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Judgment
A.S. Venkatachalamoorthy, J.—Proceedings were initiated under the Tamil Nadu Acquisition of Land For Harijan Welfare Schemes Act,
1978 (hereinafter referred to as the Act), by the official respondents to acquire an extent of 1.01.0 Hectare, comprised in S.F. No.226/2,
Marchinaickenpalayam Village, Pollachi Taluk, Coimbatore District, to provide house sites to the Adidravidas of T. Chinnappampalayam. On
08.02.1996, the 2nd respondent herein sent a notice to one Senapathi Gounder, u/s 4(2) of the Act in Form-I (under Rule 3(i) of the Tamil Nadu
Acquisition of Land for Harijan Welfare Scheme Rules, 1979). The notice directed the said Senapathi Gounder to lodge his statement of
objections within 15 days after the service of notice and that the same would be enquired into on 28.2.1996. The said Senapathi Gounder received
the notice and the 15 days time would expire by 12.3.1996. On 01.03.1996 Senapathi Gounder sent a petition to the 2nd respondent to fix a fresh
date of hearing, which was received on 04.03.1996. However, on 4.3.1996, notice u/s 4 (1) of the Act was issued by the Collector of
Coimbatore in Form II under Rule 3 (ii) of the Tamil Nadu Acquisition of Land For Harijan Welfare Schemes Rules, 1979, and the same was
published in the gazette on 13.3.1996. The above facts are admitted by both the parties.
The petitioner would contend that way back in the year 1994, he filed a suit against Senapathi Gounder and his minor son Vignesh for
declaration of title and permanent injunction with regard to an extent of land measuring 7.29 acres in S. No. 226, Marchinaickenpalayam (which
included the property in question) and that ultimately, the suit was decreed on 21.6.1996 and in those circumstances, the authorities should have
issued notice to him as well.
On behalf of the respondents, it is contended that they have to go only by the entries in the Revenue Records and that at the relevant time the
records showed only Senapathi Gounder as absolute owner of the property and rightly, he was given notice. The fact that the suit was instituted in
the year 1994, and decreed subsequently would not alter the position.
A notice dated 8.2.1996 in Form No. I (under Rule 3(i)) as contemplated u/s 4(2) was sent to Senapathi Gounder by the authorities as his
name alone was mentioned in the revenue records as the owner. The notice directed the said person to lodge a statement of his objections within
15 days after receipt of copy of the said notice. The notice also fixed the date of enquiry as 28.2.1996. Only on 28.2.1996 Senapathi Gounder
received the notice and hence 15 days time would expire on 12.3.1996. On 1.3.1996 the said Senapathi Gounder sent a petition to the Special
Tahsildar to fix another date for enquiry and the same was received by the Special Tahsildar on 4.3.1996. The Special Tahsildar should have
responded to the request, as the 15 days time would expire only on 12.3.1996. But however, notice u/s 4(1) of the Act was issued by the
Collector of Coimbatore in Form No.II on 4.3.1996. This is obviously erroneous.
The question for consideration is whether the petitioner can come before this Court by way of filing writ petition with a prayer to quash the
notification dated 4.3.1996 issued u/s 4(1) of the Act.
The fact that the petitioner filed a suit for declaration in respect of the property in question way back in the year 1994 is not in dispute. The suit
ultimately came to be decreed on 21.6.1996 is also admitted by all the parties. The decree declared the pre-existing title of the petitioner. It is not
the case of the respondents that the petitioner was set up by the Senapathi Gounder to file the suit. As already pointed out, the suit was filed in
1994 and at that time, nobody would have even thought that the land in question will be acquired under the Act. It cannot be said that the
petitioner was a successor in interest of Senapathi Gounder or a transferee. This is a very peculiar case and looking from any angle, in all fairness,
the petitioner must be given an opportunity to put forth his objections when the State proposes to acquire the land.
In this view of the matter this Court is of the view that the petitioner has to succeed and the notification issued u/s 4(1) of the Act in
Na.Ka.NO.27238/96(N.-6) dated 4.3.1996 and published in the Coimbatore District Gazette dated 13.3.1996 has to be quashed.
In the result, the writ petition is allowed and the impugned notification issued by the first respondent u/s 4(1) of the Act in
Na.Ka.NO.27238/96(N.-6) dated 4.3.1996 and published in the Coimbatore District Gazette dated 13.3.1996 is hereby quashed. No costs.