SUBBAYAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Aggrieved by the Land Acquisition proceedings initiated by the respondents to establish growth centre by Tamil Nadu Corporation for Industrial Infrastructure Development at Perundurai, the petitioner has filed the above writ petition to quash those proceedings on various grounds.

(2.) According to the petitioner, she is the owner of an extent of 3.12.5 hectares in S.F.No.376/1, Perundurai village and Taluk. After purchase in 1979, she planted 300 coconut trees, 50 mango trees and 50 lemon trees in the land and also cultivating the other crops in the rest of the area. It is also stated that she is a small farmer and depending on the land under acquisition for her livelihood. While so, the respondents with a view to establish "growth centre" by the Tamil Nadu Corporation for Industrial Infrastructure Development at Perundurai sought to acquire her land and the neighbouring lands and issued necessary notification.

(3.) The learned counsel for the petitioner after taking me through the land acquisition proceedings upto the stage of passing award on 8.12.1995, has raised the following contentions: