V CHANDRASEKARAN Vs. MEMBER SECRETARY

JUDGEMENT

(1.) The writ petition is filed to declare the letter issued by the Respondent in No. B2/4019/2010 dated 11.3.2010 as illegal and ultravires under Sections 54 and 111 of Town and Country Planning 2 Act, 1971.

(2.) The brief facts which are relevant for consideration herein are as follows:

(3.) As a matter of fact, the Petitioner and another have also filed W.P. Nos. 6108 and 20896 of 2009 for declaring the acquisition proceedings in respect of their lands to be lapsed, abated and inoperative and for directing the Respondents to reconvey the lands in question to the Petitioners and to direct the Respondents not to interfere with their possession, enjoyment and development activities carried on in the lands. The reliefs sought for are on the strength of the earlier orders quashing the entire Section 6 declaration and subsequent acquisition proceedings and the recommendation of the High Level Committee, TNHB who is the requisitioning authority for reconveying the lands to the respective land owners on the ground 4 that no acquisition proceedings is pending and the lands which are said to be vesting upon TNHB could not be utilised as the surrounding lands in respect of which Section 4(1) notification and Section 6 declaration are already quashed are reconveyed to the land owners.