R SIVASHANMUGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN these writ petitions, the challenge is to the amendment brought in by the Tamil Nadu Act 11 of 1996 to the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1994 and a prayer is sought to declare them as ultra vires and unconstitutional.

(2.) SECTIONS 4 to 6 of the Amendment Act reads as follows:-

(3.) IT has also been decided to make provisions for validating all acts done or proceedings taken by the authorized officer and to reopen the past cases, based on the said judgment of the Supreme Court. The Bill seeks to give effect to the above decision." 5. These writ petitions were admitted on various dates and on notice from this Court, counter affidavits have been filed by the State in all the writ petitions. Pending the writ petitions, in most of the cases, stay of dispossession was granted by this Court. But, however, liberty was given to proceed with the other proceedings. In some cases, there was an absolute stay granted by this Court.