K SADAYANDI Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) THE first writ petition (W.P.No.19532/2009) is filed by 28 petitioners, seeking to challenge an order of the third respondent Revenue Divisional Officer, Chengalpattu dated 12.08.2009 and seeks to set aside the same. By the impugned order, the third respondent found that the lands in S.No.13/9 to the extent of 0.46.5 hectares in Injambakkam Village, Tambaram Taluk were originally given to families of fishermen as house sites and since the conditions of assignment were violated in terms of Revenue Board Standing Order No.15.3, the assignment was cancelled and it was directed to be recorded in the village accounts as Gramanatham, Poramboke.

(2.) THE writ petition was admitted on 18.09.2009. Pending the writ petition, this Court granted an interim stay. On notice from this Court, the third respondent RDO has filed a counter affidavit dated Nil (December 2009).

(3.) ON notice from this Court, the Revenue Divisonal Officer. Chengalpattu had filed counter affidavits in both writ petitions. In the counter affidavit, he had stated that the petitioners who are subsequent purchasers in the second writ petiton have no locus standi to challenge the cancellation of assignment.