VARADAPILLAI Vs. COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) THE above writ petition has been filed for the issuance of a writ of certiorarified mandamus to call for the records of the respondent in Na.Ka A/1324/96 dated 21.03.1998 and quash the Award No.14/97-98 and forbear the respondents from in any manner acquiring the petitioner's lands.

(2.) THE petitioner challenges the impugned award on the following grounds:-

(3.) THE above contention of the learned Additional Government pleader is liable to be rejected as the prayer in the writ petition itself is to quash the award.