(1.) The official Respondents in the Writ Petitioners are the Appellants herein and aggrieved by the allowing of the Writ Petitions filed challenging the Sec. 4(1)-Notification in G.O.Ms. No.489, Housing and Urban Development Department, dtd. 21/10/1999 and Sec. 6-Declaration of Land Acquisition Act, 1894 [in short "Act 1984"], dtd. 6/12/2000, vide Common Orders, dtd. 13/8/2003 and 23/9/2003, these Writ Appeals are filed. Facts Leading to the Writ Appeals:
(2.) Facts leading to the filing of these Writ Appeals, briefly narrated, are as follows:
(3.) Mr. P. Kumaresan, learned Additional Advocate General appearing for the Second Appellant/Special Tahsildar, Land Acquisition, Tamil Nadu Housing Board (TNHB) Schemes made the following contentions:
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