G LAKSHMI AMMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD both sides and perused the records filed in this case as well as the original records circulated by the learned Special Government Pleader.

(2.) THE petitioners, aggrieved by the acquisition of their lands in Survey Nos.77/3, 77/4 and 77/5 situated at Kadapperikuppam village, Vanur Taluk, Villupuram District under the provisions of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (for short 'T.N.Act 31 of 1978'), have filed the present writ petition. Additional grounds were allowed to be raised vide order dated 26.11.2008 in W.P.M.P.No.1553 of 2008.

(3.) THE objection given by other owners was considered by the authority concerned. He sent his proposal to the District Collector. THE District Collector rejected the objections given by the land owner by his order dated 03.3.1999. THEreafter, a notification under Section 4(1) was published in the District Government Gazette on 12.3.1999. An Award has been passed on 30.9.1999. Further proceedings were kept in abeyance in view of the interim order granted by this Court.