THANGA KRISHNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In the above batch of writ petitions, the petitioners seek to quash G.O. Ms. No.429 Housing and Urban Development Department dated 13.11.1998 in issuing Section 4 (1) Notification and published in the Government Gazette No.48A Part II Section 2 (Supplement) dated 16.12.1998 and G.O. Ms. No.54 Housing and Urban Development Dept., dated 2.2.2000 in issuing a Declaration under Section 6 published in the Government Gazette dated 2.2.2000 in Part II Section 2 at pages 1 and 2 and the consequent notice issued under Section 9 (3) and 10 of The Land Acquisition Act, quash the same and consequently direct the first respondent to withdraw the land acquisition proceedings in respect of the petitioners property as detailed in the respective writ petitions.

(2.) In all the above six writ petitions the Notification and Declaration challenged are one and the same and, therefore, these writ petitions were consolidated and taken up together. It is sufficient to refer to the facts in one of the writ petitions. With the consent of either side, the writ petitions were taken up for final disposal. Though the respondents have not filed a counter, they have produced the files before the Court at the hearing. Excepting the difference in the extent of the land or survey number there is no other difference between one writ petition and another writ petition.

(3.) Heard Mr. J.R.K.Bhavanantham, learned counsel appearing for the petitioners in all the writ petitions and Ms.D.Malarvizhi, learned Government Advocate appearing for the respondents in all the writ petitions.