P VENKATARAMA REDDY Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) The petitioner is the owner of the Punja land measuring 3.05.0 Hectare and 0.72.5 Hectare of Nanja lands in No.39, Ayyaneri (East) Village of Pallipattu Taluk.

(2.) By the impugned 4(1) Notification dated 18.09.2000, published in Thiruvallur District gazette dated 13.11.2000 and the consequential notice by the first respondent issued in Form-III dated 04.01.2001, certain extent of land belonging to the petitioner is sought to be acquired under Act 31 of 1978 for the purpose of construction of house site for Adi Dravidas.

(3.) In this writ petition, the petitioner has challenged the above 4(1) Notification and the Form-III notice on the ground that the petitioner was not given show cause notice prior to the gazette publication as contemplated under Section 4(2) of the Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Act, 1978 read with Rule 3 of the Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Rules 1979, herein after called "the Act".