MOHANASUNDARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (Appeal against the Order of the learned single Judge, dated 02.04.2004, made in W.P.No.448 of 1996.) The above Writ Appeal is directed against the order of the learned single Judge, dated 02.04.2004, made in W.P. No.448 of 1996, in and by which, the learned Judge dismissed the Writ Petition questioning the acquisition proceedings.

(2.) HEARD learned counsel for the appellants as well as learned Government Advocate for R-1 and R-2 and learned counsel for the Tamil Nadu Housing Board.

(3.) LEARNED counsel appearing for the appellants/petitioners, by drawing our attention to the fact that the entire scheme viz., Kalapatti Neighbourhood scheme, has not been implemented till this date, seeks permission to make representation to the Government for withdrawal from the acquisition proceedings. LEARNED counsel has also asserted that the possession of the lands in question is with the appellants and that the stay granted earlier has been in force all along. Considering the grievance expressed and the assertion made in respect of the failure of the Scheme, petitioners/appellants are permitted to make representation to the Government, highlighting their stand within a period of four weeks from the date of receipt of copy of this order. If any such representation is made, the first respondent is directed to consider and dispose of the same in accordance with law within a period of twelve weeks thereafter.