N R SAROJINI AMMAL Vs. TAHSILDAR

JUDGEMENT

(1.) The Petitioner has approached this Court, by invoking the extraordinary writ jurisdiction, with a prayer for issuance of a writ in the nature of Mandamus, directing the Respondent, to carry out correction in the revenue records, in pursuance to the order passed by this Court in W.P. No. 567 of 1981.

(2.) The Petitioner had challenged the notice issued under Section 4(1) of Acquisition of Lands for Harijan Welfare Scheme Act, 1978.

(3.) This Court, did not go into the merit of challenge to the acquisition, but allowed W.P. No. 567 of 1981 in the same terms as W.P. No. 797 of 1980 (ANANTHI AMMAL and OTHERS v. STATE of TAMIL NADU and OTHERS).