M. MAHALINGAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition is filed seeking for the relief to declare the Land Acquisition proceedings initiated and culminated into passing the award in respect of the subject matter land, as lapsed as per Section 24(2) of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.

(2.) The short facts that are required for consideration in this writ petition, are as follows:-

(3.) The respondents filed a counter affidavit, wherein, it is contended as follows:-