BALKIS AMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition challenges the notification under section 4 (1) of the Land Acquisition Act issued in G. O. Ms. No. 1070, Public (Telephones II) Department dated 12. 6. 1985 and the declaration under Section 6 of the Act issued in G. O. Ms. No. 1643, Public (Telephones II) Department dated 28. 8. 1986. Under the said notification, the lands of the petitioner, to the extent of 28 cents in R. S. No. 124-2b in Thittacheri Village , Nannilam Taluk, are sought to be acquired.

(2.) ACCORDING to the petitioner, she had purchased these lands on 19. 6. 1982. As already stated, the notification under Section 4 (1) of the Act was issued on 12. 6. 1985 proposing to acquire the lands for the purpose of first respondent Department. The petitioner was served with a notice on 9. 6. 1983 inviting her to file objections, if any, to the proposed acquisition. The petitioner had filed her objections. Again, a notice was served proposing to hold an enquiry under Section 5 (A) of the Act on 25. 9. 1985. The petitioner again sent her objection, which was a repetition of her earlier objections. Overruling the objections of the petitioner, the declaration under Section 6 of the Act was issued on 28. 8. 1986.