ANANDAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) In all the three writ petitions, the Tamil Nadu Cultivating Tenants(Protection from Eviction) Act, 1997 (Tamil Act 20 of 1997) has been challenged as illegal, ultra vires, null and void in so far as the Trichy District in Tamil Nadu is concerned in respect of lands owned by the petitioner in each of the writ petitions. It is sufficient to refer to the contents in any one of the affidavits filed in support of all the writ petitions as common questions have been raised in all the three writ petitions.

(2.) Tamil Nadu Act 20 of 1997. (hereinafter called as Tamil Nadu Cultivating Tenants (Protection from Eviction) Act, 1997 received the assent of the Presidential 22.4.1997 and the same has been published in the Tamil Nadu Government Gazette Extraordinary dated 25.4.1997. The Statement of objects and reasons as set out in the L.A.Bill No. 17 of 1997 reads thus: -

(3.) The said Bill was introduced in the Legislative Assembly of the State and was passed. The Act also received the assent of the President on 22.4.1997. The object of the Act was to provide protection from eviction of cultivating tenants, who are in arrears with respect to the rent payable to the landlord.