S GOPAL Vs. DISTRICT COLLECTOR VILLUPURAM

JUDGEMENT

(1.) HEARD the arguments of Mr. A. Thiagarajan, learned Senior Counsel leading mr. S. Rameshkumar in Review Application Nos. 76 to 78 of 2009 and mr. R. Krishnamurthy, learned Senior Counsel leading Mr. V. Balu in Review application Nos. 100 and 101 of 2009.

(2.) ON directions from this Court, the original records were also circulated for perusal by this Court.

(3.) THIS batch of five review applications arose out of a common order passed by this Court, dated 3. 12. 2008 in W. P. Nos. 12928 to 12932 of 1999 and 14830 and 14831 of 1999. The writ petitions challenged the acquisition proceedings initiated under the Tamil Nadu Acquisition of Lands for Harijan Welfare Schemes act, 1978 (Tamil Nadu Act 31 of 1978) by the first respondent District Collector vide acquisition notification, dated 10. 4. 1999 made under Section 4 (1) of the said Act and published in the Villupuram District Gazette on 7. 5. 1999. This court found that there was no infirmity or illegality in the acquisition proceedings and therefore, dismissed all the writ petitions by a common order, dated 3. 12. 2008.