STATE OF TAMIL NADU Vs. M NALINI

JUDGEMENT

(1.) THE attempt of the legal heirs of an erstwhile Landowner from whom excess land was taken possession by the authorities even before the repeal of Urban Ceiling and regulation (Repealing) Act, 1999, to restore possession of the land is the subject matter of the Writ Petition, which was ultimately dismissed by the learned Single Judge.

(2.) THOUGHT the Writ Appeal is listed for admission, in the presence of the Counsel for the Respondent, who entered appearance on Caveat and with the consent of the Counsel appearing for both sides, the main Writ Appeal itself is taken up for final disposal.

(3.) THE facts leading to filing the Writ Petition as well as the Writ Appeal are as follows: