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Judgment
K. Gnanaprakasam, J.—In all these writ petitions, the G.O. issued by the first respondent in G.O.Ms.No.650, Housing and Urban
Development (L.A.III) Dated 22.9.1992 u/s 4(1) of the Land Acquisition Act and the G.O.Ms.939, Housing and Urban Development dated
15.11.1993 issued u/s 6 of the Land Acquisition Act are questioned and pray the same to be quashed.
2.As common question of law is involved in all these writ petitions, they are taken together and disposed of by this common order.
3.The lands of the petitioners, in all these petitions were sought to be acquired for the construction of the house under Ganapathy Neighbourhood
Scheme. Notification through publication in G.O.Ms.No.650 Housing and urban Development (LA III) Dated 22.9.1992 was made and the same
was published in the Gazette on 21.10.1992. Publication of the said G.O. was also made in the news papers ""Makkal Kural"" and ""Pirpagal"" dated
22.10.1992. Following the same, an enquiry u/s 5(a) of the Act was conducted and declaration u/s 6 of the Act was published in
G.O.Ms.No.939, Housing and Urban Development, dated 15.11.1993.
4.The objections of all the petitioners are, (1) Notice was not served to the present and real owner and (2) notification u/s 4(1) of the Act was not
published in the daily news paper circulated in that locality.
5.As far as the objection No.1 is concerned, the learned advocate for the petitioner would submit that no notice was served to the person or the
person interested in the land, whereas all the letters were served only to the erstwhile owners based upon the village records. The said fact is not in
dispute. In the same context, in the order dated 26.4.2002 in W.P.No.2038 of 1996, I have held as hereunder:
The authorities go by the revenue records to send the notice. But, at the same time, the authorities take the particulars of several sale deeds from
the Sub Registrar Office to arrive at the cost of the land. The authorities who carry out acquisition proceedings should also look into the records in
the Sub Registrar Office to find out the owner on the date of issue of notice and it would avoid unnecessary claims of the land owners at a later
stage. It is a common knowledge that the revenue records as far as the ownership is concerned, are not kept up to date for one reason or the
other. In fact, when a person buys a piece of land, sub division fee is collected at the time of registration of the document. But, there cannot be
even a single instance, where sub division was carried out based upon the sub division fees collected at the Sub Registrar''s Office. It is a bitter
experience that one has to cross several hurdles to have sub division of lands. Mere fact that mutation is not taken place in the revenue records, the
authority cannot be satisfied in sending the notice on the erstwhile owner, who in some cases may not even be alive. These circumstances alone
forced me to hold that notice to the erstwhile owner is not sufficient and the authorities should also go as per the entries in the Sub Registrar''s
Office to find out the owner and serve the notice to him. In fact the very same view was taken by a Full Bench of this Court in the case of
P.C.THANIKAVELU VS. THE SPECIAL DEPUTY COLLECTOR FOR LAND ACQUISITION,MADRAS AND ANOTHER 1989 I MLJ
222 wherein in paragraph 6, it was observed, that ""Normally, such notices are sent to persons whose names are found recorded in the revenue
records as persons interested. But, in several cases, it may transpire that persons whose names are found recorded in the revenue records as
interested persons may cease to have such interest by reason of transfers of the holding or otherwise. Nevertheless, no mutation of names in the
revenue records in favour of persons who have become interested in the land might have been effected. The result is that the collector may cause
individual notices to be served only on those persons whose names are found in the revenue records, but who have ceased to be interested in the
land. The result is not far difficult to see. Such persons who have ceased to be interested in the land may not respond to the notice, nor would they
are to participate in the enquiry to be held u/s 5-a of the Act,... Though it is incumbent upon the Revenue to keep their records up to date by
effecting mutation of names reflecting the actual state of affairs by showing the persons really interested in the land in their records, yet in a few
cases it may so happen that the revenue records are not made up to date and the person who is really interested in the land may not receive any
notice from the Collector for the enquiry u/s 5A of the Act..... When such information is brought to the notice of the Collector, it is needless to say
that the principles of natural justice enjoin upon him an obligation to issue notice to the person who is found to be really interested in the land even
though his name may not be found entered in the revenue records.
It is submitted by the learned advocate for the respondent that after the publication of notification u/s 4(1) of the Act an enquiry under Sec. 5A was
conducted, and at that time several details about the property including the owner of the land and person interested in the land were collected, from
the Sub Registrar''s office and by the local enquiry, and based upon the said information, the name of the pattadars and persons interested in the
lands were arrived at, and notices were sent to them. When that be so, it is not known, why the said information was not gathered at the time of
publication of notice u/s 4(1) of the Act and in the absence of the same it would establish that the notification u/s 4(1) of the Act was not at all
proper and the same is bad in law.
As far as the second objection is concerned, learned advocate for the petitioner has relied upon the order in W.P.Nos.1201 to 1208/97, of the
learned single Judge (F.M.Ibrahim Kalifulla, J). It also relates to the acquisition of lands for the construction of house in Vilankurichi village,
Coimbatore. In that case also, notification u/s 4(1) of the Act was published in the gazette on 21.10.1992 and in the news papers called ""Makkal
Kural"" and ""Pirpagal"" on 22.10.1992. Learned Single Judge had observed that ""the respondents have not placed any materials before this Court as
to how, of the two news papers, one called ""Pirpagal"" was widely circulated in the locality in question. Therefore, that would also seriously have
impact upon the sustainability of the notification issued u/s 4(1) of the Act."" Before this Court also, the respondents have not placed any materials
to satisfy this Court, that of the two news papers, one called ""Pirpagal"" was widely circulated in the locality in question and in the absence of the
same, I am in complete agreement with the observation made by the learned single Judge and come to the conclusion that it is not widely circulated
in the locality and that therefore, notification u/s 4(1) of the Act published in the said paper cannot be accepted as proper publication. In the said
view of the matter also, the notification u/s 4(1) of the Act impugned in all these writ petitions, has got to be held as invalid, improper and liable to
be quashed.
In the result, the writ petitions are allowed. No costs. Consequently, W.M.P.Nos.525/96, 527/96, 529/96, 531/96,533/96, 535/96 537/96
and 539/96 are closed.