MANOHARAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) AGGRIEVED by the order of the learned single Judge dated 10. 03. 2004 made in W. P. No. 5441 of 1996, the writ petitioners have preferred the above appeal.

(2.) THE matter relates to acquisition of land for construction of houses under the Salem Neighbourhood Scheme at the instance of the Tamil Nadu Housing Board.

(3.) MR. V. RAGHAVACHARI, learned counsel appearing for the appellants, mainly contended that even though the appellants purchased the land in question as early as on 23. 03. 1981 and that their vendor also informed the Land Acquisition Officer about the sale of the lands to the appellants, they were not afforded with an opportunity to put forth their case in the enquiry conducted under Section 5-A of the Act.