R. SURESH KUMAR Vs. DISTRICT COLLECTOR, KARUR

JUDGEMENT

(1.) The above three Writ Petitions have been filed by the same petitioner being aggrieved by the action of the official respondents in initiating land acquisition proceedings under the provisions of Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 in respect of land owned by him in Survey No.338/1A at Lakshmi Narayana Samuthiram Village, Karur Taluk, Karur District to an extent of 32 Cents. The facts relating to all the writ petitions are common and the issue is also one and the same and therefore, all the Writ Petitions are taken up together for common disposal as under.

(2.) For the sake of understanding of the facts which necessitated the filing of the three Writ Petitions by the petitioner are stated hereunder, as per the averments contained in W.P.(MD)No.1390 of 2021, the latest Writ Petition and in the opinion of this Court, is the substantive one than the earlier two Writ Petitions, viz., W.P.(MD) Nos.17574 of 2020 and 553 of 2021. The facts are that in 2017, the petitioner claims to have learnt that the fourth respondent municipality was proposing to construct drainage and also to lay roads in the neighbourhood. For that purpose, the adjacent lands to the property of the petitioner were being cleaned with a view to acquire the same on behalf of the fourth respondent. The petitioner had been given to understand that his land in the aforementioned survey number would also be part of the acquisition proposal.

(3.) In anticipation that he might be dispossessed of his property without following the due process of law by the Municipality, the petitioner submitted a representation on 20.11.2017 raising objections for any unlawful invasion of his right to property and requested the Municipal Officials not to proceed with any action unjustly and illegally.