S JAYARAMAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner herein has challenged the acquisition of land on the ground inter alia that the declaration made under S. 6 of the Land Acquisition Act on 3-7-1990 was beyond the period of one year from the date of publication of the preliminary notification of the intention to acquire the land under S. 4(1) of the Act, THE statement in this behalf is available in paragraph 14 of the affidavit filed in support of the writ petition. It is said:?

(2.) S. 4 of the Act reads:?