K. SIVASUBRAMANIAM Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners in all these writ petitions have invoked the writ jurisdiction of this Court, with a prayer for issuance of a Writ, in the nature of Certiorari to quash notification dated 06.01.2011. For the sake of brevity, the facts are taken from W.P. No. 16582 of 2011. The pleaded case of the petitioners is that the petitioner along with family members, is the owner of land, measuring an extent of 7.62 acres at Nerkundram Village No. 83, Ambattur Taluk, Tiruvallur District, comprised in S.Nos. 24/2, 25/2B1, 25/2B3, 26/1A, 58, 59, 60 and 61/1 to 3. An attempt was made in the year 1975, by the C.M.D.A., to acquire the lands. The decision was challenged by the petitioner and the acquisition proceedings initiated against the petitioner, were quashed.

(2.) THE case of the petitioner is that, in spite of the fact that the acquisition proceedings had been quashed, the requisite no objection certificate (for short ' N.O.C.') for planning permission was not issued in favour of the petitioner.

(3.) ON enquiry, the petitioner was informed orally, that the land was required by the Government for setting up a project called as "Metro Rail Project".