V KUMARASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) BY mutual consent of the learned counsel for the parties, the main petition itself is taken up for final hearing.

(2.) THE petitioner has come forward with this petition seeking for the relief of quashing the proceedings of the third respondent in Ref.No.LA.63/88 dated 23.11.2009 issued under Section 9(3) and 10 of the Land Acquisition Act, 1894 with respect to the petitioners lands in SF.No.150/3A, 150/3D, 150/3H, 152/1C, 152/3, 150/3E and 150/3F situated in Vilankurichi Village, Coimbatore Taluk, Coimbatore District.

(3.) HEARD Mr.L.S.M.Hasan Faizal, learned Government Advocate on the submissions made by the learned counsel for the petitioners.