TAMILNADU HOUSING BOARD REP BY IS MD NANDANAM CH Vs. DPF TEXTILES REP BY ITS MD S. MARTIN METTUPAAYAM ROAD GNANAMBIGAI MILLS POSTCOIMBTORE & ORS.

JUDGEMENT

(1.) The State initiated land acquisition proceedings on behalf of Tamil Nadu Housing Board. The notification under Section 4(1) of the Land Acquisition Act was published in the District Gazette instead of State Gazette. The writ court when a challenge was made on that ground, quashed the acquisition. The order is under challenge in this intra court appeal at the instance of the requisitioning body, which is a local authority under Section 158 of the Tamil Nadu State Housing Board Act, 1961, for the purpose of the Land Acquisition Act, 1894.

(2.) Summary of facts:-

(3.) We have heard the learned Additional Government Pleader for the appellants and the learned Senior Counsel for respondents 1 and 2. Analysis:-