P GOVINDARAJ Vs. STATE OF TAMIL NADU

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 his land in Survey Nos.859/1A and 2 (part) situated at THEkkampatti Village, Mettupalayam Taluk, Coimbatore 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.) NECESSARY proposals were sent to the District Collector. The District Collector accepted the proposal for the land acquisition and a notification under Section 4(1) was published in the District Government Gazette on 19.3.1999. An Award in 2/99-2000 has been passed on 04.2.2000 and the compensation amount has been deposited into the Principal Sub-Court at Coimbatore. Possession was taken over on 04.10.2000 and plots were laid in the land.