SAROJA Vs. DISTRICT COLLECTOR ARIYALUR DISTRICT ARIYALUR

JUDGEMENT

(1.) These are very unfortunate litigations where even among the Dalits, i.e. between Arunthathiyars as one group and Parayars on the other side, were fighting over the exact location of their respective plots for over 16 years. It is not clear as to how the Writ Petitions are maintainable at the instance of one group belonging to Arunthathiyars in trying to dispute the location of the plots allotted to them. These matters came to be listed on being specially ordered by the Hon'ble Chief Justice wide order dated 3.4.2012.

(2.) In this batch of Writ Petitions, admittedly all the Petitioner belongs to Arunthathiyar Caste which is a notified Scheduled Caste. It is seen from the records that the State Government invoking the power under the Tamil Nadu Act 31 of 1978 in order to provide house sites for the houseless poor Scheduled Castes of the Valajanagaram Village in Ariyalur District and Taluk acquired lands in Survey No. 140/5 A-1 to the extent of 1.25 Hectares.

(3.) Long after the acquisition, a Writ Petition came to be filed before this Court being W.P. No. 27827 of 2010 and the same was disposed on 6.12.2010. It came to be filed by one Lakshmi for a direction to the Respondents to measure and hand over possession of the property situated in Survey No. 140/5A-1 in Valajanagaram Village pursuant to the issuance of patta on 27.5.1994. That Writ Petition was filed by the Petitioner who belonged to the Parayar Caste. This Court without going into the merits of the representation directed the Respondents to consider her representation dated 15.11.2010.