RAMA DEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is filed to issue a writ of Certiorari calling for the records relating to the Notifications under Section 4 (1) of the Act made in G.O.Ms. No. 976 Housing and Urban Development Department dated 12.6.1991 and published in the Government Gazette dated 17.7.1991 and the Declaration under Section 6 of the Act made in G.O.Ms. No. 573 Housing and Urban Development (L.A.II) dated 1.9.1992 and published in the Government Gazette dated 1.9.1992 and quash the same so far as they relate to the lands of the petitioner to an extent of 10 cents (0.40.0 hectares) in S. No. 24-1 A.2 in No. 101, Nalingapetta Agraharam, Hosur Taluk, Dhramapuri.

(2.) THE case of the petitioner is that he purchased the land in question from one Smt.Venkatamma who in turn purchased the said lands from one P-A.Viswanathan. THE petitioner purchased the lands from the said Venkatammaon 16.7.1982.

(3.) UNDER the above circumstances, the action of the respondent is not issuing notice is fatal to the land acquisition proceedings and hence, following the full bench judgment of this court cited supra, the land acquisition proceedings are quashed and the writ petition is allowed. No costs. Respondents are at liberty to proceed fresh if they so desire. Consequently, WMP No. 28878 of 1992 is closed.