A. RAJENDRAN Vs. THE SPECIAL DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The appellants are the petitioners in W.P(MD)Nos. 5366 of 2011 and 2086 of 2012 respectively. Both the writ petitioners made a challenge to the land acquisition proceedings initiated under the National Highways Act, 1956 [in short 'NH Act'] and the writ petitions were dismissed vide common order dated 10.02.2016 and making a challenge to the said common order, these appeals are filed. W.A(MD)No. 581 of 2016 against W.P(MD)No. 5366 of 2011:

(2.) The appellant/writ petitioner would state that his landed property is admeasuring to an extent of 27 cents comprised in S.No. 304/7J of Kannudaiyanpatti village and originally, 14 cents of land was acquired by the first respondent through a notification dated 23.01.2018 issued under Section 3-A(i) of the NH Act and the remaining extent of 13 cents of land is sought to be acquired through the impugned notification dated 02.09.2009.

(3.) According to the appellant/writ petitioner, a superstructure has been put up on the said land in question and since it was intended to be demolished, he filed W.P(MD)No.13998 of 2010 praying for a writ of Mandamus to fix the award value based on the decisions rendered by the Honourable Supreme Court reported in 1997 STPL (LE) 24218 SC, 2004 STPL (LE) 33084 SC and 1998 STPL (LE) 24859 SC and in view of Section 23 of the Tamil Nadu Land Acquisition Act, 1989 and pass an award within the time limit. A Single Bench of this Court, vide order dated 26.11.2010, has directed the Special District Revenue officer, Land Acquisition, National Highways, Pon Nagar, Trichy, to consider and dispose of the petitioner's representation dated 30.10.2010 in accordance with law within the stipulated time.