S.SAMPATH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The prayer sought for herein in this Writ Petition is for issuance of a Writ of Certiorari, calling for the entire records in respect of the land acquisition proceedings published in Vellore District Gazette dated 09.10.2000 in K 11/61 595/2000 in respect of the land in Survey No. 147/1B with an extent of 0.10.0 hectare at Koothampakkam Village in Arakonam Taluk and to quash the same.

(2.) The petitioner is an agriculturist doing agriculture in his village. He is the owner of the land bearing Survey No. 147/1B with an extent of 0.10.0 hectare and the patta also stands in his name. Previously, the property belonged to Srinivasa Naidu who is the father of the petitioner. The petitioner's father had expired. After his death patta stands in the name of the petitioner and his brother as joined patta. Now the petitioner is paying the Revenue taxes also.

(3.) While being so, the 2nd respondent initiated land acquisition proceedings against the petitioner's land to wit the house sites to Adhi Dravidars. The District Collector passed an order and published a notification in the District Gazette on 09.10.2000, under Section 4 (1) of the Tamil Nadu acquisition of land for Haritan Welfare Act 1978, against which present writ petition is filed.