R VENKATACHALAPATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) ADMIT. Since the matter is directly covered by the recent decision of the Honourable Supreme Court reported in State of Tamil Nadu v. Ananthi Ammal (1995) I S.C.C. 519, the main writ petitions themselves are taken up for final hearing by consent of both parties. Heard Mr.S.Natarajan, learned counsel for the petitioners and Mr.R.Sengottuvelan, learned Government Advocate.

(2.) BOTH the writ petitions have been filed challenging the land acquisition proceedings and the award made in Proceedings No.2/95-96, dated 28.7. 1995 on the file of the second respondent and to quash the same.

(3.) THE petitioner in Writ Petition No. 13771 of 1995 is the owner of 1.07. 5 hectares at Puranasingupalayam village of Vadhanurhamlet, Villupuram Taluk, V.R.P. District, Villupuram Taluk. THE lands are put to agricultural use and there are cocoanut trees and teak plantations in these lands, as can be seen from the revenue records. THE petitioner in Writ Petition No. 13772 of 1995 is the owner of land situate in Survey No.247/B2 of an extent of 0.44.0 hectares at Puranasingupalayam Village, hamlet of Vadhanur, Villupuram Taluk, V.R.P. District, as can be seen from the revenue records.