S KRISHNAMURTHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Honourable Chief Justice: This writ appeal has been filed against the impugned order of the learned single Judge dated 10. 8. 2004 by which Writ Petition No. 5170 of 1998 was dismissed.

(2.) ADMITTEDLY, the award under the Land Acquisition Act in connection with the land in question was passed on 3. 1. 1990. It is well settled that no writ petition can be filed challenging the land acquisition proceedings after the award is given vide Municipal Council, Ahmednagar v. Shah Hyder Beig , AIR 2000 SC 671 (paragraph 17) which has been followed by a Division Bench of this Court in S. Harshvardhan and another vs. State of Tamil Nadu , 2005 (3) CTC 691 (vide paragraph 3 ). Hence we are of the opinion that the writ petition itself was not maintainable.