S MUTHURAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN all the writ petitions, the issue involved is one and the same. Hence, all the writ petitions are dealt with by this common order.

(2.) THE petitioners have challenged the land acquisition proceedings initiated by the respondents issued under Section 4(1) of the Land Acquisition Act (hereinafter referred to as "the Act") in G.O.Ms.No.879, Housing and Urban Development Department dated 28.5.91 and published in Tamil Nadu Government Gazette dated 19.6.91. According to the petitioners, they have purchased the lands by registered sale deeds on 8.2.89 and the mutation was effected on 30.3.89 and pattas also were granted. However, in the said notification, the names of the petitioners have not been shown and they were not given opportunity to participate in the enquiry conducted under Section 5-A of "the Act" by issuing notice of Section 5-A enquiry. THEy came to know of the land acquisition proceedings only when they were served with the notice dated 21.7.94 under Section 12(2) of "the Act". Hence, they pray for quashing of the land acquisition proceedings.