K S PUGAZHENDHI Vs. DISTRICT COLLECTOR VELLORE

JUDGEMENT

(1.) HEARD both sides.

(2.) THE petitioner has filed the present writ petition, challenging the order of the fourth respondent (the Special Tahsildar, Adi Dravida Welfare Department, vellore), dated 22. 07. 2009 and for a consequential direction to desist from interfering with the petitioner's peaceful possession and enjoyment of 0. 28. 0 hectares of land in S. No. 287/7a in Kandaneri Village.

(3.) IT is stated that the petitioner is the son of one Sivalinga Gounder. The land in question was sought to be acquired under the Tamil Nadu Act, 31/78 for providing cremation ground for Adi Dravidars in Kandaneri village. After following due procedures, it was acquired by a notification issued under Section 4 (1) of the said Act and an award in Award No. 21/96-97, dated 25. 3. 1997 was passed. In the village records the lands were also classified as Adi Dravidar Cremation ground.