LAKSHMIRAMAPANDIARAJ DIED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN all these cases, the notification dated 12. 2. 1986 issued under Sec. 4 (l) of the Land Acquisition Act, (hereinafter referred to as the Act), the inquiry held under Sec. 5-A of the Act, the declaration dated 31. 3. 1987 under Sec. 6 of the Act, published in the Gazette, the awards dated 31. 3. 1989 and 5. 4. 1989 (Award Nos. being 1/89 and 2/89) and the Award Notices dt. 10. 2. 1992 are challenged. The acquisition is for public purpose i. e. , for providing Mass Rapid Transit System, between Madras Beach to Luz.

(2.) IT is contended on behalf of the petitioners that there is a long delay in taking possession of the lands from the date of the awards as no possession has been obtained as on today; that the amount of compensation as per the awards has neither been paid nor deposited into court; that there is no prior approval of the awards as required by the first proviso tosec. 11 (1) of the Act, obtained. As such, it is contended that having regard to the provisions contained in Secs. 11, 12 (2) and 31 of the Act, read with board's Standing Orders, pertaining to the depositing of the award amount and issuance of the Award notice, the entire proceeding is liable to be quashed.

(3.) THE Collector of Madras is requested to include the following as the last paragraph of the detailed award.