S K THIRUGNANASAMBANDAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner in W.P.No.17767 of 2000 claim that he is the owner of the land bearing Survey No.403, Sirukarumbur Village, Arakonam Taluk,Vellore District, measuring 3.60 acres. He also claims that he is cultivating the land with the help of electric motor pumpset, and there are about 600 coconut trees, out of which 400 trees are yielding.

(2.) THE petitioner in W.P.No.18589 of 2000 claims that he is the owner of the land bearing S.Nos.50/3 to 11, 50/1 and 2, THEnmambakkam Village, Arakonam Taluk,Vellore District, measuring 5.10 acres.

(3.) MR.Subramanian, learned counsel for the petitioners in W.P.Nos.17767 and 18589 of 2000 has submitted that the Collector has not passed the order as required under Sec.4(3)(b) of the Act, especially when the petitioners raised objections saying that when poromboke lands are available, the petitioners? lands need not be acquired. Referring to Form II, the learned counsel has further submitted that the purpose has not been specifically mentioned in the order of the Collector as notified in the Gazette. He has also submitted that for two villages, there cannot be any single scheme and the notification cannot be published jointly with respect to the said schemes.