A P BALAKRISHNAN Vs. DISTRICT COLLECTOR MADURAI DISTRICT

JUDGEMENT

(1.) THIS writ petition has been filed for the issuance of a writ of Certiorari, to call for the records of the proceedings of the first respondent made in ROC.No.150109/93-L7 and published in Madurai District Gazette dated 22.09.1995 and to quash the same.

(2.) THE case of the petitioner is that the petitioner land has been acquired under Tamil Nadu Act 31 of 1978. While acquiring the land, the Court procedure contemplated under Section 4(2) of the Act has not been complied with. Though there is specific averment in the affidavit, Section 4(1) Notification was not served on the petitioners.