G DHARANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The short point that arises for consideration in these Writ Petitions is as to whether after the Tamil Nadu Acquisition of Land For Industrial Purposes Act, 1997 has come into force, the respondents State Government is empowered to acquire the lands under the Land Acquisition Act X of 1999 viz., the Central Act.

(2.) 4(1) Notification under the Central Act was notified on 13.10.2000. The date of notification as published is not in dispute. Equally, the purpose for which the acquisition proceedings were initiated is also not in dispute inasmuch as 4(1) Notification was made for the lands for being acquired for public purpose viz., for providing Industrial Complex/Sipcot. The Tamil Nadu Acquisition of Land For Industrial Purposes Act, 1997( Act X of 1999)was assented by the President on 21.5.1999. The Act was notified on 23.3.2000 under Act 2/2000. Section 21 of the Act relates to the application of the provisions of the Act to the land acquisition to be awarded after the Act has come into force.

(3.) The said Section reads as under: 21. Land Acquisition Act not to apply: