A. ROYAR Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) We have heard Mr.A.Palaniappan, learned counsel for the petitioner and Mr.A.Edwin Prabakar, learned State Government Pleader for the respondents.

(2.) The appellant has filed the writ petition for Declaration that the acquisition of lands of the writ petitioner bearing S.Nos.142/1 and 142/2 in Theethanipatti Village, acquired pursuant to the notification under Sec. 4(1) of the Land Acquisition Act and award pursuant thereto has lapsed in view of Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013. The learned Single Judge dismissed the writ petition. Aggrieved thereby, the present appeal.

(3.) Learned counsel for the appellant submits that the possession of the land remains with the present appellant even after the award was passed. The compensation amount was never paid to the appellant or his father.