G KANDAIYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) AT this stage of the hearing of the writ petition, Mr.R.Murali, the learned Government Advocate, appearing on behalf of the respondents 1 to 3 and Mr.P.Srinivas, the learned counsel appearing on behalf of the fourth respondent, have submitted that the land acquisition proceedings, in respect of the land in Survey No.59/1, in Masinaickkenpatty Village, Salem District, had been dropped, as per G.O.(Misc) No.153, Adidravidar and Tribal Welfare Department (LA2) Department, dated 28.08.2001, due to the fact that Hi-tension electricity lines were passing through the said lands.