STATE OF TAMIL NADU Vs. K KAILASAM

JUDGEMENT

(1.) THE above appeals have been filed against the common order dated 16. 11. 1996 made in W. P. Nos. 9483 to 9485 and 9566 of 1986. Aggrieved by the land acquisition proceedings initiated by the Government, the respondents have filed W. P. Nos. 9483 to 9485 and 9566 of 1986.

(2.) HEARD the learned Additional Government Pleader appearing for the appellants.

(3.) PURSUANT to rule nisi, the respondents have filed a counter affidavit setting out their defence. When the matter was taken up for hearing, it is seen from the impugned order and the arguments advanced on behalf of the writ petitioners that the mandatory provisions laid down by the respondents under the Tamil Nadu Land Acquisition Act, have not been complied with by the respondents. It is clear from paragraph 6 of the order of the learned single Judge. Thereafter, the learned single Judge, noting the fact that the learned Government Pleader appearing for the respondents opposed the claim of the counsel for the petitioner, arrived at a conclusion in paragraph 7, which reads as follows: