BALAJEE PUBLICITIES MADRAS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) M/s. Balajee publication, the petitioner herein, in this Writ Petition has sought for issue of writ of declaration declaring that the Tamil Nadu Acquisition of Hoardings Act, 1985 as unconstitutional void and enforceable.

(2.) The short facts required to be considered for disposing of this writ petition, are as follows :-

(3.) In the counter filed by the 5th respondent, it is stated that the averments made by the petitioner in this writ petition that the hoardings were erected in Woodlands Drive-in Hotel in June, 1985 are not correct. It is further stated that the hoardings of the petitioner were recently, erected with a view to get the benefit of the interim orders obtained in the earlier writ petition and as such, the plea that the hoardings were put up as early as June, 1985 is a false one.