THIYAGAVALLI PANCHAYATHAI SERNTHA NOCHIKKADU GRAMA VIVASAYIGAL PATHUKAPPU MATTRUM MAKKAL POTHUNALA SANGAM Vs. CHAIRMAN TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE petitioner society claims to represent the agriculturists of the villages of Thiyagavalli Panchayat.

(2.) ACCORDING to the petitioner, the Government of Tamil Nadu issued a no-tification in G.O.Ms.No.1986, Public Works Department, dated 8.8.1986 de-claring that the lands in the villages of Thiyagavalli and Kudikkadu measuring an extent of 800.00.00 hectares out of the total extent of 910.40.5 hectares were to be acquired for the establishment of a Ther-mal Power Station by the first respondent Board.

(3.) THE petitioner would submit that when enquiries were made with the third respondent and when a legal notice was issued on 1.2.2007, objecting to the refusal of the third respondent to receive the documents for registration, the fourth re-spondent in his communication, dated 10.2.2007 informed the petitioner's coun-sel that they have been advised to register only such documents which are in favour of "M/s.Cuddalore Power Company Ltd.".