R.VASANTHA Vs. DISTRICT COLLECTOR, TRICHY

JUDGEMENT

(1.) Heard.

(2.) Since all six writ petitions raise similar claims and issues, they were heard together and are being disposed of by this common order.

(3.) It is evident from the facts stated in all the affidavits that the six petitioners had acted with a common intention to secure employment under the land given category from the 3rd Respondent, Tamil Nadu Newsprint and Papers Limited (TNPL), Kagithapuram - a Government of Tamil Nadu undertaking engaged in land acquisition for the expansion of its operations. The policy decision to acquire land for the establishment of TNPL Unit II in Manapparai Taluk was formally announced in the Tamil Nadu Legislative Assembly on 7/5/2013. However, preparatory activities for the project had commenced as early as the end of 2012.