JAYARAMA REDDIAR Vs. COLLECTOR, CUDDALORE DISTRICT, CUDDALORE

JUDGEMENT

(1.) The challenge in this Writ Appeal is to the order of the learned Single Judge dated 15.02.2008 made in W.P.No.39124 of 2005, in and by which, the Writ Petition filed by the appellants challenging the notice issued under Section 4(2) of the Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act, 1978 was dismissed.

(2.) Originally certain lands belonging to the appellants and others were sought to be acquired under the Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes Act 31 of 1978 and notification under Section 4(1) of the Act was published in the Cuddalore District Gazette on 09.02.2000. Those proceedings were challenged in W.P.Nos.4345 to 4347 of 2000 by the appellants and others. By the judgment dated 27.02.2003, this Court had quashed the acquisition proceedings granting liberty to the respondents viz., the Government to proceed de novo under the Tamil Nadu Act 31 of 1978.

(3.) The said judgment was challenged by the appellants in the Writ Appeals in W.A.Nos.2173 to 2175 of 2003. Pending the above Writ Appeals, fresh proceedings were initiated by the Government for acquisition of land that were subject matter of the Writ Petitions in W.P.Nos.4345 to 4347 of 2000, recording the same, the Writ Appeals were dismissed on 29.11.2006.