M LOGANATHAN Vs. GOVERNMENT OF TAMILNADU REP BY ITS SECRETARY HOUSING AND URBAN DEVELOPMENT FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) PETITIONER has approached this court, with a prayer for issuance of writ in the nature of certiorari for quashing the notification issued by the State Government u/s. 4 and 6 of the Land Acquisition Act 1894, for acquiring the land belonging to the petitioner.

(2.) THE State of Tamilnadu issued a notification u/s. 4 of the Land Acquisition Act on 30.03.2007. THE notice was published in the Tamilnadu Government Gazette as also in the local newspaper and substance of notice was also advertised in the locality.

(3.) THE stand of the petitioner is that review has been filed against the decision of the Hon'ble Supreme Court and that the review petition is yet to be numbered.