BALAJI NAGAR RESIDENTIAL ASSOCIATION Vs. STATE OF TAMIL NADU
LAWS(SC)-2014-9-33
SUPREME COURT OF INDIA (FROM: MADRAS)
Decided on September 10,2014

Balaji Nagar Residential Association Appellant
VERSUS
STATE OF TAMIL NADU Respondents





Cited Judgements :-

D. BALARAMAN VS. THE GOVERNMENT OF TAMIL NADU AND ORS. [LAWS(MAD)-2015-12-177] [REFERRED TO]
SECRETARY, THE DEPARTMENT OF LAND AND BUILDING VS. ANJEET SINGH (DEAD) [LAWS(SC)-2022-11-77] [REFERRED TO]
GOVT OF NCT OF DELHI THROUGH SECRETARY, LAND AND BUILDING DEPARTMENT VS. RAM PRAKASH SEHRAWAT [LAWS(SC)-2022-12-43] [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHARLAL ETC. [LAWS(SC)-2020-3-83] [REFERRED TO]
LAND ACQUISITION COLLECTOR (SOUTH) VS. HARI CHAND [LAWS(SC)-2023-4-64] [REFERRED TO]
STATE OF ANDHRA PRADESH VS. LAKSHMI SEA FOODS LTD [LAWS(APH)-2021-3-179] [REFERRED TO]
DHANANJAY S/O LAXMAN MULEY VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-4-131] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SHISH PAL AND ORS. [LAWS(DLH)-2015-6-42] [REFERRED TO]
NIRLEP KAUR VS. GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI [LAWS(DLH)-2017-4-34] [REFERRED TO]
RAJESH KUMAR & ORS VS. UNION OF INDIA & ORS [LAWS(DLH)-2016-8-201] [REFERRED]
PREM WATI VS. UNION OF INDIA & ORS [LAWS(DLH)-2016-5-908] [REFERRED]
MRS. FARKHONDEH KHANUM VS. THE BOARD OF WAKFS, WEST BENGAL & ANR. [LAWS(CAL)-2016-11-4] [REFERRED TO]
RAM PRAVESH PANDEY SON OF RAM AWATAR VS. STATE OF BIHAR [LAWS(PAT)-2019-8-91] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. JAGAN SINGH [LAWS(SC)-2023-7-33] [REFERRED TO]
NORTH DELHI MUNICIPAL CORPORATION VS. RAM CHANDER SINGH [LAWS(SC)-2023-2-14] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. RAMBIR [LAWS(SC)-2023-1-67] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. BHAGI SINGH [LAWS(SC)-2023-1-57] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. RAJ SINGH [LAWS(SC)-2022-12-26] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. ASHA JAIN [LAWS(SC)-2022-11-40] [REFERRED TO]
R. RAJARAM AND ORS. VS. THE SECRETARY TO GOVERNMENT HOUSING AND URBAN DEVELOPMENT DEPARTMENT AND ORS. [LAWS(MAD)-2016-2-93] [REFERRED TO]
JHUTHARAM AND ORS. VS. STATE OF RAJASTHAN AND ORS. [LAWS(RAJ)-2015-10-21] [REFERRED TO]
SHER SINGH S/O SHRI MURARI LAL VS. DINESH SINGH S/O KARAN SINGH [LAWS(RAJ)-2017-4-241] [REFERRED TO]
SMT. KAMLA DEVI AND OTHERS VS. STATE OF HARYANA AND OTHERS [LAWS(P&H)-2014-11-207] [REFERRED]
SANJAY KUMAR, SON OF SHRI RAM CHANDRA PRASAD, VILLAGE VS. THE STATE OF BIHAR [LAWS(PAT)-2016-12-27] [REFERRED TO]
RAJIV CHOWDHRIE HUF VS. UNION OF INDIA [LAWS(SC)-2014-12-25] [REFERRED TO]
