P RAJU Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THERE is no appearance on behalf of the petitioners. Heard the learned counsels appearing for the respondents.

(2.) IT has been stated that in the year 1965 the land in S.No.43/1 and 46/2 in Karuppur Village, Omalur Taluk, Salem District, having an extent to 1.65 acres had been acquired by the Government of Tamilnadu for the construction of buildings for the Government Engineering College, Salem, along with some other lands. A total extent of nearly 500 acres of land had been acquired by the Government. As per the notification issued by the Government, under Section 4(1) of the Land Acquisition Act, 1894, the purpose for acquiring the land in question was for the establishment of a Government Engineering College at Salem. Accordingly, a Government Engineering College had been established in the acquired land. While so, in the year 1997, a portion of the land measuring an extent of 145 acres had been allotted to Periyar University, Salem. Periyar University did not utilize the entire extent of 145 acres allotted to it. IT had retained only an extent of about 95 acres and surrendered the remaining extent to the Government. The petitioners had stated that the land surrendered to the Government had included the land, which had belonged to the petitioners and their family members.

(3.) IN the counter affidavit filed on behalf of the Tamil Nadu Small INdustries Development Corporation (SIDCO), it has been stated that the said Corporation has been incorporated during the year 1971, as a public limited company, to promote small industries in the State of Tamilnadu. During the year 1974, the administrative control of all Government INdustrial Estates were transferred to SIDCO, from the Director of INdustries and Commerce. Thereafter, SIDCO had started construction of work sheds and had also identified lands in the various Districts of Tamilnadu to develop them into SIDCO INdustrial Estates.