LAND ACQUISITION OFFICER AND SPECIAL TAHSILDAR LA ADI DRAVIDA WELFARE COIMBATORE AND Vs. R MANICKAMMAL

JUDGEMENT

(1.) THESE Writ Appeals have been preferred against the orders of the learned single Judge passed in the Writ Petitions relating to the power of the Government to intervene in the acquisitions made under the State act 31 of 1978.

(2.) THE lands comprised in S. Nos. 287b, 289, 291/1, 288, 290, 291/2 situate at Uppilipalayam village, Coimbatore have been acquired for public purpose of providing house sites to Adi Dravidas. Firstly the provisions of the Central Land Acquisition Act of 1894 were invoked and a draft notification under Section 4 (1) was gazetted in the year 1989. THE said proceedings were questioned in the Writ Petition Nos. 11721 to 11723 and 2685 of 1991 and by judgment dated 27. 11. 1995 this Court quashed the said proceedings on the ground that Special Enactment i. e. , Tamil Nadu Act 31 of 1978 is applicable and not the Central Act. THE said judgment had become final and then the Government directed the Collector to initiate land acquisition proceedings under Tamil Nadu Act 31/1978 titled as the Tamil Nadu Acquisition of land for Harijan Welfare Schemes Act, 1978.