K SELVARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In W.P. No.5881 of 2000, the writ petitioner, K.Selvaraj, has prayed for the issue of a writ of certiorari to call for the records of the respondent in Na.Ka.No.W6/2917/2000 dated 24.2.2000 and published in the Tiruchirappalli Gazette No.6 dated 8.3.2000 and quash the same.

(2.) In W.P. No.5882 of 2000, the writ petitioner, D.R.Krishnamurthy, has prayed for the issue of a writ of certiorari to call for the records of the respondent in Na.Ka.No.W6/2917/2000 dated 24.2.2000 and published in the Tiruchirappalli Gazette No.6 dated 8.3.2000 and quash the same.

(3.) The Special Tahsildar, Adi Dravidar Welfare, Tiruchirappalli, issued a Form-II Notice under Rule 3 (1) on 27.12.99 calling upon the petitioner in both writ petitions to show cause as to why his lands should not be acquired for the purpose of construction of additional building to the Adi Dravidar Welfare Middle School. The petitioner in both the writ petitions raised objections. Overruling the objections submitted on 2.2.2000, the respondent District Collector decided to acquire the lands in exercise of powers conferred under Section 4 (1) of The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978, and published in the District Gazette dated 8.3.2000. The purpose set out in Section 4 (1) Notification in the District Gazette also is "for construction of additional building to Government Adi Dravidar Welfare Middle School at Devimangalam". In both the writ petitions same notification is being challenged by the owners of two different survey fields and the contentions advanced in both writ petitions are substantially the same.