T. GOMATHI Vs. SECRETARY TO GOVERNMENT AND OTHERS

JUDGEMENT

(1.) This writ petition is for, calling for records in proceedings issued under Section 4 (1) of the Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act, 1978 (Tamil Nadu Act 31 of 1978), (hereinafter called as the Act), by the District Collector, Thiruvannamalai, the 2nd respondent, in No.K-1/4890/2009 dated 26.02.2009, published in Thiruvannamalai District Gazette (Special Publication dated 6.3.2009) and quash the same.

(2.) The petitioner is a resident of Sevoor Village, Arni Taluk, Thiruvannamalai District. She is the owner of land in Survey No. 257/1-A of an extent of 0-53-0 Hectares. It is claimed that she purchased the property under a sale deed dated 17.09.2004, in the office of Sub-Registrar, Arni and obtained Patta.

(3.) Proceedings under the Act, were initiated for the purpose of providing house sites to Adi Dravidars of Sevoor Village in Arni Taluk. As required under Section 4(2) of the Act, Form-1 notification, requesting the people of the area to appear for an enquiry, was issued on 28.07.2008. The petitioner received the notice on 04.08.2008. After considering the objections of the land owners, notification dated 26.02.2009 was published on 06.03.2009 under the Act for acquiring the lands. This order is under challenge in the writ petition.