LAWS(MAD)-2003-12-88

K R LAKSHMINARASIMHAN Vs. STATE OF TAMILNADU

Decided On December 05, 2003
K.R.LAKSHMINARASIMHAN Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) The challenge in this writ petition is to Section 4(1) notification dated 5.12.1997 of the 2nd respondent published in Tiruvannamalai District Gazette in proceedings No. Na.Ka.K-1 /9930/97 dated 15.12.1997 in so far as the petitioner is concerned.

(2.) By the impugned notification, the land belonging to the petitioner in S.No. 246 to an extent of 0.40.0 hectares in Venmani Village is sought to be acquired under the provisions of Act 31 of 1978. While assailing the notification impugned in this writ petition, learned counsel for the petitioner contended that the various objections raised by the petitioner in his representation dated 16.10.96 were not considered by the 3rd respondent; that while the enquiry was originally fixed on 18.10.96 it was not really held on that day and it was adjourned to 3.11.1996 at 10.00 a.m. with respect to which notice was served on him on 1.11.96 and that no enquiry was really held on that day.

(3.) It was also contended that in the impugned notification, no award under Section 4(1) of the Act came to be made by the 2nd respondent. After the issuance of Rule NISI, the records were produced by the 3rd respondent in this Court.