S PALANIANDI Vs. DISTRICT COLLECTOR PERAMBALUR

JUDGEMENT

(1.) HEARD both sides. The six petitioners, who are the residents of Ramalingapuram Village, Nochikulam, Kunnam Taluk, Perambalur District, have come forward to file the present writ petition, seeking to challenge the order of the first respondent, dated Nil (March, 2009), wherein and by which the first respondent refused to release the erstwhile lands of the petitioners to an extent of 0. 54. 5 situated in Survey Nos. 336/2, 336/4, 336/6 and 336/8.

(2.) THE petitioners have earlier moved this court with writ petitions being W. P. Nos. 4218 and 8652 of 1998 challenging the land acquisition proceedings initiated by the first respondent under the provisions of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (for short T. N. Act 31/78) for acquiring the petitioners' lands for the purpose of providing house-sites for the Adi Dravidars of the said village. The petitioners did not challenge the acquisition. On the contrary, they had stated that they are willing to give alternative lands voluntarily to provide house-sites for Adi dravidars. The petitioners offered to provide the following lands in Nochikulam village together with the extent indicated therein voluntarily:-<FRM>JUDGEMENT_1455_TLMAD0_2009Html1.htm</FRM>

(3.) THOSE writ petitions were heard together and a division bench by its final order, dated 12. 12. 2002 disposed of the writ petition. The following direction was given by the Division Bench: