A KRISHNA MANTHRI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The land owners, who have filed the writ petition challenging the acquisition proceedings effected by the Government to acquire their lands for the welfare of Harijan Welfare Scheme, having failed before the learned Single Judge, have come up in the writ appeal.

(2.) The case of the appellants/petitioners is as follows:-

(3.) The writ petition was dismissed by the learned Single Judge on the ground that there are laches on the part of the petitioners in approaching the Court and the writ petition filed after the award is not maintainable. Aggrieved against the same, the present writ appeal has been filed by the writ petitioners.