it was published in the Local Daily on 01.06.2012. The Gazette Notification under Section 3 D (1) of the Act was made on 28.03.2013 and it was published in the Local Daily on 20.05.2013.