(1.) THE challenge in this writ petition is to the order dated 04.07.2008 made in letter MS.No.123 passed by the first respondent with a prayer to quash the same and consequently directing the respondents to re-convey the lands to an extent of 1.62 acres comprised in pymash No.72/Part Survey No.19 corresponding to present T.S.No.22/Part in Block No.5, Venkatapuram Village in the Taluk of extended areas, Madras District in the Registration Sub-District of Saidapet to the petitioners as provided under Section 48-B of the Land Acquisition Act.
(2.) THE brief facts of the case which are necessary for disposal of this writ petition is to be stated here under:
(3.) THE documents produced by the respondents itself shows that the possession of the subject land is with the Highways Department and a private body, viz., the 5th respondent herein and even the writ petition filed by the 5th respondent Association in WP.No.12209/2009 was also dismissed by this Court by the order dated 05.10.2010 by recording a finding to the effect that the possession of the 5th respondent is illegal.
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