ALRAJA GOUNDER (DIED) Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) This Writ Petition is filed seeking to quash the proceedings of the 1st respondent, vide Villupuram District Gazette, dated 04.02.2004.

(2.) During the pendency of this Writ Petition, the sole petitioner, viz. Alraja Gounder died and hence, his legal heirs have been substituted as petitioners 2 to 8.

(3.) It is stated that the respondents herein proposed to acquire the lands of the deceased 1st petitioner in S.No.15/2 for providing house-sites to Adi Dravidars, alleged to be living at Valapattanpalayam Village, under Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act 31 of 1978 (in short 'the Act'). Though the deceased 1st petitioner appeared before the 2nd respondent and requested him to inspect the said land and consider his request to drop the acquisition proceedings on account of its unsuitability, the 1st respondent proceeded further with the proposal by rejecting the deceased 1st petitioner's objections, vide proceedings dated 29.01.2004, signed on 09.02.2004. Further, Notice in Form III was issued to the deceased 1st petitioner to appear for an enquiry on 10.03.2004. The deceased 1st petitioner appeared for the said enquiry and objected to the acquisition.