K.A RAVINDRAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Is it a display of bureaucratic apathy, plain and pure, to a citizen's right to property, or is it showcasing its insensitivity, if not inefficiency? Either way, it is not the Executive's finest hour. The facts of this case do not trouble the comprehension of anyone that they do not even require a graduation in law to appreciate, what this Court can readily state as a callous waste of public finance and flagrant transgression of a citizen's right to property. The facts are:

(2.) Mr.K.A.Ravindran, the petitioner, appeared in person and made a statement that since 1996, he has not been able to develop the property profitably or alienate the property. At least from 2010, after the order passed by this Court in W.P.No.4168 of 1997, the Government ought to have restored the entries in patta in his name. He submitted that due to this deliberate act of the Government in denying him the absolute enjoyment of the property based on his title, the Government has unjustly invaded his right to property.

(3.) Per contra, Mr.S.N.Parthasarathy, the learned Government Advocate, made a fervent representation backed by his counter that, apart from the petitioner's property there are other properties as well which are included in the notification for providing housing to a section of the members of the schedule caste community, and that the property of the petitioner is required for providing a passage for the other properties covered by the same notification.