K BAGYAM Vs. GOVERNMENT OF TAMIL NADU BY THE SECRETARY TO GOVERNMENT ADI DRAVIDAR WELFARE DEPARTMENT FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) THESE writ petition are filed to issue a Writ of Mandamus directing the respondents to assign, allot and issue House site Patta to the petitioners as per the Beneficiaries List issued by the second respondent on 17.6.1994 in respect of the lands acquired pursuant to the notification issued by the Government in G.O.(3D) No.705, Adi Dravidar and Tribal Welfare Department, dated 4.10.1994.

(2.) THE petitioner in all the writ petitions belonged to Adi Dravidar community and seek allotment of house sites as per the Beneficiaries List issued by the second respondent on 17.6.1994. THE specific case of the petitioner in all these writ petitions is that in the said list names of several persons belonging to the same community were considered and house sites were allotted. THE specific names of beneficiaries, which were set out in the list dated 17.6.1994 has been modified by vested interest and the names of the petitioners were deleted. THErefore, the present writ petitions have been filed.