Jayalalithaa’s niece should move only City Civil Court: Govt.

On Tuesday, the State Govt opposed a writ petition filed by Ex-CM Jayalalithaa’s niece J. Deepa, contending that she should approach only the City Civil Court & not the High Court of Madras challenging the award passed by the Land Acquisition Officer (LAO) on July 22 for acquiring her aunt’s residence Veda Nilayam.

When the plea was listed before Justice N. Anand Venkatesh, Advocate General Vijay Narayan said there was a difference between a writ petition already filed by her brother J. Deepak, who had challenged the entire land acquisition proceedings itself, & the one filed by her now challenging the award passed by the LAO after the conclusion of the proceedings.

The Advocate General said that the award passed by the Chennai South Revenue Divisional Officer, in his capacity as LAO, could be challenged only before the Land Acquisition, Rehabilitation & Resettlement Authority.

As far as Chennai city is concerned, the Principal Judge of the City Civil Court had been designated as the Land Acquisition, Rehabilitation & Resettlement Authority. 

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