K. PACHIAPPAN, Vs. STATE OF TAMILNADU REP. BY THE COMMISSIONER AND SECRETARY TO GOVT. BACKWARD AND MOST BACKWARD CLASSES WELFARE DEPARTMENT, FORT ST. GEORGE, CHENNAI AND THE SPECIAL TAHASILDAR (ADW), DHARMAPURI

JUDGEMENT

(1.) PETITION is filed to issue a writ of certiorari for calling the records relating to GO (3D)No.47 Backward classed & Most Backward Classes Welfare Department dated 2.3.1993 and GO (3D) No.162 Backward classes & Most Backward Classes Welfare Dept. dated 23.12.1993 from the file of the first respondent and quash the same.

(2.) THE entire proceedings relate to acquisition proceedings initiated by the respondents for providing house sites to Navidaras (Barbers)and the petitioners who have been affected by the said proceedings, have raised the following grounds for consideration.

(3.) AS regards the public purpose, the Government was satisfied on enquiry that the materials given by the petitioner in the said context have not been raised before the appropriate authority.