A S PERIASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THE petitioner has prayed for issuing a Writ of certiorari to quash the proceedings in Roc. 12718/97 (Y1) dated 22. 12. 1997 issued under Section 4 (1) of the Land Acquisition Act as well as for quashing the declaration issued under Section 6 of the Land Acquisition Act.

(3.) IT is the contention of the petitioner that Official gazette should mean the Gazette of the State which is published from Fort St. George and not a Gazette which is published in a particular district of the state. Learned counsel for the petitioner has also referred to the Law Lexicon by P. Ramanatha Iyer 1997 edition wherein it is indicated that official Gazette means in the case of residents of Madras Fort St. George Gazette.