M VADIVEL MUTHUSWAMY Vs. ALANGAMMAL MURUGESAN

JUDGEMENT

(1.) This appeal is filed against the order of the learned single Judge in W. P. No.9332 of 1994, wherein the present appellants had challenged the notification issued by the State of Tamil Nadu under Sec.6 of the Land Acquisition Act, 1894 as illegal and void. Such writ petition was dismissed.

(2.) Writ Petition No.9332 of 1994 was filed by several land owners. The land was sought to be acquired for the welfare of Adi-Dravida. Notification under Sec.4 (1) of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act") was published in the Gazette. Subsequently, declaration under Sec.6 was issued on 3.7.1990 and published in the Gazette on 5.7.1990. At that stage, W. P. No.14810 of 1990 was filed by several land owners, including the present appellants, and interim stay was granted on 12.9.1990. Such writ petition was dismissed on 26.6.1992. Thereafter, the award was passed on 20.4.1994.

(3.) In W. P. No.9332 of 1994, filed by the appellants, the main contention raised was to the effect that the Collector did not make an award under Sec.11 of the Act within the stipulated period of two years from the date of publication of declaration under Sec.6 as envisaged under Sec.11-A.