(1.) HEARD both sides and perused the records filed in this case as well as the original records circulated by the learned Special Government Pleader.
(2.) THE petitioner, aggrieved by the acquisition of her land in Survey No.372/1 situated at Nellithoppu village, Papanasam Taluk, Thanjavur District under the provisions of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (for short 'T.N.Act 31 of 1978'), has filed the present writ petition.
(3.) THE objection given by the owner was considered by the authority concerned. He sent his proposals dated 24.8.1999 to the District Collector. THE District Adi Dravidar Welfare Officer also inspected the land on 09.9.1999 and recommended the case for acquisition. THE District Collector rejected the objections given by the land owner by his order dated 30.9.1999. THEreafter, a notification under Section 4(1) was published in the District Government Gazette on 05.10.1999. Before the Award enquiry, the petitioner had moved this Court and got a stay order.