K PATTAMMAL Vs. SPECIAL DEPUTY COLLECTOR LAND ACQUISITION

JUDGEMENT

(1.) ALL the Writ Petitions are filed praying to issue a Writ of Certiorari, calling for the records relating to the proceedings of the first respondent in Na.Ka.A1/610/2010 dated 30.11.2010 through paper publication and quash the same as vague and defective in nature.

(2.) MR.M.Dhandapani, learned Special Government Pleader takes notice on behalf of the respondents in all the writ petitions. By consent of both parties, all the writ petitions are taken up for final disposal.

(3.) MR.M.Dhandapani, learned Special Government Pleader appearing for the respondents on instruction states that the procedure prescribed under the Tamil Nadu Highways Act, 2001 and the Tamil Nadu Highways Rules 2003 will be scrupulously followed and the matter will be proceeded strictly as per the provisions of the Act and the Rules. Petitioners need not have any apprehension of illegal acts by the authorities and such allegation is without basis.