JAYARAMAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The impugned notification, dated 04.01.2014, reads as follows:

(2.) Challenge to the impugned notification issued under Section 15(2) of the Tamilnadu State Highways Act, are as follows:

(3.) In CeeDeeYes Standard Towers (P.) Ltd., rep. by its Managing Director, Chennai v. Collector of Chennai and 9 Others , Hon'ble Mr. Justice T. Raja, while testing the correctness of a notice issued under Section 15(2) of the Tamilnadu Highways Act, 2001, on the grounds inter alia that the acquisition proceedings taken, without there being a declaration under Section 3 of the Act and notification issued under Section 8 of the Act, at paragraph Nos. 6 and 7, held as follows: