G.RAGHAVAN Vs. LAND COMMISSIONER CHEPAUK

JUDGEMENT

(1.) The present writ petition has been filed challenging an order passed by the first respondent herein wherein the order passed by the second respondent cancelling the assignment order has been upheld.

(2.) It is contended in the affidavit that under Tamil Nadu Land Reforms ( Disposal of Surplus land) Rules, 1965, an extent of 1.10 acres was assigned in favour of one Rengaraja Naidu. He had executed a registered Will in favour of the writ petitioners on 21/2/1999. The said original assignee namely Rengaraja Naidu had passed away in the year 2001. The petitioner had applied for Patta and a Patta Pass Book was also issued in favour of the writ petitioners.

(3.) According to the petitioners, the said Rengaraja Naidu's son was angry with the writ petitioners and he gave a complaint to the second respondent to cancel the order of assignment on the ground that the original assignee had alienated the properties within a period of 20 years. The second respondent had cancelled the order of assignment on 22/1/2009. The writ petitioner preferred an appeal before the first respondent herein who confirmed the order on 20/5/2011. The said order is under challenge in the present writ petition.