T. AATHILINGAM Vs. DISTRICT REVENUE OFFICER (LAND ACQUISITION)

JUDGEMENT

(1.) This writ petition has been filed challenging the impugned notice dtd. 27/2/2025 issued by the 1st respondent and for a consequential direction to the respondents to forbear from acquiring the property.

(2.) When the writ petition came up for hearing on 11/3/2025, this Court passed the following order:

(3.) Pursuant to the above order, the learned Standing Counsel appearing for CMRL was directed to file a Position Note. Accordingly, a status report has been filed by the 1st respondent. The relevant portions in the status report are extracted hereunder: