T JANAKIRAMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr.K. Vasudevan, learned counsel for the appellant and Mr.A.A. Sasidharan, Additional Government Pleader (Pondicherry) for the respondents.

(2.) THIS writ appeal is filed against the order of the learned single Judge dismissing W.P.No.7048 of 1994. In the said writ petition, the petitioner has sought to challenge the notification under Section 4(1) of the Land Acquisition Act as well as declaration under Section 6 of the Land Acquisition Act. Two main contentions have been raised before the learned single Judge one relating to lapse of land acquisition proceedings on account of the fact that award had not been made within a period of two years from the date of publication of the declaration under Section 6 of the Land Acquisition Act. The other aspect was relating to malafides in the land acquisition proceedings.

(3.) LEARNED counsel for the appellant also submitted that Section 5A enquiry had not been properly conducted. From the materials available on record, it appears that the appellant himself had participated in the 5A enquiry. Therefore, we do not find any reason to come to the conclusion that Section 5A enquiry had not been properly conducted, in so far as the present appellant is concerned.