P.RAMESH Vs. STATE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) In these batch of writ appeals, a challenge is made to the common order dtd. 16/9/2019, whereby, the writ petitions preferred by the appellants were dismissed.

(2.) The writ petitions were filed challenging the acquisition proceedings under the Tamil Nadu Highways Act, 2001 and the Rules made therein.

(3.) The respondents issued a notice under Sec. 15(2) of the Act of 2001, pursuant to which, the writ petitioners had submitted their objections to the acquisition. However, without following the mandate of Rule 5 of the Tamil Nadu Highways Rules, 2003, the respondents proceeded to acquire the land. Therefore, a challenge to the acquisition was made. The learned Single Judge held that substantial compliance of the provision of law has been made and therefore, there is no scope to interfere with the acquisition proceedings.