SUKHBIR SINGH & ORS VS. UNION OF INDIA & ORS [LAWS(DLH)-2016-8-282] [REFERRED]
D. MAHESH KUMAR VS. STATE OF TELANGANA [LAWS(APH)-2016-11-7] [REFERRED TO]
RADHA SOAMI SATSANG BEAS VS. STATE OF UTTAR PRADESH AND OTHERS [LAWS(ALL)-2016-4-198] [REFERRED TO]
SATISH CHANDRA GUPTA VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2016-1-128] [REFERRED TO]
SATROHAN & 4 OTHERS VS. STATE OF U P THRU PRIN SECY , HOUSING & URBAN PLANNING &ORS [LAWS(ALL)-2017-11-142] [REFERRED TO]
CHANDRAWATI VS. STATE OF U.P. AND ORS. [LAWS(ALL)-2015-12-138] [REFERRED TO]
THE SECRETARY, THE KARNATAKA GOVERNMENT CLASS D EMPLOYEES HOUSE BUILDING CO-OPERATIVE SOCIETY LIMITED VS. SUSHEELAMMA AND ORS. [LAWS(KAR)-2016-4-9] [REFERRED TO]
SHRI MURLIDHAR RAGHU JAGTAP & ORS. VS. SPECIAL LAND ACQUISITION OFFICER NO.22, PUNE & ORS. [LAWS(BOM)-2017-3-148] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. JAI PAL [LAWS(SC)-2023-3-29] [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. SHAILENDRA [LAWS(SC)-2018-2-88] [REFERRED TO]
LAND ACQUISITION COLLECTOR (SOUTH EAST) VS. DHARAMVIR [LAWS(SC)-2022-12-35] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. MANJEET SINGH ANAND [LAWS(SC)-2023-1-55] [REFERRED TO]
SHIMBHU RAM SON OF JAGMAL RAM VS. RAJ. HOUSING BOARD THROUGH ITS CHAIRMAN [LAWS(RAJ)-2017-5-110] [REFERRED TO]
KARNAIL KAUR VS. STATE OF PUNJAB [LAWS(SC)-2015-1-56] [REFERRED TO]
MAGNUM PROMOTERS P. LTD. VS. UNION OF INDIA [LAWS(SC)-2014-11-68] [REFERRED TO]
C. RAVI SUBRAMANYAM VS. THE STATE OF TAMIL NADU [LAWS(MAD)-2017-11-359] [REFERRED TO]
GHASITU RAM VS. STATE OF HARYANA & ORS [LAWS(P&H)-2016-10-150] [REFERRED TO]
E RAMACHANDRAN VS. SECRETARY TO GOVERNMENT [LAWS(MAD)-2014-11-151] [REFERRED TO]
ASHWATHA AND ORS. VS. STATE OF KARNATAKA AND ORS. [LAWS(KAR)-2015-11-314] [REFERRED TO]
THE INDIAN HOTELS COMPANY LTD VS. NEW DELHI MUNICIPAL COUNCIL [LAWS(DLH)-2016-9-7] [REFERRED TO]
SANJEEV KUMAR & ORS VS. LT GOVERNOR OF DELHI & ORS [LAWS(DLH)-2016-8-287] [REFERRED]
RAJENDRA KUMAR BAGHERWAL, S/O LATE B C BAGHERWAL VS. CHHATTISGARH KAMDHENU VISHWAVIDYALAYA, HQ [LAWS(CHH)-2018-2-69] [REFERRED TO]
M/S AKSHAR DEVELOPERS VS. INCOME-TAX SETTLEMENT COMMISSION ADDITIONAL BENCH II [LAWS(GJH)-2019-2-96] [REFERRED TO]
THE URBAN IMPROVEMENT TRUST, UDAIPUR VS. ROSHAN LAL NAGDA S/O LATE SHRI KUNDAN LAL NAGDA, R/O GANESH NAGER, PARDA, UNIVERSITY ROAD, UDAIPUR, RAJASTHAN [LAWS(RAJ)-2016-12-109] [REFERRED TO]
SHUSHILA BAI & 6 OTHERS VS. STATE OF MADHYA PRADESH & 4 OTHERS [LAWS(MPH)-2017-12-92] [REFERRED TO]
SANJEEV KUMAR JAIN VS. STATE OF M.P. [LAWS(MPH)-2017-1-29] [REFERRED TO]
PARASRAM PAL AND ANOTHER VS. UNION OF INDIA AND OTHERS [LAWS(MPH)-2015-10-103] [REFERRED TO]
