CHETTAYAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 28. 07. 2000 made in W. P. No. 13969 of 1991, in and by which, the learned single Judge, after finding that there is no merit in the writ petition, dismissed the same.

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

(3.) THE learned counsel appearing for the appellant has raised the very same contentions raised before the learned single Judge. The first contention relates to passing of the award, which according to the counsel is beyond the prescribed time. The learned single Judge, after taking note of 4 (1) notification, 5-A enquiry, 6 declaration of the Tamil Nadu Land Acquisition Act (hereinafter referred to as "the Act") as well as the pendency of the earlier writ petition and ultimate dismissal by this Court even after exclusion of the entire period, has concluded that the declaration under Section 6 of the Act has been passed within three years and he satisfies the first proviso appended therein. In view of the fact that there is no dispute about the factual details, we agree with the said conclusion.