TIRUCHIRAPPALLI CITY CORPORATION Vs. SUNDARRAJAN

JUDGEMENT

(1.) This appeal by Tiruchirappalli City Corporation is directed against the order dated 14.12.2020 in W.P.(MD) No.12795 of 2019.

(2.) The said writ petition was filed by the respondents 1 to 6 herein praying for issuance of a writ of mandamus to direct the appellant - Corporation to redeliver the vacant possession of the property comprised in Old T.S.No.66/8, New T.S.No.112 of Sengulam Village, Tiruchirappalli Taluk and District, after deducting an extent of 2.42 Acres out of 2.84 Acres acquired by the respondents 7 and 8 herein for the formation of daily market by the appellant Corporation.

(3.) The case of the respondents / writ petitioners is that the Government had issued notice under Section 4(1) of the Land Acquisition Act, 1891 for acquiring land for the formation of a daily market by the appellant Corporation over an extent of 2.50 Acres and an extent of 42 Cents has been additionally occupied by the appellant Corporation and therefore, they sought for a direction to redeliver the excess extent of land occupied by the appellant Corporation.