CHANDRA ANANTHASAYANAM Vs. SPECIAL COMMISSIONER AND COMMISSIONER FOR URBAN LAND CEILING AND URBAN LAND TAX

JUDGEMENT

(1.) THIS writ petition has been filed praying for a writ of declaration, to declare that the land, having an extent of 2399 square meters, comprised in old survey No.65/2, T.S.No.2/1, in block No.22 of Saidapet Village, Guindy-Mambalam Taluk, Chennai District, belongs to the petitioner, absolutely, in view of the Urban Land (Ceiling and Regulation) Repeal Act, 1999.

(2.) IT has been stated that the petitioner had purchased 96 cents of land in Resurvey No.65/2, in patta No.19, in Anjaneyar Koil Street, (Hospital Road), Saidapet, Chennai, by way of a sale deed, dated 19.9.1960, registered as document No.2411 of 1960, on the file of the office of the Sub-Registrar, Saidapet. Since then, the petitioner has been in exclusive possession and enjoyment of the said property.

(3.) IT had been further stated that the physical possession of the excess vacant land had not been taken over, by the second respondent. IT has been in the exclusive possession and enjoyment of the petitioner.