M S VASUNDARA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE factual matrix of the Writ Appeal is as follows:

(2.) AGGRIEVED at this, the appellant has carried the matter in appeal before this Court. Her main thrust is with regard to the lethargic attitude on the part of the Government in issuing declaration under Section 6 of the Act beyond one year from the date of 4 (1) Notification.

(3.) IN the interregnum period between the date of Notification and the declaration under Section 6 of the 'act' the stay obtained for eight weeks has to be excluded. It transpires from record that there was no extension of stay after eight weeks. After the said period was over there was no embargo for the State Government to proceed further with the acquisition proceedings by issuing declaration under Section 6 of the 'act'.