M VARADARAJ Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioners earlier had filed writ petitions in W. P. Nos. 2964 and 2965 of 2008. The grievance of the petitioner in those writ petitions was that when they had sought for return of the acquired land by re-conveyance, the Housing Board viz. , (the second respondent) had rejected their request but they did not pass proper orders. Therefore a direction was sought to the Government to exercise its power under Section 16-B of the Land Acquisition Act, 1894 (Central Act 1/1894 ). This Court, by a final order dated 11. 04. 2008, disposed of those writ petitions with a direction to the second respondent to pass appropriate orders in terms of Section 48-B of the Land Acquisition Act.

(3.) PARAGRAPH Nos. 12 and 13 of the said order reads as follows:-