M DURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ appeal is directed against the order passed by the learned Judge rendered in Writ Petition No. 7616 of 1989 dated 12. 11. 1998 wherein the learned Judge while allowing the writ petition, held that all the proceedings subsequent to the notification under Section 4 (1) of the Act in so far as they relate to the petitioners'land in question are quashed, reserving liberty to the respondents in the writ petition to proceed with the acquisition proceedings, if so desired, from the stage subsequent to the issuing of the notification under Section 4 (1) of the Land Acquisition Act (hereinafter referred to as "the Act" ).

(2.) THE writ petitioners who filed the writ petition challenging the acquisition proceedings, have filed the writ appeal on the ground that the time limit for issuing declaration under Section 6 of the Act has already expired by the time the learned Judge quashed the 6 declaration giving liberty to the respondents 1 and 2 to proceed with the acquisition proceedings keeping the notification issued under Section 4 (1) of the Act in tact.