G.CHANDRAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order dated 25.05.2012 issued by the Second Respondent in respect of the land comprised in Old Survey No.1122/2 (part) and consequently direct the respondents, their men, servants, agents or anybody claiming under them from interfering with the petitioner's peaceful possession and enjoyment of the lands comprised in the land comprised in Old Survey No.1122/2 (part) measuring an extent of 58 cents comprised in Town Survey No.1 now sub-divided as T.S.No.1/2 situate at Ward D.Block No.115, Madhavaram Village, Madavaram Taluk, Thiruvallur District.

(2.) THE Tamil Nadu Highways Department acquired lands for construction of grade separator at the intersection of GNT Road at 8/6 km of Moolakadai and initiated acquisition proceedings in respect of a large extent of land falling under several survey numbers and the acquisition proceedings reached its logical conclusion insofar as major portion of land required. However, insofar as few blocks or survey numbers certain mistakes crept in. In this case, the extent of land alone came to be wrongly mentioned in the notice under Section 15(2) of the Tamil Nadu Highways Act, 2001 and the paper publication as well. Hence, the petitioner is aggrieved.

(3.) AT that stage, a notice was issued under Sections 19(3) and 19(6) of the Tamil Nadu Highways Act, 2001 to receive the compensation. The writ petition is filed challenging the notice issued under Sections 19(3) and 19(6) of the Tamil Nadu Highways Act, 2001. The notification under Section 15(1) is not under challenge.