A KESAVAN Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Writ petition has been filed indirectly challenging the validity of Land Acquisition Proceedings pertaining to the lands in S. Nos. 52/2, 53/2, 54/1, 55/3 - Tiruvanmiyur after four decades and seeking for writ of mandamus forbearing the respondents from in any manner dealing or allotting the above said lands.

(2.) Petitioner claims that lands originally belonged to K.K. Srinivasa Pillai and the said K.K. Srinivasa Pillai settled the lands measuring 1.49 Acres comprised in Paimash No. 580, bearing Patta No. 55 in Thiruvanmiyur village in favour of Petitioner's mother Deivanai Ammal under document No. 2046 of 1957 in Sub Registrar's Office, Saidapet (20.6.1957). Petitioner now claims that the lands referred above was situated in S. Nos. 52/2,53/2,54/1, 54/2 (Part) and 55/2, 55/3 and 55/7 (Part) and now assigned as T.S. No. 10, Block No. 16, Thiruvanmiyur village.

(3.) Tamil Nadu Housing Board (TNHB) acquired the lands comprised in S. Nos. 53/1, 53/2, 54/1 and 54/3 and other lands even before four decades. The following dates are relevant to be noted: <FRM>JUDGEMENT_1346_MADLJ1_2010Html1.htm</FRM>