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Judgment
Nainar Sundaram , J.—The prayer in the writ petition is for the issue of a writ of mandamus directing the respondent to hold an enquiry
under Ss. 9(1), and 10, Land Acquisition Act, I of 1894, hereinafter referred to as the Act. The petitioner is not challenging the proceedings which
have culminated in the making of a declaration under S. 6 of the Act. Mr. N. Inbarajan, learned counsel appearing for the petitioner, states that the
enquiry under S. 9 of the Act was held on 28th March, 1979, which was a public holiday, namely, Telugu New Year''s day, and on that account,
the enquiry must be held to be incompetent and there should be a direction for fresh enquiry. The learned counsel frankly admitted that it is not
possible to spell out, either from the provisions of the Act or from the Rules framed there under, that an enquiry u/s 9 of the Act should not be held
on a public holiday. Furthermore, it is not the case of the petitioner that by the enquiry being held on a public holiday, he was put to any prejudice.
No such inhibition could be spelt out from the provisions of the Act, when a reading of the same does not express it. There is no scope for implying
such inhibition into the provisions of the Act. No other point has been taken in the affidavit filed in support of this petition. Accordingly the writ
petition is dismissed. There will be no order as to costs.
Petition dismissed.