S. EKAMBARAM Vs. SECRETARY, HOUSING & URBAN DEVELOPMENT

JUDGEMENT

(1.) The writ appeal as well as the writ petitions pertain to Mass Rapid Transit System (in short 'MRTS') Phase-II extension from Velachery to St.Thomas Mount and primary challenge is made to the notification under Section 17(2) of the Land Acquisition Act, 1894 (Central Act No.1 of 1894) and dispensing with enquiry under Section 5-A of the said Act. Since the issue involved in the writ appeal as well as in the writ petitions are one and the same, all these cases are disposed of by this common judgment.

(2.) W.A.No.1548/2012 is preferred against the common order dated 03.07.2012 made in W.P.No.4794/2011 filed by Thiru.S.Ekambaram and 10 others and challenge is made to the order in G.O.Ms.No.34, Housing and Urban Development [UD3(2)] Department dated 11.02.2011 issued under Section 4(1) of the Land Acquisition Act, 1894. The said writ petition came to be dismissed on merits and hence, challenge is made to the said order by filing this writ appeal.

(3.) W.P.No.68/2011 is filed by Residents' Welfare Association (Parvathipuram), Jeevan Nagar, Chennai-600 088, praying for quashment of G.O.(Ms).No.274, Housing and Urban Development [UD3(2)] Department dated 29.11.2010.