PALANIAMMAL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD both sides and perused the records filed in this case as well as the original records circulated by the learned Government Advocate.

(2.) THE petitioner, aggrieved by the acquisition of her land in Survey No.175/2D1 situated at Erumaipatty Village, Sankari Taluk, Salem District under the provisions of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (for short 'T.N.Act 31 of 1978'), has filed the present writ petition.

(3.) THE objections given by the land owners were considered by the authority concerned. He sent his proposal to the District Collector. THE District Collector rejected the objections given by the land owners by his order dated 04.2.1996. THEreafter, a notification under Section 4(1) was published in the District Government Gazette on 08.2.1996. An Award in Award No.15/95-96has been passed on 26.3.1996 and the compensation amount has been deposited into the Sub-Court at Sankari. Possession was taken over by the second respondent on 16.5.2002 after the dismissal of the writ petition for default. Pattas have also been given to the beneficiaries.