P. PALANIAPPAN Vs. THE STATE OF TAMILL NADU

JUDGEMENT

(1.) THE short facts of the case are as follows: -

(2.) THE petitioner further submits that since his earlier representations had not yet been considered and all the representations will be considered together within a period of two months. He further submits that the said writ petition was withdrawn since the same has been filed on a misconception that his representation has been rejected. This Court vide its order dated 04.09.1995 dismissed the writ petition as withdrawn. Later, it was revealed that his representation has not yet been disposed of. Hence, he had filed a writ appeal in W.A. No.1115 of 1995 and this Court, on 27.11.1995 has passed the following order: -

(3.) THE petitioner further submits that recently the Government of India enacted a New Act, viz., Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Re -Settlement Act 2013 (30 of 2013). Section 24(2) of the said Act reads as under: -