RAJU CHETTIAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order of the learned single Judge dated 17. 12. 1999 passed in W. P. No. 4420 of 1996.

(2.) HEARD learned counsel for the parties and perused the records.

(3.) THE petitioner/appellant has challenged the notification dated 09. 01. 1996 issued under Section 4 (1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (hereinafter referred to as the T. N. Act 31 of 1978) published in the District Gazette on 31. 01. 1996 pertaining to the land in Survey Nos. 280/3, 280/6 and 282/1 to an extent of 0. 92. 5 Hectares in Silukkuvarpatti Village, Nilakkottai Taluk, Dindigul Anna District for providing house sites to the Adi-Dravidars of old Silukkuvarpatti Village.