LAKSHMANA PILLAI Vs. DISTRICT COLLECTOR SALEM

JUDGEMENT

(1.) THE above appeal has been filed against the order of the learned single Judge dated 28. 02. 2002 in W. P. No. 7743 of 2000, in and by which, the learned single Judge dismissed the writ petition filed for questioning the acquisition proceedings initiated under the Tamil Nadu Act 31 of 1978.

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

(3.) THE only contention of the learned counsel for the appellant is that the appellant was not served the Form-1 notice, which is mandatory as per Section 4 (2) of the Tamil Nadu Act 31 of 1978.