N R RADHAKRISHNAN Vs. STATE OF TAMIL NADU REPRESENTED BY THE SECRETARY DEPARTMENT OF REVENUE FORT ST. GEORGE CHENNAI

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of mandamus, for directing the respondents 1 to 4 to implement the G.O.Ms.No.453 (Revenue Department) dated 30.1.1961, the letter of the Collector of Madras A2.4442/61 dated 18.8.1961, and Transfer of Charge Certificates issued by the Firka Revenue Inspector-Mambalam, by making necessary changes in revenue records, and by issuing pattas in favour of the petitioners.

(2.) THE petitioner is the Ex-Director of Nungambakkam Co-operative House Building Society Limited, (hereinafter referred to as 'the society'), Chennai. THE Government of Tamil Nadu assigned the lands in R.S. No. 795/pt and R.S.No. 604 in Nungambakkam Village, Madras South Taluk, Madras District vide order G.O.Ms. No. 453 dated 30.1.1961 in favour of the petitioner's society for the purpose of construction houses by the members of the society, subject to the payment of Rs.2000/- (Rupees two thousand only) per ground towards land value.

(3.) AFTER the receipt of the sale consideration, the Firka Revenue Inspector (Mambalam), Madras Taluk, handed over the lands comprised in R.S.No. 795 part measuring C.1.9.0778 sq.ft. and in R.S.No. 604 measuring C.1.1.1089 sq.ft on 31.8.1961 and 4.1.1962 respectively to the society through his Vice President and also issued transfer of charge certificates, showing sketches of the lands.