C KANNAPPA PILLAI Vs. DISTRICT COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) THE writ petitioners challenged the notification issued under Section 4(1) of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978. THE learned single Judge, by the impugned order dated 6.1.2009 having dismissed the writ petitions, the writ petitioners have preferred the present appeals.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts except the relevant one.

(3.) IN the case of Ramalingam and Others v. The State of Tamil Nadu [2005 (3) CTC 1], a Division Bench of this Court, having noticed the Supreme Court, held as under: