E VELUSAMI Vs. SPECIAL TAHSILDAR L A

JUDGEMENT

(1.) THE writ appeal has been filed against the order, dated 20.11.1997 passed by the Learned Single Judge in W.P.No.12733 of 1986, wherein the appellants 1 to 3 were the petitioners.

(2.) IT is seen that the writ petition was filed, seeking an order to quash the Notification issued under Section 4 (1) of the Land Acquisition Act, 1894 (herein after referred to as the Act) dated 04.09.1981 and the declaration under Section 6 of the Act, dated 03.08.1984 in respect of the land measuring 1.22 acres in S.No.100/1 of Ayyamperumalpatti Village, Salem Taluk.

(3.) MR.P.Jagadeesan, learned counsel appearing for the appellants submitted that the appellants are deprived of their valuable right of taking part in the enquiry, under Section 5A of the Act and 3 (b) of the Land Acquisition Rules framed thereunder.