KRISHNAN CHANDRASEKARAN Vs. DISTRICT COLLECTOR TIRUVALLUR

JUDGEMENT

(1.) AS the issue involved is one and the same in both the writ petitions, common order is being passed.

(2.) FOR the sake of convenience, I am referring the facts pertaining to W. P. No. 4319 of 1999.

(3.) A Counter affidavit has been filed by the second respondent on behalf of the respondents which was sworn by the Special tahsildar (ADW), Tiruvallur. It was stated in the counter that to provide house-sites to 140 families of Adi-Dravidars and Arunthathiyars, lands were sought to be acquired and accordingly necessary Land acquisition proposals were initiated to acquire the lands in Ramanjeri Village . The Form I notice under Rule 3 (1) and sub Section 2 of Sec. 4 of the Land acquisition Act 1978 were sent to the land owners by Regd. Post Acknowledgment Due, to appear for an enquiry. A copy of the Form I notice was also published in the public place by a beat of Tom-Tom and also by display in the concerned land. The objections raised by the land owners were examined and recommended for overruling. The 4 (1) proposals were sent to the Collector, Tiruvallur District for approval. The Collector, first respondent herein, approved the proposal in his proceedings dated 4. 12. 1998 and the same was published in the District gazette dated 17. 12. 98. Thereafter Form III Notice under Rule 5 (1) of the Land acquisition Act were sent to land owners by R. P. A. D. to appear for an enquiry on 9. 3. 1999. An award has been passed on 11. 3. 1999 and the entire compensation has been deposited and possession were also taken.