TITANIUM EQUIPMENT & ANODE MANUFACTURING COMPANY LTD Vs. STATE OF TAMI NADU REP BY PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The facts on which the petitioners have rested their cause for their current action may be stated:

(2.) During the pendency of the said writ petition, the land acquisition authority had measured the properties of the petitioners and divided them into 5 blocks and sub-divided the survey fields and issued separate notices dated 07.11.2014 under Section 19(5) of T.N. Act 2001, inviting the objections of the petitioners to the amount proposed to be awarded as compensation. Of them, 3 notices were issued to the first petitioner in WP.No.27438 of 2014 and the remaining two notices were issued to the second petitioner in W.P.No.27438 of 2014. This was followed by separate interim awards dated 18.12.2015.

(3.) The second respondent/Land Acquisition Authority has filed its counter affidavit and the same was adopted by the third respondent in WP.No.27438/14 (the one in which petitioners challenge the notices under Sec.15(2) and notification under Section 15(1) of the Tamil Nadu Highways Act , 2001). It is explained that the Government of Tamil Nadu has decided to form an Outer Ring Road for linking the southern, western and northern parts of the Chennai City. This road is to have a total length of 60.15 kms. and was to be completed in 2 phases. This road will connect the GST Road at Vandalur and Minjur Village in Tiruvallur District. The whole idea for forming this Outer Ring Road was to decongest the heavy vehicle traffic in the city. The Chennai Metropolitan Development Authority (CMDA) had earlier acquired 29.65 kms in Vandalur Village in Kancheepuram District to Nemilichery Village in Tiruvallur District crossing NH-45 at Vandalur Village, NH-4 at Poonamallee and NH-205 at Nemilicherry Villages. The lands proposed to be acquired for this Mega Project is spread over 14 villages in Kancheepuram District and 11 villages in Tiruvallur District. The first phase acquisition is for a length of 25.6 kms the second phase acquisition is for a distance of 30.5 kms. The road was to be constructed as a joint-venture project to be executed at a cost of around Rs.1,081 crores. Necessary administrative sanction have been accorded by the Government. The entire project work involves construction of Interchanges, Bus-bays, Truck Lay bays, improvement of major and minor junctions and barring them, other aspect of the project which primarily involves laying the road has been completed.