T SELVAMBAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE matter relates to land acquisition. THE writ petition against the land acquisition proceedings having been dismissed by order dated 25.2.2002 in W.P.No.20235 of 1994 by the learned Judge, the present appeal has been preferred by the writ petitioner.

(2.) ORIGINALLY, the land of an extent of 0.43.5 hectares in R.S.No.52/1 and 0.23.5 hectares in R.S.No.52/3A in Goodalur Village, Thittakudi Taluk, Cuddalore District belongs to the appellant's father and after his demise on 14.12.1986, the appellant is in enjoyment of the land. The first respondent issued notification under Section 4(1) of the Land Acquisition Act on 3.12.1992, by which, it was informed that the aforesaid lands were sought to be acquired for the purpose of allotting house sites to Adi Dravidars of Goodalur village. Though the father of the appellant died in the year 1986, the notification was issued in the name of her father. The appellant submitted her objection on 7.5.1993. However, declaration under Section 6 of the Act was made on 9.2.1994. Aggrieved by the same, the appellant preferred the writ petition, in which, though the interim order of stay was passed, the authorities proceeded further and passed an award on 30.12.1994.

(3.) WE have heard the learned counsel for the parties and noticed the contentions.