A DHANALAKSHMI Vs. STATE OF TAMILL NADU

JUDGEMENT

(1.) Since common issues are involved in all these Writ Petitions, they were heard together and they were disposed of by means of this common order.

(2.) The petitioner in W.P. No. 9860 of 1998 is the owner of the lands comprised in Survey Nos. 241/1; 241/2; 241/3; 242/1; 242/2; 242/3; 242/4; 250/1; 263/2; 265/2; 278/1 and 278/4. Similarly, the petitioner in W.P. No. 9861 of 1998 is the owner of the lands comprised in Survey Nos. 261/1A; 282/3; 240/2, 264/2, 264/3; 264/4; 265/1, 266, 268/4 and 275 and the petitioner in W.P. No. 9862 of 1998 is the owner of the lands comprised in Survey No. 242/6 of Perumbakkam Village, Tiruvallur Taluk and district.

(3.) For the purpose of constructing Collector's Office and other buildings for Revenue Administration for Tiruvallore District, the Government issued G.O.Ms. No. 495 Revenue dated 12.6.1998, directing the District Collector to issue Notification under Section 4(1) of the Land Acquisition Act to acquire these lands by dispensing with enquiry provided under Section 5-A of the Land Acquisition Act. The said G.O. is under challenge in all these Writ Petition.