RAMA RAO AYYAGARI Vs. GOVERNMENT OF TAMIL NADU, REPRESENTED BY SECRETARY, INDUSTRIES DEPARTMENT, SECRETARIAT, FORT ST GEORGE, CHENANI

JUDGEMENT

(1.) The appellants have filed the writ petitions challenging the Notice issued by the third respondent, dated 07.09.2007, the declaration made under Section 3(1) in G.O. Ms. No.48, Industries Department, (SIPCOT LA), dated 10.03.2008 and the consequential Form-E Notice dated 20.03.2008 in respect of their lands in Plot No.3, measuring an extent of 10962 sq.ft. comprised in S.No.253/1 C, 253/1D, 253/4, 253/5, 253/9A, 253/1B, 253/1C, 253/3, 253/4 and 253/8C of Vengadu Village, Sriperumbudur Tk., Kancheepuram District, and after quashing the same, to pass an order to restrain the respondents from acquiring the said lands.

(2.) The learned single Judge, after hearing the rival submissions made by both the learned counsel and after perusing the material records placed before him, dealt with the writ petitions along with a batch of similar writ petitions and by a common order dated 28.01.2010, dimissed the batch of writ petitions.

(3.) Aggrieved by the order dated 28.01.2010 passed by the learned Single Judge in WP Nos.12611 and 13043 of 2008, the appellants have filed the present writ appeal.