G RAMASAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties.

(2.) In this writ petition, the petitioner has challenged the acquisition of land under Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978, hereinafter called the Act.

(3.) Several contentions have been raised. However, it is not necessary to deal with all those contentions as in my opinion, the writ petition is to be allowed and the impugned proceedings have to be quashed on the ground that the decision to acquire the land has been taken by the District Revenue Officer and not by the District Collector which is apparent from the orders produced in the typed set as well as from the file which was produced by the learned Mrs.D.Malarvizhi appearing on behalf of the Government.