GOVERNMENT OF PUDUCHERRY REP BY ITS SPECIAL SECRETARY TO GOVT DEPARTMENT OF REVENUE AND DISASTER MANAGEMENT Vs. L RAJENDIRAN

JUDGEMENT

(1.) The challenge in these appeals is to the common order passed by the learned Single Judge dated 29.04.2016 in WP Nos.34939, 34940, 35426, 21037, 26112 to 26115 of 2012 and WP Nos.43, 44 and 19322 of 2013, in and by which, the learned Single Judge quashed the acquisition proceedings initiated by the appellants for the purpose of establishing a National Institute of Technology (NIT) at Karaikal.

(2.) The challenge in these Writ Petitions was to the proceedings for acquisition of land initiated under the Land Acquisition Act (Central Act 1 of 1984), (hereinafter referred to as the Act 1 of 1984 ). The main contention on which the land owners/respondents herein sought for quashing of the acquisition proceedings were as follows:

(3.) The Government of India sanctioned the proposals for establishment of National Institute of Technology in Karaikal and 9 other places during the 11th Five Year Plan on 30.10.2009. The institution was established in the premises belonging to Arinar Anna Government Arts College, during the academic year 2010 - 2011. In order to have a permanent campus, the Government of Puducherry, decided to acquire the lands situate in Thiruvettakudi Revenue Village. A notification under Section 4(1) of Act 1 of 1984, was approved by the Government on 27.06.2011, and it was published in four modes, the dates of the publication are as follows: