S.R.SINGHARAVELU, J. - (1.) THIS Writ Appeal is directed against the order dated 8.10.1991 passed in W.P. Nos. 3693 of 1986 (batch containing 41 matters). The third respondent/writ petitioner in all these writ petitions have challenged the land acquisition proceedings initiated by the Government of Tamil Nadu at the instance of the Tamil Nadu Housing Board (appellant/third respondent) under the provisions of Land Acquisition Act, to acquire lands for public purposes and issue of Notifications under Section 4(1) of the Land Acquis ition Act (hereinafter referred to as -the Act -).
(2.) IN the affidavit of the 3rd respondent/writ petitioner, it was contended that public purposes specified in the acquisition Notifications are vague and do not contain any material particulars with sufficient clarity so as to enable the 3rd respondent/writ petitioner to make effective objections in an enquiry under Section 5 -A of the Act. In the first of the above referred to three Notifications involved in these proceedings, the public purpose is stated as -for the implementation of the Housing Schemes to meet the demands made by various sectors of the population under Kalaignar Karunanidhi Nagar Further Extension Scheme - in the second, it is, -for the creation of new Neighbourhood, known as Kalaignar Karunanidhi Nagar, Part II Schemes -. Likewise, in the third, it is -for increasing housing accommodation for the development of South Madras Neighbourhood -. While dealing with the writ petitions, it was held that there was no indication of either the class of persons for whom the houses were to be constructed or of the necessity for the same.
(3.) RELIANCE was placed by the single Judge in State of Tamil Nadu and another v. A.Mohammed Yousuf and others, JT 1991 (3) SC 347, wherein it was held that the proceedings under Land Acquisition Act read with Section 70 of the Tamil Nadu Housing Board Act, can be commenced only after framing the Scheme for which the land was required if the Notification under Section 4(1) of the Act was published without waiting for the Scheme, it will not be possible for the land owners to object to the acquisition on the ground that the land was not suitable for the Scheme and therefore, does not serve any public purpose.;