R GANAGASABAI Vs. DISTRICT COLLECTOR CUDDALORE DISTRICT

JUDGEMENT

(1.) THE petitioner has approached this Court by these two writ petitions seeking compensation as well as employment.

(2.) THE case of the petitioner is that he was assigned land comprising Survey No. 119/5, to an extent of 2.25 acres situate in No. 156, Veppankurichi Village, Virudhachalam Taluk and the said assignment was made in the year 1971 as "landless poor".

(3.) A counter affidavit has been filed by the third respondent stating that the assignment made in favour of the petitioner is a conditional one and it would be resumed in case of requirement by the Neyveli Lignite Corporation. Therefore, even before the award was passed, the assignment was cancelled by proceedings, dated 2.9.1993 and by the cancellation of assignment, the right of the petitioner in respect of the land is lost and he is not entitled for any compensation, as compensation is payable only in respect of patta lands. Since the petitioner's land is not a patta land, the petitioner's son is not entitled for employment also.