E. JANAKI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Learned counsel for the appellants submits that the entire factual scenario commencing from the Sale Deed dated 17.02.1943 onwards establishes continuity of title and possession of the appellants and their predecessors-in-interest and consequently, any such transformation or changing the nature of the land without participation of the appellants or their predecessors is invalid and the subsequent exercise to dispossess the appellants from the land in question is therefore also unlawful.

(2.) The stand taken by the respondents before the learned Single Judge was that the land stood converted as "Tharisu land" and, therefore, the appellants had no title over the land, so as to resist the taking over of the possession.

(3.) Learned counsel submits that as a matter of fact, the project for which the land had been handed over to the Veterinary Department has not been executed, as the Veterinary Institution has been shifted elsewhere.