CHANDRA SOUNDARAPANDIAN Vs. STATE OF TAMIL NADU, REPRESENTED BY SECRETARY, HOUSING AND URBAN DEVELOPMENT DEPARTMENT, FORT ST. GEORGE, CHENNAI

JUDGEMENT

(1.) The Executive Engineer and the Administrative Officer, Tamil Nadu Housing Unit, Tirunelveli, has sent the land plan and schedule for acquisition of an extent of 120.07 acres of dry lands in S.No. 122/1A etc. in Block No. II of Sankaraperi Village, Tuticorin Taluk, Tuticorin District, for the construction of houses for the Economically Weaker Section, Lower Income Group, Middle Income Group and Higher Income Group under Neighbourhood Scheme. The total extent of land applied by the Department has been divided into 3 convenient Blocks. In this case, we are concerned with the Block No. II, an extent of 61.15 acres comprised in S.No. 122/1A etc.

(2.) The Draft Notification under Sec. 4(1) of the Land Acquisition Act for Block II, Sankaraperi Village, was approved in G.O.Ms. No. 631, Housing and Urban Development Department, dated 26.06.1985 and published in Tamil Nadu Government Gazette Part II, Sec. 2, dated 10.07.1985. The Notification was also published in "The Hindu" (English) dated 23.07.1985 and in "Dinamalar" (Tamil) dated 17.07.1985. The substance of the Gazette Notification was widely published in the locality on 01.08.1985.

(3.) The 5(A) enquiry was conducted on 30.09.1985, in accordance with the provisions of the Land Acquisition Act. The Draft Declaration proposals under Sec. 6 of the Land Acquisition Act was also submitted to the Government through the District Revenue Officer, Tirunelveli. Subsequently, the Draft Declaration was approved by the Government in G.O.Ms. No. 1173, Housing and Urban Development Department dated 29.07.1986. It was published in Tamil Nadu Government Gazette Part II, Sec. 2, dated 30.07.1986. The substance of Gazette Notification of the Draft Declaration under Sec. 6 of the Land Acquisition Act was published in the locality on 31.07.1986.