N D RAMANUJAM Vs. COLLECTOR OF MADRAS

JUDGEMENT

(1.) THESE two writ petitions were heard together since common questions are involved in both<AT>W.P. No. 10420 of 1985</AT> seeks for a Writ of Certiorarified Mandamus to quash the land acquisition proceedings relating to the land of an extent of 2 ground and 1602 sq. ft. in T.S. No. 3/1/part. Block No. 31, Mambalam, Village, Madras, owned by the petitioner N.D. Ramanujam. W.P. No. 4836 of 1987 also seeks Writ of Certiorarified Mandamus to quash the land acquisition proceedings relating to the land adjacent to the abovesaid land bearing T.S. No. 3/4 of the same Mambalam Village, Madras, owned by the petitioner, Oxford English School a registered society.

(2.) IN both, the notification under Section 4(1) of the Land Acquisition Act (hereinafter referred to as ?the Act?) is the same, viz., G.O.Ms. No. 1297, Rural Development and Local Administration, dated 24.8.1982, published in the Gazette on 8.9.1982. Likewise S. 6 declaration under the Act is also same, viz., G.O.Ms. No. 1888 dated 19.12.1983 published in the Gazette on 15.2.1984.

(3.) THE counter affidavit of the 1st respondent-Collector of Madras and the other respondents may be summarised as follows: