D RAVISANKAR Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner prays for issuance of a Writ in the nature of Certiorari, to quash the acquisition proceedings relating to G.O.Ms.No.50 Municipal Administration and Water Supply (MA.V) Department dated 20.04.2005, as well as the Notification issued under Section 6 of the Land Acquisition Act and the award dated 17.04.2007.

(2.) THE case pleaded by the petitioner, is that his grand father along with his sons conveyed an area measuring 4750 sq. yards in 1957, to the fourth respondent for municipal bus stand. THE fourth respondent / Commissioner, Sivakasi Municipality thereafter demanded more area, on request, another 444 sq. yards was conveyed in the year 1959.

(3.) AFTER quashing of the Notification, the Government, again issued a Notification under Section 4(1) of the Land Acquisition Act. It was followed by Notification under Section 6 of the Act, and finally the Award dated 17.04.2007 stands passed.