A.CHELLADURAI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The instant Writ Petition has been filed challenging the order dated 30.12.2014, passed by the fourth respondent in Na.Ka. 297/2014/A2, published in Tamil Daily 'Dinamani' dated 04.01.2015, in respect of the petitioner land in Natham S.No. 423/2D1 in Alangulam, Tirunelveli District.

(2.) It is the case of the petitioner that the State of Tamil Nadu considering the population and traffic, decided to upgrade the State Highway SH-39, in the stretch of Tirunelveli to Tenkasi, under the Tamil Nadu Road Development Project-II. As per the project, the road between Tirunelveli and Tenkasi, presently two way lane is to be upgraded as a four way lane.

(3.) According to the petitioner, to implement the project of the first and second respondent, the fourth respondent issued the impugned notification dated 30.12.2014, under Sec. 15(2) of the Tamil Nadu Highways Act, 2001 (Act 34 of 2002), which was published in Tamil Daily 'Dinamani' on 04.01.2015. According to the petitioner, as per the notification, the patta lands adjacent to the Highway 39 in Alangulam Taluk will be acquired for the purpose of laying four way lane. The notification also specified the extent of land proposed to be acquired in the respective survey numbers.