J.VASANTHA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Since the issue involved in both Writ Petitions is identical, these Writ Petitions

(2.) In both the Writ Petitions, by way of amended prayers, the petitioners seek for issuance of a writ of certiorarified mandamus to quash the proceedings, dated 30.06.1997 issued under the provisions of Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978 (hereinafter referred to the 'Principal Act') and the notice, dated 01.02.1999, issued by the second respondent in respect of the land in question, and to hold that the land acquisition proceedings initiated under the provisions of the principal Act stand abated, in terms of Section 4 of the Tamil Nadu Urban Land (Ceiling and Regulation) Repeal Act, 20 of 1999.

(3.) It has to be pointed out that during the pendency of the Writ Petitions, the land in question is being utilized for the scheme of Mass Rapid Transit System, for which, proceedings have been initiated by the Special Tahsildar (Land Acquisition Officer). This authority has been impleaded as the third respondent in these Writ Petitions. In the event of the petitioners succeeding in these Writ Petitions, then, they will be entitled to claim compensation for land, which has been utilized for Mass Rapid Transit System.