RAJATHI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) Though the matter is listed for considering the question of injunction, since the same question is involved and the counter filed in the Writ Petition, on consent of the parties, the Writ Petition itself is taken up for disposal.

(3.) The question relates to land acquisition proceedings. Bereft of unnecessary details, suffice it to note that on earlier occasion, the land acquisition proceedings had been challenged on the ground that the provisions of the Land Acquisition Act had not been complied with while passing the award. Writ Petition No.3098 of 2000 was allowed by a learned single Judge of this Court and liberty was given to the respondent to proceed further to pass fresh award in accordance with law.