K NARAYANAREDDY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition is filed to quash the notification under section 4 (1) and 6 of the Land Acquisition Act (Central Act I of 1994) issued in G. O. Ms. No. 3 (D) 407 Adi Dravidar Tribal Welfare dt. 18. 6. 1992 and G. O. Ms. No. 3 (D) 352 Adi Dravidar tribal Welfare dt. 18. 5. 1995.

(2.) THE case of the writ petitioner is as follows: the writ petitioner owns 0. 42. 0 hectare in survey No. 88/ 1-A in Thirukanancheri village, Thirvallur Taluk, Chengalput District. The second respondent Special Tahsildar, initiated proceedings for the acquisition of petitioner's land and the lands of another for providing house sites to the Arunthathiar families of Thirukanancheri Village. The said proposal was approved by the first respondent in G. O. Ms. 3 (D) No. 407 Adi Dravidar Tribal Welfare dt. 18. 6. 1992. The said notification was published in Government Gazette dt. 1. 7. 1992. The petitioner sent his representation to the second respondent objecting to the proposed acquisition. According to the petitioner no proper enquiry was held under Section 5 (A) of the Land Acquisition Act 1894. Based on the vitiated enquiry and the report sent by the second respondent to the first respondent, the first respondent issued Sec. 6 declaration in G. O. Ms. 3 (D) No. 352 Adi Dravidar Tribal Welfare dt. 18. 5. 1993 challenging 4 (1) notification and section 6 declaration, the above writ petition has been filed for the aforesaid relief.

(3.) HEARD the learned counsel for the petitioner, Mr. Dhandapani, learned Special Government Pleader for the first and second respondents and the learned counsel for the respondents 3 to 24. I have also gone through the documents and judgments referred to by them in support of their submissions.