G GNANA THEEBAN Vs. GOVT OF TAMILNADU

JUDGEMENT

(1.) The first writ petition (W.P. No. 19532/2009) is filed by 28 Petitioners, seeking to challenge an order of the third Respondent Revenue Divisional Officer, Chengalpattu dated 12.08.2009 and seeks to set aside the same. By the impugned order, the third Respondent found that the lands in S. No. 13/9 to the extent of 0.46.5 hectares in Injambakkam Village, Tambaram Taluk were originally given to families of fishermen as house sites and since the conditions of assignment were violated in terms of Revenue Board Standing Order No. 15.3, the assignment was cancelled and it was directed to be recorded in the village accounts as Gramanatham, Poramboke.

(2.) The writ petition was admitted on 18.09.2009. Pending the writ petition, this Court granted an interim stay. On notice from this Court, the third Respondent RDO has filed a counter affidavit dated Nil (December 2009).

(3.) In the mean while, another three persons who were subsequent purchasers of the land assigned in favour of the Petitioners in the first writ Petition filed the second writ petition being W.P. No. 21155 of 2009 challenging the very same order of the Revenue Divisional Officer, who was shown as 5th Respondent in that writ petition.