DESIKANANDAPURAM ADI-DRAVIDAR CO-OPERATIVE HOUSE SITE SOCIETY LTD` Vs. GOVERNMENT OF TAMIL NADU, REP. BY ITS SECRETARY, ADI-DRAVIDAR AND TRIBAL WELFARE DEPARTMENT

JUDGEMENT

(1.) As the issue involved in all the above Writ Petitions is one and the same, they are taken up for disposal by a common order.

(2.) Heard Mr.V.Chandrakanthan, learned counsel for the petitioner in W.P.Nos.30854 and 5118 of 2012; Mr.K.Sakthivel, learned counsel for the petitioner in W.P.No.34154 of 2012 and Mr.R.Vijayakumar, learned Additional Government Pleader appearing for the respondents.

(3.) 3.1. Desikanandapuram Adi-Dravidar Co-operative House Site Society Limited, (in short 'Society') the petitioner in W.P.No.30854 of 2012, was founded on 11.01.1962 with an object to provide house sites and allot to the poor landless Adi-Dravidars on co-operative basis with financial assistance from the Government. There are 130 members in the society, who are houseless poor Adi-Dravidars. On 26.07.1963, they requested the Government to acquire land to provide house sites for their members, as they are struggling without any house sites. The Government of Tamil Nadu through Adi-Dravidar Tribal Welfare Department acquired land to an extent of 60 grounds and 9 sq. feet comprised in Survey No.506/2 along with other properties in Perambur Village, Purasawalkam-Perambur Taluk, Chennai District under the Land Acquisition Act, 1894 (hereinafter referred to as 'Act').