P MALLIKA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties. The petitioners have challenged Declaration under Section 6 of the Land Acquisition Act relating to acquisition of land belonging to the petitioners.

(2.) One of the contentions raised by the petitioners is to the effect that substance of the notification was not published in the locality as contemplated under Rule 2 of the Land Acquisition (Tamil Nadu) Rules of the Act, hereinafter referred to as the Rules.

(3.) Rule 2 of the Land Acquisition (Tamil Nadu) Rules is to the following effect: "Rule 2: The Collector shall cause public notice of the substance of the notification under Sub section (1) of Section 4 in Form 'A'. The notice shall be published at convenient places in the locality and copies thereof fixed up in the offices, of the Collector and the Tahsildar."