CHAIRMAN Vs. P DURAIKANNNU

JUDGEMENT

(1.) Introductory:-

(2.) The Government of Tamil Nadu at the instance of the Tamil Nadu Housing Board acquired 5.30 acres of land in S.No.13/5, Velisemmandalam Village, Cuddalore Taluk. The notification under Section 4(1) of the Land Acquisition Act was issued on 19 September 1991. It was followed by award dated 5 January 1995 in Award No.5/95.

(3.) The land owned by the first respondent was part of large extent of land acquired by the Government.