(1.) The petitioner seeks to quash the proceedings initiated by the respondents, viz., the notification issued under Section 4(1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Scheme Act, 1978 (for brevity "the Act") in W1/34305/96, published in the South Arcot Vellalar District Gazette No.16 on 12.7.1996, to acquire an extent of 0.15.5. Hectares equivalent to 39 cents comprised in Survey No.79/1B-6 and situated at Mathur Madura Veerareddykuppam, Virudhachalam Taluk for the purpose of providing free house sites to Adi Dravidar Christians and Arunthathiyars.
(2.) It is not in dispute that the petitioner was served with a notice in Form-I as contemplated under Section 4(2) of the Act on 24.11.19 95 and objections were called for by the third respondent and forwarded to the Collector, who after his subjective satisfaction as to the proposed acquisition of land for the purpose of providing free house sites to Adi Dravidar Christians and Arunthathiyars issued the impugned notification dated 12.7.1996.
(3.) Mr.J.R.K.Bhavanantham, learned counsel for the petitioner challenges the impugned acquisition proceedings on the following grounds: