V PRABHAKAR REDDY Vs. GOVERNMENT OF TAMILNADU; REVENUE DIVISIONAL OFFICER; V LOHITH KUMAR; RADHIKA LOHITH; L MANOJ KUMAR; L HARITHA

JUDGEMENT

(1.) Heard Mr.T.V.Ramanujun, learned Senior Counsel, assisted by Mr.C.Jagadish, learned counsel for the petitioner; Mr.R.Rajeswaran, learned Special Government Pleader, appearing for respondents 1 and 2; and Mr.P.K.Sivasubramaniam, learned counsel for respondents 3 to 6.

(2.) Petitioner has filed this Writ Petition, praying for a writ of Declaration, declaring that the land acquisition proceedings initiated by first and second respondents under the Land Acquisition Act, 1894, in respect of the lands originally comprised in Survey No.2/2B and 3/2, and Survey No.3/481 (Part) currently comprised in Survey No.3/481A1A2 in Uthandi Village, Tambaram Taluk, Chengalpattu District (formerly Saidapet Taluk, Chinglepet District) belonging to the petitioner herein as lapsed in so far as the petitioner is concerned, in view of Section 24 (2) of The Right to Fair Compensation and Transparency in Land Acqusition, Rehabilitation and Resettlement Act, 2013 (Act 30 of 2013).

(3.) Petitioner is a subsequent purchaser, having purchased the property from respondents 3 to 6 herein, by a sale deed, dated 05.10.2005, registered as Document No.5763 of 2005 on the file of Sub-Registrar, Neelankarai. The other facts, which have been set out in the affidavit filed in support of the Writ Petition with regard to the title of the petitioner to the land in question need not be gone into for deciding the legal issue raised in this Writ Petition.