T GOPALSAMY NAIDU Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE above writ appeal has been filed against the order of the learned single Judge dated 21. 01. 2002 made in WP No. 9276 of 1999 in and by which the learned Judge upheld the acquisition proceedings initiated under Tamil Nadu Act 31 of 1978 and dismissed the writ petition.

(2.) HEARD the learned counsel appearing for the appellants as well as the learned Additional Government Pleader for respondents.

(3.) THE only contention raised by the learned counsel for the appellants is that even though they sought for a month's time by filing a petition on 04. 03. 1999 through their counsel to file their objections, without affording the said opportunity, the Land Acquisition Officer overruled the said request and submitted the papers to the District Collector, who in turn published the same in the District Gazette under Section 4 (1) of the Land Acquisition Act.