PAPPAMMAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioners have filed the present writ petition seeking the relief of a Writ of Mandamus to direct the Respondents 1 to 5 not to disturb our possession and enjoyment of our lands and houses in S.No.174/2 measuring about 13 cents, 15 cents, 6 cents, 18 cents and 7 cents respectively in Chokkathevanpatti hamlet of Valandoor village, Usilampatti Taluk, Madurai District.

(2.) ACCORDING to the First Petitioner she is residing and she has put up a thatched house and enjoyed of the vacant site around 13 cents in S.No.174/2 in Chokkathevanpatti village. The land is a patta land. She is said to have been in possession and enjoyment of the land for more than 30 years. She has purchased the land through Registered Sale Deed. She and her predecessor in title and said to have been uninterrupted and continuous possession of the property beyond the statutory period by making house tax and water tax.

(3.) THERE are thirteen individuals (including the petitioners)have filed the writ petition W.P.No.7136 of 1994 before this Court against the acquisition proceedings. This Court on 10.11.2000, has been pleased to pass an order directing the petitioners therein to make fresh representation within a period of four weeks from today and also that the First Respondent is directed to consider and pass orders under Section 48 of the Land Acquisition Act, 1894. Furthermore, one P.Periasami, projected a writ petition in W.P.No.6604 of 2001 against the Government of Tamil Nadu represented by the Secretary to Adi Dravidar and Tribal Welfare Department, Fort. St.George, Chennai-9 and another and in WPMP.No.9413 of 2001 on 04.04.2001 this Court has granted an order of interim injunction in respect of dispossession alone if not dispossessed already. Ordered Notice.