RANGANAYAKIAMMAL Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of mandamus forbearing the respondents from taking possession of the land measuring 4.54 Acres equivalent to 1.88.08 Hectares in S.F.No.296/2 of Kuniyamuthur Village of Coimbatore Taluk and District, acquired by the respondents under the provisions of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act and from constructing any building thereon by the Tamil Nadu Housing Board (sic) and for a direction to the respondents for return of the land.

(2.) The brief facts leading to the filing of this writ petition is as follows:- The petitioner claims to be owner of the land measuring about 4.64 Acres [1.88.0 Hectares] comprised in S.F.No.296/2 of Kulathupalayam Village, Kuniyamuthur in Coimbatore Taluk and District. He had a proposal to set up a stone crushing industry on the land in question and obtained a license for the same. In the year 1997, the respondents had taken steps to acquire the land in question under the provisions of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 [in short "Act 31 of 1978] and issue a notification under Sec. 4(2) of the Act 31 of 1978 was also issued to the petitioner and he had raised objection for acquisition of his land. Thereafter, a notification under Sec. 4(1) of the Act had been issued on 02.07.1998. Challenging the above said notification, he had filed a writ petition in W.P.No.17198 of 1998 and the same was dismissed by this court on 27.11.2006. In the mean time, Award had been passed by the 3rd respondent on 12.03.1999 in Award No.6 of 1998-99. Challenging the award, he had filed an appeal, but, he could not persuade the same on account of his old age and inability. But, he was not paid the award amount till date. Even though the notification was issued in the year 1998, the possession of the lands were also not taken from the petitioner. Even though by virtue of Sec. 5 of the Act, after publication of notification under Sec. 4(1) of the Act, the land vested absolutely with the Government free from all encumbrance, there is no specific provision enabling the District Collector or any other authority to take possession of the land from the land owner. By virtue of Sec. 5 of the Act, the Government may acquire title over such land, but, they have no power to take possession from the petitioner. There is no specific provision in the Act 31 of 1978 for taking possession of the land unlike in The Land Acquisition Act, 1894, Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997, The Railways Act, 1989 and in the absence of any enabling provision for taking possession under the Act 31 of 1878, the respondents cannot take possession of the land from the petitioner.

(3.) It is further stated by the petitioner that now the Tamil Nadu Slum Clearance Board is taking steps for constructing multi-storeyed building on the land in question. When the land in question was acquired for providing house sites to the landless poor adi dravidar community people, the respondents cannot transfer or use the land for constructing multi-storeyed buildings by the Tamil Nadu Slum Clearance Board. The land acquired for a specific purpose under a special enactment, the same cannot be used for any other purpose. Hence, this writ petition.