N. MANOHARAN Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) W .P. No. 8497 of 2000 is filed by the petitioners challenging the order of the 1st respondent dated 17.4.2000 in Letter No. 277/28/LA3(1)/98 -6 and consequently for a direction to the respondents to exclude the land in S. No. 388/C in Sithravuthanpalayam village, Dharapuram Taluk, Erode District from the land acquisition proceedings. Through the said impugned order dated 17.4.2000, the 1st respondent -State of Tamilnadu has rejected the request of the petitioners to exclude their land from the land acquisition proceedings. W.P. No. 8498 of 2000 is filed by the petitioners challenging the notification issued under Section 4(1) of Land Acquisition Act issued in G.O.Ms. No. 737, dated 11.8.1982 by the 1st respondent and the subsequent declaration issued under Section 6 of the Act, published in G.O.Ms. No. 552, Housing and Urban Development Department, dated 03.6.1985 insofar it relates to S. No. 388/C in Sithravuthanpalayam village, Dharapuram Taluk, Erode District.

(2.) SINCE the issue involved in W.P. No. 8498 of 2000 is covered by the decision of the Hon'ble Supreme Court, reported in : 2014 -2 -L.W. 430 : (2014) 3 SCC 183 (Pune Municipal Corporation and another v. Harakchand Misirimal Solanki and others) infavour of the petitioners, we take up W.P. No. 8498 of 2000 first for consideration and decision.

(3.) DURING the pendency of these writ petitions, the petitioners have filed W.P.M.P. Nos. 87 and 88 of 2014 in W.P. Nos. 8497 and 8498 of 2000 seeking for permission to raise additional grounds claiming benefit under Section 24(2) of the Land Acquisition Rehabilitation and Resettlement Act, 2013 and the said applications were also allowed by this Court on 18.7.2014.