D. JAYARAMAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The writ petitioners are the appellants herein. They filed the writ petitions challenging the notification issued under Sec. 4(1) of the Land Acquisition Act, 1894 [in short "Old Act"] vide G.O.Ms.No.248, Housing and Urban Development (U.D.III) dtd. 9/3/1994, which came to be dismissed, vide impugned common order dtd. 19/6/2012, against which these writ appeals have been filed.

(2.) Short facts leading to the filing of these writ appeals are as follows:

(3.) Mr.V.Raghavachari, learned Senior Counsel for the appellants made the following contentions: