P. Alagammal and Others vs State of Tamil Nadu and Others

Nainar Sundaram, J.—These two writ Appeals arise out of the common order of the learned single Judge, who disposed of three Writ

Petitions, namely, W.P. Nos. 2732, 2771 and 2816 of 1983. Today we have disposed of W.A. No. 987 of 1984, directed against W.P. No.

2816 of 1983. (See Thiruvaleeswarar Temple Vs. The State of Tamil Nadu and Another, ) Here W.A. No. 1065 of 1984 is directed against

W.P. No. 2732 of 1983 and W.A. No. 1066 of 1984 is directed against W.P. No. 2771 of 1983. The acquisition proceedings under the Land

Acquisition Act 1 of 1984, hereinafter referred to as the Act, covered the lands of all the parties. The learned single Judge allowed the Writ

Petitions preferred by the land owners to the extent of quashing the acquisition proceedings, leaving the notification u/s 4(1) of the Act intact. The

facts of the present cases are similar to the facts of the case dealt with by us in W.A. No. 987 of 1984. The same ratio, as applied by us, for

allowing W.A. No. 987 of 1984, applies to the facts of the present cases also. Thus applied, these Writ Appeals deserve allowing. Accordingly,

we allow these Writ Appeals on the same terms as done in W.A. No. 987 of 1984. No costs.