EDWARD KENNEDY Vs. SPECIAL TAHSILDAR

JUDGEMENT

(1.) HEARD both sides and perused the records filed in these cases as well as the original records circulated by the learned Government Advocate.

(2.) THE petitioners, aggrieved by the acquisition of their lands in Survey Nos.253/10, 253/13, 253/11 and 253/12 respectively situated at Karunchuthi Group Ariyalpuram Village, Ilayankudi Taluk, Sivagangai 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 the four writ petitions. When land acquisition was resorted to earlier under the Central Act 1 of 1894 for the very same purpose, the petitioners filed writ petition being W.P.Nos.14227 to 14230 of 1995 before this Court. This Court allowed the writ petitions by an order dated 31.10.1995. But liberty was granted 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 by his order dated 21.2.1996. THEreafter, a notification under Section 4(1) was published in the District Government Gazette on 24.2.1996. An Award has been passed on 25.3.1996 and the compensation amount has been deposited into the Sub-Court, Sivagangai.