COMMISSIONER OF LAND ADMINISTRATION Vs. SUVI GNANA THEEPAM

JUDGEMENT

(1.) The land of the respondent herein was taken possession in the year 2012 for implementing the river linking project. Contending that compensation amount has not yet been disbursed, the respondent filed WP(MD)No. 24766 of 2018. This Court by order dated 02. 01. 2019, gave a direction in the following manner :

(2.) Heard the learned Additional Advocate General appearing for the review applicants and the learned counsel appearing for the respondent/writ petitioner.

(3.) The learned Additional Advocate General for the State submitted that even though the new Act came into force as early as on 01. 01. 2014, the relevant Rules came into force only in September 2017. The learned Additional Advocate General pointed out that as per the said Rules, quite a few stages are contemplated. Preliminary notice will have to be issued under Section 11 (1) of the new Act. Objections will have to be invited. This itself will take about 60 days from the date of publication of the preliminary notification. Declaration under Section 19(1) of the new Act will thereafter be issued. There will be a determination of the market value under Section 26 of the Act and determination of compensation under Section 27. Thereafter, the award will be passed after conducting an award enquiry. The entire process will take a longer time.