(1.) THE Petitioners have preferred the instant Writ of Certiorarified Mandamus in calling for the records relating to the impugned orders passed by the First Respondent in Letter No.30437/LA(1)/09 - 18 dated 18.10.2012 and to quash the same declaring the entire Land Acquisition Proceeding as non -est in the eye of law in so far as their lands in Survey No.298/2 and 298/3 in Kodambakkam Village and pass appropriate consequential orders.
(2.) THE Summary of Writ Facts:
(3.) THE Learned Senior Counsel for the Petitioners submits that the impugned land acquisition proceedings in respect of the Petitioners land in S.Nos.298/2 and 3 at Kodambakkam Village commencing from Section 4(1) of the Act followed by declaration under Section 6 of the Land Acquisition Act, 1894 and the Award dated 28.03.1970 passed in Award No.6/1970 and 18.10.2012 is non est in the eye of law on the footing that the Respondents had not deposited the compensation amount in terms of Section 31(2) of the Land Acquisition Act, 1894. Also that, the Government had admitted the fact that the compensation amount was not deposited into Court and therefore, the entire acquisition proceedings were vitiated.