SUSHEELA RANI Vs. COLLECTOR VILLUPURAM DISTRICT

JUDGEMENT

(1.) THE main contention of the learned counsel for the petitioner is that the second respondent had passed the impugned order, dated 19.01.2006, reclassifying the patta land belonging to the petitioner, as 'Poromboke' land, without issuing any notice to the petitioner.

(2.) THE learned counsel appearing on behalf of the respondents had not refuted the submissions made by the learned counsel appearing on behalf of the petitioner. In such circumstances, this Court finds it appropriate to set aside the impugned order of the second respondent, dated 19.01.2006. However, it is made clear that it would be open to the respondents to reclassify the land in R.S.No.60/2, having an extent of 4 cents, corresponding to the old survey no.53/3A, in Aahasampattu town panchayat, Acharampat Village, Vannur Taluk,Villupuram District, if they deem it fit to do so, as per law, after giving an opportunity of hearing to the petitioner. This Writ Petition is ordered accordingly. No costs.