On 8th Jan 2021, the High Court of Judicature Madras in case no. WP.No.181 of 2021 &WMP.Nos.245 & 248 of 2021 comprising of Justice N.SESHASAYEE stated that Right to the property has a close nexus to right of life within the meaning of Article 21 of the Constitution of India.
The case involved a land acquisition notification issued around 16 years ago, in December 2004, which was successfully challenged by the petitioners in two writ petitions.
The Court stated that, “To continue with the opening line, if these allegations were true then it only displays the apathy with which the Authorities deal with the right to property of the citizens of this country. They need to be told that right to property has a close nexus to right of life within the meaning of Article 21 of the Constitution of India. By their action inaction, they have denied the right of these citizens at least for 10 years, and to that extent, they have transgressed the quality of life of the citizens of this Country within the meaning of Article 21 of the Constitution of India.”
Case Details
Case Title: Jayalakshmi & Ors v. State of Tamil Nadu & Ors.
Case No: WP.No.181 of 2021 &WMP.Nos.245 & 248
Coram: Justice N.SESHASAYEE
Picture Source :