JAYANANDAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner seeks a writ of Mandamus to forbear respondents from proceeding further in pursuance of the notice of the third respondent in Na. Ka. No. A/256/95, dated 7. 1. 1997 and in furtherance of Government Gazette notification of Ramanathapuram District in Gazette No. 8, Page 3, dated 17. 7. 1996 without issuing proper notice and enquiry as contemplated under the Tamilnadu Act 31 of 1978.

(3.) MR. M. MAHARAJA, learned counsel for the petitioner submits that the objection of the petitioner to the notice issued under Section 4 (2) of the Tamilnadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (for brevity "the Tamilnadu Act 31 of 1978") was not properly considered by the respondents. "the learned counsel for the petitioner further submits that when poromboke lands are available very adjacent to the lands of the petitioner, which are sought to be acquired, the authorities ought to have preferred the said poromboke lands instead of acquiring the lands of the petitioner. "