JAMEELA BEEVI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ appeal is directed against the order of the learned single Judge in W.P.No.12598 of 1991, dated 14.7.1999.

(2.) IN the writ petition, the petitioners/appellants sought for quashing the notification of the first respondent under Sec.4(1) of the Land Acquisition Act (hereinafter referred to as ?the Act?) in G.O.Ms.No.126, Home Department, dated 21.1.1974, and declaration under Sec.6 of the Act in G.O.Ms.No.1267, Home Department, dated 18.8.1991.

(3.) A perusal of the stand taken by the respondents in the counter as stated above, with reference to the compliance of Rule 3(b) of the Rules shows that the defence is two-fold. ?Firstly, the objections were not sent within thirty days from the publication of Sec.4(1) notification of the Act and that, secondly, at any rate, the objections were not sent within the time stipulated as per notice issued by the Revenue Divisional Officer for enquiry on 22.6.1991.