S.ALAMELU Vs. R.KUMARI

JUDGEMENT

(1.) The petitioners have filed these Writ Petitions, seeking for issuance of Writ of Declaration, to declare the land acquisition proceedings initiated pursuant to Section 4 (1) Notification of the Land Acquisition Act, 1894, and the declaration issued under Section 6 of the said Act, and the award passed in G.O.Ms.No.456 dated 04.04.1989, in respect of the petitioners land, as having been lapsed in terms of Section 24 (2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (the Central Act, 30 of 2013).

(2.) Since the issue involved and the relief sought for in these Writ Petitions are one and the same, these Writ Petitions were heard together and disposed of by this common order.

(3.) Heard Mr.M.Arvind Subramaniam, learned counsel appearing for petitioners and Mr.R.Rajeswaran, learned Special Government Pleader for respondents.