T KALARANI Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition is filed to call for the records relating to the Letter bearing No.13875/LAIV(2)/2000-12 dated 04.03.2004; Letter No.11857/LA4(2)/2006 dated 12.10.2007; culminating the letter No.12549/LA4(2)/2007-9 dated 25.08.2008 and Lr.No.(Ms)No.26, dated 10.02.2010 on the file of the second respondent and consequent advertisements dated 31.10.2010 published in "The Hindu" daily news paper in so far as it relates to petitioners lands mentioned in Serial Nos.80 to 95 and advertisements dated 09.01.2011 published in Dinathanthi daily news paper in so far as it relates to petitioners lands mentioned in Serial Nos.64 to 78 and quash the same and consequently to direct the respondents to reconvey the petitioners lands measuring an extent of 2.71 acres comprised in S.Nos.1/3,1/4,2/3,2/10,2/13 Allagapuram Pudur Village, Salem.

(2.) THE Hon'ble Apex Court, in Tamil Nadu Housing Board " Vs. - L.Chandrasekaran(Dead) by LRs. and others reported in (2010)2, SCC 786) with regard to power of the State Government while exercising power under Section 48-B of the Land Acquisition Act 1894 ( as amended Tamil Nadu Land Acquisition (Amendment) Act 16 of 1997, held as follows:-

(3.) IN such view of the matter, this writ petition fails challenging the auction notice of the housing board fails and is dismissed. Consequently, M.P.Nos. 1 and 2 are dismissed. No costs.