(1.) Whether, the provisions of the Tamil Nadu Highways Act, 2001 is repugnant to the Central Enactment, namely Land Acquisition Act, 1894, whether the provisions of the Tamil Nadu Highways Act, 2001 has been followed before the issuance of the notification under section 15(2) of the State Act, whether it is feasible to construct a Road Over Bridge (hereinafter referred to as 'ROB') or a Road Under Bridge (hereinafter referred to as 'RUB') in lieu of LC 403 in Level Cross No.403 in between Virudhunagar and Thulukkapatti Railway Station and the effect of the new Central Act Land Acquisition Rehabilitation and Resettlement Act, 2013 are the main issues involved in all the writ petitions.
(2.) W.P(MD)No.2129 of 2012 has been filed seeking a writ of Certiorarified Mandamus to call for the records relating to the impugned order of the first respondent insofar as item 14 of G.O.Ms.No.236 Highways and Minor Ports (HQ 2) Department, dated 03.10.2008, is concerned, G.O.Ms.No.78 Highways and Minor Ports (HF 2) Department, dated 22.06.2011 and the consequential proceedings of the third respondent published in Na.Ka.D1/5487/2010, dated 30.12.2011 duly published in Dinathanthi, Madurai Edition and quash the same as illegal, invalid, intra vires and consequently, direct the respondents 1 to 3 to implement the decision of the High Level Committee dated 24.02.2009 as stated in Letter No.L.C.403/2009/DO, dated 13.04.2009 to construct Road Under Bridge in Level Cross No.403 in between Virudhunagar and Thulukkapatti Railway Station.
(3.) W.P(MD)No.2190 of 2012 has been filed seeking a Writ of Certiorari to call for the records relating to the Notification in Na.Ka.No.D1/5487/2010 dated 30.12.2011 issued by the fifth respondent herein and quash the same as illegal and unconstitutional insofar as the petitioner is concerned.