M DURAISAMY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE above Writ Appeal is directed against the order of the learned single Judge, dated 11. 07. 2001, made in W. P. No. 9521 of 1994, in and by which, the learned Judge, after finding that the land owner had approached this Court after passing of the Award, that too with considerable delay, dismissed the Writ Petition on the ground of laches.

(2.) HEARD Mr. K. V. Subramanian, learned Senior Counsel for the appellant and Mr. P. Wilson, learned Special Government Pleader for the respondents.

(3.) AT the foremost, learned Senior Counsel for the appellant submitted that inasmuch the appellant had purchased the land even on 27. 04. 1987 and was pursuing for change of patta in his name, the Land Acquisition Officer ought to have issued notice to him and failure to do so would vitiate the entire acquisition proceedings.