GOVERNMENT OF TAMIL NADU Vs. S JAYARAMAN

JUDGEMENT

(1.) THIS writ appeal is filed against the order of the learned W.P.No.14480 of 1990, dated 15.2.1991.

(2.) THE only question that arises for our consideration in this writ appeal is, what the date of the publication of the Notification for the purpose of Clause (ii) of the Proviso sub-sec.(1) of Sec.6 of the Land Acquisition Act, 1894 (hereinafter called 'the Act')? the date of publication of the 4(1) Notification in the Official Gazette, or can it be date of publication of the 4(1) Notification in two daily newspapers circulating, in the as required in that section, or from the date of publication notice of the substance Notification at convenient places in the locality. We are concerned with Sections as by Central Act 68 of 1984.