K ARUNACHALAM Vs. DISTRICT COLLECTOR SALEM

JUDGEMENT

(1.) THE petitioner in W. P. No. 13786 of 1995 was allotted half share in Survey No. 138/2a of an extent of 1. 65 acres in Komarapalayam Amani Village . Tiruchengode Taluk, in a family agreement. Challenging the proposal to acquire his land under the provisions of Tamil Nadu Act 31 of 1978. he filed W. P. No. 9487 of 1981 on the file of this Court praying for the issue of a writ of mandamus forbearing the authorities from in any manner depriving him of his land under the provisions of Tamil Nadu Act 31 of 1978.

(2.) THE petitioner in W. P. No. 13787 of 1995 is the owner of an undivided half share in Survey No. 138/ 3 of Komarapalayam Amani Village, tiruchengodu Taluk, of an extent of 1. 55 acres. When his lands were sought to be acquired under the provisions of Tamil Nadu Act 31 of 1978, he filed W. P. No. 9486 of 1981 before this Court for a similar relief as in the other writ petition.

(3.) LIKEWISE, the Land Acquisition Officer and Special tahsildar, Adi Dravidar Welfare. Sankari. issued a notice in Roc. No. 456/90 (A), dated 26. 9. 1995 to the petitioners in W. P. No. 13830 of 1995 calling upon them to surrender possession of the acquired lands to the Land Acquisition Officer and Special Tahsildar, Adi Dravidar Welfare, Sankari, on or before 10. 10. 1995 failing which possession will be taken by the Taluk Magistrate and Tahsildar, tiruchengode. forcibly.