T.G.NAVEEN Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) The Real Estate is meant for land grabbers, land mafias and Goondas in collusion with politicians and police force violators. These people join together and grab the properties of the Government as well as private parties and even if layouts are made, the lands meant for road and public places are also being grabbed or encroached upon and made as a private land by the developers, violating the rights of the persons who have purchased the plots in the layouts. These kinds of illegal acts are being done on for long and the general public are the victims.

(2.) This is one such case wherein the land which was meant to be used as roads has been subdivided and registered in the name of developer's family members as a private property.

(3.) Whether the developer has got any such power or authority to convert the piece of land which has been shown as road to be made as a private land is the issue in this case?