ANNA MAKKAL NALA SANGAM Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The petitioner Association representing the cause of their members, who are residing in Nookampalayam, Anna Street, Nethaji Nagar, Muthamil Nagar, Krishnaveni Nagar coming under Ward No.3 in poromboke land Survey Nos.536, 537 and 538 of Perumbakkam Panchayat, Sholingnallur Taluk, Kancheepuram District, had filed this writ petition praying for quashment of G.O.Ms.No.393 dated 19.8.2010 passed by the 1st respondent and consequently directing the 3rd respondent to grant patta in respect of the land in Survey Nos.536, 537 and 538 by implementing the G.O.Ms.No.854 Revenue 1(2) Dept. dated 30.12.2006, G.O.Ms.No.34 dated 23.01.2008 and G.O.Ms.No.43 dated 29.1.2010 passed by the Revenue LD.1(2) Department.

(2.) The facts necessary for disposal of the writ petition are as follows:

(3.) In the typed set of papers filed along with this writ petition, copies of ration cards, property tax receipts, electricity board white cards have been enclosed to substantiate the contention of the petitioner.