V KUPPUSAMY REDDIAR Vs. COLLECTOR

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned judgment of the learned single Judge dated 25. 10. 2002.

(2.) WE have heard the learned counsel for the parties, and have perused the impugned judgment and other papers on record.

(3.) THE writ petitioner had prayed for a writ of Certiorari to call for the records of the first respondent and to quash the impugned notice under Section 4 (1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (in short the Act ). Under the said Act, the respondents initiated proceedings in respect of the land in question, as the same was required for a Harijan Welfare Scheme. Notice under Section 4 (2) of the Act was served in Form-I by the second respondent on the petitioner, and the petitioner submitted his objections. The second respondent over-ruled the objections and submitted a report to the first respondent, who in turn observed that the objections were without merits and ordered acquisition of the petitioners land. Accordingly, a notification under Section 4 (1) of the Act was published and an award notice was served on the writ petitioner, after which the petitioner came to this Court.