S M NAZAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner is the legal representative of Late S. A. Shahul Hameed, who had fded a writ petition in W.P.No. 13324 of 1992, to quash the land acquisition proceedings initiated in respect of the properties comprised in Old Survey No. 539, New Survey Nos. 123,124,125, Tenkasi Village, Tirunelveli District.

(2.) When the Government have issued a notification under Sec. 4(1) of the Land Acquisition Act, in Tamilnadu Government Gazette Part II Sec. 2 No. 8A at page 10, intending to acquire the lands measuring 4.71 cents (1.90.5 hectares), for the purpose of construction of houses to barbers, the petitioner's father had questioned the same, by filing a writ petition in W.P.No. 13324 of 1992. A learned single Judge vide order dated 13.11.1999, has allowed the writ petition. The State went on appeal in W.A.No. 1546 of 2010. The Honourable Division Bench vide order dated 13.03.2007, has allowed the writ appeal as follows:

(3.) According to the petitioner, after the order made in the above Writ appeal, partition has been effected between seven legal representatives of the deceased S. A. Shahul Hameed and properties have also been released.