P.SUNDARAMOORTHY Vs. STATE OF TAMIL NADU, REP. BY ITS SECRETARY ADI DRAVIDAR & TRIBAL WELFARE DEPARTMENT, CHENNAI

JUDGEMENT

(1.) THE lands of the petitioners were acquired under the Tamil Nadu Act 31 of 1978 by issuing notification under Section 4(1) of the said Act in Villupuram District Gazette dated 17.11.1998. The petitioners filed W.P.Nos.20616 and 20617 of 1998 before this Court questioning the acquisition proceedings. Their Writ Petitions were dismissed by an order dated 4.12.2001 in W.P.Nos.20616 and 20617 of 1998.

(2.) THEREAFTER , the petitioners herein filed Writ Appeal Nos.717 and 718 of 2002. The appeals were rejected and the order of the learned Single Judge was confirmed.

(3.) THIS Court disposed of W.P.No.1033 of 2012 on 12.1.2012 directing the first respondent to pass orders on the representation dated 25.9.2010. Thereafter, the impugned order dated 28.5.2013 is passed stating that the acquisition proceedings cannot be withdrawn as 117 beneficiaries were identified and the beneficiaries have to be provided free house site pattas from the lands acquired.