DIRECTOR OF LAND REFORMS Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) This writ petition arises out of the proceedings initiated by the Director of Land Reforms, Chepauk, Chennai-5 purporting under Section 83 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act 1961 (for short Act) before the Tamil Nadu Land Reforms Special Appellate Tribunal (for short SAT).

(2.) The petitioner wanted the suo motu power of the Tribunal to be invoked in challenging the order of the Authorised Officer (Land Reforms) Erode under the proceedings 28.02.1977. The Director of Land Reforms requested the Tribunal to exercise their suo motu power of revision under Section 82 of the Act and set aside the order passed by the Authorised Officer referred to above. The said petition was taken on file as S.R.P.No.25 of 1998 before the Tribunal.

(3.) In view of the abolition of the Tribunal, the matter stood transferred to this Court. This Court directed such matters to be numbered as writ petitions. Accordingly, the matter was numbered as W.P.No.11561 of 2004 and ordered notice. Inspite of ordering notice, no steps were taken to serve the contesting respondents. The writ petition is yet to be served on R3 to R9 who are the beneficiaries and who are impleaded by the Tribunal in M.P.No.151 of 1996 dated 26.09.1996. The writ petition is liable to be rejected on the short ground that none of the beneficiaries who will be vitally affected by entertainment of the writ petition have not been served. In the absence of such parties before this Court, this Court cannot adjudicate the writ petition.