R. SHANMUGAM Vs. A. ANNADURAI THE DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner seeks to punish the respondents for having willfully disobeyed of the orders of this Court dated 16.03.2017 made in WP (MD) No.6398 of 2013.

(2.) The said Writ Petition was filed seeking a Writ of Mandamus forbearing the respondents 1 to 3 from transferring or assigning the land measuring an extent of 1.90 acres in S.No.42/5B of Nadiambalpuram Village, Pattukottai Taluk, Thanjavur District corresponding to 7650 square metres of land in TS No.24/10, Pattukottai Municipality and directing the respondents 1 to 3 to restore the land in the holding of the petitioner in terms of the order of assignment as per the proceedings of the Authorised Officer, Mannargudi Taluk, vide ref.M.R.IV.534/PTR/Al dated 10.12.1975.

(3.) The claim of the petitioner was that the land in question was declared as surplus under the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 and was assigned to him under the Tamil Nadu Land Reforms (Disposal of Surplus Lands) Rules, 1965. The said order of assignment was passed on 10.12.1975. According to the petitioner, he had paid the land value payable as per the Rules.