T.S.BALASUBRAMANIAN Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

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

(2.) W.P.(Md).No.26401 of 2019 has been filed challenging the proceedings of the District Collector, Thanjavur dated 12.11.2019, determining the compensation payable to the petitioners under the Works of Defence Act, 1903 [hereinafter called as 'the Defence Act'] and for a consequential direction to direct the respondents to pay the compensation to the petitioners under the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 [hereinafter called as 'the New Act'].

(3.) W.P(Md).No.7918 of 2021 has been filed challenging the proceedings of the District Collector, Thanjavur referring the award under Section 18(1) of the Defence Act to the Principal District Judge, Thanjavur, based on the request made by the sixth respondent and for a consequential direction, to direct the second respondent to award compensation to the petitioners under the New Act.