R. RAJATHI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) This Writ Appeal filed by the Writ Petitioner is directed against the order dated 12.07.2021, made in W.P.(MD) No.2660 of 2014. The said Writ Petition was filed by the appellant for issuance of a Writ of Certiorarified Mandamus to quash the proceedings of the first respondent dated 13.01.2014, and to direct the respondents to transfer the land comprised in Survey No.182/1 belonging to Late Balakrishnan Pillai in Nagamangalam Village, Srirangam Taluk, Tiruchirappalli District, set out in G.O.Ms.No.2713 Education, Science and Technology, dated 16.12.1982, to the petitioner and other heirs of the said Late Balakrishnan Pillai in terms of Section 48-B of the Land Acquisition Act, 1894 (hereinafter referred to as the 'Act').

(2.) By the impugned order, the learned Single Bench dismissed the Writ Petition holding that the prayer for reconveyance of land cannot be granted as the State Government has already initiated steps to use the land for public purpose for issuing 'House Site Patta' to persons belonging to Backward Community (B.C) and Most Backward Community (M.B.C.). The correctness of the said order is being challenged before us by way of this Writ Appeal.

(3.) We have heard Mrs.N.Krishnaveni, learned Senior Counsel for M.T.Antony Arul Raj, learned counsel for the appellant and Mr.Veera Kathiravan, learned Senior Counsel for State Government, assisted by Mr.A.K.Manickam, learned Standing Counsel for the respondents.