V KANNA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Additional Government Pleader for the respondents.

(2.) THE writ petition is filed challenging the notification issued by the District Collector under Section 4(1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act 1978 (Tamil Nadu Act 31 of 1978) (hereinafter referred to as 'the Act') dated 15.12.1997 in respect of the lands comprised in S.Nos.102/2, 102/3, 102/5A and 102/6 situate in Kilvanniyanur village, Polur Taluk, Tiruvannamalai District.

(3.) IN the present case, the impugned 4(1) notification states in clear terms that the Government of Tamil Nadu is satisfied that the land in question is required for the purpose of Harijan Welfare Scheme, even though the notification has been signed by the District Collector. The relevant portion of the notification is extracted hereunder:- @fPH;f;fhQqk; tptu ml;ltizapy; Fwpg;gplg;gl;Ls;sJk; jpUtz;zhkiy khtl;lk;. moapw;fz;l tl;l';fs;. moapw;fz;l fpuhk';fspy; mike;Js;sJkhd ep;;y';fs; Mjp jpuhtph;; eyj; jpl;l';fSf;fhf mjhtJ. moapw;fz;l bray; nehf;f';fSf;fhf njitg; gLfpwbjd;W jkpH;ehL muRf;Fj; njhd;Wtjhy; mJ Fwpj;J ,J rk;ge;jg;gl;l midtUf;Fk; jkpH;ehL 1978 Mk; Mz;L Mjp jpuhtplh;;; eyj; jpl;l';fSf;fhf epy';fisf; ifafg;gLj;Jk; rl;lj;jpd; (jkpH;ehL rl;lk; 31"1978). 4 MtJ gphpitr; nrh;e;j (1) cl;gphptpd; tpjpj;JiwfSf;fpz';f ,jd; Kyk; mwptpg;g[ bfhLf;fg;gLfpwJ/@ The impugned notification is issued as per Form II stated to have been prescribed under Rule 3(ii) of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Rules, 1979. Rule 3 states as follows: