LAKSHMI Vs. DISTRICT COLLECTOR SALEM

JUDGEMENT

(1.) THE above Writ Appeal is directed against the Order of the learned single Judge, dated 27. 11. 2000, made in W. P. No. 19878 of 2000.

(2.) THE appellant/writ petitioner by name Lakhsmi filed W. P. No. 19878 of 2000, questioning the proceedings of the Special Tahsildar, Adi Dravida and Tribal Welfare, Omalur Taluk, Salem, dated 26. 07. 2000. The main grievance of the petitioner is that she was not given notice or opportunity by the Special Tahsildar to put forth her objection with reference to the acquisition proceedings.

(3.) IT is her claim that the property in S. No. 161/1, Taramangalam Village, was purchased by one Ammasi @ Chinnaponnu from third parties in the years 1967, 1969 and 1978. Out of 5. 37 acres of land, the said Ammasi purchased 4. 03 acres. The balance area measuring 1. 34 acres was purchased by one Ramai Ammal. The appellant/writ petitioner is the daughter-in-law of the said Ammasi. An extent of 1. 49 acres was purchased by the Writ Petitioner from Ammasi on 12. 06. 2000. From the said date onwards, according to her, she is the owner of the said land. It is further seen that the said land was sought to be acquired by the 2nd respondent under the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Act 31 of 1978 ). It is also the grievance of the petitioner that when her vendor informed the second respondent about the sale of the land and change of patta in her name, she was not given notice or opportunity to put forth her stand. At that stage, she approached this Court by way of filing Writ Petition.