NANJUNDA REDDY Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsel appearing for both parties.

(2.) In this writ petition, petitioners have prayed for quashing the notification under Section 4(1) of the Tamilnadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Act 31 of 1978).

(3.) One of the main contention raised in the writ petition relates to lack of notice as contemplated under Section 4(2) of the Act. It has been specifically asserted that the petitioners have not received any notice under Section 4(2) of the Act. It has been further stated as follows:-