R VELUSAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Writ Appeal is filed against the order dated 19.12.2008 in W.P.No.11526 of 2001, dismissing the writ petition challenging the land acquisition.

(2.) The brief facts of the appellant's case in the writ petition is as follows :-

(3.) Heard the learned counsel for the appellant and the learned Special Government Pleader for the respondents 1, 2 and 4.