PAVAI VARAM EDUCATIONAL TRUST Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) This Writ Petition has been filed in the nature of Writ of Certiorarified Mandamus seeking to interfere with the order dated 10.02.2021 passed by the first respondent in G.O.No.19/2021 passed under Section 15(3) of the Tamil Nadu Highways Act, 2001 (Act 34/2002) and to direct the respondents to follow the procedure contemplated under the said Act and to pass such further or other orders.

(2.) The writ petitioner claims to be a Trust running an institution after obtaining necessary approval from the Education Department. They had constructed buildings and provided playgrounds. The third respondent/ Special Tahsildar (Land Acquisition)-cum- District Revenue Officer, Namakkal had issued paper publication on 10.10.2010 for proposed acquisition by the Tamil Nadu Highways Department for the formation of Bye-pass Road between Singalanthapuram-Ponkurichi to avoid traffic congestion in Rasipuram Town.

(3.) The lands of the petitioner measuring 2400 sq.mts., in S.F.No. 57/2A2A was also included. The third respondent by proceedings in Na.Ka.No. 12/10/A in November 2010 issued a show cause notice under Section 15(2) of the Tamil Nadu Highways Act, 2001 calling for objections for the proposed acquisition.