S GURUSAMY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THIS petition was admittedly serving the Indian Army as Junior Commissioner Officer, Regiment of Artillery at Salem and was transferred and posted at north eastern sector. The petitioner purchased 24 cents of land in R.S.No. 237/1A1, in Vadagudi Village, Enanallur Division, Kumbakonam Taluk, Thanjavur District from one Visalakshi on 26.4.1993. However, the said land was sought to be acquired for the purpose of providing house sites, to Adi Dravidars and accordingly a notification and the Section 4(1) of the Land Acquisition Act (hereinafter referred to as the 'Act') was issued under G.O.(3 -D). No. 562, Adi -Dravidar and tribal Welfare, dated 30.7.1993, In the said notification dated 30.7.1993, the name of the petitioner was not mentioned, but instead the name of the vendor Visalakshi was published. The pattawas transferred from the name of the vendor, Visalakshi to the name of the petitioner on 29.10.1993. Even though an enquiry contemplated under Section 5(A) of the Act was held on 19.11.1993, on which date the vendor, Visalakshi appeared before the second respondent and brought to his notice that the name of the petitioner was already entered into the revenue records and the same was also recorded by the second respondent in his report dated 19.11.1993 passed under Section 5 A of the Act, the respondent, had proceeded with the impugned land acquisition proceedings without giving a further notice to the petitioner, presumably finding that the publication of notice in paper and locality for the enquiry held under Section 5A of the Act on 19.11.1993 was sufficient, and finally passed a declaration under Section 6 of the Act in G.O.Ms.No. 3D/160, dated 8.3.1994, and also proceeded with the award enquiry.

(2.) THE above facts are not disputed by the respondents.

(3.) IN the result, this writ petition is allowed as prayed for. No costs. Consequently, W.M.P. No. 21093 of 1994 and 7720 of 1997 are closed.