A ABHUSALIHA Vs. DISTRICT COLLECTOR DHARMAPURI DISTRICT

JUDGEMENT

(1.) THE case of the petitioner in W.P.No.5921 of 1998 is as follows THE petitioner is the owner of the Punja lands comprised in Survey No.588/2 measuring to an extent of 1.35.0 acres at No.24 Erranahalli Vilage, Palacode Taluk, Dharmapuri District.

(2.) THE case of the petitioner in W.P.No.5922 of 1998 is as follows THE petitioner is the owner of the Punja land comprised in Survey No.587/7 measuring to an extent of 0.21.0 acres at No.24 Errnahalli village, Palacode Taluk, Dharmapuri District.

(3.) THE learned counsel for the petitioners submitted that the show cause notice contemplated under Section 4(2) of the Act has not been served on the petitioners. THE learned counsel further submitted though it is stated in the counter affidavit that the show cause notice was refused to be received by the petitioner, no proof of the same has been filed before the Court. Excepting the above said submission no other submission was made.