(1.) HEARD Mr.S.Doraisamy, learned counsel appearing for the appellant and Mr.G.Sankaran, learned Special Government Pleader appearing for respondents 1 and 2.
(2.) THE present appeal is directed against the order of the learned Single Judge in W.P.No.6565 of 1995, where under the writ petition filed by the present appellant for quashing the Notification under Section 4(1) dated 21.02.1983 and for declaration under Section 6 of the Land Acquisition Act dated 03.03.1984 in so far as the land of the petitioner to the extent of 3.9 acres in A.K.Pudhur Village, Uthumalpet.
(3.) EVEN otherwise, the contention of the appellant that the entire Land Acquisition proceedings under one common notice must deemed to have been quashed by the earlier decisions of the High Court in respect of the writ petitions filed by the other affected persons, cannot be accepted in view of the decision reported in Abhey Ram vs. Union of India (AIR 1997 SC 2564). It is apparent that in the other two writ petitions have been filed by the other affected persons, the Court found that there was defect in the enquiry under 5-A of the Land Acquisition Act, 1984, and for the said reasons, the court had quashed the proceedings and directed for further enquiry.