S JAYA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the separate and identical order of the learned single Judge, dismissing the writ petitions, the writ petitioners therein have preferred the above appeals.

(2.) THE seventh appellant, by name S. Ravindran (in W. A. Nos. 769 and 770/2002) has appeared in person and projected the case of all the appellants.

(3.) IT is seen from the materials placed before the learned single Judge that two contentions were raised questioning the acquisition proceedings. According to the appellants, the award passed by the Land Acquisition Officer on 22. 07. 1994 is beyond the prescribed period. In other words, according to him, the award was not passed within two years as provided in the statute. The learned single Judge, on verification of the records pointed out that notification under Section 4 (1) of the Tamil Nadu Land Acquisition Act (hereinafter referred to as "the Act") was published on 03. 07. 1991 and declaration under Section 6 of the Act was made on 22. 07. 1992 and the award was passed on 22. 07. 1994. In such circumstances, the learned single Judge has concluded that the award passed on 22. 07. 1994 is within the time prescribed. There is no serious objection or contra argument to that effect. In the light of the details, we reject the first contention and confirm the conclusion of the learned single Judge.