PACHAIAMMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 22. 10. 2002 passed in Writ Petition no. 10246 of 1996.

(2.) WE have heard the learned counsel for the appellant and perused the record.

(3.) A perusal of Section 4 (1) of the Act shows that the notification under that provision can be issued provided the District Collector is satisfied that it is necessary to acquire any land for the purpose of any harijan Welfare Scheme.