KOUSALYA Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties, these writ petitions are taken up for final disposal.

(2.) HEARD Mr. M. Rajaraman learned counsel appearing for the petitioners, Mr. R. Rajeswaran, learned Special Government Pleader for the respondents 1, 3 and 4 and Mr. V. Anandamurthy for the second respondent.

(3.) AT the outset, it is to be pointed out that the impugned proceedings dated 18/8/2014, is not an order nor a proceeding in the strict sense, but it is a letter addressed to the District Collector, Thiruvallur District, by invoking the provisions of Section 28 -A(3) of the Land Acquisition Act, 1894 (hereinafter referred to as "the Act").