S.BALACHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition is filed to direct the respondents to revise the Guideline value of the petitioner's property in S.No.130/1B measuring an extent of 147 Cents at Levinjipuram Village, Tirunelveli District, by considering the petitioner's representation, dated 12.12.2018.

(2.) Herad Mr.T.Lajapathi Roy, learned counsel appearing for the petitioner and Mr.V.Anand, learned Government Advocate appearing for the respondents.

(3.) According to the petitioner, originally the land in S.No. 130/1B belonged to the petitioner and he had executed a power of attorney to one A.Lingeswari and the same has been registered before the Pannakudi Sub Registrar Office, Tirunelveli District. The said land is a cultivable lands. In such circumstances, the petitioner has verified the guideline value of his property and found that the said land was classified as "Residential Type I". But the said lands are not residential land and it is only used for cultivation purpose. Since the said lands are "Residential Type I" instead of Punjai-Well Irrigation Class I, the guideline value is fixed at Rs.106 per square feet and the guideline value runs to Rs.69,00,000/- which is several times higher than the Market value of the petitioner's land. It is pertinent to note that the guideline value of the adjacent land is fixed as Rs.5,42,242/- per acre, similarly, the guideline value of the petitioner's land is fixed as Rs.4,01,837/- per acre. Hence, the petitioner is before this Court.