C AYYADURAI Vs. SPECIAL TAHSILDAR ADIDRAVIDA WELFARE USILAMPATTI

JUDGEMENT

(1.) THE writ petition has been filed by the petitioner and the affidavit has been signed by the second son of the petitioner. According to the petitioner, he is the owner of the land to the extent of 80 cents bearing survey No. 158/1d and also holder of 1/3 share of land in Survey No. 158/1c. Proceedings were initiated by the respondents for acquiring of lands situated in Peraiyur Taluk Mallapuram Village for providing house sites and pathway to Adidravidars of M. Perumal Patty village.

(2.) ON 14. 3. 96 notice in Form I, Rule 3 (i ) as contemplated under Section 4 (2 )of the Tamilnadu Acquisition of land for Harijan Welfare Schemes Act, 1978, Tamilnadu Act XXXI of 1978 (hereinafter called the Act) was issued by the respondents and served on the petitioner personally on 28. 3. 1996. ON 29. 3. 1996, the petitioner filed his detailed objection. The objections of the petitioner and other land owners were sent to the Collector for approval on 17. 05. 1996. The collector granted his approval on 30. 08. 1996. ON 08. 10. 1996 Notification under Section 4 (1) of the Act in Form II rule 3 (ii) was published in the gazette. ON 12. 2. 1997, notice as contemplated under Rule 5 (1) in Form III for award enquiry was issued and served on the petitioner. The award enquiry was conducted on 06. 03. 1997 and the petitioner filed his objection on 06. 03. 1997 itself and the award came to be passed on 18. 3. 1997. According to the respondent, the patt a has been issued and the changes in the revenue records have been effected.

(3.) ACCORDINGLY, the writ petition is dismissed. No costs. .