A.SELVARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The present writ petition is filed to declare the land acquisition proceedings in respect of the lands comprised in S.F.No.226/1 (Now 226/1B) situated at Vilankurichi Village, Coimbatore North Taluk, measuring an extent of 3.22 Acres covered by Award No.3/1995, dtd. 20/11/1995, as having lapsed in terms of sub Sec. (2) to Sec. 24 of The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the "New Act".

(2.) Brief Facts:

(3.) Case of the petitioners: