ARUNGUNAM AND ORS Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) The Petitioners have filed the instant Writ of Mandamus praying for issuance of an order by this Court in directing the Respondents to take action on the letters in Na.Ka.No.3260/2010/C dated 18.02.2011 and Na.Ka.No.3260/2010/C dated 23.02.2011 passed by the Second Respondent and acquire the D.C. Condition lands in Survey No.124-A, 11, 124A, 3, 242/6, 7, 8, 9, 10, 11, 12, 132/7, 133/8, 134/9, 135/10, 25/2, 26/3 and Survey Nos.124-A/8, 9, 10, 11, 13, 235/13, 236/2, 5, 6, 237/2, 3, 241/4, 5, 239/6, 7, 9, 10, 243/8, 9, 16, 241/6, 243/2, 5, 244/4, 244/5, 245/1, 245/8, 246/4, 247/3, 4, 6 of Sirunallur Village and Survey Nos.291, 292/1, 292/2, 292/3 and 292/4 of Agili Village and Survey Nos.44-A/1 to 73 of Orathur Village, Madurantagam Taluk, Kancheepuram District and to hand over the same to them and respective Scheduled Caste and Scheduled Tribe Allottees.

(2.) According to the Learned Counsel for the Petitioners, the Second Respondent/Revenue Divisional Officer, Madurantagam, Kancheepuram District, in his letter in Na.Ka.No.3260/2010/C, dated 23.02.2011, issued notice to the persons who illegally occupied the D.C. Conditions lands and directed them to give explanation within fifteen days why the patta should not be cancelled and subsequently, no further steps were taken by him in this regard.

(3.) The Learned Counsel for the Petitioners urges to this Court that in both notices dated 18.02.2011 and 23.02.2011 respectively, the Second Respondent/Revenue Divisional Officer, Madurantagam, Kancheepuram District has stated that five individuals were purchased the land (the land allotted to the SC/ST people) and running the Gas and Crusher Company and other machine works and in fact, in the notice dated 23.02.2011, there are 33 persons, who illegally occupied the said land and they were offered to explain within fifteen. However, till date no further action was taken.