S VIJAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner has come up with this Writ Petition seeking to quash the order dated 31.12.2001 passed by the 2nd respondent, including the 4(1) notification issued by the 1st respondent in G.O.Ms.No.756, Industries, (MID-II) Department, dated 07.10.1999, insofar as it relates to the land measuring an extent of 1.04.0 Hectares in S.Nos.167/1, 170/1, 171/1 within the Registration District of Chengalpet, MGR District and the registration sub-District of Ponneri.

(2.) According to the petitioner, he is the owner of the property to an extent of 1.04.0 Hectares of agricultural punja lands in S.Nos.167/1, 170/1 and 171/1 within the Registration District of Chengalpet, MGR District and the registration sub-District of Ponneri and he purchased the same from one Kannappa Mudaliar vide registered Sale Deed No.1997/92, dated 05.05.1992.

(3.) It is further stated by the petitioner that the said lands were acquired by the Government for establishment of Petrochemical Park invoking Urgency Clause 17(1) of Part-II of the Land Acquisition Act, 1894 and administrative sanction for the same was accorded by the Government in favour of SIPCOT in G.O.Ms.No.85/Industries (MID-ii) Department, dated 21.03.1997. Thereafter, the Government issued amendment to the above Government Order vide letter dated 27.05.1997, stating that the said Government Order has to be read as '85-A' instead of 85. Subsequently, the Government, in their letter dated 28.01.1998, had ordered change of requisitioning body from SIPCOT to TIDCO.