AMEENA BEEVI Vs. DISTRICT COLLECTOR CUDDALORE DISTRICT CUDDALORE

JUDGEMENT

(1.) THIS writ petition has been filed praying for a Writ of Certiorarified Mandamus to acquire the petitioners land comprised in Natham R.S.Nos.355/19 and 355/20, Valayamadevi Kilpathi Village, Chidambaram Taluk, Cuddalore District, under the relevant land acquisition proceedings and to pay compensation for the said lands, as per law.

(2.) THE petitioners have stated that they are patta holders of natham lands in R.S.No.355 of Valayamadevi Kilpathi Village, Chidambaram Taluk, Cuddalore District. THE petitioners have made constructions in the said lands and they have also obtained electricity service connections. Further, they have been paying the house tax for their houses and their names have been enrolled in the electoral list.

(3.) THEREFORE, an appeal had been preferred before the second respondent District Revenue Officer. By his proceedings, dated 28.4.2006, the appeal had been allowed and the matter had been remitted back to the third respondent to conduct a proper enquiry by giving an opportunity of hearing to the petitioners. Even before a proper enquiry had been conducted the first respodnent had initiated the land acquisition proceedings, under the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997, for the purpose of second mine expansion of the fifth respondent, Neyveli Lignite Corporation Limited. Advance possession of the sub divisions, in R.S.Nos.355/1 to 355/72 had been taken, on 13.9.2008, by the first respondent. Under such circumstances, the petitioners have preferred the present writ petition before this Court, under Article 226 of the Constitution of India.