L. SELVAM Vs. GOVT. OF TAMIL NADU

JUDGEMENT

(1.) Pursuant to the order of the Hon'ble Apex Court dated 15.11.2016, made in Petitions for Special Leave to Appeal (C)...CC 21094-21095/2016, the writ petitions are listed before this Court today.

(2.) When the matter was taken up today, the learned counsel appearing for the petitioners filed Memos dated 19.07.2019, the relevant portion of which reads as follows:

(3.) It appears that the very same issue which arise in the writ petitions was referred to the Larger Bench of the Hon'ble Apex Court and that Larger Bench of the Hon'ble Apex Court seized the matter and issued direction to the High Courts not to deal with the matter relating to Section 24 (2) of The Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013.