G KRISHNA RAJA REDDIAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent of the learned counsel appearing for the parties, the Writ Appeals themselves are taken up for disposal.

(2.) Heard Ms.AL.Ganthimathi, learned counsel for the appellants, Mr.R.Rajeswaran, learned Special Government Pleader appearing for the respondents 1 and 2 and Mr.P.T.Ramkumar, learned counsel appearing for the proposed impleading respondent.

(3.) In the separate orders under challenge, dated 19.11.2014 in W.P.Nos.30173 to 30177 of 2014, the learned single Judge considered the case of the appellants/writ petitioners who filed the Writ Petitions under Article 226 of the Constitution of India, for issuance of Writs of Certiorarified Mandamus to call for the records of the second respondent relating to the Award No.5 of 2014, dated 15.09.2014, communicated to the writ petitioners under Section 12(2) of the Land Acquisition Act, 1894, vide its notices in Na.Ka.No.2/2010, dated 18.09.2014 and to quash the same and consequently to direct the second respondent to determine the compensation in respect of the writ petitioners lands in question under the provisions of the new Act, namely Land Acquisition Rehabilitation and Re-settlement Act, 2013.