L.MANOHARAN Vs. THE GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties concerned.

(2.) This writ petition has been filed challenging the impugned letter issued by the third respondent, dated 15.9.2011, and for a direction to direct the respondents to quash the land acquisition proceedings, in respect of the land bearing survey No.497/2, in Vadamambakkam Village, Arakkonam Taluk, Vellore Distrct.

(3.) It has been stated that the petitioner had purchased the land in survey Nos.497/2 and 497/3, in Vadamambakkam Village, Arakkonam Taluk, Vellore District, having an extent of 1.66 acres, by way of a sale deed, dated 24.6.1982, registered as document No.5009/82, on the file of the Sub Registrar, Arakkonam.