TAMIL NADU HOUSING BOARD Vs. KARUPPATHAL

JUDGEMENT

(1.) Introductory

(2.) The case is covered by the decision of the Hon'ble Supreme Court in Mahavir and Others vs. Union of India and another (SLP No.24781 of 2017 dated 8 September 2017), wherein, the Supreme Court has made it clear that Section 24 of Act 30 of 2013 does not invalidate courts judgments/orders in which right have been finally lost or due to inaction is barred and that the law does not permit examination of barred or totally fraudulent claims and that Section 24(2) cannot be invoked in such cases.

(3.) The land owned by the respondents 1 to 3 (hereinafter referred to as "the land owners") was acquired by the Government of Tamil Nadu along with a larger extent for Tamil Nadu Housing Board, as per Notification under Section 4(1) of the Act dated 29 December, 1981. The Land Acquisition Officer after complying with the statutory procedure passed the Award on 23 September, 1986. The Award was in respect of 28.98 acres of land, which includes 1.68 acres of land owned by the present land owners at Veerakeralam Village, Coimbatore. There was no challenge to the land acquisition at any point of time at the instance of the land owners.