SYED ABUBACKER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ appeal has been directed as against the order of the writ court, declining to issue a direction to the 2nd respondent to make Reference under Section 18(2) of the Land Acquisition Act, 1894 of the award passed by the Land Acquisition Officer to the Tribunal constituted under the Act.

(2.) THE land of the appellant was acquired by the Government under the Land Acquisition Act, 1894 for a public purpose, in 1997. On 19.06.1998, he was awarded Rs.2,58,917/- as compensation by the Land Acquisition Officer.

(3.) THE writ court not directed the 2nd respondent to make the Reference, on the ground that the factum of protest made was in dispute and that cannot be gone into by this Court in exercise of its writ jurisdiction and it is also a stale claim.