ST PAULS SEMINARY COLLEGE SOCIETY Vs. COLLECTOR

JUDGEMENT

(1.) The petitioner prays for the issue of a Writ of Certiorari to call for the records of the first respondent relating to the Gazette Notification published in the Gazette of Tiruvallur District on 4.11.1999 vide proceedings dated 21.10.1999 and to quash the same.

(2.) The proceedings relate to land acquisition proposals initiated under Tamil Nadu Act 31 of 1978.

(3.) Having regard to the nature of disposal of the writ petition on the ground on which the petitioner is entitled to succeed, I do not propose to go into the various details of facts stated both in the affidavit and the counter affidavit.