T.RAJAGOPALAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed by the petitioners seeking to declare the acquisition of the agricultural lands in survey No.669/2 measuring acres 1.20 cents of Sappanipatti Village, Krishnagiri Taluk and District in pursuance of G.O.No.1176 dtd. 7/7/1972 as lapsed in accordance with Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act 2013 Act (for short, the New Act).

(2.) Heard the learned Senior Counsel appearing on behalf of the petitioners and the learned Additional Government Pleader appearing for the respondents.

(3.) The case of the petitioners is as follows :