TRUSTEE, REP BY THIRUMAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition is filed challenging a notification in G.O.Ms.No.14, dated 20.11.2013 issued under Section 4 r/w Section 17 of the Land Acquisition Act, 1894.

(2.) The present action of the petitioner is founded on following facts:

(3.) In this case, an order of interim stay of dispossession was granted by this Court on 16.12.2013, and the respondents have filed a petition in WMP.No.1162 of 2016, for vacating same. The affidavit filed in support of this petition is treated as the respondents' counter. Besides, the respondents have filed an additional counter too. The thrust of the contentions of the respondents in opposing the allegations in the petition are: