RAJAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) (Writ Petitions filed under Article 226 of the Constitution of India seeking to issue a writ of certiorarified mandamus, calling for the records, as stated therein.) Common Order: Writ Petition No.19427/1996 has been filed under Article 226 of the Constitution of India seeking to issue a writ of certiorarified mandamus calling for the entire records on the file of the 1st respondent relating to the notification under Sec. 4(1) of the Land Acquisition Act in G.O.(3D) No.61 Backward Classes and Most Backward Classes Welfare Department dated 14.8.1995, published in Tamil Nadu Government Gazette, Part.II Sec.2 (Supplement) and the Declaration under Sec.6 of the Act in G.O.(3D) No.66, Backward Classes and Most Backward Classes and Most Backward Classes Welfare Department dated 8.10.1996 published in the Tamil Nadu Government Gazette (extraordinary) part.II Section 2 dated 8.10.1996, quash the same and consequently forbear the respondents from in any manner proceeding with the acquisition of lands of the petitioner comprised in Survey Nos.23/1 and 23/3 situated at Chettihalli Village, Palacode Taluk, Dharmapuri District measuring to an extent of 1.52.5 hectares.

(2.) W.P.No.2336/1997 has been filed under Article 226 of the Constitution of India seeking to issue a writ of certiorarified mandamus, calling for the entire records relating to the impugned orders of the 1st respondent-Notification under Sec.4(1) of the Tamil Nadu land Acquisition Act in G.O.(3D) No.61 Backward Classes and Most Backward Classes Welfare Department dated 14.8.1995 published in Tamil Nadu Government Gazette part.II Sec.2(Supplement) dated 20.9.95 and the Declaration under Sec.6 of the Act in G.O.(3D) No.66, Backward Classes and Most Backward Classes Welfare Department dated 8.10.1996 published in Tamial Nadu Government Gazette(Extraordinary) Part.II Sec.2 dated 8.10.1996, quash the same and consequently forbear the respondents from in any manner proceeding with the acquisition of lands of the petitioner comprised in Survey No.23/1-A situated in Chettihalli Village, Palacode Taluk, Dharmapuri District measuring an extent of 0.98.5 hectares.

(3.) HEARD the learned counsel for the petitioner and the learned Addl. Government Pleader for the respondents. I have also gone through the documents filed in support of their submissions.