K SOMASUNDARAM Vs. TAMIL NADU HOUSING BOARD

JUDGEMENT

(1.) IN this writ petition, prayer has been made for quashing the publication of a notice published in daily newspaper Dina Malar dated 19.1.2000.

(2.) AFORESAID notice has been published at the instance of the respondent No.1, the Tamil Nadu Housing Board. Notice purports to indicate that a proposal has been made by the Housing Board by letter No.Ni.A.2(2)/73950/82, dated 31.3.1987 for acquiring the lands indicated in the notice and the general public should not purchase any land in the survey numbers referred to in the notice.

(3.) LEARNED counsel appearing for the petitioners has cited several decisions of the Supreme Court and of various High Courts and contended that before publication of declaration under Sec.4(1) of the Act, the authorities cannot take any other action. While there is no dispute with the aforesaid proposition, the authorities cited are not at all relevant for the purpose of considering the prayer which has been made in the writ petition.