SELVI Vs. STATE OF TAMIL NADU REP. BY SECRETARY TO GOVERNMENT, HOUSING & URBAN DEVELOPMENT DEPT., FORT ST. GEORGE, MADRAS,

JUDGEMENT

(1.) IN all these writ petitions, the G.O. issued by the first respondent in G.O.Ms.No.650, Housing and Urban Development (L.A.III) Dated 22.9.1992 under Section 4(1) of the Land Acquisition Act and the G.O.Ms.939, Housing and Urban Development dated 15.11.1993 issued under Section 6 of the Land Acquisition Act are questioned and pray the same to be quashed.

(2.) AS common question of law is involved in all these writ petitions, they are taken together and disposed of by this common order.

(3.) THE objections of all the petitioners are, (1) Notice was not served to the present and real owner and (2) notification under Section 4(1) of the Act was not published in the daily news paper circulated in that locality.