V KAMALAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) HEARD both sides and perused the records filed in these cases.

(2.) THE petitioners, aggrieved by the acquisition of their lands in Survey Nos.278/2 and 277/2C situated at Palankarai Village, Avinashi 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'), have filed these two writ petitions. When for the very same lands, acquisition proceedings were initiated under the Central Act, the husband of the first petitioner filed W.P.Nos.8521 and 8522 of 1994. THE proceedings were quashed by an order dated 27.11.1995. However, liberty was given to proceed under the T.N.Act 31 of 1978.

(3.) THE objection given by the owner was considered by the authority concerned. He sent his proposal to the District Collector. THE District Collector rejected the objections given by the land owner. THEreafter, a notification under Section 4(1) was published in the District Government Gazette on 22.3.1996. Immediately thereafter, the land owners moved this Court and had obtained an interim order.