S AJAY VENKATESH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner is the owner of the lands in survey No. 3/2b2 of Meiyanoor Village and the lands in survey Nos. 28/18b2, 29/19a2 and 28/20a2 of Narasothipatty village, Salem Taluk, Salem District. The said lands are sought to be acquired by the National Highways for the purpose of building, maintenance, management or operation of the Fore Laning of National Highways No. 7 (BSM section ). Aggrieved by the said acquisition, the petitioner has filed the present writ petition.

(2.) SEPARATE notifications were issued in respect of the lands in both these Villages, culminating in separate Awards also being passed and the petitioner has chosen to come up before this Court after the Awards were passed.

(3.) I have heard Mr. R. Muthukumarasamy, learned senior counsel appearing for the petitioner, Mr. P. Wilson, learned Assistant Solicitor General of India appearing for respondents 1 and 2 and Mr. V. Arun, learned Government advocate appearing for respondents 3 to 5.