VENKATACHALAM Vs. DISTRICT REVENUE OFFICER

JUDGEMENT

(1.) The petitioner seeks issuance of a writ of Certiorari to call for the records of the first respondent culminated in and by its proceedings in LTCMA 6/2002, dated 12.4.2004 and quash the same. By the order under challenge, the first respondent rejected the claim of the petitioners seeking exemption from the provisions of the Tamil Nadu Land Reforms (Fixation of Ceiling on land) Act, 1961 (Act 58 of 1961).

(2.) Mr. V. Bharathidasan, learned counsel appearing for the petitioners, at the outset, contended that the entire exercise of the second respondent in this case cannot be justified in the light of Section 21-A of Act 58 of 1961 and, therefore, the order of the first respondent declining to exempt the petitioners' lands from the provisions of Act 58 of 1961 is bad.

(3.) Before adverting to the merits of the case, it is appropriate to refer to Section 21-A of Act 58 of 1961, which reads as follows;