P.BABU Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms.G.Thilakavathy, learned Senior counsel, assisted by Mr.Kamala Kumar, learned counsel for the petitioner, and Ms.N.Mala, learned Additional Government Pleader for the respondents.

(2.) This writ petition has been filed by 45 petitioners praying for issuance of writ of declaration to declare the Notification issued by the second respondent dated 26.02.1992 under the provisions of the Urban Land (Ceiling and Regulation) Act , 1976 (in short "the Act"), a Central Act , as abated, and consequently to direct the respondents to treat the lands of the petitioners in T.S.No.18, T.S.No.111, Olandai Village, Block No.12, Ward J, in the layout known as Nehru Nagar, Puducherry Taluk, as their patta lands and receive all the documents presented by the petitioners for registration.

(3.) The total extent of the land comprised in T.S.No.18 was developed into a layout consisting of 50 plots and the average size of the plot ranged between 700 sq.ft. to 1200 sq.ft. and few of the plots are little larger extent. The layout plan was not approved by the competent authority and the original land owner, namely, Thiru.Sridharan had sold the plot to various persons and among them, 45 purchasers are before this Court.