S KESAVAN Vs. SPECIAL TAHSILDAR LAND ACQUISITION MMDA

JUDGEMENT

(1.) THE petitioners in W. P. No. 5535 of 1996 aggrieved by the order of dismissal of the writ petition, had filed this writ appeal.

(2.) THE facts in brief necessary for the disposal of this writ petition are as follows: - The first appellant is the son of the second appellant. The first appellant purchased land admeasuring 50 cents in S. No. 141/1a, patta No. 7, situated at Manjambakkam Village, Puzhal Panchayat Union vide registered sale deed dated 22. 8. 1988. The second appellant is the mother of the first appellant and she purchased 30 cents of land in Punja S. No. 138/3 admeasuring to an extent of 7= cents and the land admeasuring to an extent of 22= cents situate in S. No. 138/4 in the same village by means of a registered sale deed dated 17. 10. 1988. According to the appellants, they have been in possession and enjoyment of the lands purchased by them and pattas had also been granted in their favour.

(3.) THE second Respondent had issued a notification on 6. 4. 1994 which was published in the Tamil Nadu Government Gazette under Section 4 (1) of Land Acquisition Act 1894 (Central Act 1/1894 ). As per the said notification, the lands belonging to various persons including the appellants herein situate in No. 32 Manjambakkam Village, Saidapet Taluk, Chengalpattu District are needed for a public purpose viz. , " to wit, for development of residential and commercial neighbourhoods on both sides of Inner Ring road to ensure and regulate orderly development by Madras Metropolitan Development Authority under the project known as Land Assembly and Development project along Inner Ring Road.