VEERAMUTHU AND OTHERS Vs. DISTRICT COLLECTOR AND OTHER

JUDGEMENT

(1.) The petitioners have filed these petitioners seeking issuance of Writ of Certiorari calling for the records of the first respondent relating to the notification dated 10.11.2005 in Na.KA.No.1/38547/2005 in respect of the lands of the petitioner situated at S.F.No.552/9A, S.F.No.560/9 and S.F.No.560/7 to an extent of 0.13.0, 0.48.5 and 0.34.0 Hectares and S.F.560/11, S.F.No.552/11 and S.F.No.560/8 to an extent of 0.16.0, 0.60.0 and 0.41.5 Hectares respectively in the village of Sripuranthan (South), Udayapalayam Taluk, Perambalur District and quash the same.

(2.) The case of the petitioners is that the petitioners are the owners of the lands comprised in S.F.No.552/9A, S.F.No.560/9 and S.F.No.560/7 to an extent of 0.13.0, 0.48.5 and 0.34.0 Hectares and S.F.560/11, S.F.No.552/11 and S.F.No.560/8 to an extent of 0.16.0, 0.60.0 and 0.41.5 Hectares respectively in the village of Sripuranthan (South), Udayapalayam Taluk, Perambalur District. While so, the second respondent has issued a notification under Section 3(i) of the Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act, 1978, thereby proposing to acquire the lands of the petitioners. Though objections were raised by the petitioners, the second respondent conducted an enquiry on 20.09.2005 and a report has been forwarded to the District Collector for his consideration. The District Collector overruled the objections raised by the petitioners on 05.11.2005 and thereafter 4(1) notification was issued on 15.11.2005. The first respondent/District Collector did not furnish a copy of the report or the recommendations of the second respondent and instead passed a notification under Section 4(1) of the Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act by his proceedings in Na.KA.No.1/38547/2005 on 10.11.2005. Aggrieved against the same, the petitioners have filed the present writ petitions.

(3.) Heard Mr. S.Parathasarathy, learned Senior Counsel for the petitioners and Mr. K.Ravikumar, learned Additional Government Pleader for the respondents.