N.RAMANUJAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Writs of Certiorari are filed questioning the validity of G.O.Ms.No.219, Housing and Urban Development, dtd. 20/8/2003 in respect of the acquisition proceedings initiated by the respondents.

(2.) The impugned G.O.Ms.No.219, dtd. 20/8/2003, is the notification issued under Sec. 6 of the land Acquisition Act, 1894 (Central Act 1 of 1894).

(3.) The learned counsel, appearing on behalf of the writ petitioners, states that the second respondent issued a notice seeking objections for the acquisition of the wet lands situated in Survey No.72/2 and 73/1B, Perumal Agaram, Block II, Ambattur Taluk, Thiruvallur District. The notice was addressed to the father of the writ petitioners, who died intestate on 3/8/1990, leaving behind the legal heirs.