PALANISWAMY Vs. DISTRICT COLLECTOR SALEM

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, Mr.N.Senthil Kumar, learned Additional Government Pleader for respondents 1 and 2 and Mr.P.Mani, learned counsel for the third respondent.

(2.) THE writ petition is filed challenging the order passed by the first respondent under Section 4(1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Act, 1978 (hereinafter called as "Act").

(3.) SECTION 4(1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Act, 1978 reads as follows:-