STATE OF TAMIL NADU Vs. A. LENIN

JUDGEMENT

(1.) The brief facts of the case is that the District Collector, Kancheepuram had issued a notice under Sec. 3(2) of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 for acquisition of lands at 121 Vadagal 'B' Village on 23/4/2010. In the said notice, the District Collector had called upon the persons interested in the lands in the schedule to the Notification to submit their objections within a period of 30 days. He had also fixed an enquiry at his Office on 24/5/2010. Pursuant to the enquiry, the Government by G.O.Ms.No.153 Industries (SIPCOT-LA) dtd. 29/11/2011 had issued the declaration under Sec. 3(1) Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997. A notice of possession in form "E" was also issued on 15/2/2012. Challenging the said proceedings, the Writ Petition No.8806 of 2012 was filed by the first respondent on the ground that there has been a violation of Sec. 2(3) & (3) read with Rule 6 (b) & (c) of the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 which confers a valuable right of knowing the cause on which the objections of the landowner is being overruled.

(2.) The learned Single Judge relying upon the judgment made in W.P.Nos.2055 and 2056 of 2010 dtd. 10/7/2012 has allowed the said Writ Petitions.

(3.) Being aggrieved, the Government had filed the present Writ Appeal.