SIHASAN PRASAD AND ORS VS. THE STATE OF BIHAR AND ORS [LAWS(PAT)-2019-4-142] [REFERRED TO]
BABITA LILA & ANOTHER VS. UNION OF INDIA [LAWS(SC)-2016-8-55] [REFERRED TO]
GOVT. OF NCT OF DELHI VS. MOHD. MAQBOOL [LAWS(SC)-2022-12-46] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. KRISHNA SAINI [LAWS(SC)-2022-12-16] [REFERRED TO]
GOVT. OF NCT OF DELHI VS. RATI RAM [LAWS(SC)-2023-1-51] [REFERRED TO]
LAND ACQUISITION COLLECTOR VS. B.S. DHILLON [LAWS(SC)-2023-3-25] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. SHAKEEL AHMED [LAWS(SC)-2023-2-17] [REFERRED TO]
GOVT. OF NCT OF DELHI VS. M/S. K.L. RATHI STEELS LIMITED [LAWS(SC)-2023-3-64] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. TEJPAL [LAWS(SC)-2024-5-98] [REFERRED TO]
SMT. B. SHARADAMMA AND OTHERS VS. STATE OF KARNATAKA AND OTHERS [LAWS(KAR)-2016-3-322] [REFERRED TO]
RAMJAS FOUNDATION VS. UNION OF INDIA AND OTHERS [LAWS(DLH)-2017-9-171] [REFERRED TO]
ABCI INFRASTRUCTURE PVT. LTD. VS. STATE OF WEST BENGAL AND ORS. [LAWS(CAL)-2016-4-52] [REFERRED TO]
BIMLENDRA MOHAN PRATAP MISHRA AND ANOTHER VS. STATE OF U.P. THROU. ITS PRIN. SECY. URBAN PLANNING & DEVP. & ORS. [LAWS(ALL)-2017-2-34] [REFERRED TO]
KANIKA GANDOTRA VS. GOVT OF NCT OF DELHI [LAWS(DLH)-2018-1-466] [REFERRED TO]
MANAGING DIRECTOR VS. KONDURU PADMAVATHI [LAWS(APH)-2021-3-177] [REFERRED TO]
SHRI ASIF S/O SHAUKAT QURESHI VS. THE STATE OF MAHARASHTRA [LAWS(BOM)-2016-12-86] [REFERRED TO]
UNION OF INDIA THROUGH LAND ACQUISITION COLLECTOR VS. RAJESH KUMAR [LAWS(SC)-2023-3-31] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. SUBHASH GUPTA [LAWS(SC)-2023-2-100] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. ASHA PRAKASH [LAWS(SC)-2023-1-66] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. DEWAN CHAND PRUTHI [LAWS(SC)-2023-1-58] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. RATIRAM [LAWS(SC)-2023-1-60] [REFERRED TO]
NATIONAL CAPITAL TERRITORY OF DELHI VS. SUBHASH CHANDER KHATRI [LAWS(SC)-2023-2-63] [REFERRED TO]
GOVT. OF NCT OF DELHI VS. DHANNU [LAWS(SC)-2023-2-39] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. KHAJAN SINGH [LAWS(SC)-2023-1-56] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. RAJAN SOOD [LAWS(SC)-2022-3-88] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SUNIL KHATRI [LAWS(SC)-2022-5-79] [REFERRED TO]
RAM KISHAN VS. STATE OF HARYANA [LAWS(SC)-2014-11-70] [REFERRED TO]
SITA RAM VS. STATE OF HARYANA [LAWS(SC)-2014-11-48] [REFERRED TO]
WORKING FRIENDS COOPERTIVE HOUSE BUILDING SOCIETY LTD VS. STATE OF PUNJAB [LAWS(SC)-2015-10-19] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. VIRENDER LAL BAHRI & ORS [LAWS(SC)-2019-2-197] [REFERRED TO]
