M. DHANALAKSHMI Vs. GOVERNMENT OF TAMIL NADU BY THE COMMISSIONER AND SECRETARY HOUSING AND URBAN DEVELOPMENT DEPARTMENT AND ANR.

JUDGEMENT

(1.) The petitioner seeks for the issue of a writ of certiorarified mandamus calling for the records connected with the Notification dated 4.4.1979 issued under Sec. 4(1) of the Land Acquisition Act published in Government Gazette No. 13 -A, G.O. Ms. No. 517, Housing and Urban Development and the declaration issued under Sec. 6 of the Act published in Government Gazette dated 1.5.1982 in so far as it relates to the petitioner's land in S. No. 225y2 in Makakulam village, Madurai South Taluk, Madurai District and quash the same.

(2.) Admittedly, a Notification under Sec. 4(1) of the Land Acquisition Act (thereinafter referred to as the Act) was issued in G.O. Ms. No. 517 Housing and Urban Development dated 4.4.1979 for the purpose of Tamil Nadu Housing Board. Even according to the petitioner, no objection had been raised. There -after, a declaration under Sec. 6 of the Act was made in G.O. Ms. No. 286 Housing and Urban Development dated 30.3.1982 and the same was also published in the Tamil Nadu Government Gazette dated 1.4.1982.

(3.) Challenging the said Notification under Sec. 4(1) of the Act dated 4.4.1979 and the said declaration under Sec. 6 of the Act dated 1.4.1982, the present writ petition has been filed.