P APPAVOO MUDALIAR Vs. GOVERNMENT OF TAMIL NADU REPRESENTED BY ITS COMMISSIONER AND SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) WRIT Petition is filed praying to issue a WRIT of Certiorari, calling for the records relating to the proceedings in M1/1721/98 dated 14.12.2000 on the file of the second respondent published in No.20, Villupuram District Gazette dated 1.3.2001 under Section 4(1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act 1978, and quash the same relating to lands in R.S.No.63/1A, 63/1C2 and 64/1, of Ottai Village, Vannur Taluk, Villupuram District, of total extent 6.39 Acres concerned.

(2.) HEARD Mrs.Hemalatha, learned counsel appearing for the petitioners and Mr.S.V.Durai Solaimalai, learned Additional Government Pleader appearing for the respondents.

(3.) THE issue raised in the present writ petition is squarely covered by the Full Bench decision of this Court in R.Pari - v. - THE Special Tasildar, Adi-Dravidar Welfare, Devakkottai reported in 2006(4) CTC 609 wherein the Full Bench of this Court held in paras 42 and 43 as follows:-