UNION OF INDIA Vs. A V RAMALINGAM

JUDGEMENT

(1.) THE Union of India represented by the Chief Secretary to Government and Deputy Collector-Cum-Land Acquisition Officer are the Appellants herein.

(2.) ONE Thambusamy reddier filed a suit in O.S. No. 97 of 1991 seeking for a declaration that the declaration under 6 of Land Acquisition Act dated 24.12.1990 in G.O.M.S. No. 90 dated 20/12/1990 in respect of the suit property issued by the appellants is void ab initio and is liable to be set aside and for permanent injunction restraining the appellants herein from dealing with the property in any manner. The respondent was subsequently impleaded as the representative of the said Thambusamy Reddiar.

(3.) THE appellants herein, under then power of eminent domine commenced acquisition proceedings, requiring the land of the respondent, since the same is required for public purpose.