KUDIYERUPOR NALA SANGAM Vs. THE COMMISSIONER, LAND ASSIGNMENT

JUDGEMENT

(1.) The above review application has been taken out by the petitioner Sangam in W.P. No. 3045 of 2001.

(2.) The review application arises under the following circumstances. One Dr. T.Amaranathan filed W.P. No. 21111 of 2000 for a writ of Mandamus directing the respondents 1 to 5 therein to remove all the existing encroachments between the whole stretch of Bharathi Salai and Thiruvalluvar Salai in Ramavaram, Chennai 89 and to take necessary and effective measures to prevent the recurrence of such encroachments. The petitioner in the Review Application also filed W.P. No. 3045 of 2001 seeking for a direction to the respondents to issue patta to the members of the petitioner Sangam in respect of the lands occupied by them.

(3.) When both the writ petitions were taken up for hearing, the learned Additional Advocate General submitted that the Government taking into consideration of the occupation of the lands by the members of the petitioner sangam in W.P. No. 3045/2001 for long number of years, have decided to provide them alternate sites in Survey No. 239/2, Eri poramboke, Ramapuram village, Ambattur Taluk where an extent of one acre of land is available and the same has been formed into layout and plots each to an extent of 20 ft X 20 ft = 400sq. ft. (each plot).