SUBRAMANI Vs. SPECIAL TAHSILDAR LAND ACQUISITION

JUDGEMENT

(1.) THE above writ appeal has been filed against the order of the learned single Judge dated 23. 04. 2001 made in W. P. No. 4852 of 1994, in and by which, the learned single Judge dismissed the writ petition filed by the petitioners therein.

(2.) THE first petitioner in W. P. No. 4852 of 1994 alone filed the present appeal.

(3.) TAKING note of the time gap, the Honourable Supreme court, in para 20, has held as follows: "it is apparent that the Notification under Section 4 was first published in the official Gazette in June 1992. Thereafter substance was published in November 1992 at the conspicuous places and subsequently it was published in the local newspapers. Considering this sequence of publication, even if there is some delay, it would not mean that on this ground the land acquisition proceedings under Section 4 require to be set aside. Similar view is expressed by this Court in State of Haryana and Another vs. Raghubir Dayal and Others, 1995 (1) SCC para 7. " We have also relied on para 7 of the earlier decision reported in 1995 1 SCC 133 (State of Haryana and Another V s. Raghubir Dayal ).