CLASIC FARMS (CHENNAI) LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) In both these writ petitions, the petitioner challenges the notification issued under Section 3-A(1) of the National Highways Act, 1956 dated 26.03.2010 and the consequential declaration made under section 3D(1) and (2) of the National Highways Act, 1956 dated 11.08.2010 and 19.07.2010 respectively in respect of the subject matter lands at two different villages. Since the facts and issue involved in both the writ petitions are one and the same, they are dealt with together as hereunder.

(2.) The case of the petitioner company is as follows:

(3.) The fifth respondent filed a counter affidavit wherein it is stated as follows: