RUKMANI SOUNDARARAJAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The appeal has been filed to challenge the judgment dtd. 10/11/2021 passed by the learned Single Judge dismissing the writ petition.

(2.) The prayer in the writ petition was to withdraw the acquisition proceedings in respect of the lands owned by the appellant in Survey Nos.578 and 579 of Vellegoundanpalayam Village, Dharmapuri Taluk and District.

(3.) Learned counsel for the appellant has given brief facts of the case in regard to the acquisition proceedings, and otherwise the facts available on record show that the respondents caused a notification under Sec. 4(1) of the Land Acquisition Act, 1894 [for brevity, "the Act of 1894"] on 8/7/1994, followed by a declaration under Sec. 6 of the Act of 1894 published in the government gazette on 14/8/1995. The appellant's husband challenged the acquisition proceedings by preferring W.P.No.15121 of 1995. The aforesaid writ petition was disposed of on 25/7/2001 with a direction to the respondent authorities that if the award has not already been passed, they may afford an opportunity of hearing to the appellant's husband.