R PAPPAMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) BOTH the writ petitions are filed against the orders of the Government refusing restore the lands of the petitioners from acquisition proceedings of the Housing Board.

(2.) CERTAIN lands were acquired for the purpose of the Tamil Nadu Housing Board and bits of lands are the subject matter of these writ petitions, one is in S.No.2/lA and another S.No.2/10 etc. in Alagapuram Village, Salem District.

(3.) THE petitioners in W.P.No.1508 of 1991 filed W.P.No.7490 of 1982 and it was dismissed by S.Ramalingam, J. on 29.3.1990 and the said order was affirmed by a Division Bench W.A.No.621 of 1990 on 5.7.1990.