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The High Court of Madras illustrated that the right to property is strongly linked to Article 21 of the constitution of India which lays down the fundamental right to life, the High Court expressed its dissatisfaction at the State Governments lack of intervention in the land dispute, thus impacting the property right and individual liberties of several petitioners.
The case at hand concerned a land acquisition notice that was released about 16 years earlier, in December 2004, which was successfully contested through two writ petitions by the petitioners. At the time, it was observed that the Court had provided the State with legal guidance as to how the State government should proceed to issue a fresh notice in accordance with the due process of law. In the current case, the petitioners approached the High Court seeking relief, claiming that the State Government failed to any course of action since the issuance of the initial notice.
The single bench constituted by Justice N Seshasayee exclaimed that if the allegations that were made in the petition were to be acknowledged, it merely reveals the vindictiveness in which the state government authorities of the said district comply with the property rights of its citizens. The High Court indicated that the State Government authorities must be informed that the right to property is closely related to the right to life under the ambit of Article 21 of the Indian Constitution and that by their Inaction in this specific case they have deprived the rights of the several petitioners for a period of at least 10 years and have essentially violated the standard of life of the citizens of the country under the ambit of Article 21 of the Constitution of India.
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