CHINNU GOUNDER Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 12. 07. 2002 passed in W. P. No. 14353 of 1995, dismissing their writ petition, the petitioners have preferred the present writ appeal.

(2.) HEARD the learned counsel for the appellants as well as the learned Government Advocate for the respondents.

(3.) BEFORE the learned single Judge, two contentions were raised, viz. , (i) there was violation of Rule 3 (b) of the Land Acquisition (Tamil Nadu) Rules; and (ii) there was delay in publishing the declaration under Section 6 of the Act.