AYYAVU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In Writ Petition Nos:38690, 38721 to 38727, 38728, 38729, 38731, 38732, 38733, 38734, 38735, and 38736 of 2002, the petitioners challenge G.O.Ms.No:448, Housing and Urban Development Department, dated 21.10.1999 in issuing Section 4(1) Notification and G.O.Ms.No:489, Housing and Urban Development Department dated 6.12.2000 in issuing the Declaration under Section 6 of The Land Acquisition Act.

(2.) In Writ Petition Nos: 38691 to 38700, 38712, 38713, 38714, 38715, 38716, 38717, 38718, 38719 and 38720 of 2002, the petitioners challenge G.O.Ms.No:446, Housing and Urban Development Department, dated 21.10.1999 in issuing Section 4(1) Notification and G.O.Ms.No:493, Housing and Urban Development Department dated 6.12.2000 in issuing the Declaration under Section 6 of The Land Acquisition Act.

(3.) In Writ Petition Nos:45973 to 45975, 45986 of 2002 and 7742 to 7746 of 2003, the petitioners challenge G.O.Ms.No:305, Housing and Urban Development Department, dated 25.7.2000 in issuing Section 4(1) Notification and G.O.Ms.No:401, Housing and Urban Development Department dated 28.9.2001 in issuing the Declaration under Section 6 of The Land Acquisition Act.