C.V.THIRUNGNANAM Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioner and his family have been allowed to retain possession of 13.50 Acres of land by the Taluk Land Board as per Ext.P4 order. The petitioner is stated to be settled in Coimbatore. Even though large extent of property was surrendered as per the option submitted, according to the petitioner, the properties have not been properly identified.

(2.) THE petitioner had approached this Court earlier by filing W.P.(C) No.9934/2010 which was disposed of with a direction to the District Collector to conduct an enquiry in the matter and also restrained the respondents therein from taking any steps for assignment, pending completion of identification of the property.

(3.) A statement has been filed on behalf of the 2nd respondent. Therein, it is pointed out that the Taluk Land Board Surveyor was directed to demarcate the land ordered to be surrendered and the land which the petitioner is entitled to retain separately. Paragraph 3 therein shows the land ordered to be retained by the petitioner along with the extent included in various survey numbers. It is mentioned that out of the 13.50 Acres of land, an extent of 12.68 Acres are in the possession and enjoyment of others. It is also submitted that the balance extent of 0.82000 Acres (rocky area) alone can be in the convenient enjoyment of the petitioner. It is further stated that an extent of 21.45 Acres ordered to be taken possession by the Government are still in possession of others and seven occupiers among them also have obtained pattayam and other documents.