- (1.) The petitioner as well as the respondents in these writ petitions are one and the same, the learned counsel for both sides have advanced common arguments in support of their respective case, therefore, by consent, the writ petitions are taken up for final hearing and are disposed of by this common order.
(2.) In these three writ petitions, the petitioners seek to quash the notification issued under Section 4 (1) of the Land Acquisition Act, hereinafter called as the Act, published vide G.O. Ms. No.173 dated 08.10.2012 issued by the first respondent and the consequential declaration made under Section 6 in G.O. Ms. No.243 dated 23.09.2013 in so far as they relate to acquisition of the petitioners' land are concerned.
(3.) For the purpose of establishment of a Fisheries University and Institute of Fisheries Technology in Nagoor (Muttam) Village, Nagapattinam Taluk and District, the respondents have proposed to acquire lands measuring a total extent of 36.42.5 hectares in various survey numbers owned by various persons, including the lands of the petitioners. The notification under Section 4 (1) of the Act was issued vide G.O. Ms. No.173 dated 08.10.2012 and ultimately the declaration under Section 6 of the Act was made on 23.09.2013. According to the petitioners, they were not served with any notice even though they have purchased the lands in question during 2009/2010 by various sale deeds and therefore, they seek to quash the land acquisition proceedings pertaining to their land.;