R JAYARANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE above Writ Appeal has been filed against the order of the learned Single Judge dated 11. 6. 2001 made in W. P. No. 3673 of 1994 in and by which the learned Single Judge dismissed the writ petition on the ground of delay and laches.

(2.) HEARD learned counsel for the appellant as well as respondents.

(3.) IN the light of the order to be passed hereunder, it is unnecessary to refer all the factual details. It is not in dispute that the notification under Section 4 (1) of the Tamil Nadu Land Acquisition Act in so far as the lands of the petitioner/appellant came to be issued on 17. 2. 1979 and declaration under Section 6 of the said Act came to be issued on 15. 10. 1980. It is also brought to our notice that award has been passed on 25. 3. 1982 and possession has been taken on 22. 11. 1982. Admittedly the petitioner has filed the writ petition only in 1994, which was dismissed by the learned Single Judge on 11. 6. 2001. Learned Judge, after finding that the petitioner came to this court after a period of 15 years from the date of 4 (1) notification and 12 years from the date of passing of the award, dismissed the writ petition.