K RAMACHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners four in number, have filed the present writ petition praying for the issue of a writ of certiorari or any other appropriate writ, order or direction in the nature of writ calling for the records of the first respondent relating to notification under Sections 4 (1)and 6 of the Land Acquisition Act in G. O. Ms. No. 1480, Adi Dravidar & Tribal welfare, dated 31. 8. 1990 published on 9. 10. 1990 and G. O. 3-D No. 725, Adi dravidar and Tribal Welfare dated 30. 7. 1991, published on 25. 9. 1991 in respect of petitioners' land bearing S. No. 497341 measuring 1. 19. 0 hectres in THErkukalladaikurichi village, Cheran Mahadevi District and quash the same.

(2.) THE respondents have filed their counter-affidavit in the form of petition to vacate the order of interim stay.