SECRETARY TO GOVERNMENT, HOUSING AND URBAN DEVELOPMENT DEPARTMENT AND THE SPECIAL TAHSILDAR (NEIGHBOURHOOD SCHEME) AND LAND ACQUISITION OFFICER Vs. M SUBRAMANIA PILLAI; KASITHANKAM AND P MAHADEVAN

JUDGEMENT

(1.) The above writ appeal has been filed against the order of the learned single Judge dated 10.12.1999 made in W.P. No. 10363 of 1992, in and by which the learned Judge, quashed the acquisition proceedings on the ground of violation of Rule 3(b) of the Tamil Nadu Land Acquisition Rules (in short "the Rules").

(2.) Heard the learned Additional Government Pleader for the appellants and Mr. A. Sivaji, Learned Counsel for the respondents.

(3.) In view of the limited issue, it is unnecessary for us to refer all the factual matrix as stated in the affidavit and counter affidavit.