R RAMADOSS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 11. 03. 2002 made in W. P. No. 16809 of 2000, wherein the learned single Judge, after finding that the said writ petition came to be filed after a lapse of more than eight years after passing of the award, dismissed the same.

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

(3.) IN view of the order to be passed herein, we are of the view that it is unnecessary to refer all the factual matrix. However, it is to be noted that the petitioner/appellant has challenged the notification issued under Section 4 (1) and declaration under Section 6 of the Tamil Nadu Land Acquisition Act (hereinafter referred to as "the Act") in respect of the very same acquisition proceedings and ended in dismissal up to the level of the Supreme Court. In the writ petition, precisely, the petitioner/appellant has challenged the award dated 2. 08. 1989 passed by the Land Acquisition Officer and the Revenue Divisional Officer, Nagapattinam, Thanjavur District, the second respondent.