N BALASUBRAMANIAM Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

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

(2.) THIS writ petition has been filed praying for a writ of Certiorarified Mandamus to call for the records of the respondents, culminating in the order of the third respondent in Na.Ka.1502/92/A, dated 2.1.2003, and quash the same, in so far as the petitioner is concerned and to forbear the respondents from, in any manner, disturbing the possession and enjoyment of the petitioner in respect of the lands in S.Nos.61/1B 3B, 61/1B 4A and 70/2 of Periya Negamam Village, Pollachi Taluk, Coimbatore District, without following the due process of law.

(3.) IN the counter affidavit filed on behalf of the third respondent, it has been stated that an extent of 2.90 acres of land in S.F.Nos.61/1B 3B, 61/1B 4A and 70/2 of Periya Negamam Village, had been acquired in Award No.8/95-96, dated 8.3.96, passed by the Special Tahsildar, Adi Dravidar Welfare, Pollachi, and the entire compensation amount awarded had been deposited in the Sub Court, Udumalpet, as there was some dispute with regard to the ownership and apportionment of the lands in question.