DISTRICT COLLECTOR COIMBATORE Vs. A V ELLI CHETTIAR

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 07. 11. 2002 made in W. P. No. 6347 of 1996, The District Collector, Coimbatore and the Special Tahsildar, (Adi Draviear Welfare), Pollachi, have preferred the above writ appeal.

(2.) THE respondent herein, aggrieved by the notice issued under Section 4 (1) of the Tamil Nadu Acquisition of land for Adi-Dravidar welfare Schemes Act, 1978 (hereinafter referred to as "the Act"), has approached this Court by way of W. P. No. 6347 of 1996. THE second respondent therein, Special Tahsildar, (Adi Draviear Welfare), Pollachi, has filed counter affidavit highlighting their stand.

(3.) WITH the above observation, the writ appeal is dismissed. No costs. .