2010 AIR SCW 1170 ::(2010) 110 RevDec 310 ::2010 (2) SCC 786 ::(2010) 1 RecCivR 950 ::(2010) 1 Scale 701 ::(2010) 79 All LR 241 ::2010 (80) ALR SOC 42 (SC) ::(2010) 2 AndhLD 148 ::(2010) 2 LandLR 584 ::(2010) 87 AllIndCas 176 (SC)

Supreme Court Of India

(From : Madras)

Hon'ble Judge(s): G. S. Singhvi, A. K. Ganguly , JJ

(A) Land Acquisition Act (1 of 1894) , S.4— Acquisition of land - Petition against by one of owners of land - Acquisition quashed by High Court only in relation to land of petitioner - SLP against dismissed - Order of High Court and Supreme Court cannot be said to have effect of nullifying entire acquisition and that too by ignoring that Housing Board for whom land was acquired has already utilized portion of acquired land for housing and other purposes. W.A. Nos. 796 and 1135 of 1999, D/-1-8-2001 (Mad), Reversed. (Para 13) (B) Land Acquisition Act (1 of 1894) , S.4— Acquisition of land - There was lot of litigation in relation to acquired land - Some portions of acquired land released to original owners in compliance of orders passed by Courts - Rejection of respondents claim for release of their land from acquisition by Govt. - Respondents have not placed pleadings of said other cases before Supreme Court - Whether there is substantial similarity in claim of respondents and those whose land have been released in furtherance of orders passed by Courts, cannot be decided - No inference can be drawn that rejection of respondents prayer is arbitrary and violative of doctrine of equality. (Para 15) ....