P VIJAYARAGHAVAN Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THE issue involved in these cases is relating to the acquisition proceedings in respect of the lands situated in various villages at Sriperumbudur Town and Taluk, namely Pillaipakkam, Vengadu, Navalur and Irumbedu under the Tamil Nadu Acquisition of Lands for Industrial Purposes Act, 1997 (for brevity, "Act 10 of 1999") for the Irunkattukottai Expansion Scheme Unit 4 and the challenge relates to the notifications issued under Section 3(1) of Act 10 of 1999.

(2.) ALL the writ petitioners are owners of various plots comprised in various survey numbers in respect of which notices were issued under the provisions of Act 10 of 1999.

(3.) SIMILARLY, W.P.No.26436 of 2008 relates to the land measuring 6960 sq.ft. stated to be farmland comprised in Survey Nos.107 and 108/2, and now bearing Survey No.107/4, Pillaipakkam Village, Sriperumbudur Taluk, Kancheepuram District. The acquisition proceedings are questioned on the same grounds.