- (1.) The first petitioner, owner of an extent of 60 cents in survey No.4 6/4, Velanganni, has filed the writ petition questioning the award No.2/94 dated 16.9.1994 passed under the Land Acquisition Act, 1894 ( hereinafter referred to as "the Act"). Pending writ petition, since the first petitioner died, the petitioners 2 to 5 have been impleaded as the legal heirs of the deceased first petitioner.
(2.) Learned counsel for the petitioners would challenge the award on the following grounds:- (i) The petitioners are the owners of the land. However, they were not served with the notice of 5A enquiry, as admittedly the notice was served on the father of the first petitioner. (ii) Declaration under Section 6 of the Act was made beyond the period of one year. (iii) The award was made beyond the period of two years.
(3.) I have also heard Mr. M.G.H.Varadharajan, learned Additional Government Pleader appearing for the respondents 1 to 3 and Mr. T. Arul, learned counsel appearing for the fourth respondent/requisitioning body.;