S PANDIAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) WRIT Appeal No.1667 of 2000 against the order dated 9.6.1999 passed by the learned single Judge in WRIT Petition No.10450 of 1992 on the file of this Court. WRIT Appeal No.1668 of 2000 against the order dated 9.6.1999 passed by the learned single Judge in WRIT Petition No.10451 of 1992 on the file of this Court.) The appellant-writ petitioners are aggrieved by a part of the order of the learned single Judge, dated 9.6.1999 in WRIT Petition Nos.10450 and 10451 of 1992, whereby their cases have been remitted for Enquiry under Section 5-A of the Land Acquisition Act, 1894 (for short, 'the Act').

(2.) AS the cases can be disposed of on a short question, it is not necessary to discuss all the facts, except the relevant one.

(3.) BY the impugned common order, dated 9.6.1999, both the Writ Petitions were partly allowed by the learned single Judge, declaring the Declaration issued Section 6 of the Act as illegal and set aside the same, thereby, remitted the matter for conducting fresh Enquiry under Section 5-A of the Act.