M D HINDU COLLEGE TIRUNELVELI Vs. REVENUE DIVISIONAL

JUDGEMENT

(1.) THE facts leading to the Writ are the petitioner is the owner of the land mentioned in the petition. THEre is no dispute about it. THE respondent in order to acquire the same for the formation of outer ring road, passed an award No.4/96.

(2.) THE contention of the petitioner is that the respondent has not issued any notice before the initiation of enquiry and the Land Acquisition Officer is supposed to issue notice thereafter, Notification under Section 12(2) of the Land Acquisition Act, thereafter conduct an enquiry. It is stated that no opportunity was given to him to represent his matter.

(3.) THE learned Special Government Pleader vehemently contented that the award was delivered to the petitioner within the time, and after a lapse of six years, the Writ Petition is filed. THErefore, the delay is not excusable.