R. KANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) These appeals have been preferred by the appellants challenging the proceedings of the fourth respondent by which encroached portion was directed to be vacated failing which action would be taken to do it positively.

(2.) The land was originally belonging to one Annamalai Gounder and Siddha Gounder with an extent of 0.65 hectares in Survey No.72/5. Of this extent, 0.15.0 hectares in Survey No.72/5A which involves sub division was acquired. Declaration was passed in the year 1986 followed by award dated 27.05.1986 in Award No.4/88-89.

(3.) During the award enquiry, one T.A.Raman, who was the father of the appellant in W.A.No.789 of 2021 and five other persons appeared and objected to the enquiry. They have also stated that they have filed a writ petition challenging the acquisition proceedings. As no one came forward to appear, for the aforesaid extent of 0.15.0 hectares (0.37 acres in Survey No.72/5A), the amount determined was deposited on the file of the jurisdictional Sub Court under Sections 30 and 31(2) of the Land Acquisition Act, 1894.