P. SUBBIAH Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) THE petitioners have filed this writ petition calling for the records relating to the impugned order issued by the 1st respondent herein in his proceedings Nil, dated Nil, which was signed on 19.05.2009 relating to the lands situated in Survey Nos.38/1, 38/2 and 38/3 Nalatinpudur Village, Kovilpatti Taluk, Tuticorin District and quash the same and consequently forbearing the respondents herein from in any manner dispossessing the petitioners from building and remaining lands comprised in Survey No.38/1, 38/2 and 38/3 Nalatipudhur Village, Kovilpatti Taluk, Tuticorin District.

(2.) PETITIONERS are the owners of land and building situate in Survey Nos.38/1, 38/2 and 38/3 Nalatinpudur Village, Kovilpatti Taluk, Tuticorin District. The petitioners were running a motel for 18 years and they are residing in the first floor of the building.

(3.) THE second respondent on16.11.2005 published a notification under Section 3(A)(1) of the National Highways Act 1956 to acquire several lands situated in Chavalapperi Village, Nalatinpur Village and Chinnapudupatti Village in Tuticorin District for the purpose of widening the National Highway No.7 within the limit of Kovilpatti Taluk. Objections were called for and 21 days time was given to the owners to submit their objections to the second respondent, the authorised officer cum District Revenue Officer, Tuticorin District.