JAINABI Vs. STATE OF TAMIL NADU ADDITIONAL COLLECTOR

JUDGEMENT

(1.) The challenge is to the Land Acquisition Proceedings. In this case, the proceedings are under the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Tamil Nadu Act 31 of 1978).

(2.) The notice under Section 4 (1) of the Act was served on 18.11.199 5 for which the landlord claims to have sent her objections on 9.12.1 995. Thereafter, declaration came to be made on 19.6.1996.

(3.) The only point agitated by the landlord in the whole proceedings is that the order which the Collector has passed under Section 4 (3) of the Act has not been served upon the landlord and, therefore, that order has become non est and bad in law.