L SELVAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE Appellant-Writ Petitioner filed Writ Petitions being W.P. Nos. 16274 of 2008 and 15694 of 2008 for quashing the orders of the first Respondent dated 16.09.2005 and 03.11.2005 rejecting his representation for release of the land under Section 48-B of the Land Acquisition Act and to direct the Respondent to re-convey the land in Survey No.251/2 measuring an extent of 1 Acre 38.5 Cents at Padi Village, Ambattur and to execute re-conveyance deed.

(2.) IT appears that the Government of Tamil Nadu, by Notification dated 12.11.1975, initiated Land Acquisition proceedings followed by declaration dated 26.01.1976 under Section 6 of the Land Acquisition Act, 1894. The awards were passed in respect of Survey Nos.251/1 and 251/2 in the year 1983 and 1984 respectively.

(3.) IN the Counter Affidavit filed by the Respondent-Housing Board it was stated that the land in question was reserved for INner Circular Road for rail alignment, which was dropped in the year 2006, and subsequently, it was decided to construct a Hostel for working women and a Home for Senior Citizens as per the Board-s Resolution No.5.04 dated 27.06.2008, and the land in question is required for the purpose of the scheme to be executed by the Housing Board.