M ELUMALAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal is filed against the order of the learned single Judge dated 22. 01. 2001 made in W. P. No. 22009 of 2000, in and by which, the learned single Judge, after finding no merit in the writ petition, dismissed the same.

(2.) HEARD the learned counsel appearing for the appellants as well as the learned Government Advocate for the respondents.

(3.) THE appellants, aggrieved by the proceedings of the first respondent dated 25. 10. 2000 declining to accede their request and granting exemption, filed W. P. No. 22009 of 2000 before this Court. Several contentions were raised before the learned single Judge including the one that in respect of other lands acquired under the very same acquisition proceedings, the Government have exempted from acquisition and discriminated the case of the petitioners. The learned single Judge, by the impugned order, after finding that the petitioners' land were taken possession as early as on 31. 03. 1987 and the same has also been allotted to Indian Oil Corporation except 34 cents of land is left to the fifth respondent for further developments and after finding that there is no scope for exclusion of the petitioner's land from the acquisition proceedings, accepting the Government's stand, dismissed the writ petition.