K P MOHAMMED Vs. COLLECTOR OF NILGIRIS UDHAGAMANDALAM

JUDGEMENT

(1.) THE order impugned is one issued under Section 217-J of the Tamil Nadu District Municipalities Act, 1920. That Section is applicable only to lands in hill stations.

(2.) PETITIONER's contention is that Gudalur was not a hill station not having been notified as such under Section 3(10) of the Act, which enables the State Government to notify as hill stations places other than those mentioned in Schedule II of the Act. The places mentioned in Schedule II in the original Act are Ottacamund and Coonoor, both of which are in Nilgiri District. Though Gudalur is also in Nilgiri District, it is not one of the places mentioned in Schedule II of the Act.