ELLAMMAL Vs. DISTRICT COLLECTOR TIRUVANNAMALAI

JUDGEMENT

(1.) The petitioner seeks a writ of Certiorarified Mandamus calling for the records relating to the order of the second respondent in RCA/1777 /96 dated 31.12.1996, quash the same and forbear the respondents from acquiring her land without duly complying with the statutory provisions contained in the Tamil Nadu Acquisition of Land for the Harijan Welfare Schemes Act, 1978 (in short the "Act").

(2.) The petitioner is the owner of the land of an extent of 0.50.0 hectares comprised in Survey No.67/1B, 67/2B and 67/3B, Devarayanpalayam Village, Polur Taluk, Tiruvannamalai Sambuvarayar District, which is proposed to be acquired by the respondents under the provisions of the Act.

(3.) Before issuing notice under Section 4(1) of the Act, the second respondent issued a notice under Section 4(2) of the Act read with Rule 3(1) of the Tamil Nadu Acquisition of Land for the Harijan Welfare Schemes Rules, 1979 (in short the "Rules"), in Form I. The said notice dated 29.11.1996 issued in Form I under Rule 3(1) read with Section 4(2) of the Act, calling for the objections from the petitioner/ owner of the land in writing on or before 20.12.1996, was sent by registered post with acknowledgment due.