G KARTHIC KANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for issuance of a writ in the nature of Certiorari, to quash the order letter No.26505/LA3(1)/2009-14 dated 03.10.2011 with consequential relief of directing the respondents to exclude the above land from land acquisition proceedings and re-transfer the land and thereby transfer the revenue entries including patta in favour of the petitioner.

(2.) THE grandfather of the petitioner was original owner of the land in S.No.359/2, 369 and 372/1, situated at Chithrauthanpalayam Village, Dharapuram Town and Taluk, Erode district, now Tiruppur district, measuring 2.64.0 hectares, 3.53.5 hectares and 2.12.0 hectares respectively.

(3.) THE notification under Sec.4 of the Land Acquisition Act, was followed by the declaration under Sec.6 of the Act on 10.07.1985.