V RAMASAMY GOUNDER Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 22. 12. 2000 made in WP. No. 4999 of 1994, in and by which the learned Judge, upheld the acquisition proceedings and dismissed the writ petition.

(2.) HEARD the learned counsel for the appellants as well as the learned Special Government Pleader for the respondents.

(3.) AT the foremost, the learned counsel appearing for the appellants submitted that they were not given adequate opportunity to raise their objections in the enquiry under Section 5-A of the Land Acquisition Act, 1894. The particulars furnished in the counter affidavit as well as the records produced by the learned Special Government Pleader show that the appellants participated in the enquiry under Section 5-A of the Act and their objections were duly considered. Accordingly, we reject the said contention.