KRISHNAMMAL Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) W.P.No.34558 of 2023 has been filed to declare that the acquisition proceedings of the respondents in respect of Award No. 4/88-89 dtd. 24/12/1988 for Survey No. 81/2C, admeasuring 0.37 acres and Survey No. 81/2G, admeasuring 0.65 acres, totally 1.02 acres as lapsed under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act 30 of 2013).

(2.) W.P.No.34569 of 2023 has been filed to declare that the acquisition proceedings of the respondents in respect of Award No.4/88-89 dtd. 24/12/1988 for Survey No. 81/2A, admeasuring 2.42 as lapsed under Sec. 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Act 30 of 2013).

(3.) W.P.No.12219 of 2024 has been filed to call for the records of the 4th respondent comprised in Patta proceedings No. 2023 / 0153 / 08 / 020919TR dtd. 10/11/2023 passed by the 4th respondent in respect of Survey No. 81/2C admeasuring 26 ares (0.65 acres) dtd. 10/11/2023 and quash the same and consequently issue a mandamus forbearing the respondents, their officers, employees, subordinates or any person claiming or acting under them from in any manner interfering with the petitioners peaceful possession and enjoyment of his land admeasuring 98 Ares (2.42 acres) comprised in S.F.No. 81/2A situated in Ayyamperumalpatti Village, District Salem.