P ARUNODAYAM Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The apprehension raised by the Secretary to Government, Revenue Department, Chennai in the year 2005 on the basis of relevant materials that there is an attempt on the part of the local land grabber in connivance with the officials of the Revenue and Tamil Nadu Housing Board to grab a valuable Government property, has now come true in view of the attempt made by the petitioners claiming Railway land acquired in the year 1962 on the basis of the records manipulated by their predecessor-in- interest in connivence with the Government officials, who would go to any extent on exterior consideration to help land grabbers to achieve their goal.

(2.) The case pleaded by the petitioners are as follows:

(3.) The Chief Engineer, ICF filed a very detailed counter affidavit tracing Railway title and possession over the disputed property. The contentions in the counter affidavit are as follows: