A MUNUSAMY ALIAS SELVAMANI Vs. DISTRICT COLLECTOR THIRUVALLUR

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has filed the present writ petition, seeking to challenge the notification issued under Section 4 (1) of the Tamil Nadu Acquisition of Lands for Adi Dravidar Welfare Scheme Act, 1978 (Tamil Nadu Act 31/78) and published in the Tiruvallur District Gazette dated 18. 09. 1997 noifying the acquisition of petitioner's land in Periyasozhiyambakkam Village, Gummidipoondi Taluk, tiruvallur District in Survey Nos. 111/9a and 111/10a to the extent of 0. 02. 5 hectares and 0. 01. 0 hectares.

(3.) THE contention of the petitioner was that his father Arumuga Reddy and one Natesa Reddy were brothers. They were owners of the said land. His father Arumuga Reddy died on 11. 12. 2004. On the basis of the mutual and oral partition between the legal heirs of Arumuga Reddy, including the petitioner, the said land had come into possession of the petitioner. He has a patta standing in his name.