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Judgment
P. Sathasivam, J.—The above Writ Appeals have been filed against the Common Order of the learned single Judge, dated 24.07.2002,
made in W.P. Nos.21479, 21 484 and 21566 of 1994. The learned Judge, by the impugned order, after finding that the land acquisition
proceedings were initiated without approval of the appropriate Government; and that the Newspapers, in which the publication in respect of
Section-4(1) Notification and Section-6 Declaration was effected, were not having circulation in the locality where the land situates, quashed the
acquisition proceedings and allowed the Writ Petitions.
It is not in dispute that the acquisition proceedings initiated by the very same Government Order, viz., G.O.Ms. No. 1212, Housing and Urban
Development Department, dated 17.09.1991, has been quashed by one of us (PSJ), by order dated 13.09.2001, in W.P. Nos.20310 and 2031 1
of 1994. It is also not in dispute that the said order has become final since the State has not preferred any Appeal. Apart from this, to-day, in
W.A. No. 541 of 2003, we quashed the Notification issued under the very same Government Order. In view of the reasons stated therein, we are
in entire agreement with the conclusion arrived at by the learned Judge.
Consequently, the Appeals fail and the same are dismissed. No costs. Connected Miscellaneous Petitions are closed.