CHAIRMAN AND MANAGING DIRECTOR Vs. PUSHPAVENI

JUDGEMENT

(1.) THE Chairman and Managing Director of Tamil Nadu Housing Board, Chennai 600 035, aggrieved by the order of the learned single Judge dated 07. 03. 2002 passed in W. P. No. 20227 of 1994, filed the above appeal.

(2.) FOR the sake of convenience, we shall refer the parties as arrayed in the writ petition.

(3.) QUESTIONING the land acquisition proceedings, the first respondent herein/writ petitioner, filed W. P. No. 20227 of 1994 projecting various points. The learned single Judge, after finding that the award came to be passed after expiry of two years from the date of declaration made under Section 6 of the Land Acquisition Act (in short "the Act"), which is not permissible and that the impugned proceedings were 6th one, after unsuccessful five occasions in acquiring the land, quashed the entire land acquisition proceedings and allowed the writ petition. Questioning the same, as said earlier, the Tamil Nadu Housing Board/requisitioning body alone has filed this appeal and the Government have not preferred any appeal.