N SETHU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE writ petition was filed originally by seven petitioners who are the residents of Oonnukal Puliankulam Village, Melur Taluk, Madurai District seeking to challenge the order of the Government in G.O.(Ms) No.1419, Social Welfare Department, dated 02.06.1986 issued under Section 4(1) and a declaration made under Section 6 of the of the Land Acquisition Act, 1894 (shortly "the Act") in G.O.(Ms) No.1378, Social Welfare Department, dated 12.08.1997 and seek to set aside the same.

(2.) THE writ petition was admitted on 24.09.2002. Pending the writ petition, interim stay was granted against dispossession.

(3.) EVEN during the pendency of the proceedings, the original third petitioner by name N.Veeranan died and on his behalf, his legal representatives were brought on record as P -8 to P -15 vide order dated 29.11.2010. Subsequently, since the original first petitioner N.Sethur also passed away, his legal representatives were brought on record as P -16 to P -21 by order dated 27.04.2011.