DISTRICT COLLECTOR Vs. MANICKAM

JUDGEMENT

(1.) THE Honourable Chief Justice: this writ appeal has been filed against the impugned order of the learned single Judge dated 26. 2. 2004.

(2.) WE heard the learned Special Government Pleader for the appellants and find no merit in this appeal.

(3.) THE learned single Judge in her order has quashed the order dated 4. 3. 1996 on the ground that it was passed mechanically without proper application of mind by merely filling up a cyclostyled form which stated that the objections of the land owner to the acquisition are overruled.