GMMCO LIMITED Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition is to quash the order dated 13.1.2011 passed by the 5th respondent/THE District Collector, Kancheepuram District and the consequential order of the 11th respondent/THE Revenue Divisional Officer, Tambaram Division, Kancheepuram District dated 16.8.2011 and direct the respondents to act pursuant to the petitioner's application for patta transfer dated 31.12.2008.

(2.) THE brief facts necessary for disposal of the writ petition as per the pleadings of the petitioner are as follows:

(3.) THE 12th respondent also filed separate counter affidavit stating that the 12th respondent purchased the property in the year 1967 and was in continuous and uninterrupted possession with full rights of ownership and at no point of time anyone claimed the property as poromboke land. Patta was granted not in the year 1977, but in the year 1955 based on the sale deed issued in favour of the 12th respondent.