GAJALAKSHMI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Petitioners have preferred the present Writ Petitions praying for issuance of Writ of Certiorari in calling for the records of the 2nd Respondent relating to the Notification under Section 4(1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 in Ref.No.M5/24922/2000 published in the Villupuram District Gazettee Extraordinary No.1 dated 13.01.2005 and to quash the same so far as it relates to their lands in R.S.Nos.127/3, 127/5, 122/13 & 14, 126/5 and 127/4 and 6, 122/11, 126/3 and R.S.No.126/4 and 126/2B respectively in Manakuppam Village, Tirukoilur Taluk, Villupuram District.

(2.) ACCORDING to the Learned Senior Counsel for the Petitioners, the Gazette Notification under Section 4(1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 was made on 13.01.2005 before the District Collector passed an order under Section 4(3) of the Act.

(3.) YET another contention of the Learned Senior Counsel for the Petitioners is that no notice was given to the Petitioner (Gajalakshmi) in W.P.No.9144/2005 in respect of 0.24.0 hectare in S.No.127/3 and further, the Notification was issued in her husband Radhakrishnan's name. Likewise, in respect of the Petitioner (Vasanthi) in W.P.9145/ 2005, relating to S.No.127/5 in respect of 0.18.5 hectares, no notice was given to her. Also that, the Writ Petitioner (Chandra) in W.P.No.9147/2005, in respect of 0.38.5 hectares, was not given notice as required under the Tamil Nadu Act 31 of 1978 .