LAKSHMANAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS writ appeal is directed against the order of the learned single judge in W.P.No.10307 of 1991, dated 24.2.1999.

(2.) IN the writ petition, the petitioner has sought for quashing the acquisition notification issued under Section 4(1) and Section 6 of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act). The facts which are sufficient for the disposal of the writ appeal are admitted by both sides and are as follows:-

(3.) THEREFORE, we are unable to sustain the action of the acquiring authority in not dealing with the objections of the appellant.