TIRUMENI ALAGAR DEVASTHANAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Land belonging to the petitioner was acquired by the Special Deputy Collector (Rural Housing Schemes), Tiruvarur (here in after referred to as the Collector) for the purpose of providing house sites to landless workers. The notification under Section 4(1) of the Land Acquisition Act (here in after referred to as the Act) was published on the 4th of July, 1973. It provided inter alia:

(2.) Simultaneously a declaration under Section 6 of the Act was also published

(3.) By this petition under Article 226 of the Constitution of India the petitioner seeks the issuance of a writ of certiorari quashing the acquisition proceedings.