SEHDEV SINGH VS. STATE OF HARYANA [LAWS(P&H)-2020-5-114] [REFERRED TO]
T. K. DHILLON VS. STATE OF HARYANA [LAWS(P&H)-2020-8-81] [REFERRED TO]
VIRENDRA SINGH VS. STATE OF RAJASTHAN [LAWS(RAJ)-2014-10-31] [REFERRED TO]
SHANTI ROY VS. STATE OF BIHAR [LAWS(PAT)-2017-4-68] [REFERRED TO]
MANI NINGA GOUDA VS. STATE OF KARNATAKA [LAWS(KAR)-2019-4-390] [REFERRED TO]
SREE NARAYANA GURU SMARAKA SANGAM UPPER PRIMARY SCHOOL VS. UNION OF INDIA [LAWS(KER)-2016-12-156] [REFERRED TO]
NAOREM RAKHESH SINGH AND ORS. VS. THE MANIPUR UNIVERSITY AND ORS. [LAWS(MANIP)-2015-9-3] [REFERRED TO]
THE TAMIL NADU HOUSING BOARD VS. K.S. AIYADURAI AND ORS. [LAWS(MAD)-2017-12-131] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SUKHBIR SINGH & OTHERS [LAWS(SC)-2016-9-11] [REFERRED TO]
FAIZABAD AYODHYA DEVELOPMENT AUTHORITY VS. DR. RAJESH KUMAR PANDEY [LAWS(SC)-2022-5-99] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. EMINENT MARKETING PVT. LTD. [LAWS(SC)-2023-1-35] [REFERRED TO]
UNION OF INDIA VS. SUBHASH CHANDER SEHGAL [LAWS(SC)-2022-8-64] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. DAYANAND [LAWS(SC)-2023-3-28] [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY AND ETC. & ANR. VS. SHYAM VERMA AND ORS. ETC. & ORS. [LAWS(SC)-2018-3-118] [REFERRED TO]
MALEK ISMAIL NOORBHA ALBHA VS. STATE OF GUJARAT [LAWS(GJH)-2017-6-275] [REFERRED TO]
PT. RAVISHANKER SHUKLA UNIVERSITY VS. ARUN KUMAR AGRAWAL S/O LATE HARISHANKER AGRAWAL [LAWS(CHH)-2015-7-63] [REFERRED TO]
ROOP CHAND VASHISHT & ORS VS. UNION OF INDIA & ANR [LAWS(DLH)-2016-8-192] [REFERRED]
ARCHANA AND ORS. VS. STATE OF MAHARASHTRA AND ORS. [LAWS(BOM)-2015-4-112] [REFERRED TO]
K.M. CHIKKATHAYAMMA AND ORS. VS. THE STATE OF KARNATAKA AND ORS. [LAWS(KAR)-2016-3-75] [REFERRED TO]
K.M. CHIKKATHAYAMMA AND ORS. VS. THE STATE OF KARNATAKA AND ORS. [LAWS(KAR)-2016-3-75] [REFERRED TO]
KAMALAMMA VS. STATE OF KARNATAKA [LAWS(KAR)-2021-4-42] [REFERRED TO]
LAND AND BUILDING DEPARTMENT VS. MANISH SETHI [LAWS(SC)-2023-2-38] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. SIDDHARTH KAPOOR [LAWS(SC)-2023-3-24] [REFERRED TO]
GOVT. OF NCT OF DELHI VS. NARENDER [LAWS(SC)-2023-2-101] [REFERRED TO]
YOGESH NEEMA AND ORS. VS. STATE OF M.P. AND ORS. [LAWS(SC)-2016-1-117] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. RAJESH DUA [LAWS(SC)-2023-1-94] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SHYAMO [LAWS(SC)-2023-1-65] [REFERRED TO]
GOVT. OF NCT OF DELHI VS. BHAGRATI [LAWS(SC)-2023-1-24] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. NEM CHAND SHARMA [LAWS(SC)-2023-1-59] [REFERRED TO]
