LAWS(MAD)-2008-6-3

V RANGANATHAN Vs. COLLECTOR VILLUPURAM DISTRICT

Decided On June 09, 2008
V.RANGANATHAN Appellant
V/S
COLLECTOR VILLUPURAM DISTRICT Respondents

JUDGEMENT

(1.) HEARD the arguments of Mr. R. Balasubramanian representing Mr. Mohan, learned counsel for the petitioner and Mrs. Geetha Thamaraiselvan, learned Government Advocate representing the respondents and perused the records.

(2.) THIS writ petition arises under the Tamil Nadu Acquisition of Lands for Harijans Welfare Scheme Act 1978 (for short, T.N. Act 31 of 1978). The petitioner is the owner of land in S. No. 19/3 (0.85 cents) and 19.6C (0.56 Cents) in Odiyanthal Village, Sankarapuram Taluk, Villupuram District. The said land was sought to be acquired for providing house sites to Adi Dravidars of Odiyanthal Village and the Collector of Villupuram District issued a notification under Section 4(1) of the T.N. Act 31 of 1978 for acquiring the aforesaid lands along with lands belonging to other land owners. It is only the petitioner, who has come forward to challenge the said notification on the ground that the said acquisition was illegal and improper.

(3.) THE writ petition was admitted on 27.3.1998 and interim stay of dispossession of the land was granted by this Court. But, however, the other proceedings were permitted to be proceeded with. Though no counter affidavit was filed on behalf of the respondent, the learned Government Advocate circulated the original file from the respondents.