REGENT COMPUTRONICS PVT. LTD.

POWN AMMAL Appellant

V/S

STATE OF TAMIL NADU REPRESENTED BY ITS COMMISSIONER AND SECRETARY, SOCIAL WELFARE DEPARTMENT, MADRAS AND Respondents

Referred Judgements :-

SOMAWANTI V. STATE OF PUNJAB [REFERRED TO]
MARA NAICKER V. SPECIAL TAHSILDAR [REFERRED TO]
THIRUMATHI REETA V. THE STATE OF TAMIL NADU [REFERRED TO]
MARIA ROSAL DE ROSE V. STATE OF TAMIL NADU [REFERRED TO]
KANAKA GRUHA NIRMANA V. KOTA SRINIVASA MURTHY [REFERRED TO]
INGELWOOD PULP AND PAPER COMPANY LTD. V. NEW BRUNSWICK ELECTRIC POWER COMMISSION [REFERRED TO]
BABU BARKYA THAKUR VS. STATE OF BOMBAY NOW MAHARASHTRA [REFERRED TO]
SOMAWANTI 0M PARKASH ATMA RAM CHODHA VS. STATE OF PUNJAB [REFERRED TO]
KHUB CHAND VS. STATE OF RAJASTHAN [REFERRED TO]
A VEMBULI NAICKER VS. STATE OF TAMIL NADU [REFERRED TO]
STATE OF TAMIL NADU VS. RAJENDRAN [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. M NATARAJAN [REFERRED TO]
K R AMMASAI GOUNDER VS. STATE OF TAMIL NADU [REFERRED TO]

JUDGEMENT

(1.) HEARD.

(2.) IN the above writ petition, the petitioners seek for issue of a writ of certiorarified mandamus, to call for the records relating to Sec.4(1) of the Land Acquisition Act, made in G.O.Ms.No.466, Adi Dravida Welfare Department, dated 15.3.1988 and published in dailies on 17.3.1988 and Sec.6(1) declaration under the act made in G.O.Ms.(3D) No.566, Adi Dravida Welfare Department, dated 20.8.1992, published in dailies on 21.8.1992 in so far as the land of the petitioners are concerned in S.No.37/20B of an extend of 4.31 acres of land situated in Mangadu village, Arcot Taluk, North Arcot District and quash G.O.Ms.No.3(D) 566, dated 21.8.1992 and to forbear the respondent from proceeding further in pursuance of the Sec.6(1) Declaration of the Land Acquisition Act.

(3.) I have given a careful consideration to the submissions of both sides.

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SMT POWN AMMAL Vs. STATE OF TAMIL NADU

Referred Judgements :-

JUDGEMENT

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