COIMBATORE CRICKET CLUB TRUST Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The present Writ Petition has been filed claiming benefits under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Re-habitation and Resettlement Act, 2013 [hereinafter referred to as "New Act"].

(2.) Heard Mr.R.N.Amarnath, learned counsel for the petitioner and Mr.P.Sathish, learned Additional Government Pleader appearing on behalf of the respondents 1, 3 and 4 as well as Mr.A.M.Ravindranath Jeyapal, learned counsel for the third respondent.

(3.) The properties comprised in Survey Nos.455 and 456 measuring an extent of 7.71 acres were the subject matter of the acquisition proceedings initiated by the first respondent under Land Acquisition Act, 1894 (hereinafter referred to as "Old Act") and covered under Award No.10 of 1987 dtd. 16/10/1987 under L.A.No.11 of 1981.