COSMOPOLITAN CLUB Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner in W.P.No.27167 of 2012 is Cosmopolitan Club (Shortly "the Club "). The petitioner in W.P.No.27168 of 2012 is the Tamil Nadu Golf Federation (Shortly "the Federation ").

(2.) THE Club was established in 1930 's. It was initially given license in the year 1933 to an extent of 65.09 acres of land for the purpose of Golf course. During 1935, the Club was given license to another extent of 12.61 acres of land for the purpose of Golf course. In 1956, the license was converted as lease for 10 years, that is, upto 1966. In 1966, the same was extended for 30 years, that is upto 1996. After 1996, the lease was not renewed and there was certain litigation.

(3.) BOTH the Club and the Federation challenged the said order in G.O.Ms.No.282 before this Court.