MADURAI BAR ASSOCIATION Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The prayer in the writ petition is for issuance of a writ of Certiorari, to call for the records relating to the acquisition proceedings initiated by the respondent under Section 4(1) of the Land Acquisition Act (hereinafter referred to as the 'Act') as published in the Tamil Nadu Government Gazette dated 03.07.1991 and declaration made under Section 6 of the Land Acquisition Act published in the Tamil Nadu Government Gazette dated 29.07.1992 and the award No.7/1994, dated 25.07.1994 and award No.15/1994, dated 28.07.1994 and quash the entire acquisition proceedings.

(2.) The first writ petitioner is the Madurai Bar Association, through its Secretary, District Court Campus, Madurai and the petitioners 2 to 8 are the erstwhile landowners, whose lands are subject matter of acquisition proceedings and the petitioners 3 to 8 have been represented by the second petitioner as power of attorney agent.

(3.) I have elaborately heard Mr.A.K.Ramasamy, Secretary of the Madurai Bar Association appearing for the first writ petitioner and Mr.K.S.Sreenivasan, learned counsel appearing for the petitioners 2 to 8, Mr.R.Anand Raj, learned Government Advocate appearing for the respondents 1 & 2 and Mr.G.Nagarajan, learned counsel appearing for the third respondent, Tamil Nadu Housing Board.