LAND AND BUILDING DEPARTMENT THROUGH SECRETARY, GOVERNMENT OF NCT OF DELHI VS. MAHIPAL SINGH [LAWS(SC)-2022-12-1] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. KARAMPAL [LAWS(SC)-2022-12-13] [REFERRED TO]
KULLI RAM AND ANOTHER VS. STATE OF U.P. ANS OTHERS [LAWS(ALL)-2016-12-145] [REFERRED TO]
SHIV GAUR AND OTHERS VS. STATE OF U P AND OTHERS [LAWS(ALL)-2016-5-460] [REFERRED]
ANEK SINGH AND OTHERS VS. STATE OF U.P. AND OTHERS [LAWS(ALL)-2017-1-37] [REFERRED TO]
CHARAN DAS VS. UNION OF INDIA & ORS [LAWS(DLH)-2016-5-909] [REFERRED]
POTTIPATI RAJESHWARI VS. UNION OF INDIA AND OTHERS [LAWS(APH)-2017-9-46] [REFERRED TO]
JAGDISH KUSHWAH VS. STATE OF M.P. [LAWS(MPH)-2017-1-91] [REFERRED TO]
M.M. JEEVAN AND ORS. VS. STATE OF KERALA AND ORS. [LAWS(KER)-2015-10-59] [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. SHAILENDRA (DEAD) THROUGH LRS. & ORS. [LAWS(SC)-2017-12-19] [REFERRED TO]
M P STEEL CORPORATION VS. COMMISSIONER OF CENTRAL EXCISE [LAWS(SC)-2015-4-63] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. JAGAN SINGH [LAWS(SC)-2023-2-41] [REFERRED TO]
GOVT. OF NCT OF DELHI VS. SUSHIL KUMAR GUPTA [LAWS(SC)-2023-2-24] [REFERRED TO]
GOVT. OF NCT OF DELHI VS. SHIV DUTT SHARMA [LAWS(SC)-2022-11-76] [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SHIV RAJ [LAWS(SC)-2023-4-62] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. KRISHAN KUMAR [LAWS(SC)-2023-2-42] [REFERRED TO]
GOVERNMENT OF NCT OF DELHI VS. MANISH [LAWS(SC)-2023-2-99] [REFERRED TO]
AGRICULTURAL PRODUCE MARKETING COMMITTEE BANGALORE VS. STATE OF KARNATAKA [LAWS(SC)-2022-3-66] [REFERRED TO]
DINESH KUMAR @ DINESH MEHTA S/O GANGA MAHTO VS. STATE OF BIHAR [LAWS(PAT)-2014-12-1] [REFERRED TO]
PRAGYA GIRLS SCHOOL SOCIETY VS. STATE OF M.P. AND OTHERS [LAWS(MPH)-2015-12-79] [REFERRED]
MANI NINGA GOUDA VS. FISHERMEN [LAWS(KAR)-2019-4-209] [REFERRED TO]
VIRENDRA SINGH AND ORS VS. STATE (URBAN DEVELOPMENT) ORS [LAWS(RAJ)-2014-9-194] [REFERRED]
NARAYAN LAL AND OTHERS VS. THE STATE OF RAJASTHAN, [LAWS(RAJ)-2017-2-304] [REFERRED TO]
SHARMA AGRO INDUSTRIES VS. STATE OF HARYANA [LAWS(SC)-2014-11-24] [REFERRED TO]
SUNITA SAHRAWAT AND ORS. VS. STATE OF HARYANA AND ORS. [LAWS(P&H)-2015-5-234] [REFERRED TO]
MOOL CHAND VS. UNION OF INDIA & ORS [LAWS(DLH)-2019-1-183] [REFERRED TO]
KATHURIA PUBLIC SCHOOL AND ORS. VS. UNION OF INDIA AND ORS. [LAWS(DLH)-2015-4-207] [REFERRED TO]
KARNATAKA NEERAVARI NIGAM LIMITED VS. SHARAN D. BANDI AND ORS. [LAWS(KAR)-2015-2-269] [REFERRED TO]


JUDGEMENT

- (1.)These civil appeals have been heard together because they involve common questions of law and fact and, therefore, they are being disposed of by this common judgment and order.
