N.P. RAMANUJAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PETITIONERS , urban land owners, who are aggrieved by the proceedings declaring the lands possessed by them as excess lands and also the proceedings by which the authorities are said to have taken possession, have come before this court.

(2.) THE petitioners are the owners of the property comprised in S.No.297/1A2 and Sub Division No.297/1A2D, 297/1A2F,297/1A2B and 297/1A2E situated at Nanmangalam Village Tambaram Taluk, Kancheepuram District. The first petitioner, who died pending disposal of the writ petition, filed return on 28.3.1978 under Section 6(1) of Tamilnadu Urban Land Ceiling and Regulation Act 1978. Notice under Sections 9(4) of the Act was issued by the third respondent on 22.11.1984. Objection letter dated 4.8.1985 was issued by the petitioners stating that the lands are used for agricultural purpose. Under Section 9(5) of the Act, the third respondent determined the petitioners' entitlement of lands as if 3500 sq.meters and declared surplus land as 6200 square fts. On 31.12.1986.

(3.) AFTER the dismissal of the appeal, contending that Section 11(5) was not served upon the petitioners and possession was not taken in accordance with law, the petitioners have approached this court.