APPANNA @ MUNIAPPA Vs. GOVERNMENT OF TAMIL NADU; MANAGING DIRECTOR, TAMIL NADU HOUSING BOARD; SPECIAL TAHSILDAR, (LAND ACQUISITION) HOUSING SCHEME, BAGALUR ROAD

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties and perused the materials placed on record.

(2.) The petitioner has filed this Writ Petition, seeking for issuance of Writ of Declaration, to declare the land acquisition proceedings 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, 2013).

(3.) The facts, which are necessary for disposal of this Writ Petition are as follows:-