(2.)Whereas in Civil Appeal No.8700 of 2013, filed by an Association of Residents of a particular locality, the challenge is to the order of Government of Tamil Nadu bearing G.O. No.122 dated 14.07.1998 containing a scheme for development of a proposed canal by name Madhavaram Left Flank Water Surplus Course, on the ground that the scheme is misconceived and technically flawed which shall lead to unnecessary acquisition of land and building belonging to the residents of the affected area, the other Civil Appeals contain specific challenge to proceedings initiated under the Land Acquisition Act, 1894 (hereinafter referred to as, 'the Act') undertaken by the Tamil Nadu State Government for the purpose of implementation of the said scheme covered by G.O. No.122 relating to the proposed canal improvement works. The actual land acquisition proceedings commenced with issuance of Notification under Section 4(1) of the Act on 02.02.2005, insofar as the lands under dispute are concerned. The Award was made on 30.11.2006 but in the meantime as appears from the facts stated in C.A. No.8700 of 2013, upon a challenge made to the Notification under Section 4(1) of the Act, the High Court stayed dispossession of the concerned land holders by order dated 17.2.2005 but ultimately the writ petitions and other tagged matters were dismissed on 27.4.2007. The matter reached this Court and as a result of an interim order passed by this Court on 18.05.2007 in C.A.No.8701 of 2013 [arising out of S.L.P.(C)No.9492 of 2007] the land holders have remained protected from being dispossessed from their lands in question.
(3.)The various orders passed by this Court in these cases reveal that the matter was taken up in a much wider perspective in the light of larger issues raised in public interest that alternative scheme be also devised and taken into account to prevent unnecessary displacement of large number of residents and with a view to protect likely pollution of some lakes on account of flood waters entering into such lakes and thereby affecting the cleanliness of possible sources for supply of drinking water. This Court, long back on 10.02.2010 felt the need for and hence directed the respondents to submit a revised comprehensive plan of the area showing location of various water bodies, the construction of canal which had already taken place and the natural flow of water from Ambattur tank to Korattur tank and from Korattur tank to Capt. Cotton Canal. On 31.03.2010, learned senior counsel for the State of Tamil Nadu referred to and submitted a final report by Mott MacDonald, an expert appointed by the Government of Tamil Nadu to study the entire scheme and prepare Storm Water Drainage Master Plan for Madras City and Pre-feasibility Study for Madras Metropolitan Area. On going through the relevant portions of that Report, this Court decided to appoint an expert body to study the environmental aspect of the scheme under challenge because the expert appointed by the State Government had suggested further study/monitoring of ground water outside the Chennai Metropolitan area. By order dated 09.04.2010, this Court appointed a Committee of several experts under the Chairmanship of Hon'ble Mr. Justice Doraiswamy Raju, a former Judge of this Court. The terms of reference included eight points and the Committee was requested to submit its report within three months. The Committee's report was made available to this Court, belatedly and for one reason or the other, the matter could not be heard finally for a long period. At the stage of hearing, on 10.07.2014, the State of Tamil Nadu expressed its willingness to explore the possibility of arriving at some consensus. This course was adopted in view of relevant map and materials which showed that as a part of Chennai City Waterways Alignment of Surplus Course Package IV, considerable part of the proposed canal had already been constructed but the balance part remained incomplete only on account of present proceedings against acquisition of lands for the purpose. However, the High Level Committee meeting under Chairmanship of the Chief Secretary of the State involving the petitioners in public interest litigation as well as representatives of the land owners' Association could not prove fruitful.


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