S ANNAMALAIPILLAI AND KANNAGI Vs. GOVERNMENT OF TAMIL NADU, REP BY ITS SECRETARY TO GOVERNMENT, ADI DRAVIDA WELFARE DEPARTMENT; DISTRICT COLLECTOR AND SPECIAL TAHSILDAR, ADI DRAVIDAR WELFARE OFFICER

JUDGEMENT

(1.) The above writ appeal is filed against the order of a learned Single Judge, dated 21.02.2002, made in W.P.No.8373 of 1999 in and by which the learned Judge, after finding that as on the date of passing of the order nothing survives in the writ petition, dismissed the same.

(2.) The lands belonging to the writ petitioners/appellants were sought to be acquired by the respondents under Tamil Nadu Acquisition of Lands for Harijan Welfare Scheme Act 1978 for providing house sites to Adi Dravidar. It is the grievance of the petitioners that though they submitted their objections regarding the proposal for acquisition, the same were not duly considered and no order was passed by the District Collector under Section 4(1) of the said Act.

(3.) The learned Counsel appearing for the petitioners/appellants has brought to our notice the necessary averments in the affidavit filed in support of the writ petition.