HARIPRIYA MURALI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Notification issued under Section 4(1) of the Land Acquisition Act and published in Thiruvallur District Gazette dated 20.9.2002 and Section 6 Declaration published in Tamil Nadu Government Gazette dated 14.10.2003, wherein the respondents have acquired the writ petitioner's property situated in S.No.20/1 and 20/3, No.84, Perumal Agaram Village, Ambattur Taluk, Thiruvallur District is sought to be quashed.

(2.) The learned counsel for the writ petitioner states that the ingredients of Section 4(1) of the Land Acquisition Act, has not been followed by the respondents, while undertaking the process of acquisition proceedings. It is further stated that the writ petitioner had obtained a Planning Permit for construction of a house from the Local Authority in the year 2003 and on account of the acquisition proceedings, the writ petitioner is unable to construct a house in that locality.

(3.) The ground raised is that the 4(1) Notification is vitiated on the ground that the same had not been published both in English and Tamil Dailies having wide circulation in that locality.