S MANI Vs. DISTRICT COLLECTOR SALEM DISTRICT

JUDGEMENT

(1.) THIS writ petition has been filed for the issuance of a writ of Certiorari, to call for the records of the first respondent relating to Notification No.Roc.65361/97/D8 dated 31.12.1997 and published at page 2 of Salem District Gazette Extra-ordinary No.II dated 17.01.1998, in so far as the petitioner is concerned in respect of S.Nos.68/4A1, 68/4A2A, 68/4A2B, and 68/4A2C of Chinnamanali Village, Edappadi Taluk, Salem District, and to quash the same.

(2.) THE petitioners are challenging the Notification issued under Section 4(1) of the Tamil Nadu Land Acquisition Act, 1894. THE writ petition challenging notification is mainly on the ground that the opportunity contemplated under Section 4(2) of the Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Act 1978 has not been given to the petitioner. In order to satisfy whether opportunity was really given to the petitioner or not, this Court far back in October,2003, directed the Government Advocate to produce the records of the Government in the next hearing. On the next hearing date, i.e., on 30.10.2003, once again the Government Advocate wanted time for the production of the records and hence the matter was adjourned to 03.11.2003. THEreafter, it went before the other Brother Judges and ultimately once again came before this Court on 09.08.2004. Once again a direction was issued to the learned Government Advocate to produce the records and again it was posted to 10.08.2004. On 10.08.2004 also the learned Government Advocate wanted time and one day time given and posted today.