G SIVALINGAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In these writ petitions, the petitioners are challenging the acquisition of land, pursuant to the notification issued under Section 4(1) of the Land Acquisition Act (hereinafter referred to as "the Act") in G.O.Ms.No.248, Housing and Urban Development Department dated 9.3.1994, declaration made under Section 6 of the Act in G.O.Ms.No.595, Housing and Urban Development Department, dated 28.6.1995, and the final notice dated 27.6.1997 issued by the second respondent under Section 47 of the Act.

(2.) The Petitioner in W.P.No.2219 of 1998 is the owner of an extent of 0.01.5 hectares in Survey No.126/1A and 0.05.5 hectares in Survey No.125/2A; the petitioner in W.P.No.5578 of 1998 is the owner of an extent of 0.01.0 hectares in Survey No.126/1C and 0.05.0 hectares in Survey No.126/2C; and the petitioner in W.P.No.5636 of 1998 is the owner of an extent of 0.05.0 hectares in Survey No.126/2B, located in Manjambakkam Village, Ambattur Taluk, Chengai MGR District (now Chingleput District).

(3.) The petitioners are challenging the acquisition of their respective lands, pursuant to a notification issued under Section 4(1) of the Act made in G.O.Ms.No.248, Housing and Urban Development Department dated 9.3.1994 and the consequential declaration made under Section 6 of the Act in G.O.Ms.No.595, Housing and Urban Development Department dated 28.6.1995 by the first respondent as well as the final notice dated 27.6.1997 issued by the second respondent under Section 47 of the Act for the surrender of the land acquired.