K. SUBRAMANIAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.P.No.1955 of 2011 has been filed challenging the sale notice dtd. 19/12/2010 published in Dinathandhi newspaper for the sale of vacant housing plots in Namakkal Neighbourhood Scheme Phase III and for a consequential direction to exempt 90 cents of land acquired from the first petitioner in Survey Nos.35/1, 35/2, 36/4 and 47/5 of Kondichettipatti Village, Namakkal Taluk and District and to re-convey the same to the first petitioner.

(2.) W.P.No.13157 of 2015 has been filed for the issuance of a Writ of Declaration to declare that the entire land acquisition proceedings under the Land Acquisition Act, 1894 (for short, the Old Act) in respect of the lands belonging to petitioners 1 to 3 measuring 9.40 acres comprised in S.Nos.35/1, 35/2 and 36/4 of Kondichettipatti Village, Namakkal Taluk and District as lapsed in view of Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act 2013 (for brevity, the New Act).

(3.) During the pendency of the writ petitions, Mr.K.Subramaniam - the original petitioner in W.P.No.1955 of 2011 and Mrs.K. Palaniammal - the third petitioner in W.P.No.13157 of 2015 died and their legal heirs were brought on record subsequently.