S HARSHAVARDHAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above two writ appeals emanate out of the order dated 4.6.2002 passed by the learned single judge in W.P. No. 13247 of 2001. THE said writ petition was filed by the appellant in W.A. No. 2018 of 2002, challenging the notification, issued under Section 4(1) of the Land Acquisition Act, dated 3.11.1999, declaration under Section 6 dated 18.9.2000 as well as the award dated 30.12.2000 in respect of the lands to an extent of 2.79.5 hectares of lands in Veerapuram Village, Chingleput Taluk, Kancheepuram District. W.A. No. 2883 of 2002 is filed by the Central Bank of India, which was not a party to the said writ petition, with the leave of this Court since they were aggrieved by the impugned order of the learned single judge.

(2.) AS regards the writ petition (W.P. No. 13247 of 2001) out of which these writ appeals arise, we are of the opinion that this writ petition was liable to be dismissed and was rightly dismissed inter alia on the ground that the petition was filed belatedly and suffers from laches because the writ petition was filed after the award was passed.