THERASAMMAL Vs. COLLECTOR OF KANCHIPURAM

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 29. 11. 2002 passed in W. P. No. 4005 of 1996 in and by which the learned Judge, after considering the claim of the petitioner and after finding that there is no merit, dismissed the writ petition.

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

(3.) THE matter relates to the acquisition of land under Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Tamil Nadu Act 31/78 ). The only contention urged before us is that the petitioner / appellant was not served with notice in Form I under Sub-section (2) of Section 4 of the Act. When the very same objection was raised before the learned single Judge, the second respondent, Tahsildar, Adi Dravidar Welfare, Sriperumbudur, filed a counter affidavit. The following details furnished in para 4 of his counter affidavit are relevant.