KALEESWARI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE two petitioners are brother and sister and are owners of the land in S. Nos. 29/9, 29/7b2 situated in Velankulam hamlet of Naramangalam Village in Ramanathapuram Taluk.

(2.) THE grievance of the petitioners is that the said lands have been acquired under the Tamil Nadu Act 31 of 1978 for the purpose of distributing house sites to the landless Adi Dravidars residing in the Village. The ground of attack raised in the Writ Petition was that there were other lands available in the Village and no notice was given to the petitioners under section 4 (1) of the Acquisition Act. The petitioners were also sole cultivators and there are no other lands available to them in the Village.

(3.) THE Writ Petition was admitted on 30. 10. 1998 and this Court directed the stay of dispossession of the petitioners. Pursuant to the notice, the third respondent has filed a counter affidavit dated 20. 12. 2006.