K SABAPATHY Vs. STATE

JUDGEMENT

(1.) THE challenge before this Court in these writ petitions is pertaining to the notice under sub section (1) of Section 3 of Tamil Nadu Acquisition of Lands for Industrial Purposes Act, 1997 published by Industries Department in the Tamil Nadu Government Gazette No.383 dated 26.12.2008 on the file of the first respondent.

(2.) SINCE a common issue is raised in both the writ petitions, the factual matrix of the matter as put forth in the affidavit in support of the writ petition in W.P.No.2616 of 2009, is set out here under:-

(3.) THE third respondent filed a common counter affidavit which contains the following facts:-