GOPINATH ALIAS MUTHUKUMARASWAMY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ appeal is filed against the order made in WP(MD) No.10642 of 2005 dtd. 5/7/2011 by the Learned Single Judge of this Court.

(2.) The appellant has filed the writ in WP(MD)No.1064 of 2005, challenging the land acquisition notification dtd. 26/9/2005, issued under Sec. 4(1) of Tamil Nadu Acquistion of Land for Harijan Welfare Scheme Act (herein after referred as "Act"), which was published in the District Gazette dtd. 27/9/2005.

(3.) It is not in dispute that the appellant is the owner of the land in Survey No.97 land measuring to the extent of 0.12.5 Hectares at Pettai Village, Vadipatti Taluk, Madurai. In the revenue records, the land is classified as punja lands. It is the case of the appellant that the petitioner has planted coconut trees and irrigating lands through permanent source. It is stated that the 1st respondent proposed to initiate action for acquiring the land for the purpose of construction of a hostel for Girl Students of Sholavandan Adi Dravidar Welfare School.