NOORUDDIN BURIYAWALA Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has approached this Court, with a prayer for issuance of a writ in the nature of Certiorari to quash the notification, issued under Section 4(1) of Land Acquisition Act dated 24.11.2010, as also notification issued under Section 6 of the Land Acquisition Act, dated 15.12.2010 with consequential relief of prohibition, restraining the respondents from in any way interfering with the peaceful possession and enjoyment of the property, bearing Old Door No.4/13, New No.25, Davidson Street, George Town, Chennai-600 001.

(2.) THE petitioners purchased the property under acquisition from the legal heirs of late S.K.Asan by way of registered sale deed dated 09.09.2010, registered vide Doc.No.1104 of 2010 with the Sub Registrar, Sowcarpet. THE patta of the land was also granted in favour of the petitioners on 04.10.2010. THE planning permission of construction was also granted to the petitioners on 10.11.2010, wherein the petitioners started construction.

(3.) IT is also submission of the petitioners that so far, Chennai Metro Rail project is moving at snail speed, therefore, invoking of urgency clause was not justified, and