SURESH Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner as well as the learned Counsel for the Respondents.

(2.) The land belonging to the Petitioner to the extent of 9.09 cents out of 74 cents were acquired in S. No. 132/3C1 as early as in the year 1998 and the Petitioner has made an application for re-conveyance under Section 48-B of the Land Acquisition Act and that came to be rejected on the ground that the scheme of the Housing Board has been implemented and the purpose for which the lands acquired have already been fulfilled.

(3.) Learned Counsel for the Petitioner submitted that when once it is proved that the land still is available, it is always open to the erstwhile owner to reconvey under Section 48-B which is a statutory right.