THIRUVARANGAN SPINTEX LTD. Vs. PRINCIPAL SECRETARY, TRANSPORT DEPARTMENT

JUDGEMENT

(1.) The Writ Appeal in W.A. No. 2829 of 2022 has been filed against the order passed by the learned Single Judge in W.P. No. 190473 of 2022, dtd. 26/9/2022. The Writ Appeals in W.A. Nos. 1094 and 1096 of 2024 have been filed against the common order passed by the learned Single Judge in W.P. Nos.11108 and 11109 of 2017, dtd. 26/10/2021.

(2.) For the sake of convenience, the 1st respondent in W.A. Nos 1094 of 2024 and in 1096 of 2024 respectively, who are the appellants in W.A. No. 2829 of 2022, are referred to as the "writ petitioners." Meanwhile, the appellants in W.A. Nos. 1094 and 1096 of 2024, along with the 3rd respondent in W.A. No. 2829 of 2022, are referred to as the "respondents."

(3.) The writ petitioners, who are arrayed as 1st respondent in W.A. Nos. 1094 and 1096 of 2024, filed writ petitions in W.P. Nos. 11108 and 11109 of 2017 praying for declaration that the rate decided by the Collector under the Land Acquisition Act, 1894, read with Sec. 7(b) of Tamil Nadu Acquisition of Land for Industrial Purpose Act, 1997 is illegal and arbitrary. Consequently, they sought a direction to respondents 1 to 3 in the writ petitions to determine the compensation payable to them in accordance with the provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act 30 of 2013) and to pay the amount with interest.