J DORAIBABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE the issue involved in all these matters is one and the same and they all having been filed challenging the very same common order passed by a learned single Judge of this Court, these matters are heard together and are being disposed of by this common judgment.

(2.) IN G.O.Ms.No.125, INdustries (MID1) Department, dated 9.5.1997, administrative sanction was accorded by the Government of Tamil Nadu for acquisition of lands over an extent of 636.88.0 hectares by invoking the urgency clause 17(1) of the Land Acquisition Act, 1894 and transfer of an extent of 190.34.0 hectares poramboke lands in favour of Tamil Nadu Corporation for INdustrial INfrastructure Development Limited (TACID), which has been subsequently merged with State INdustries Promotion Corporation of Tamil Nadu Limited (SIPCOT), for setting up of an INdustrial Complex at Oragadam and in eight other villages in Sriperumbudur Taluk, Kancheepuram District. The Government, having felt that there is steady increase in the demand for industrial lands in close proximity to Chennai, has decided to take up expansion of the existing Oragadam INdustrial Complex and identified 395.87.5 hectares of patta and poramboke lands in Oragadam and Sennakuppam villages in Sriperumbudur Taluk, Kancheepuram District and accorded administrative sanction for acquisition of 91.07.0 hectares of wet land, 269.90.5 hectares of dry land and alienation of 34.90.0 hectares of poramboke lands in Oragadam and Sennakuppam villages, Sriperumbudur Taluk, Kancheepuram District by G.O.Ms.No.139, INdustries (MIG-2) Department, dated 3.11.2006. Pursuant thereto, according to the respondents/authorities, notices were sent to the land owners, whose names were found in the revenue records and enquiry on the objections received from the land owners was conducted by the District Collector, Kanchipuram on 20.3.2007 and 26.3.2007 and under a series of Government Orders, all dated 4.7.2007, the Government approved the publication of notices under Section 3(1) of the Tamil Nadu Acquisition of Land for INdustrial Purposes Act, 1997 (hereinafter referred to as the INdustrial Purposes Act).

(3.) FOR better assessment of the entire gamut, we feel it appropriate to narrate the facts of each case. W.A.Nos.781 and 782 of 2008: