N MURUGAN Vs. DISTRICT COLLECTOR KANCHEEPURAM DISTRICT

JUDGEMENT

(1.) THIS writ petition came to be posted before this court on being specially ordered by the Hon'ble Chief Justice.

(2.) THE petitioner claiming to be the owner of the land in Survey Nos.35/1 in No.158, Pillaipakkam Village, Sriperumbudur Taluk, Kancheepuram District, has filed the present writ petition seeking to challenge an order dated 29.7.2011 issued by the Special Tahsildar, Land Acquisition for SIPCOT, Irungattukottai Extension Scheme, Unit-I. THE said order came to be passed pursuant to the direction issued by this court in W.P.No.28406 of 2010, dated 22.12.2010.

(3.) THE writ petition was admitted on 30.08.2011. When the matter came up on 02.01.2012, this court directed the District Collector, Kancheepuram to file a counter affidavit. A counter affidavit, dated 30.11.2011 came to be filed by the second respondent. Though the petitioner filed an application for fixing an early date of hearing of the writ petition, no orders have been passed so far. THE learned Additional Government Pleader was directed to circulate the original file relating to the petitioner's case, which was accordingly circulated for perusal by this court.