STATE OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, HOUSING AND URBAN DEVELOPMENT DEPARTMENT AND THE SPECIAL TAHSILDAR (LAND ACQUISITION) Vs. V NAGARAJ; JAYA; B M AMBAVATHY AND NARASIMMAIAH REP BY ITS POWER OF ATTORNEY MR N RAJENDRAN

JUDGEMENT

(1.) The above writ appeals are directed against the order of the learned single Judge dated 21.06.1999 made in W.P. No. 12577/94, in and by which, the learned single Judge, after finding that there is no compliance of Rule 3(b) of the Land Acquisition Act, has quashed the acquisition proceedings and allowed all the three writ petitions.

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

(3.) The only point for consideration in these appeals is whether there is compliance of Rule 3(b) of the Land Acquisition (Tamil Nadu) Rules (hereinafter referred to as "the Rules). Among the several contentions on behalf of the petitioners, it was projected before the learned single Judge that though they have filed their objections to the acquisition proceedings, their objections were forwarded to the requisitioning body, Housing board, but their views were not communicated to the petitioners/land owners and thereafter no further enquiry was conducted by the Land Acquisition Officer in terms of Rule 3(b) as it stood at the relevant time.