JEWANA GOWDER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsel for both parties.

(2.) Petitioner has prayed for quashing the proceedings of the Collector in R.C.H.8/27884/2002 dated 19.7.2002 and has prayed for direction to pay compensation for the lands measuring an extent of 0.10 acres at the rate of Rs.30,000/- per cent.

(3.) From the affidavit filed in support of the petition, it appears that certain lands of the petitioner has been acquired by the respondents, but, the respondents have taken possession of the land in excess of the acquired lands. At that time, the petitioner had made a representation stating that he should be paid compensation considering the location and future fetching price for his acquired lands. Such representation was not acceptable to the Collector, who under the impugned order has observed that land Acquisition proceedings would be taken for acquisition of land in accordance with Tamil Nadu Acquisition of land for Harijan Welfare Act, 1978. It is further stated that though the present disputed land had not been acquired, the respondents had taken forcible possession of the said land.